AJITH THACHOLI Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The writ petition is preferred challenging Exts.P5, P6, P6(a), Ext.P9 and P10.

(2.) It is the case of the petitioner that he is the proprietor of 'Campus International', an establishment extending consultancy services in the education sector. The electricity connection to the premises in question, taken on lease by the petitioner, stands in the name of the additional 3rd respondent.

(3.) On the basis of local inspection conducted on 23/8/2006, the 2nd respondent issued a provisional bill demanding an amount of Rs.3150.00 as a penalty for unauthorised use of electricity. It is further stated that if there is any objection against the provisional bill, that can be raised before the appropriate authority. However, without raising any objection, the petitioner remitted the amount, as evidenced by Ext.P3, wherein it is specifically stated as a full settlement. Thereafter, for more than six years, the petitioner continued to remit the bi-monthly charges without giving room for any further complaint.