Smt. Gouni Rajya Lakshmi vs The State Of Telangana
2023 Latest Caselaw 3071 Tel

         HON'BLE MRS JUSTICE SUREPALLI NANDA

            WRIT PETITION No.28401 OF 2023


ORDER:

Heard Mr Koushik Kanduri, learned counsel for the

petitioner, learned Government Pleader for Energy

appearing on behalf of respondent No.1, Mr R.Vinod

Reddy, learned Standing Counsel for TSSPDCL

appearing for respondent Nos.2 to 5 and

Mr.M.A.K.Mukheed, learned Standing Counsel for GHMC

appearing for respondent No.6.

2. The petitioner approached the Court seeking the

prayer as follows:

"To issue any writ order or direction more particularly one in the nature of WRIT OF MANDAMUS directing the Respondent Nos.1 to 4 to release service connection and meter to the Petitioners for Plot No.734 admeasuring 300.00 Square Yards or equivalent to 250.8 Square Meters in Survey No 11/14 to 11/18 situated at Khanamet Village Serilingampally Mandal under GHMC Chandanagar Circle Ranga Reddy District without any reference to instruction given by Special Officer & Competent Authority Urban Land Ceiling 2 SN,J WP_28401_2023

Hyderabad and proceedings of the 5th Respondent GHMC."

3. It is represented by both learned counsel for the

petitioner and learned Standing Counsel for TSSPDCL

appearing for respondent Nos.1 to 5 that the subject issue in

the present writ petition is squarely covered by the order of

this Court dated 19.08.2023 passed in W.P.No.22576 of 2023,

hence, the writ petition could be disposed of in terms of the

order of this Court dated 19.08.2023 passed in W.P.No.22576

of 2023.

4. Bringing the said submission of both learned counsel on

record, the writ petition is disposed of directing the

respondents to receive the application of the petitioner for

electric power supply connection by complying all the norms

as required by the respondent-Company. As and when such

application is made, the respondent-Company is directed to

provide individual service connection to the petitioner within a

period of four (04) weeks from the date of submission of such

application and provision of such power supply connection

shall be subject to further direction that may be issued by the

State of Telangana or the Supreme Court in the litigation 3 SN,J WP_28401_2023

pending before it arising out of the judgment dated

12.09.2012 in W.P.No.20407 of 2008 and batch. However,

there shall be no order as to costs.

Miscellaneous petitions, if any, pending in this Writ

Petition, shall stand closed.

___________________________________ MRS JUSTICE SUREPALLI NANDA

Date: 11.10.2023 SHA