Telangana High Court
Padamati Bhupal Reddy vs The State Of Telangana on 12 November, 2024
Author: Surepalli Nanda
Bench: Surepalli Nanda
HON'BLE MRS JUSTICE SUREPALLI NANDA
WRIT PETITION No.42582 of 2022
ORDER:
Heard Sri D. Suryanarayana, learned counsel appearing on behalf of the petitioner, learned Government Pleader for Energy, appearing on behalf of the respondent No.1 and Sri R. Vinod Reddy, learned Standing Counsel for TSTRANSCO, appearing on behalf of respondent Nos.2 to 4.
2. The petitioner approached the Court seeking prayer as under:
"...to issue a Writ of Mandamus or any other appropriate writ, order or direction, declaring the action of the official respondents in not evicting the illegal current meter even though the petitioner had lodged complaint before the respondent No.4 on 23.09.2022, as illegal, arbitrary, unjust and unconstitutional and consequently direct the official respondents evict the illegal current meter in the peaceful possession and enjoyment of the plaintiff over the property i.e. open land bearing Plot No.129 admeasuring 200 Sq.yards or 167.23 Sq. mts in Survey Nos.575 and 576 Situated at Amberpet Kalan Village, Abdullapurmet Revenue 2 Mandal, (formerly Under Hayathnagar Revenue Mandal), Under Pedda Amberpet Municipality, (formerly Under Pedda Amberpet Gramapanchayath), Ranga Reddy District and to pass such other order or orders as may deem fit and proper in the circumstances of the case."
3. Sri R. Vinod Reddy, learned Standing Counsel for TSTRANSCO, appearing on behalf of respondent Nos.2 to 4 submits that respondent No.4 may be directed to consider the grievance of the petitioner as put-forth by the petitioner vide petitioner's complaint dated 23.09.2022 to respondent No.4 herein to take action against the persons who had given the meter connection in the petitioner's plot without petitioner's consent which had been acknowledged by respondent No.4 in accordance to law within a reasonable period.
4. Taking into consideration the submissions made by learned Standing Counsel for TSTRANSCO, appearing on behalf of respondent Nos.2 to 4, the writ petition is disposed of directing respondent No.4 to consider the application of the petitioner dated 23.09.2022, which was addressed to respondent No.4 herein pertaining to removal of current meter in Plot No.129 admeasuring 3 200 Sq.yards or 167.23 Sq. mts in Survey Nos.575 and 576 Situated at Amberpet Kalan Village, Abdullapurmet Revenue Mandal, (formerly Under Hayathnagar Revenue Mandal), Under Pedda Amberpet Municipality, (formerly Under Pedda Amberpet Gramapanchayath), Ranga Reddy District, by giving notice to the petitioner and others concerned and take a decision in the matter on the complaint of the petitioner dated 23.09.2022 within a period of three (3) weeks from the date of receipt of a copy of this order. However, there shall be no order as to costs.
As a sequel, the miscellaneous petitions, if any, pending in the Writ Petition shall also stand closed.
__________________________ MRS JUSTICE SUREPALLI NANDA Date: 12.11.2024 Dsu