Telangana High Court
Manda Narasimha Reddy, Hyd. vs M.D, Ts Spdcl, Hyd. 3 Ors. on 5 February, 2020
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH
THURSDAY, THE TWELFTH DAY OF FEBRUARY,
TWO THOUSAND AND FIFTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE R.KANTHA RAO
WP .NO: 3042 of 2015
Between:
Manda Narasimha Reddy, S/o. Late Rosha Reddy,
Age 75 years, Occ.: Retired Government Servant,
R/o. H. No. 2-2-474/6/1, Burju Galli, Amberpet,
Hyderabad, Telangana State.
..... Petitioner
AND
1 Telangana State Southern Power Distribution Company Ltd., Rep. by its
Managing Director, Corporate office situated at premises No. 6-1-50, Mint
Compound, Hyderabad - 500 063.
2 The Divisional Engineer (operations), Telangana State Southern Power
Distribution Company Ltd, Azamabad, Near RTC Kalyanamandapam,
Hyderabad, Telangana State.
3 The Assistant Engineer (operations), Telangana State Southern Power
Distribution Company Ltd, Ali Cafe road, Amberpet, Hyderabad,
Telangana State.
4 The Assistant Divisional Engineer (operations), Telangana State Southern
Power Distribution Company Ltd, Bathukamma Kunta, Amberpet,
Hyderabad, Telangana State.
.....Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed herein, the High Court may be
pleased to issue Wirt of Mandamus or any other appropriate writ or order or
direction to direct respondents not to collect any penalty on the ground of non-
submission of occupancy certificate in respect of service connections bearing
Nos.V3104316, V3104317, V3104318 & V3104319 by declaring action of
respondents as illegal, bad and arbitrary as house of writ petitioner is situated
over an area of 92.90 Sq. Meters (which is equivalent to 111.11 Sq. Yards).
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed herein and upon hearing the arguments of Sri A. Sanjeeva Reddy,
Advocate for the Petitioner and Sri O. Manohar Reddy, Standing Counsel for
the Respondents, the Court made the following
ORDER:
There shall be interim direction to the respondents not to collect any penalty on the ground of non-submission of occupancy certificate in respect of service connections bearing Nos.V3104316, V3104317, V3104318 and V3104319.
ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To 1 The Managing Director, Telangana State Southern Power Distribution Company Ltd., Corporate office situated at premises No. 6-1-50, Mint Compound, Hyderabad - 500 063. 2 The Divisional Engineer (operations), Telangana State Southern Power Distribution Company Ltd, Azamabad, Near RTC Kalyanamandapam, Hyderabad, Telangana State. 3 The Assistant Engineer (operations), Telangana State Southern Power Distribution Company Ltd, Ali Cafe road, Amberpet, Hyderabad, Telangana State.
4 The Assistant Divisional Engineer (operations), Telangana State Southern Power Distribution Company Ltd, Bathukamma Kunta, Amberpet, Hyderabad, Telangana State. (Addressees 1 to 4 BY RPAD) 5 One CC to Sri A. Sanjeeva Reddy, Advocate (OPUC) 6 One spare copy.
nnr HIGH COURT RKR,J DATED: 12-02-2015 ORDER W.P.NO. 3042 OF 2015 DIRECTION HIGH COURT Nnr Date of Drafting : 13-02-2015 RKR,J DATED: 12-02-2015 ORDER W.P.NO. 3042 OF 2015 DIRECTION