Telangana High Court
Srirangam Krishnama Charyulu vs The State Of Telangana And 3 Others on 6 July, 2020
Author: K.Lakshman
Bench: K.Lakshman
THE HONOURABLE SRI JUSTICE K.LAKSHMAN
W.P.No.9723 of 2020
ORDER :
Heard the learned counsel for the petitioner, learned Government Pleader for Energy appearing for respondent No.1, Sri R.Vinod Reddy, learned Standing Counsel for respondent Nos.2 and 3 and Sri N.Praveen Kumar, learned counsel for respondent No.4.
When the matter is taken up for hearing, learned counsel on either side fairly concede that the issue involved in this Writ Petition is squarely covered by the order dt.26-07-2018 passed by this Court in W.P.No.26085 of 2018.
Following the order dt.26-07-2018 in W.P.No.26085 of 2018, and for reasons alike, this Writ Petition is disposed of directing the respondents to release the power supply to the premises of the petitioner subject to the compliance of the terms and conditions and on furnishing an undertaking to produce the occupancy certificate from the concerned Municipal Corporation within a prescribed period, and if no such occupancy certificate is produced within such period, it is open to the respondents to take appropriate action in accordance with law. No costs.
Miscellaneous petitions, pending if any, shall stand closed.
_______________________ JUSTICE K.LAKSHMAN Date: 06.07.2020 Note:-
Registry to annex the copy of the order dt.26-07-2018 in W.P.No.26085 of 2018.
B/o.
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