SAINULABDEEN P.E. Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) Petitioner, a consumer of the Kerala Water Authority, being aggrieved by the water bill issued by the water authority, has submitted Ext.P10 before the 2 nd respondent, seeks direction for finalisation of the same.

(2.) Having heard learned Counsel for the petitioner and the learned Standing Counsel for the water authority, there will be a direction to the 2nd respondent to attain finality to Ext.P10, at the earliest possible time and at any rate within a month from the date of receipt of a copy of this judgment, after providing a notice of hearing to the petitioner. Learned Counsel for the petitioner is directed to produce a copy of this writ petition along with the judgment before the 2nd respondent for appropriate action. The writ petition is disposed of accordingly.