Shaik Meera Mohiddin vs The Chairamn And Manging Director
2023 Latest Caselaw 4739 AP

                          HIGH COURT OF ANDHRA PRADESH


MAIN CASE No: W.P.No.11746 of 2023

                       PROCEEDING SHEET

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        DATE                                 ORDER                                 E
No.
                                                                                 NOTE.

      06.10.2023   RC,J

                                  W.P.No.11746 of 2023


                          Post on 10.11.2023 for filing counter, if any.


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                                                                       RC, J
                                  I.A.N0.01/2023


                          Heard.
                          Sri K.Neelakanteswara Rao, leaned counsel
                   representing    learned   counsel   for    the   petitioner
                   submitted that, the       respondent      corporation has

considered the petitioner's application and sanctioned service connection to the petitioner and thereby fixed the meter but not provided power supply to the petitioner's service connection. He further submitted that, as the Electricity is a basic amenity in life and a right guaranteed under constitution of India and if the power supply is not provided, it affects the rights of the petitioner. As such prayed to protect the interest of the petitioner.

Sri V.R.Reddy Kovvuri, learned standing counsel on instructions submitted that, after verifying the petitioner's application and the registered documents along with judgment passed in O.S.No.266/2012, the authorities have fixed the meter, but later, as the 6th respondent has raised an objection duly stating that, a suit vide O.S.No.54/2016 is pending against the petitioner before competent Civil Court and requested not to give power supply to the petitioner's service connection, the authorities have not provided power supply to the petitioner's service connection and however sought time to file counter in that regard.

Perused the record.

As could be seen from the submissions made by both the learned counsel, no order has been passed by any competent Civil Court restraining the respondents from providing power supply to the petitioner. When the authorities have satisfied with the documents placed along with petitioner's application and having fixed the meter and at that juncture they cannot refuse to provide power supply. However a detailed counter is required to adjudicate the present writ petition, but in the meantime, if the power supply is not provided to the petitioner as contended by the learned counsel for the petitioner, it will cause great prejudice to the petitioner. As such, this Court is inclined to pass following order:

The respondent authorities are directed to provide power supply to the service connection no.154211/B7 situated at Chinna Bazar, D.NO. 13-05- 92, SPSR Nellore District, forthwith. However, the same is subject to the outcome of the present writ petition. The petitioner cannot claim any equities.

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