VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) Aggrieved by the impugned judgment dated 29.08.2016 of the learned Single Judge in O.P.No.22726/2002, the petitioner is in appeal before us in W.A.No.2276/2016.

(2.) The appellant is a consumer of the 2nd respondent Kerala State Electricity Board (KSEB) and has electric connection with a sanctioned load of 15 KW. The Anti-power Theft Squad (for brevity 'APTS') inspected the premises of the appellant on 05.08.2000 and detected the petitioner using 30 KW of power without permission of the Board. Under Clause 42(d) of the Conditions of Supply of Electrical Energy, 1990 (for brevity 'Supply Conditions'), Ext.P1 bill dated 11.08.2000 was raised for Rs. 68,507/-. The bill for actual consumption of energy during the month of July 2000 received by the petitioner is Ext.P2, for fixed charges of Rs. 675.00.

(3.) The petitioner filed statutory appeal and also filed O.P.No.25203/2000 before this Court challenging the demand. Vide Ext.P3 judgment, dated 30.08.2000 this Court directed the petitioner to deposit ?rd of the amount demanded as per Ext.P1 and the statutory appeal was directed to be disposed of on merits and the Board was directed to receive payment offered by the petitioner as per the normal bill, pertaining to usage of electricity.