Telangana High Court
Maroju Satyanarayana vs The State Of Telangana on 29 October, 2024
Author: Surepalli Nanda
Bench: Surepalli Nanda
HON'BLE MRS JUSTICE SUREPALLI NANDA
WRIT PETITION No.30116 OF 2024
ORDER:
Heard Smt. Thakur Roopa Singh, learned counsel appearing on behalf of the petitioner, learned Government Pleader for Energy, appearing on behalf of respondent No.1, Sri R. Vinod Reddy, learned Standing Counsel for TSSPDCL, appearing on behalf of respondent Nos.2 to 7 and Sri K.Ravinder Reddy, learned Standing Counsel for GHMC, appearing on behalf of respondent No.8.
2. The petitioner approached the Court seeking prayer as under:
"...to issue writ order or direction more particularly one in the nature of WRIT OF MANDAMUS directing the respondents 2 to 7 to provide electricity connection LT Supply for 3 Nos 3-Ph Domestic services of each 8KW, 5 Nos. 1-Ph Domestic Services of each 2 KW and 2 Nos. 1-Ph Non Domestic Services of each 2 KW, thus making total load of 39KW connection to the Residential Building, the H.No.2-3-720/1A/4, total admeasuring 160 Sq. Yards., situated at Golnaka, Bagh Amberpet, Hyderabad, T.S., bounded by North: Houses of Jhansi Rani and B. Beeramma; South: 80' Wide Road; East:H.No.2-3-720/1A/3; West:H.No.2-3-720/1A/5, without insisting upon occupancy certificate from the 8th respondent by holding that the refusal to provide electricity connection to the above referred premises is illegal and arbitrary and pass such order or orders as this Hon'ble Court may deem fit and proper in the circumstances of the case."
SN, J 2 WP_30116_2024
3. It is represented by learned counsel appearing on behalf of the petitioner and Sri R. Vinod Reddy, learned Standing Counsel appearing on behalf of respondent Nos.2 to 7 that the subject issue in the present writ petition is squarely covered by the order of this Court dated 03.10.2024 passed in W.P.No.27467 of 2024, hence, the writ petition could be disposed of in terms of the order of this Court dated 03.10.2024 passed in W.P.No.27467 of 2024.
4. Bringing the said submissions of both the learned counsel on record and for the reasons alike in the above referred order passed by this Court in W.P.No27467 of 2024, dated 03.10.2024, the writ petition is disposed of at the admission stage, directing the respondents to provide electricity connection LT Supply for 3 Nos 3-Ph Domestic services of each 8KW, 5 Nos. 1-Ph Domestic Services of each 2 KW and 2 Nos. 1-Ph Non Domestic Services of each 2 KW, thus making total load of 39KW connection to the Residential Building, H.No.2-3-720/1A/4, total admeasuring 160 Sq. Yards., situated at Golnaka, Bagh Amberpet, Hyderabad, upon the petitioner complying with the required terms and conditions as per rules in force, and upon the petitioner furnishing an undertaking to produce the occupancy certificate from the Municipal Corporation concerned, within SN, J 3 WP_30116_2024 a reasonable period as prescribed by the respondent Authority and if no such occupancy certificate is produced by the petitioner within such prescribed time, it is open to the respondent Nos.2 to 7 to take appropriate action, in accordance to law. 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: 29.10.2024 NOTE: ISSUE C. C. BY 04-11-2024 (B/O) Lpd