ASSISTANT EXECUTIVE ENGINEER Vs. JOSEPH

JUDGEMENT

(1.) This writ petition is filed by the Kerala State Electricity Board (for short, "the KSEB") seeking to quash Ext.P5 order issued by the second respondent, the Consumer Grievance Redressal Forum.

(2.) The facts of the case, in brief, are as follows:-

(3.) The learned Standing Counsel appearing for the writ petitioner/KSEB submitted that the complaint filed by the first respondent is not maintainable under Regulation 2(1)(f) of the Regulations and the finding of the second respondent that a separate notice for disconnection is necessary, is against the provisions of the Code and the Act. It is pointed out that in order to maintain a complaint before the second respondent, the complainant should have a grievance as enumerated in Regulation 2(1)(f) of the Regulations. To substantiate the contentions, the learned Standing Counsel relied on the judgment of this Court in Prabhu K.N. v. Kerala State Electricity Board and Others [2021 KHC 704].