SUSAN SHAJI Vs. KERALA STATE ELECTRICITY BOARD LTD

JUDGEMENT

(1.) This writ petition is filed with following prayers:

(2.) This writ petition is filed challenging Ext.P7 final assessment order under Sec. 126 of the Indian Electricity Act. The main grievance of the petitioner is that the assessing officer has not considered Ss. 99(8) and 153 (15) of the Kerala Electricity Supply Code, 2014. It is also submitted that no opportunity of hearing is given to the petitioner before passing Ext.P7 order.

(3.) Heard the learned counsel for the petitioner and the learned Standing Counsel for the respondents.