The Transmission Corporation Of ... vs G Hariprasad Naik
2022 Latest Caselaw 9826 AP

                 HON'BLE SRI JUSTICE A.V.SESHA SAI
                                AND
           HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

                    WRIT APPEAL No. 1028 OF 2022

ORDER:

(Per Hon'ble Sri Justice A.V.Sesha Sai)

Having regard to the consensus expressed by Sri Anup Koushik

Karavadi, learned counsel for the appellant, Sri P.Sudhakar Reddy,

learned counsel for the Writ Petitioners-respondent Nos.1 to 73,

learned Government Pleader for Energy for respondent No.74 and

Sri V.R.Reddy Kovvuri, learned Standing Counsel for the respondent

No.75-APSPDCL, the Writ appeal is disposed of in the following

manner:

i) Writ Petitioners are at liberty to submit appropriate

representations before all the concerned authorities for

redressal of their grievances within a period of two weeks

from the date of receipt of this Order. On receipt of such

representations, the same be examined and appropriate

orders be passed by the authorities concerned strictly in

accordance with law, within a period of six weeks

thereafter. It is also made clear that the Writ Petitioners are

entitled to place on record the relevant Judgments, if any,

for consideration of the same by the authorities concerned.

Accordingly, the Order passed by the learned single Judge is

hereby modified. There shall be no order as to costs.

Miscellaneous petitions, if any, pending in this case, shall stand

closed.

______________________ JUSTICE A.V.SESHA SAI

_________________________________ JUSTICE DUPPALA VENKATA RAMANA 22.12.2022 TPS

HON'BLE SRI JUSTICE A.V.SESHA SAI AND HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

WRIT APPEAL No. 1028 OF 2022

ORDER:

(Per Hon'ble Sri Justice A.V.Sesha Sai) (allowed )

22.12.2022 TPS