Telangana High Court
M/S.Sas Infratech Pvt.Ltd vs The State Of Telangana on 5 September, 2023
Author: Surepalli Nanda
Bench: Surepalli Nanda
HON'BLE MRS JUSTICE SUREPALLI NANDA
WRIT PETITION No.22168 OF 2023
ORDER:
Heard learned counsel for the petitioner, learned Assistant Government Pleader for Energy appearing for respondent No.1 and Sri R.Vinod Reddy, learned Standing Counsel for TSSPDCL appearing for respondent Nos.2 to 5.
2. The petitioner approached the Court seeking the prayer as follows:
"To issue a Writ Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondent authorities in not taking any action for the removal of all illegal installation of meters and power line connections from neighbours and illegal generation of power in the petitioner's property situated in Sy.No.233/12 Nizampet Village, Medchal-Malkajgiri District, as illegal, arbitrary and contrary to the provisions of Electricity Act and violative of articles 14 and 300-A of the Constitution of India and violative of principles of natural justice and pass such other order or orders as may be deemed fit and proper in the circumstances of the case."
3. The Memo No.SE/OP/MDCL/SAO/AO(Rev)/JAO/CRS/ D.NO.740 dated 26.06.2023 issued by the Superintending 2 WP_22168_2023 SN,J Engineer Operation Circle, TSSPDCL Medchal reads as under:
"The representation of Smt.Bollu Hymavathi, Authorized Director of Ms.SAS Infratech Pvt.Ltd., who submitted for removal of illegal power connection with meter No.7909032 in the name of K.Madhusudhan Reddy which existed mischievously, deliberately and playing fraud upon the TSSPDCL authorities in the land belonging to M/s.SAS Infratech Pvt. Ltd at Sy.No.233/12 Nizampet, Bachupally Medhcal Malkajgiri District removal of illegal power generation is land and building in Sy.No.233/12, Nizampet is herewith enclosed.
The Divisional Engineer/Operation Circle/TSDPDCL/Kukatpally is therefore requested to enquire into the matter and give a suitable reply to the applicant i.e., Smt.Bollu Hymavathi, Authorized Director of M/s.SAS Infratech Pvt. Ltd., under intimation to the undersigned."
4. Learned Standing Counsel appearing for respondent Nos.2 to 5 submits to this Court that the memo dated 26.06.2023 for removal of illegal power connection with meter No.7909032 in the name of K.Madhusudhan Reddy would be implemented and issue itself be resolved by giving due notice to all concerned within a reasonable period, as stipulated by this Court.
5. Bringing the said submission on record, the writ petition is disposed of directing the respondent No.4 to act promptly in pursuance to the memo No.SE/OP/MDCL/SAO/AO(Rev) 3 WP_22168_2023 SN,J /JAO/CRS/D.NO.740 dated 26.06.2023 issued by the respondent No.3 (referred to and extracted above) and further resolve the issue itself by giving due notice to the petitioner and all concerned within a period of three (03) weeks from the date of receipt of copy of this order. However, there shall be no order as to costs.
Miscellaneous petitions, if any, pending in this Writ Petition, shall stand closed.
___________________________________ MRS JUSTICE SUREPALLI NANDA Date: 05.09.2023 Kgk