M A MOIDEEN Vs. DEPUTY CHIEF ENGINEER (DISTRIBUTION)

JUDGEMENT

(1.) These appeals have been filed by the petitioners in WP(C) Nos.3139/2014 and 32249/2009 respectively challenging the common judgment dated 23/3/2017. Petitioners 3 to 6 in WP(C) No.3139/2014 alone are the appellants in WA No.2139/2017. The issue raised in the writ petitions is regarding the penal bills issued by the Kerala State Electricity Board (hereinafter referred to as the Board) .

(2.) The facts made mention in the WP(c) No. 3139/14 are as under:-

(3.) In WP(C) No.32249/2009, petitioners challenged Ext.P20 order dated 22/9/2009 of the Deputy Chief Engineer which is produced as Ext.P5 in WP(C) No.3139/2014.