ALEYAMMA OOMMEN Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE writ petition is filed for the following reliefs:

(2.) HEARD the learned counsel for the petitioner and learned Standing Counsel for the first respondent.

(3.) IT is submitted that there is no reasonable justification for the non-payment of the principal amount and interest portion due to the petitioners and therefore, the petitioners approached this Court for the aforesaid reliefs.