M/S Venkatamma Enterprises vs Telangana State Southern Power ...
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Telangana High Court

M/S Venkatamma Enterprises vs Telangana State Southern Power ... on 1 April, 2026

        IN THE HIGH COURT FOR THE STATE OF TELANGANA
                             AT HYDERABAD


  THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
                                   AND
             THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN


                   WRIT APPEAL No.368 of 2026

                             Dated: 01.04.2026


Between:
M/s. Venkatamma Enterprises
                                                       ...Appellant

                                   and

Telangana State Southern Power Distribution Corporation Limited,
Represented by its Managing Director, Hyderabad,
and 5 others.
                                                      ...Respondents


JUDGMENT:

Learned counsel Sri Yogeshwar Raj Saxena appears for the

appellant.

Sri N.Sreedhar Reddy, learned Standing Counsel for Telangana

Southern Power Distribution Company Limited (TGSPDCL), appears

for respondents No.1 to 5.

2. The present writ appeal arises out of the judgment dated

30.12.2025 passed by the learned writ court dismissing W.P.No.4501 of

2020 filed by the appellant herein.

3. The appellant is the purchaser of an extent of 2227.07 square

yards of land in Plot No.P-1/5 (part) /6 & 7 in Survey No.127 situated at

I.D.A.Nacharam, Uppal Mandal, Medchal-Malkajgiri District, from

respondent No.6 by virtue of a sale deed dated 07.12.2017. The said

property has been purchased to establish an industrial unit for

manufacture of batteries and accumulators on the said land. In the

course of establishment of the unit, the appellant came to know that its

vendor had questioned the recovery of the previous dues pending on

them before the Vidyut Ombudsman on the ground that the HT service

connection provided by the authorities was under disconnection from

2014 onwards and on other grounds. The Vidyut Ombudsman decided

issues No.(iv) and (v) in favour of the vendor of the appellant, which is

the subject matter of W.P.No.2217 of 2019 at the behest of the

respondents - TGSPDCL. The said writ petition is pending. However,

when the appellant applied for new electricity service connection, it has

been rejected on the ground of outstanding dues of the previous HT

service connection given to the appellant's vendor. The writ petition

filed by the appellant was disposed of by the learned writ court holding

the appellant liable to pay the entire dues of the previous owner for

seeking fresh/new electricity service connection to the subject property.

Being aggrieved, the appellant has preferred this writ appeal.

4. We have heard the learned counsel for the appellant and the

learned Standing Counsel for TGSPDCL.

5. We are of the view that the dues claimed against the appellant are

dependent upon the adjudication of the outstanding dues as against its

vendor and the fact that the appellant has only purchased part of the

whole property. W.P.No.2217 of 2019 is still pending. The ideal course

would have been to decide both the writ petitions together. The

impugned judgment rendered in W.P.No.4501 of 2020 preferred by the

appellant has neither taken into account that the prayer of the appellant

is linked with the subject matter of W.P.No.2217 of 2019 nor that the

outcome of W.P.No.2217 of 2019 has a bearing on the appellant's case.

6. In that view of the matter, the impugned judgment is set aside.

Let W.P.No.4501 of 2020 be heard along with W.P.No.2217 of 2019 by

the learned writ court having the present roster of the subject matter.

7. The writ appeal is accordingly disposed of. There shall be no

order as to costs.

Miscellaneous applications pending, if any, shall stand closed.

______________________________________ APARESH KUMAR SINGH, CJ

______________________________________ G.M.MOHIUDDIN, J

01.04.2026 vs