K.V.NARASIMHA REDDY Vs. TS SOUTHERN DISTRIBUTION COMPANY LIMITED

JUDGEMENT

(1.) Heard Mr.S.Lakshmikanth, learned counsel for the petitioners, Mr.R.Vinod Reddy, learned Standing Counsel appearing on behalf of respondent Nos.1 to 3 and Mr.R.Ranganathan, learned counsel appearing on behalf of respondent Nos.4 and 5.

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus declaring the highhanded action of Official Respondent Nos.2 and 3 in granting power supply vide Electricity Meter service connection No(s). 1) 10722794503 and 2) 10722794489 in favour of Respondent Nos. 4 and 5 respectively, in the subject premises i.e., land admeasuring Ac. 2.39 Gts in Sy. No. 105 part situated in Kompally Village, Quathbullapur Mandal, MedchalMalkajgiri, which is owned and possessed by the Petitioners as arbitrary, illegal, unjust and contrary to the provision contemplated under Electricity Act and violative of principles of the Natural Justice, contrary to the Article 14, 19(1)(g) and 300- A of the Constitution of India and consequently, cancel / disconnect the Electricity Meter service connections of service No(s). 1) 10722-794503 and 2) 10722794489 granted in favour of the Respondent Nos.4 and 5 forthwith, in the interest of justice.

(3.) The averments as per the affidavit filed by the petitioners in support of the present writ petition, in brief are as under: