MEREENA Vs. TRISSUR CORPORATION

JUDGEMENT

(1.) ALL that the petitioner prays is that he may be given electricity connection for a small shop room of area 223 Sq.feet on the second floor of a four storied building. It is a conceded fact that 32 rooms in the same building have already been numbered and provided electricity connection 10 years ago. Ext.P5 application put in by the petitioner reflects that his request is for a connected load of 260 watts only.

(2.) THE Corporation of Thrissur who is the licensee contends that a connected load of 81.617 kVA has already been provided to the 32 shop rooms. No further electricity connection can be given to the building in question unless a separate transformer is installed. Reliance is placed on Regulation 8(1)(c) of the Kerala Electricity Supply Code, 2005 ('the Code' for short) in this regard.

(3.) THE Code has come into effect long after the building was constructed. The petitioner is an assignee of a small room on the second floor of the building. The Corporation has no case that load exceeding 50 kVA (81.617 - 50 = 31.617 kVA) has been removed after the Regulation has come into force. A reading of Regulation 8(1) (c) would indicate that it can apply to new buildings constructed for which electricity supply is sought after the Code has come into effect.