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Telangana High Court
The Superintending Engineer vs M/S Janapriya Engineers Syndicate ... on 3 December, 2025
HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD.
****
THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
AND
THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO
WRIT APPEAL NO.1339 OF 2025
DATED: 03.12.2025
Between :
The Superintending Engineer, Operation,
Telangana State Southern Power Distribution
Company Limited (TGSPDCL), Habsiguda Circle,
Medchal Malkajgiri District and 3 others.
...Appellant
Versus
M/s. Janapriya Engineers Syndicate Limited,
represented by K. Goutham Reddy.
...Respondent
Mr. N. Sreedhar Reddy, the learned Standing Counsel for TGSPDCL appearing
for the appellants.
Mr. Venkata Ramana Aka, learned counsel appearing for the respondent.
JUDGMENT:
(Per Hon'ble Justice Moushumi Bhattacharya)
1. The Writ Appeal arises out of a Common Order passed by a
learned Single Judge of this Court on 01.07.2025 dismissing
W.P.No.18148 of 2019 and disposing of W.P.No.18106 of 2025.
2. Vide W.A.No.1319 of 2025, the appellants herein challenged
the Common Order dated 01.07.2025 to the extent of dismissal of
W.P.No.18148 of 2019.
3. By the judgment dated 25.11.2025, this Court disposed of
W.A.No.1319 of 2025 by directing the appellants (appellants in the
present Writ Appeal) to issue fresh notice to the respondent
No.2-consumer therein (respondent in the present Appeal) before
raising bills under the changed category. The appellants were
directed to issue fresh notice to the consumer within a specific time
frame and also clarified that any steps taken by the appellants for
revising the electricity charges of the consumer/respondent No.2
therein shall be subject to the consumer being afforded an effective
opportunity to respond to the fresh notice issued by the appellants.
4. Both the parties are represented.
5. The learned Standing Counsel for TGSPDCL appearing for
the appellants submits that the present Writ Appeal may also be
disposed of subject to the decision taken by the appellants as
directed in Writ Appeal No.1319 of 2025 arising out of Writ Petition
No.18148 of 2019.
6. Learned counsel appearing for the respondent submits that
subject to the decision taken by the appellants, the respondent can
then have a cause of action with reference to the prayer in
W.P.No.18106 of 2025, which was for a direction on the appellants
to implement the order of the Vidyut Ombudsman dated
22.04.2019 and implement the Sanction Order dated 06.01.2024.
7. Counsel appearing for the respondent/consumer agrees with
the stand taken on behalf of the appellants and submits that the
respondent shall take steps pursuant to the decision arrived at by
the appellants in terms of the order in W.A.No.1319 and 2025.
8. Hence, considering the above submissions, we deem it fit to
dispose of W.A.1339 of 2025 by setting aside the impugned
Common Order dated 01.07.2025.
9. The respondent shall be at liberty to take steps subject to the
decision arrived at by the appellants on the representation made by
the respondent in terms of W.A.No.1319 of 2025.
10. W.A.No.1339 of 2025, along with all connected applications,
is disposed of in terms of the above. There shall be no order as to
costs.
_________________________________
MOUSHUMI BHATTACHARYA, J
_____________________________
B.R.MADHUSUDHAN RAO, J
Date: 03.12.2025
NDS
THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
AND
THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO
WRIT APPEAL NO.1339 OF 2025
Date: 03.12.2025
NDS
