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Judgment
Murali Purushothaman, J
The petitioner has installed a Solar Power Generating Unit at his residence, after entering into an agreement with the KSEB. The unit
was installed on 29.09.2018. On an inspection conducted at the petitioner's residence by the officials of the Board, the petitioner was issued with
Ext.P1 demand-cum-disconnection notice to make payment of an amount of Rs.6,24,432/- stating that the consumption energy was marked
erroneously from the date of installation of the unit and the petitioner was called upon to submit his objection to the bill. However, the petitioner did not
submit any objection within the time required in Ext.P1 and also did not remit the amount demanded in Ext.P1. Thereafter, the petitioner was issued
with Ext.P2 demand-cum-disconnection notice pursuant to which the petitioner submitted Ext.P3 objection.
Heard the learned Counsel for the petitioner and Sri.Riji Rajendran, the learned Standing Counsel for the respondents.
The learned Standing Counsel for the respondents submits that the 5th respondent has issued notice of hearing to the petitioner pursuant to Ext.P3
objection and the petitioner will be heard on 22.02.2022 to consider the said objection.
Accordingly, this writ petition is disposed of with direction to the 5th respondent to hear the petitioner and pass appropriate orders on Ext.P3, in
accordance with law, within a period of one month from the date of hearing. Till such time orders are passed on Ext.P3, all coercive steps pursuant to
Exts.P1 and P2 shall be deferred.
The writ petition is disposed of with the above directions.