K R CHANDRAVALLI Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE main grievance of the petitioner is that penalty by way of proportionate energy charges has been levied for the unauthorised load. It is now settled law, in view of the bench decision of this Court in W.A.No.1231/03 that the penalty has to be limited to the fixed charges and there shall be no levy of proportionate energy charges. To that extent, the bill requires revision. THEre will be a direction to the third respondent to issue a revised bill to the petitioner, in the light of the above declaration, within a period of two months from the date of receipt of a copy of the judgment. THE interim order passed by this Court in C.M.P.No.18426/02 will continue till such time. THE writ petition is disposed of as above.