Kovvuri Narayana Reddy, ... vs Eastern Power Distribution Co.Of ...
2022 Latest Caselaw 9790 AP

       IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

     HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                        &
                  HON'BLE MR. JUSTICE NINALA JAYASURYA

                          WRIT APPEAL No.287 of 2008
                             (Through physical mode)

Kovvuri Narayana Reddy S/o. Venkata Reddy,
died per LRs Kovvuri Annapurna,
W/o. Narayana Reddy, age 55 years,
R/o. Thalla Mudunuripadu,
Panthulamusalammagudi Street,
Tadepalligudem, West Godavari District, and others.
                                                       .. Appellants
       Versus

Eastern Power Distribution Company of Andhra Pradesh
Limited, Rep. by its Assistant Divisional Engineer,
Operation, Town, Tadepalligudem, West Godavari
District, and others.
                                                       .. Respondents

ORAL JUDGMENT Dt: 21.12.2022 (per Prashant Kumar Mishra, CJ)

This writ appeal is directed against the order dated 10.12.2007 passed

by the learned single Judge dismissing W.P.No.26306 of 2007 filed by the

original appellant questioning the action of the respondents in demanding the

entire provisionally assessed amount and threatening to disconnect power

supply to service connection No.1475, Category-II, T.P. Gudem (South), for

failure in payment of the said amount, pursuant to provisional assessment

notice dated 27.06.2006 and consequential notice dated 28.11.2007.

2. While admitting this writ appeal on 18.03.2008, this Court has passed

an interim order to the effect that 50% of the amount payable by the original

appellant shall be paid to the respondent Electricity company and upon

payment thereof, the electricity supply shall be re-connected to the subject

service connection.

3. Today, at the hearing, Mr. Metta Chandrasekhara Rao, learned

standing counsel for the Eastern Power Distribution Company of Andhra

Pradesh Limited appearing for the respondents, would submit that as the

entire amount due and payable in respect of the subject service connection

has already been paid, the respondents would not take any action for

disconnection of power supply.

4. In view of the above submission, no adjudication is required in this

writ appeal and the proceedings of the same can be closed.

5. Accordingly, this writ appeal is closed. Pending miscellaneous

applications, if any, shall also stand closed. No costs.

PRASHANT KUMAR MISHRA, CJ                             NINALA JAYASURYA, J
                                                                     IBL/PSA