Bavu Laxman vs State Of Telangana And 3 Others

This Writ Petition is filed seeking a direction to the respondents to receive the petitioner’s application and to provide electricity connection to the petitioner’s building premises bearing Plot No.B-11/66 in B.K.Enclave, admeasuring 230 square yards, in Sy.No.44/4 (old No.44) situated at Maktha Mahboobpet Village, Serilingampally Mandal, Ranga Reddy District.

Heard learned counsel for the petitioner, the learned Government Pleader for Energy appearing for respondent No.1, and Sri R.Vinod Reddy, learned Standing Counsel appearing for respondent Nos.2 to 4.

The petitioner contends that he had sought to apply by filing necessary application with respondent Nos.2 to 4 for providing electricity connection to the petitioner’s premises referred to above and respondent Nos.2 to 4 refused to receive the same. Being aggrieved by the said action of the respondents in not receiving his application and not providing electricity connection, the petitioner has approached this Court.

Learned Standing Counsel for respondent Nos.1 to 4, on instructions, has stated that since the petitioner is alleging that the respondents are not receiving the application, if the petitioner approaches the respondents and makes an application afresh, the respondents-authorities would receive and consider the same in accordance with law.

Having regard to the above submissions, the petitioner is directed to make application to the respondent Nos.3 & 4 afresh, within a period of two weeks from today. On such application being filed, the respondents shall consider the same in accordance with law, as expeditiously as possible, preferably within a period of two (02) weeks there from, and grant necessary electricity connection as sought by the petitioner, on the petitioner making necessary payment as stipulated under the Electricity Act, 2003.

With the above directions, this Writ Petition is allowed. No order as to costs.

The miscellaneous petitions pending, if any, shall stand closed.