Proprietor v. Kerala State Electricity Board
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE AMIT RAWAL THUR AY, THE 16TH DAY OF JUNE 2022 / 26TH JYAISHTA, 1944 W.P.(C) NO.19557 OF 2022 PETI
TIONER: PROPRIETOR, CO-RUBBER CRUMB FACTORY, MUTTOM.P.O., THODUPUZHA, IDUKKI DISTRICT. BY ADV. CYRIAC MATHEW RESPONDENTS: 1 KERALA STATE ELECTRICITY BOARD REPRESENTED BY THE SECRETARY, VYDHYUDHI BHAVAN, PATTOM, THIRUVANANTHAPURAM-695 004. 2 SPECIAL OFFICER (REVENUE), KERALA STATE ELECTRICITY BOARD, VYDHYUDHI BHAVAN, PATTOM, THIRUVANANTHAPURAM-695 004. 3 DEPUTY CHIEF ENGINEER, ELECTRICAL CIRCLE KSEB, THODUPUZHA-685 584. 4 THE ASSISTANT ENGINEER, ELECTRICAL SECTION NO.1, KERALA STATE ELECTRICITY BOARD, THODUPUZHA-685 584. R1-R4 SRI. RIJI RAJENDRAN, STANDING COUNSEL, KERALA STATE ELECTRICITY BOARD THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 16.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-2- W.P.(C) NO.19557 OF 2022 JUDGMENT The petitioner has assailed the bill dated 10.05.2022 with regard to the calculation in the bill though, has been granted a period of six months to pay this amount in installments. The petitioner has an alternative remedy to approach the competent authority under Section 42(5) of the Electricity Act, 2003 for seeking the direction but not under Article 226 of the Constitution of India. The writ petition is dismissed with the observations made herein above. AMIT RAWAL JUDGE bpr
-3- W.P.(C) NO.19557 OF 2022 APPENDIX PETITIONER'S EXHIBITS EXHIBIT P1 THE FINAL BILL DATED 10.05.2022 ISSUED BY KSEB. EXHIBIT P1(A) THE DEMAND NOTICE ISSUED ON 04.01.2022. EXHIBIT P1(B) THE DEMAND NOTICE ISSUED ON 05.02.2022. EXHIBIT P1(C) THE DEMAND NOTICE ISSUED ON 03.03.2022. EXHIBIT P1(D) THE DEMAND NOTICE ISSUED ON 04.04.2022. EXHIBIT P1(E) THE DEMAND NOTICE ISSUED ON 05.05.2022. EXHIBIT P1(F) THE DEMAND NOTICE ISSUED ON 06.06.2022. EXHIBIT P2 LICENCE FROM RUBBER BOARD ISSUED TO THE PETITIONER DATED 22.04.2021. EXHIBIT P3 THE GST REGISTRATION CERTIFICATE DATED 17.07.2018.
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.