THANKAMANI VARGHESE Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner claims that she was the owner of 70 cents of land, which was assigned in favour of her husband in 1990. It is stated that, to that premises, for agricultural purposes, supply was being availed of and that the same was disconnected in June, 2000. Although, the land was assigned in favour of the petitioner's husband, the petitioner continued as the consumer.

(2.) IT is stated that out of the land so assigned to her husband, 20. 100 cents was assigned by her husband to their daughter Ms. Mini Blaze Varghese, where she constructed a residential house. Although, she too had applied for electric connection, and the consumer number was also assigned, supply was not effected.

(3.) WHILE so, on 04/08/2001, the petitioner submits that, the 3rd respondent inspected the premises and filed a criminal case against the petitioner alleging that she committed theft of energy and supplied the same to her daughter's residential house. While the proceedings were pending, Ext. P2 was issued demanding an amount of rs. 28,140/ -. Ext. P1 mahazar also says that the theft as above, was from August, 2001 onwards. Later, the petitioner was issued Ext. P5 notice demanding payment of Rs. 28,140/- and requesting for its remittance. By Ext. P6, on the ground that she had not received the bill as mentioned in Ext. P5, the petitioner sought a copy of the same.