PRABHU K. N. Vs. KERALA STATE ELECTIRICITY BOARD

JUDGEMENT

(1.) Instant writ petition is filed by Mr. Prabhu K.N., party-in-person, seeking for the following reliefs:

(2.) Mr. Prabhu K.N., petitioner in person, has contended that Regulation 122 of the Kerala Electricity Supply Code, 2014 (for short 'Supply Code, 2014') stipulates the general provisions relating to billing. Regulation 123 stipulates the information to be provided in the Electricity bill, by the Kerala State Electricity Board ('Board' for short), 1st respondent, to the consumers.

(3.) He has contended that even though it is not specifically stipulated in the former statute that the Electricity bill provided by the Board to the consumers, should be in vernacular language, it is highly necessary that the Board to issue the Electricity bill provided to the consumers in Malayalam, the vernacular language, so as to enable an ordinary citizen to understand the contents of the same, whereas the Board is issuing the Electricity bill provided to the consumers in English.