Rudrapala Ganesh vs P. Mallesh
2021 Latest Caselaw 3781 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                      AND
         THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY



                    WRIT APPEAL No.694 of 2019


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


     The present writ appeal is arising out of the order

dated 29.11.2018 passed by the learned Single Judge in

W.P.No.42551 of 2016.

     The facts of the case reveal that the writ petition

was filed against the Telangana State Southern Power

Distribution Company Limited by the respondent No.1

herein stating that the electricity supply has been

disconnected. An interim order was granted in the

matter. The learned Single Judge was informed that the

supply of electricity has been restored to the

manufacturing unit and in those circumstances, the writ

petition was disposed of.

The appellant before this Court is disputing the title

of the writ petitioner and his contention is that he is the

title holder of the property.

In the considered opinion of this Court, in case the

appellant is disputing the title of the property, the

remedy lies elsewhere and not before this Court.

Therefore, the present writ appeal stands disposed

of with a liberty to the appellant to take recourse to the

remedies available under the law.

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

___________________________ A.RAJASHEKER REDDY, J 25.11.2021 vs