SREE SUDHEENDRA MEDICAL MISSION Vs. SENIOR SUPERINTENDENT

JUDGEMENT

(1.) A total sum of Rs. 5,20,377/- has been demanded from the petitioner under Exts. P6 and P7 provisional bills accompanied by Exts. P8 and P9 orders towards difference in tariff charges. The petitioner maintains that it is liable to pay charges as per tariff LT-VI B only whereas the electricity board asserts that the liability is to pay charges as per tariff LT-VII A. Ext. P10 is the appeal preferred by the petitioner with the third respondent under Regulation 56(1) of the KSEB Terms and Conditions of Supply, 2005. The petitioner contends that charges as per tariff LT-VII A could at best be extended only from November, 2011 onwards when the Self-financing Nursing College was started.

(2.) I direct the third respondent to entertain and consider Ext. P10 appeal and dispose of the same in accordance with law. The petitioner shall be put on notice and heard before final orders are passed on Ext. P10 appeal as directed above. The electricity connection to the petitioner shall not be snapped on condition that the petitioner pays a sum of Rs. 1 lakh towards the demand under Exts. P6 and P7 bills. The said sum of Rs. 1 lakh shall be paid within a period of one month from today failing which the respondents are free to take appropriate action.