Tekuru Vijith Kumar vs The State Of Telangana
2021 Latest Caselaw 4119 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                   AND
           THE HON'BLE SRI JUSTICE N. TUKARAMJI


                 WRIT APPEAL No.559 of 2019


JUDGMENT:   (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


     The present writ appeal is arising out of the order

dated 25.06.2019 passed by the learned Single Judge in

I.A.No.2 of 2019 in W.P.No.10728 of 2019.

     The undisputed facts of the case reveal that the

appellant has filed the writ petition stating that the

Telangana State Southern Power Distribution Company

Limited is disconnecting the electricity supply in respect

of his wine shop.             The learned Single Judge has

dismissed the application for grant of interim relief by an

order dated 25.06.2019.

     Learned counsel for the appellant has categorically

stated in the open Court that he has also vacated the

premises in question.

     The writ petition is still pending. In the light of the

aforesaid fact that the appellant has already vacated the

subject premises, the question of restoration of electricity

to the premises where the appellant does not reside or

does not carry out any business, does not arise.

     Therefore, the present writ appeal stands dismissed.

However, as the main matter is pending, the observations
                             2




made by the learned Single Judge in the interlocutory

application will not come in the way of the parties and

the parties shall be free to argue the main writ petition

before the learned Single Judge.

     The miscellaneous applications pending in this writ

appeal, if any, shall stand closed.     There shall be no

order as to costs.


                                ___________________________
                                 SATISH CHANDRA SHARMA, CJ




                                ___________________________
                                      N. TUKARAMJI, J
02.12.2021

vs