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Telangana High Court
Zaker Khan vs The State Of Telangana on 9 April, 2026
1
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
HON'BLE SMT. JUSTICE RENUKA YARA
W.P.No.37076 of 2025
DATE: 09.04.2026
Between:
Zaker Khan s/o Akber khan, aged 46 years,
Satyanarayana Nagar, Karwan
Asifnagar, Hyderabad.
... Petitioner
AND
The State of Telangana rep., by its
Principal Secretary, Power and Energy
Department, Hyderabad and 3 others.
...Respondents
ORDER:
This writ petition is filed seeking the following relief:
"... to issue any writ, order or direction more particularly
one in the nature of writ of Mandamus declaring the action
of the respondents more particularly the respondents
herein in rejecting the petitioner's application
No.NR905254545351, dated 17.11.2025, for power supply
service connection to the petitioner's property i.e., all that
the house property bearing Municipal No.13-6-418/A/5,
admeasuring 318.44 sq.yards situated at Moghal Nagar,
Ring Road, Gudimalkapur, Hyderabad, on the ground of
'Rejected as Court Case pending' without following due
procedure of law as illegal, arbitrary, in violation of Articles
14,21 and 300-A of the Constitution of India besides being
in violation of the Electricity Act, 2003 and principles of
natural justice and consequently set aside the online
rejection order and thereby direct the respondents herein
to provide power supply service connection to the
petitioner's property i.e., all that the house property
bearing Municipal No.13-6-418/A/5, admeasuring 318.44
sq. yards, situated at Moghal Nagar, Ring Road,
Gudimalkapur, Hyderabad, based on its application
No.NR905254545351, dated 17.11.2025, forthwith and to
pass such other order or orders as this Hon'ble Court may
deems fit just and proper in the circumstances of the
case."
2. Heard Sri Katika Ravinder Reddy, learned counsel appearing for
the petitioner, learned Government Pleader for Energy appearing for
respondent No.1 and Sri N.Sreedhar Reddy, learned Standing Counsel
appearing for respondent Nos.2 to 4.
3. Learned counsel appearing for the petitioner submits that the
petitioner is the absolute owner and possessor of the house property
bearing Municipal No.13-6-418/A/5, admeasuring 318.44 square yards,
situated at Moghal Nagar, Ring Road, Gudimalkapur, Hyderabad. He
submitted online application dated 17.11.2025 to the respondents for
power supply to the said house property, but the respondents have
rejected the said application on the premise of not producing occupancy
certificate.
4. Learned counsel for the petitioner produced photos to show
that the said house property is at the stage of construction of pillars only
and therefore, the question of producing occupancy certificate does not
arise. The petitioner is seeking temporary connection provided to the
buildings which are under construction.
5. Learned Standing Counsel appearing for the respondent-
TGSPDCL submits that the petitioner had submitted the application
under domestic category, which is meant for the buildings, which are
already constructed and there is a different category for providing power
supply to the under construction buildings.
6. Having considered the rival submissions made by the learned
counsel on either side, this Court is of the considered view that the
petitioner has submitted the application under domestic category which
is meant for the buildings already constructed. The petitioner may seek
power supply by submitting a fresh application to the respondents under
relevant category.
7. With the above observations, the Writ Petition is disposed of.
No costs.
Miscellaneous Petitions, if any, pending in this petition, shall
stand closed.
________________________
JUSTICE RENUKA YARA
Date: 09.04.2026
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