Auro Infra Private Limited vs The Telangana State Southern Power ...
2025 Latest Caselaw 3589 Tel

Telangana High Court

Auro Infra Private Limited vs The Telangana State Southern Power ... on 18 August, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

       HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                            AND
      HON'BLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY

                                W.A.No.817 OF 2025

JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned counsel

appearing for the appellant seeks permission of this Court to

withdraw the writ appeal with liberty to the appellant to

approach the appellate authority i.e., Chief General Manager

under Section 127 of the Electricity Act, 2003.

Reserving such liberty, the Writ Appeal is dismissed as

withdrawn. The Appellate Authority is directed to decide the

appeal based on its own merits without being influenced by the

order passed by the learned Single Judge and other various

authorities. Since the appellant is pursuing its remedies in a

wrong forum, the benefit under Section 14 of the Limitation

Act, 1963, is extended to the appellant. As the appellant has

already deposited 40% of the provisional assessment, balance

10% of the provisional assessment is directed to be deposited by

the appellant to make 50% of the provisional assessment. On

such deposit, the respondents shall restore the electricity

connection to the appellant. No costs.

Miscellaneous petitions, if any, pending shall stand closed.

__________________________________ JUSTICEABHINAND KUMAR SHAVILI

____________________________________ JUSTICE VAKITI RAMAKRISHNA REDDY

Date: 18.08.2025 rkk