SAFIYA BEEVI Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking for a direction to the respondents not to levy interest for the delayed payment of arrears shown in Exhibit P4 order and for a direction to the third respondent to dispose of Exhibit P10 representation.

(2.) The petitioner is having a rice mill unit having electrification. It appears that the petitioner received a bill for Rs. 1,52,699/- which was challenged in W.P.(C) No. 32718/2005. She had to file another writ petition as W.P.(C) No. 3035/2006 challenging a bill issued for the second time. Ultimately, orders have been passed whereby she had been allowed to pay final amounts in 24 installments by the Government. It is stated that the petitioner had been paying the amounts as directed by the Government without default.

(3.) It is then stated that as per Exhibits P8 and P9 certain bills have been issued levying interest for the delayed payment. According to the petitioner, the same is not in accordance with the order passed by the Government. The petitioner has filed Exhibit P10 representation disputing the same before the third respondent.