ELDHO EALIAS Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This Writ Appeal arises out of the judgment of the learned Single Judge of this Court dated 24.05.2016 in W.P.(C)No.6344 of 2013. The said Writ Petition was filed mainly seeking a writ of certiorari to quash Ext.P2 to the extent it demands supervision and transmission part development charges on per KVA basis; and to declare that the demand for development charges and per KVA transmission part development charges by respondents 1 to 4 is illegal and unsustainable.

(2.) The learned Single Judge by the judgment dated 24.05.2016 dismissed the Writ Petition, holding that, in view of the law laid down by a Division Bench of this Court in the judgment dated 30.06.2014 in W.A.No.990 of 2013 the appellant herein is not entitled for any directions sought for in the Writ Petition. Para.2 of the common judgment in W.P.(C).No.6344 of 2013 and connected case reads as follows;

(3.) Feeling aggrieved by the judgment of the learned Single Judge in W.P.(C)No.6344 of 2013, the appellant is before us in this Writ Appeal.