Telangana High Court
M/S Azra Plastics Industries vs The Southern Power Distribution ... on 17 April, 2023
Author: P.Madhavi Devi
Bench: P.Madhavi Devi
THE HON'BLE SMT. JUSTICE P.MADHAVI DEVI
WRIT PETITION No.1779 of 2022
ORDER:
This Writ Petition is filed seeking a writ of mandamus declaring the action of the respondent No.2 in disconnecting the electricity supply to the petitioner's premises bearing Municipal No.8-14-19/1 (old) H.No.8-14-207/1730/1 (new) situated at Miralam Tank, Rajendernagar, Rangareddy District without any reason and without affording sufficient opportunity at the instance and behest of the respondent No.3 herein and without following due process of law as illegal and arbitrary and consequently to direct the respondent No.2 to forthwith restore the electricity supply to the petitioner's premises and to pass such other order or orders.
As there was no representation on behalf of the petitioner on 10.04.2023, the matter was directed to be listed under the caption "for dismissal" on 17.04.2023. Inspite of the matter being listed under the caption "for dismissal", there is no representation on behalf of the petitioner even today. In view of the same, it is presumed that the petitioner is not interested to pursue the Writ Petition.
PMD,J W.P.No.1779 of 2022 2 Accordingly, the Writ Petition is dismissed for non-prosecution. There shall be no order as to costs.
Miscellaneous petitions, if any, pending in this Writ Petition, shall stand closed.
_____________________________ JUSTICE P.MADHAVI DEVI Date: 17.04.2023 PRN / EDS PMD,J W.P.No.1779 of 2022 3 52 THE HON'BLE SMT. JUSTICE P. MADHAVI DEVI WRIT PETITION No.1779 of 2022 Date: 17.04.2023 PRN / EDS