Kerala High Court
P.K.Kunjumuhammed vs The Kerala State Electricity Board on 20 March, 2006
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE B.P.RAY
WEDNESDAY, THE 11TH DAY OF APRIL 2012/22ND CHAITHRA 1934
WP(C).No. 23106 of 2007 (A)
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PETITIONER(S):
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P.K.KUNJUMUHAMMED, PALLIPURATHAN HOUSE,
VATTAKATTUPADY, PERUMBAVOOR.
BY ADVS.SRI.M.L.SAJEEVAN
SRI.M.N.SANJITH
SRI.JAISON JOSEPH
RESPONDENT(S):
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1. THE KERALA STATE ELECTRICITY BOARD,
ELECTRICAL CIRCLE, PERUMBAVOOR
REPRESENTED BY THE CHIEF ENGINEER.
2. THE DEPUTY CHIEF ENGINEER,
ELECTRICAL CIRCLE, PERUMBAVOOR.
3. ASSISTANT ENGINEER,
ELECTRICAL SECTION, PERUMBAVOOR.
BY ADV. SRI.P.P.THAJUDEEN, SC, K.S.E.B
BY ADV. SRI.P.SANTHALINGAM (SR.)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11-04-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
SU/-
WP(C).No. 23106 of 2007 (A)
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PETITIONER'S EXHIBITS:
P1: COPY OF THE SALE LETTER OF THE SECOND HAND MACHINERY DATED
20-03-2006.
P2: COPY OF THE GOODS VEHICLE RECORD DATED 20-03-2006.
P3: COPY OF THE MAHASSAR ISSUED BY ASST.ENGINEER, ELEC.SECTION,
PERUMBAVOOR DATED 28-03-2006.
P4: COPY OF THE BILL ISSUED BY ASST. ENGINEER, ELEC.SECTION,
PERUMBAVOOR DATED 28-03-2006.
P5: COPY OF THE OBJECTION FILED BY THE PETITIONER DATED 3-04-2006.
P6: COPY OF THE ORDER ISSUED BY THE DTY CHIEF ENGINEER, ELECTRICAL
CIRCLE, PERUMBAVOOR DATED 19-07-2006.
P7: COPY OF THE NOTICE ISSUED BY THE ASST.ENGINEER, ELEC.SECTION,
PERUMBAVOOR DATED 25-07-2006.
P8: COPY OF THE REVIEW PETITION SUBMITTED BY THE PETITIONER TO THE
HONOURABLE MINISTER FOR ELECTRICITY DATED 01-08-2006.
P9: COPY OF THE STATEMENT OF ELECTRICAL ENERGY CONSUMPTION AND
REMITTANCE FOR THE PERIOD FEBRUARY 2005 TO JUNE 2006
ASST.ENGINEER, ELEC.SECTION, PERUMBAVOOR DATED 09-08-2006.
P10: COPY OF THE LETTER OF ASST.ENGINEER, ELEC.SECTION, PERUMBAVOOR
WITH THE ORDER GRANTING INSTALLMENT FACILITY DATED 21-08-2006.
P11: COPY OF THE JUDGMENT IN W.P.(C).23149 OF 2006 DATED 30-11-2006.
P12: COPY OF THE NOTICE ISSUED BY THE ASST.ENGINEER, ELEC.SECTION,
PERUMBAVOOR DATED 14-06-2007.
RESPONDENTS' EXHIBITS: NIL.
/TRUE COPY/
P.A TO JUDGE
SU/-
B.P.RAY, J.
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W.P.C. No. 23106 of 2007
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Dated this the 11th day of April, 2012.
J U D G M E N T
Heard the learned counsel for the petitioner and perused the impugned order. Since the petitioner has admitted his guilt, I do not find any merit in this writ petition and accordingly it is dismissed.
It is open to the petitioner to make an application before the concerned authority for payment of amount by instalments. If such an application is filed, the concerned authority shall consider the same in accordance with law and suitable instalments shall be granted to the petitioner.
B.P.RAY, JUDGE su/-