Kerala High Court
Mathew Joseph S/O. Joseph vs Consumer Disputes Redressal Forum on 6 July, 2007
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 21052 of 2004(F)
1. MATHEW JOSEPH S/O. JOSEPH
... Petitioner
Vs
1. CONSUMER DISPUTES REDRESSAL FORUM
... Respondent
2. ELECTRICAL INSPECTOR, THE ELECTRICAL
3. THE EXECUTIVE ENGINEER,
4. THE KERALA STATE ELECTRICITY BOARD,
For Petitioner :SRI.TERRY V.JAMES
For Respondent :SRI.K.S.ANIL, SC, KSEB
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :06/07/2007
O R D E R
KURIAN JOSEPH J.
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W.P.(C) No.21052 of 2004
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Dated 6th July, 2007.
J U D G M E N T
That the Consumer Disputes Redressal Forum is having jurisdiction to entertain disputes regarding the defective meter, is now settled in favour of the petitioner by the Full Bench decision of this Court in General Manager, Telecom, BSNL v. Krishnan (2003(1) KLT 817). There will be a direction to the first respondent to consider Ext.P2 complaint on merits and dispose of the same within four months from the date of receipt of a copy of the judgment. It is made clear that any demand pertaining to the disputed meter will be deferred till a decision is taken by the Forum.
The writ petition is disposed of as above.
KURIAN JOSEPH, JUDGE.
tgs KURIAN JOSEPH, J.
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O.P. NO. OF 200----------------------------------------------
J U D G M E N T Dated 6th July, 2007.