K PABOOTTY HAJEE Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner is stated as aggrieved of the recovery proceedings pursued by the revenue authorities by issuing Exts.P3 & P4 notices under the Revenue Recovery Act, based on the requisition sent by the third respondent - an authority under the Kerala State Electricity Board.

(2.) THE case projected by the petitioner is that, the petitioner was elected as the convener of the beneficiary committee in connection with implementation of the 'Kallai Community Irrigation Scheme'. As a matter of fact, there were 19 persons among the committee and the petitioner representing the committee submitted Ext.P2 application (pursuant to Ext.P1 minutes) for obtaining the electric connection. It was accordingly, that electricity supply was provided by the third respondent with the 'Consumer No.16436', in the name of the petitioner. Subsequently, on a fine morning, the petitioner was asked to satisfy the amount covered by Exts.P3 & P4 coming to a total of nearly Rs.1,15,238/- (Rupees One lakh fifteen thousand two hundred and thirty eight only), as the arrears of the electricity charges/minimum guarantee amount, which in turn is under challenge in this writ petition.

(3.) HEARD, the learned Government Pleader as well.