NEELAM ENTERPRISES Vs. APTRANSCO

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner, Sri K.N. Jwala, learned Standing Counsel for the respondent and Sri D. Hanumantha Rao on behalf of the 5th respondent.

(2.) The petitioner in the instant writ petition challenges the proceedings in Letter No.AAE/OP/IDA/JDML/D.No.l30/2K dated 5-6-2000 on the file of the fourth respondent herein.

(3.) The petitioner herein is a small-scale industry engaged in the generation and fabrication works. According to the averments made in the affidavit filed in support of the writ petition, the petitioner's unit is being run in a shed bearing No.D-29 situated in I.D.A. Jeedmetla, Phase-IV. The petitioner claims that he had taken the shed on lease from his brother. His brother is also running an Engineering workshop under the name and style of M/s, Neelam Engineering Works which is a proprietary concern. It is stated that on account of some strained relationship between the petitioner and the 5th respondent herein, the petitioner decided to obtain a separate L.T. power supply with connected (contracted) load of 10 HP for his unit and accordingly submitted an application dated 5-5-2000 to release fresh service connection with 10 HP load in the name of the petitioner's firm. There was no response from the respondents. The petitioner filed W.P. No.9445 of 2000 challenging the action of the respondents in not releasing L.T. power supply with a contracted load of 10 HP as highly illegal and arbitrary, hi the said writ petition, this Court directed the fourth respondent to dispose of the representation of the petitioner dated 5-5-2000 within two weeks from the date of receipt of a copy of the order. The fourth respondent after receiving the directions from this Court required the petitioner to furnish certain documents and accordingly the petitioner has furnished all the documents as is required by the fourth respondent.