AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 98 words
Murali Purushothaman, J
1.
The petitioner has filed this writ petition challenging Ext.P6 order of the Consumer Grievance Redressal Forum.
2.
When the matter came up for admission, Sri.Riji Rajendran, the learned Standing Counsel for the Electricity Board points out that against Ext.P6 order, the petitioner can make a representation for the redressal of grievance to the Ombudsman under Section 42 (6) of the Electricity Act, 2003 (for short 'the Act').
Therefore, without prejudice to the right of the petitioner to challenge Ext.P6 before the Ombudsman under Section 42 (6) of the Act, the writ petition is closed.