Syed Moin Pasha,Hyd vs Cpdcl,Md,Hyd, 5
2022 Latest Caselaw 1042 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                 AND
     THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



           WRIT APPEAL Nos.285 and 286 of 2013

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


      Regard being had to the controversy involved in the

aforesaid cases, they were heard together and are being decided

by a common judgment.

      The facts of W.A.No.286 of 2013 are reproduced as under:

      The present writ appeal is arising out of an order dated

11.02.2013

passed by the learned Single Judge in W.P.No.3404

of 2013.

The facts of the case reveal that the appellant/writ

petitioner was in need of electricity connection and when the

same was denied to him, he came up before this Court. The

learned Single Judge has dismissed the writ petition and finally

the matter has travelled to this Court in W.A.No.286 of 2013.

During the pendency of the writ appeal, on account of an

interim order granted by this Court, the electricity connection

was provided to the appellant/writ petitioner and there are no

outstanding dues in the matter. Meaning thereby, the

electricity connection is continuing since the year 2013.

Learned counsel appearing for the Electricity Department

is fair enough in making a statement before this Court that as

the electricity connection has already been granted to the

appellant/writ petitioner, the Electricity Department is not

proposing to take any action for disconnection of the electricity

supply so long as the dues are cleared from time to time.

In the light of the aforesaid, no orders are required to be

passed in both the writ appeals and the same are accordingly

disposed of.

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

04.03.2022 vs