LESKHMI T Vs. SUB ENGINEER

JUDGEMENT

(1.) The petitioner says that she is running a hospital under the name 'Kerala ENT Research Foundation (KERF)', which consumes electricity under a connection afforded to them by the Kerala State Electricity Board Ltd. (KSEB), with consumer No.7521 under the LT VI G tariff. It appears that on 5.10.2017, the Anti Power Theft Squade (APTS) inspected the premises of the petitioner to detect that she was consuming unauthorised load as also that one of the phases in her electric supply meter was defective. On such basis, the KSEB short assessed her to an amount of Rs.4,02,475/- through Ext.P2, which was subsequently revised, as per Ext.P4, to Rs.2,04,170/-.

(2.) The petitioner says that she challenged the afore demand before the Consumer Grievance Redressal Forum of the KSEB, which rejected it through Ext.P6 and that she, therefore, preferred an appeal before the State Electricity Ombudsman, which finally culminated in Ext.P7 order. She further says that she had also taken up the issue of unauthorised load before the Kerala State Electricity Appellate Authority through Ext.P5, which, according to her, finally has led to the same being regularised and that she has paid off all applicable charges and penalties for the said purposes. The petitioner alleges that Ext.P7 order of the Electricity Ombudsman issued with respect to the alleged defective phase in her electric meter, though has given her substantial relief, is nevertheless in error with respect to two other issues. She, therefore, impugns Ext.P7 to that extent.

(3.) I have heard Sri.Jani.A., the learned counsel appearing for the petitioner and Sri.Ganesh Sudheer Kumar, the learned standing counsel for the KSEB.