Jose Kurien vs Kerala State Electricity Board, Assistant Executive Engineer and Deputy Chief Engineer

Antony Dominic, J.—Challenge in the writ petition is against Exts.P6 and Ext.P7. Ext.P6 is an order passed by the 2nd Respondent following an inspection by the APTS in the Petitioner''s premises where the supply of electrical energy is availed of with consumer No. 6138. Admittedly, Exts.P6 and P7 are appeal able to the 3rd Respondent and therefore it is for the Petitioner to pursue that appellate remedy. Therefore, it is not necessary for this Court to entertain the writ petition and consider the matter on merit.

The writ petition will stand disposed of leaving it open to the Petitioner to file an appeal before the 3rd Respondent. As pointed out by the learned standing counsel for the Respondents, in order to maintain the appeal, the Petitioner will have to pay 50% of the amount demanded in Ext.P7. According to the learned Counsel for the Petitioner, Rs. 1 lakh has already been paid and therefore, I direct that as a condition for maintaining the appeal, the Petitioner will remit a further sum of Rs. 1 lakh before the concerned Assistant Engineer. It is directed that on such remittance, the power supply which stands disconnected in the Petitioner''s premises will also be restored.