Selli Shanthi vs The State Of Telangana
2025 Latest Caselaw 672 Tel

Telangana High Court

Selli Shanthi vs The State Of Telangana on 30 July, 2025

Author: Nagesh Bheemapaka

Bench: Nagesh Bheemapaka

       HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

     WRIT PETITION No. 9471, 9591, 9740 AND 9755 OF 2025

COMMON ORDER:

Petitioners in all these Writ Petitions claim to be the

owners and possessors of the subject property in various survey

numbers in Ilapur Thanda Village, Ameenpur Mandal, Sanga

Reddy District. It is their claim that they constructed houses by

obtaining permission from Gram Panchayat, Ilapur Thanda and

have been paying house tax regularly. They applied for domestic

electricity connection to their respective houses, annexing

thereto all the required documents, but respondents rejected

the same on the ground that the Applications lack proper

documents.

2. Heard Sri Ramavarapu Chandrasekhar Reddy,

learned counsel for petitioners, learned Standing Counsel for

respondent - SPDCL Sri N. Sreedhar Reddy, learned

Government Pleader for Revenue on behalf of the 6th

respondent, Ms. Swetha, learned counsel on behalf of Sri Gudi

Satyanarayana, learned counsel for the 7th respondent and Sri

K. Durga Prasad, learned counsel for the 8th respondent.

3. Today, in similar circumstances with regard to the

same survey numbers, this Court in Writ Petition No. 9460 of

2025 dealt with the issue in question in detail, after going

through the material on record including the affidavits filed by

the impleaded respondents 7 and 8 who brought on record the

litigation pending with regard to the subject property, and the

recent judgment of the Hon'ble Supreme Court in Rajendra

Kumar Barjatya v. U.P. Avas Evam Vikas Parishad 1, and

came to the conclusion that in the light of pendency of Writ

Appeals concerning the subject land and the letter addressed by

the Tahsildar dated 17.03.2022 in particular not to sanction

power connections for newly-constructed houses in Ilapur

Village of Ameenpur Mandal, it is not appropriate for this Court

to grant the relief sought by petitioners'. Thus holding,

dismissed the Writ Petition.

4. In the light of the same, all these Writ Petitions are

also liable to be dismissed and are accordingly, dismissed. No

costs. Consequently, the miscellaneous Applications, if

any shall stand closed.

-------- ----------------------------- NAGESH BHEEMAPAKA, J

30th July 2025

ksld

2024 SCC Online SC 3767