Smt. Katipally Revathi vs Smt. Ampala Anitha Reddy And 4 ...
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THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                    AND
    THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



                WRIT APPEAL No.349 of 2022

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


     The present writ appeal is arising out of an order

dated 13.04.2022 passed by the learned Single Judge in

W.P.No.18145 of 2022.

     The order passed in W.P.No.18145 of 2022, dated

13.04.2022, reads as under:-

            "Heard the learned counsel for the petitioner, the
     learned   Government      Pleader    for   Energy   appearing    for
     respondent No.1 and Sri R. Vinod Reddy, learned Standing

Counsel for Telangana State Southern Power Distribution Company Limited appearing for respondent Nos.2 to 4. With their consent, the Writ Petition is disposed of at the stage of admission itself.

Questioning the letter, dated 15.03.2022 removing the electricity meter fixed in respect of the subject premises of the petitioner without putting her on notice, the petitioner has filed the present Writ Petition.

Having regard to the fact that the petitioner was not put on notice before removing the subject service connection and having regard to the judgment of the Division Bench of this Court in Writ Appeal No.269 of 2018 dated 22.02.2018, this Court is of the opinion that ends of justice would be met, if the impugned letter is set aside and the matter is remanded

back to the authority concerned for taking action afresh in accordance with law.

In view of the above, this Writ Petition is allowed by setting aside the impugned letter dated 15.03.2022 and the matter is remanded to the authority concerned for taking action afresh. The authority concerned is directed to take action strictly in accordance with law, duly putting the petitioner and any other interested parties on notice and considering the objections, if any. However, the official respondents are directed to restore the power supply to the subject premises of the petitioner, immediately.

The miscellaneous petitions pending, if any, shall stand disposed of. There shall be no order as to costs."

The facts of the case reveal that the writ petition was

preferred by one Smt. Ampala Anitha being aggrieved by

the letter dated 15.03.2022, which was issued for removing

the electricity meter in the premises where the writ

petitioner was residing. The learned Single Judge has

quashed the letter and has directed the authorities to hear

the writ petitioner and to pass appropriate orders in

accordance with law. Now the writ appeal has been

preferred by one Smt. Katipally Revathi stating that there

is a civil dispute between the parties and she should have

been heard by the learned Single Judge while deciding the

matter.

The fact remains that the learned Single Judge has

remanded the matter back to the authority concerned to

take action strictly in accordance with law by putting the

writ petitioner and other interested parties also on notice.

It has also been brought to the notice of this Court on

02.06.2022 that the electricity supply has been restored in

respect of the premises in question.

Resultantly, the writ appeal stands disposed of with a

direction to the respondents No.3 to 5 to hear the present

appellant also as well as all interested parties while

passing a final order in the matter.

The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J

17.06.2022 vs