SELVI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in the writ petition prays for a direction to respondents and more particularly, respondent Nos.4 and 5 to provide electric connection to the residence of the petitioner with door No.XIV/145 of Munnar Grama Panchayat.

(2.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(3.) To substantiate the contentions raised in the writ petition, learned counsel for the petitioner drew my attention to the provisions of Section 43 of the Electricity Act, 2003 and Regulation 27 of the Kerala Electricity Supply Code, 2014 (hereinafter referred to as 'the Supply Code'). By drawing my attention to the plaint in O.S. No.210 of 2010 of Munsiff's Court, Devikulam, filed by respondent Nos.4 and 5 for eviction of the petitioner, the learned counsel for the petitioner argued that entry of the petitioner in the premises wherein supply of electric energy is sought, was perfectly legal and therefore, respondent Nos.4 and 5 cannot deny supply of electric energy to the premises of the petitioner. It is further argued that three children of the petitioner are students and therefore supply of electric energy to the premises under occupation of the petitioner is inevitable.