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Judgment
Gannamaneni Ramakrishna Prasad, J
None present for the Writ Petitioner.
Heard Sri Venkata Rama Rao Kota, Ld. Standing Counsel for the APSPDCL.
The prayer sought in the present Writ Petition is to direct the Respondents to dispose of the Representation submitted by the Writ Petitioner dated 01.07.2025 (Ex.P.1).
Having regard to these facts, this Court deems it appropriate to dispose of this Writ Petition at the admission stage, without going into the merit by directing the Respondent Authorities to consider the Representation of the Writ Petitioner dated 01.07.2025 (Ex.P.1) and pass a Speaking Order within a period of six (06) weeks from today and communicate such Order to the Writ Petitioner forthwith.
The Writ Petitioner is directed to submit a copy of this Order to the Respondent Authorities within one week from today for effective compliance.
With these observations and directions, this Writ Petition stands disposed of. No order as to costs.
Interlocutory Applications, if any, stand closed in terms of this order.