VIANNEY ENTERPRISES Vs. KERALA STATE ELECTRICITY REGULATORY

JUDGEMENT

(1.) The present Appeal has been filed by Vianney Enterprises challenging the order dated 28.1.2013 passed by Kerala State Electricity Regulatory Commission ("State Commission") approving the recovery of arrears from the Appellant demanded by Kerala State Electricity Board due to reclassification of the consumer category considering the nature of activity in the Appellant's unit with effect from 10.3.2008.

(2.) The Appellant is a proprietary concern engaged in the business of filling and packing of coconut oil. The State Commission is the Respondent no.1. Kerala State Electricity Board, hereinafter referred to as "Electricity Board", is the Respondent no.2.

(3.) The facts of the case are as under: