Telangana High Court
A.Jayaprada vs The State Of Telangana on 29 April, 2024
Author: Surepalli Nanda
Bench: Surepalli Nanda
HON'BLE MRS JUSTICE SUREPALLI NANDA
WRIT PETITION No.11497 OF 2024
ORDER:
Heard Mr. L. Vishnu Prasad, learned counsel for the petitioner, learned Assistant Government Pleader for Energy appearing on behalf of respondent No.1, Mr. R. Vinod Reddy, learned Standing Counsel for TSSPDCL appearing for respondent Nos.2 to 4.
2. The petitioner approached the Court seeking prayer as under:
" ... to issue an appropriate Writ order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the Respondents in not accepting the application for electricity connections to the petitioner building premises bearing Plot No.393 admeasuring 167 sq. yards Phase-II, situated in Sy. No. 37 of Gopanpally Village, Serilingampally Mandal, Ranga Reddy District now Medchal-Malkajgiri District as illegal, arbitrary, unjust and consequently, direct the respondents to receive the application for the electricity connections and release the power supply with required meters without any further delay and to pass such other order or others as the Hon'ble Court may deem fit and proper in the interest of justice."2
SN, J WP_11497_2024
3. It is represented by the learned counsel appearing on behalf of the petitioner and learned Standing Counsel for TSSPDCL appearing on behalf of respondent Nos.2 to 4 that the subject issue in the present writ petition is squarely covered by the order of this Court dated 27.03.2023 passed in W.P.No.8299 of 2023, hence, the writ petition could be disposed of in terms of the order of this Court dated 27.03.2023 passed in W.P.No.8299 of 2023.
4. Bringing the said submissions of both the learned counsel on record, the writ petition is disposed of at the admission stage, directing the petitioner to make a fresh application to the respondent Nos.1 to 6, within a period of two (2) weeks, from the date of receipt of a copy of this order and on receipt of such application, the respondent Nos.2 to 4 are directed to consider the same, in accordance to law, expeditiously, preferably within a period of two (02) weeks therefrom, for granting necessary electricity service connection to the subject premises of the petitioner bearing Plot No.393 admeasuring 167 sq. yards Phase-II, 3 SN, J WP_11497_2024 situated in Sy. No. 37 of Gopanpally Village, Serilingampally Mandal, Ranga Reddy District now Medchal - Malkajgiri District, subject to the petitioner making necessary payment, as stipulated under the Electricity Act, 2003. 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: 29.04.2024 Skj