PRINZ RESIDENCY Vs. KERALA STATE ELECTRIITY BOARD LIMITED

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:-

(2.) Apparently, Exts. P2 to P8 and P10 electricity bills are issued against the petitioner. The said amounts are disputed by the petitioner stating that the bills are excessive and eventhough petitioner has submitted Ext.P11 representation before the 2nd respondent seeking to ventilate the grievances, it was not considered. The other reasons are also stated by the petitioner, due to the pandemic covid- 19 disabling the petitioner to approach the statutory authority or this Court at an earlier point of time.

(3.) I have heard learned counsel for the petitioner and the learned Standing Counsel for the Kerala State Electricity Board (KSEB).