Telangana High Court
Smt Shahnaz Fatima vs The State Of Telangana on 25 September, 2023
Author: Surepalli Nanda
Bench: Surepalli Nanda
HON'BLE MRS JUSTICE SUREPALLI NANDA
WRIT PETITION No.24967 OF 2023
ORDER:
Heard learned counsel for the petitioners, learned Assistant Government Pleader for Energy appearing for respondent No.1, Sri R.Vinod Reddy, learned Standing Counsel for TSSPDCL appearing for respondent Nos.2 to
4.
2. The petitioners approached the Court seeking the prayer as follows:
"To issue an appropriate writ or order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the Respondents herein particularly Respondent No.2 to 4 in entertaining Electricity Meter Connection for agricultural land in Survey No.22, admeasuring Ac 3-27 Gts, situated at Maredpally Guda Village, Edulabad, Ghatkesar Mandal, Medchal Malkajgiri District T.S on the application of illegal occupiers/ encroachers/respondent No.5 to 10 herein as highly illegal arbitrary contrary to Section 49 of The Electricity Act 2003, The Telangana State Work of License Rule 2007, violation of Articles 14, 21 and 300-A of the Constitution of India, against principles of natural justice, inconsequence direct respondent No.2 to 4 not to Electricity Meter Connection for 2 WP_24967_2023 SN,J agricultural land in Survey No.22 admeasuring Ac 3- 27 Gts, situated at Maredpally Guda Village, Edulabad, Ghatkesar Mandal, Medchal Malkajgiri District T.S and pass such other order or orders which deem fit and proper in the interest of justice."
3. The specific grievance of the petitioners is that in response to the complaint given by the petitioners dated 01.08.2023, the 4th respondent herein instead of considering the said complaint dated 01.08.2023 which pertains to the petitioners specific objection regarding the supply of electricity connection to Sy.No.22 admeasuring Ac.3-27 gts, situated at Maredpally Guda Village, Edulbad, Ghatkesar Mandal, Medchal Malkajgiri District, the 4th respondent vide impugned order Lr.No.AE/Operation/Ghatkesar/F./D.No.695/2023-24, dated 29.08.2023 requested the petitioners to obtain status quo order for not giving any electricity connection to Sy.No.22 admeasuring Ac.3-27 gts, situated at Maredpally Guda Village, Edulbad, Ghatkesar Mandal, Medchal Malkajgiri District.
4. Learned standing counsel appearing for respondent Nos.2 to 4 submits to this Court that the impugned order dated 29.08.2022 could be set aside and the 4th respondent could be directed to reconsider the petitioners complaint 3 WP_24967_2023 SN,J dated 01.08.2023 in accordance to law and in conformity with principles of natural justice, within a reasonable period.
5. Taking into consideration the said submission of learned standing counsel appearing for respondent Nos.2 to 4, the writ petition is disposed of and the impugned order vide Lr.No.AE/Operation/Ghatkesar/F./D.No.695/2023-24, dated 29.08.2023 is set aside and the 4th respondent is directed to reconsider the petitioners complaint dated 01.08.2023 in accordance with law and in conformity with principles of natural justice by giving due notice to all concerned within a period of two (02) weeks from the date of receipt of copy of this order. Till the above exercise as directed by this Court is initiated and concluded, the respondent Nos.2 to 4 herein shall not proceed to issue electricity connection to Sy.No.22 admeasuring Ac.3-27 gts, situated at Maredpally Guda Village, Edulbad, Ghatkesar Mandal, Medchal Malkajgiri District. 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: 25.09.2023 Kgk