LUQMAN ALI MUHAMMED Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Appeal is filed against judgment of the learned Single Judge declining to interfere with disputed electricity bill in writ proceedings for the reason that an effective statutory remedy by way of appeal is available to the appellant. Appellant is also given time till tomorrow to file the appeal. However, appellant's case is that in order to maintain the appeal, 50% of the disputed bill is payable which is around Rs. 11 lakhs. Counsel for the appellant submitted that the penal bill is raised for the reason that Villa owners were allowed domestic use of power supplied to appellant for construction purpose. His specific case is that commercial tariff at which appellant is paying the bill is higher than domestic tariff for which power supply was diverted.