Suraj Choudhary Balla vs The State Of Telangana
2023 Latest Caselaw 3072 Tel

      HON'BLE MRS JUSTICE SUREPALLI NANDA

           WRIT PETITION No.28433 OF 2023


ORDER:

Heard 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 action of the respondents in not receiving the application form and not releasing the power supply to the petitioner House Bearing Plot No.84/Part (East Side) H.No.256/331C/30/84, admeasuring 304 sq.yards in Sy No.11/36, situated at Khamanet Village, Serilingampally Mandal, Ranga Reddy District as illegal, null, void, arbitrary and consequently direct the respondents to release the power supply without being influenced by the instructions of the 5th respondent."

                                    2                                    SN,J
                                                              WP_28401_2023

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 01.09.2023 passed in W.P.No.24289 of 2023,

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

order of this Court dated 01.09.2023 passed in W.P.No.24289

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