ASST. EXECUTIVE ENGINEER, KSEB Vs. P. AKBAR ALI

JUDGEMENT

(1.) This revision petition essentially raises a dispute about realization of electricity dues which the complainant alleges to be not maintainable, as the period for which the realization is sought, the complainant had not availed of any services of electricity supply nor was it rendered to or consumed by the complainant and therefore the stand of the electricity department was erroneous. The complaint CC/46/2008 was accordingly allowed by the District Consumer Disputes Redressal Commission, Mallapuram, Kerala. The Assistant Executive-Engineer filed an appeal no. 701 of 2009 against the order of the District Commission that has been dismissed, as a result whereof, the present revision has been filed by the appellant. The revision petition had been entertained and on 23/7/2012 it was adjourned with the passing of the following order:-

(2.) Since long the Apex Court had already disposed off the matter in the case of UP power corporation (Suora), whereafter this revision petition remained pending and then the petitioner was called upon to file a copy of the minimum guarantee agreement vide order dtd. 6/8/2018, which is extracted here in under:-

(3.) It may be mentioned that the said agreement has not been filed and the arguments were earlier heard in 2019 and 2020 when orders were reserved and could not be delivered and in the post Covid period the matter was listed and on 15.W.2024, when the following order was passed:-