Telangana High Court
Mrs Maryam Begum Afeef vs Mr Mushraf Ali Faruqui on 16 October, 2024
Author: Surepalli Nanda
Bench: Surepalli Nanda
HON'BLE MRS JUSTICE SUREPALLI NANDA
CONTEMPT CASE No.2018 OF 2024
ORDER:
Heard Sri M.A. Qavi Abbasi, learned counsel appearing on behalf of the petitioner and Sri R. Vinod Reddy, learned Standing Counsel for TSSPDCL, appearing on behalf of respondent.
2. The petitioner approached the Court seeking prayer as under:
"to punish the respondent under Section 10 and 12 of Contempt of Court Act for his wilful violation and deliberate disobedience to the order in W.P. No. 17729 of 2024, dated 12.07.2024 passed by this Court and pass ...".
3. The petitioner filed the present Contempt Case complaining violation of the order of this Court dated 12.07.2024 passed in W.P. No. 17729 of 2024.
4. The operative portion of the order, dated 12.07.2024 passed in W.P. No. 17729 of 2024 in particular para No.5 is extracted hereunder:
"5. Taking into consideration the said submission made by Sri R. vinod Reddy, learned Standing 2 SN, J C.C. No. 2018 of 2024 Counsel appearing on behalf of respondent Nos.1 to 7, the writ petition is disposed of directing the respondents to consider the petitioner's representation dated 08.05.2024 for providing domestic electricity connection to petitioner's premises bearing No.H.No. 3-5-784/1, ½, 1/3, 1/5 & 1/6, opposite Masjid Judi, King Koti, Hyderabad vide PR No. 30404020859, D.D. No. 885290 dated 18.01.2024 within a period of one (1) week from the date of receipt of a copy of this order. However, there shall be no order as to costs".
5. Sri R. Vinod Reddy, learned Standing Counsel for TSSPDCL, appearing on behalf of respondent brings on record the Proceedings vide Lr.No.ADE/Op/Dist-XXIII/City-1/Hyd/ ATR/D No.476/2024, dated 27.08.2024 issued by the Asst. Divisional Engineer, Hyderguda, TGSPDCL, Hyderabad and submits that the representation of the petitioner dated 08.05.2024 for providing domestic electricity connection to petitioner's premises bearing No. H.No.3-5-784/1, 1/2, 1/3, 1/5 & 1/6, Opp : Masjid Judi, King Koti, Hyderabad vide PR No. 30404020859, D.D. No.885290 dated 18.01.2024 had been considered as per the direction of this Court dated 12.07.2024 passed in W.P. No.17729 of 2024 and the said proceedings dated 27.08.2024 had been issued informing the petitioner that the request of the petitioner for service 3 SN, J C.C. No. 2018 of 2024 connection cannot be released till further communication from the office of Deputy Commissioner Circle XVI, Amberpet, Secunderabad Zone is received and accordingly the petitioner had been informed.
6. This Court taking into consideration the contents of the proceedings dated 27.08.2024, opines that there is no deliberate violation of the order of this Court dated 12.07.2024 passed in W.P. No. 17729 of 2024 and accordingly, the Contempt Case is closed giving liberty to the petitioner to pursue the remedies as are available under law to the petitioner against the Proceedings dated 27.08.2024. 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: 16.10.2024 Skj