ABDUL KAREEM Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner is challenging Exhibit P4 notice issued by the 2nd respondent, informing that his application for electric connection to his villa will be considered only after settling payment of the amount of Rs.11,68,000/- due from Consumer No. 18754, and only after installing a Transformer at the premises of the villa project for meeting energy demand of the on going and completed construction of villas.

(2.) The residential villa belonging to the petitioner is situated in a property having an extent of 9.88 cents comprised in Re-survey N0.176/1A of Kadannappally Village. The property was purchased from the 3rd respondent on 27.03.2009. The building in question was constructed through the 4th respondent, builder. Exhibit P2 Ownership Certificate issued from the Grama Panchayat will indicate that the building in question was registered in the name of the petitioner for assessment of Property Tax and the building was assigned with No. IX/431-N. Petitioner submitted Exhibit P3 application for electric connection on 03.08.2012. Exhibit P4 is challenged on the ground that the petitioner is not liable for payment of the amounts demanded and on the ground that he is not at an obligation to install any Transformer for getting the connection.

(3.) It is evident that the 3rd respondent was imposed with penalty alleging unauthorised usage of electricity in a connection provided to him, with Consumer No. 18754. Question posed is as to whether electric connection can be denied to the petitioner for default committed by the 3rd respondent in paying the amount of penalty.