IDA SAROJAM Vs. DISTRICT COLLECTOR COLLECTORATE

JUDGEMENT

(1.) Under challenge in this Writ Petition is Ext.P6 order by which power supply granted to the residential home of the petitioner was disconnected by the 4th respondent.

(2.) According to the petitioner, she is a resident of Devikulam and is a consumer of Electricity vide No.316 (LT-1) (Domestic). The 4 th respondent is the licensee of the Kerala State Electricity Board in the Munnar Grama Panchayat. The grievance of the petitioner is that electricity supply was disconnected by the 4th respondent without even serving notice prior to disconnection. The petitioner had not committed any default in remitting the electricity charges and had not committed violation of any provisions of the Electricity Act , 2003 or the regulations framed thereunder and in that view of the matter Ext.P6 order cannot be sustained is the contention.

(3.) The 4th respondent, who is the licensee, has filed a statement wherein they admit that they have disconnected the electric supply. It is contended that the disconnection was effected based on Ext.R4(a) notice issued by the Sub Collector, Devikulam.