KERALA STATE ELECTRICITY BOARD Vs. BABY MATHEW

JUDGEMENT

(1.) Under challenge in this Writ Petition filed by the Kerala State Electricity Board Ltd., (KSEBL) is Ext.P6 order of the Kerala State Electricity Appellate Authority, the 2nd respondent herein.

(2.) An inspection was conducted in the premises of the 1 st respondent by the officers of Electrical Section, Thodupuzha No.1. It was found that the 1st respondent had connected 'Unauthorised Additional Load' ('UAL' for short) of 2682 Watts over and above the sanctioned load. A provisional assessment was made for a sum of Rs.39,324/- under Section 126 of the Electricity Act, 2003 as amended. Later, the 1 st respondent was heard and a final assessment order was passed.

(3.) The above order was challenged before the Appellate Authority by the 1st respondent herein.