A.M.BASHEER Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) IN this writ petition the petitioner is challenging Ext.P9 notice and Exts.P10 and P11 provisional bills issued under Section 126 of the Electricity Act, 2003. It is reported by standing counsel appearing on behalf of respondents that, after considering the objections submitted by the petitioner against the provisional bills, penalty under Section 126 has been finalised and a proceedings in this regard dated 25-10- 2012 has already been issued by competent authority.

(2.) THE petitioner has got an effective remedy of statutory appeal against finalisation of the assessment, as provided under Section 127 of the Electricity Act. Hence I am not inclined to entertain this writ petition for deciding the issue on merits. The petitioner will be at liberty to approach the appellate authority and to agitate all issues.

(3.) INORDER to facilitate the petitioner to approach the appellate authority, realisation of amounts covered under the impugned assessment shall be kept in abeyance for a period of 3 weeks from today, provided the petitioner approaches the appellate authority within the time stipulated above and complies with the pre-requisite conditions for the filing appeal.