V V MANOJKUMAR S/O VASUDEVAN Vs. KERALA STATE ELECTRICITY BOARD REP BY ITS SECRETARY VAIDHUTHI BHAVAN THIRUVANANTHAPURAM

JUDGEMENT

(1.) EXT.P3 is the provisional electricity bill and EXT.P8 is the final bill. The same reflects that a sum of Rs.81,600/- is due from the petitioner. The petitioner has challenged the final bill in EXT.P9 appeal. The appeal is pending with the second respondent. The petitioner apprehends disconnection of electricity connection pending appeal.

(2.) I direct the second respondent to consider Ext.P9 appeal within a period of two months from the date of receipt of a copy of this judgment. There will be a stay of disconnection of electricity supply on condition that the petitioner remits a sum of Rs.40,000/- towards the dues under Ext.P8 bill within a period of one month. The writ petition is disposed of as above.