Telangana High Court
Vaddi Reventha Kumar vs The State Of Telangana on 2 August, 2024
Author: Surepalli Nanda
Bench: Surepalli Nanda
HON'BLE MRS JUSTICE SUREPALLI NANDA
WRIT PETITION No.19920 OF 2024
ORDER:
Heard S. Nagesh Reddy, learned counsel appearing
on behalf of the petitioner, learned Assistant Government
Pleader for Energy appearing on behalf of respondent
No.1 and Sri R.Vinod Reddy, learned Standing Counsel for
TSSPDCL appearing on behalf of respondent Nos.2 and 3.
2. The petitioner approached the Court seeking the
prayer as follows:
"....to grant an order direction or writ more so in
the nature of Writ of Mandamus declaring the action of
the official Respondent Nos.2 and 3 in disconnecting
the power supply and removing the electrical lines of
the Petitioner whose connection is Meter No.7451269
without issuing any notice as illegal, arbitrary and
highhanded apart from being violative of Articles 14
and 21 of the Constitution of India and the Judgment
rendered by the Division Bench of this Hon'ble High
Court in W.A.No.269 of 2018 dt 02.02.2018 and
consequently direct the Respondent Nos.2 and 3 herein
to restore the power supply and electrical lines
including refixing the electrical meter of the Petitioner
herein bearing Meter No.7451269 and pass other order
or orders...."
3. The limited relief as sought for by the petitioner is a
direction to the respondent Nos.2 and 3 to consider the
petitioner's representations dated 08.07.2024, 12.07.2024 and
16.07.2024 in accordance with law and to pass appropriate
orders on the said representations of the petitioner.
4. It is the specific case of the petitioner that the said
representations pertain to restoration of electricity connection to
the petitioner's property vide meter No.7451269 and the
petitioner further sought for laying of electrical lines in the entire
subject layout situated at Plot No.269, admeasuring to an extent
of 300 sq.yards in Survey Nos.186, 187 and 188 situated at
Balaswamy Nagar, Vattinagulapally Village, Rajendra Nagar
Mandal, Ranga Reddy District and petitioner's applications had
been registered vide PR.No.91507024778 and
Reg.No.CC915223043404 dated 28.06.2022.
5. Sri R.Vinod Reddy, learned Standing Counsel appearing on
behalf of respondents on instructions submits that the petitioner
made representations dated 08.07.2024, 12.07.2024 and
16.07.2024 to respondent Nos.2 and 3, whereas the competent
authority to consider the said representations in fact is the
Superintendent Engineer (Operation), Kukatpally Division,
Hyderabad and the said Authority was not impleaded as a party
in the present writ proceedings by the petitioner herein.
6. Learned standing counsel appearing on behalf of the
respondents submits that the if the petitioner puts forth
petitioner's grievance as put forth in petitioner's representations
dated 08.07.2024, 12.07.2024 and 16.07.2024 to the
Superintendent Engineer (Operation), Kukatpally Division,
Gachibowli, the same would be considered in accordance to law
within a reasonable period.
7. Taking into consideration the submissions made by
learned Standing Counsel appearing on behalf of
respondents, the writ petition is disposed of directing the
petitioner to put forth petitioner's grievance to the
Superintendent Engineer (Operation), Kukatpally Division,
Gachibowli, Hyderabad pertaining to restoration of
electricity connection in respect of applications registered
as PR.No.91507024778 and Reg.No.CC915223043404
dated 28.06.2022, as put-forth in petitioner's
representations, dated 08.07.2024,12.07.2024 and
16.07.2024 within a period of one (1) week from the date
of receipt of a copy of this order and the concerned
authority i.e. Superintendent Engineer (Operation),
Kukatpally Division, Gachibowli, Hyderabad is directed to
consider the same within a period of one(1) week
thereafter in accordance to law and pass appropriate
orders by providing an opportunity of personal hearing to
the petitioner in conformity with principles of natural
justice and duly communicate the decision to the
petitioner.
Miscellaneous petitions, if any, pending in this Writ
Petition, shall stand closed.
_____________________________
MRS JUSTICE SUREPALLI NANDA
Date: 02.08.2024
Dsu/Lpd
