MELEDAM SAW MILLS Vs. K S E B

JUDGEMENT

(1.) Both these appeals arise from the judgment of the learned single Judge in O.P. No. 3286 of 1998. The writ petitioner is the appellant in W.A. No. 508 of 1992 whereas the first respondent, Kerala State Electricity Board is the appellant in W.A. No. 599 of 1992.

(2.) Ext. P3 order issued by the second respondent, the Deputy Chief Engineer, Electrical Circle, Ernakulam was challenged in the Writ Petition. By the said order, the second respondent directed to restore the electrical connection to the writ petitioner on remittance of the amount of Rs. 29,244.73 towards the arrears of electricity charges and reconnection fee. It was passed by the second respondent pursuant to the judgment of this Court in O.P. No. 7447/85 filed by the Writ Petitioner on an earlier occasion. The learned single Judge while disposing of the present writ petition ordered in so far as the disconnection of the power supply thus:

(3.) On the other hand, the writ petitioner has filed W.A. No. 508 of 1992 being aggrieved by the following finding of the learned Judge in so far as the use of electrical energy for the industrial lighting.