P V GEORGE Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) WRIT petition was preferred seeking a writ of mandamus directing the respondents to give electricity connection to the petitioner's industrial unit. Reference was also made to Exts.P6 and P7. We are of the view that the grievance raised by the petitioner will have to be considered by the Executive Engineer, the second respondent, and not by us in this proceedings. The second respondent shall take note of the grievance raised by the petitioner and pass appropriate orders expeditiously and within a period of one month from the date of receipt of a copy of this judgment. WRIT appeal is disposed of accordingly.