C. LEELA PRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel representing the 3rd respondent.

(2.) With the consent of both the parties, the present writ petition is disposed of at the stage of admission.

(3.) The present writ petition is filed seeking to declare the letter dated 10.03.2020 issued by the 3rd respondent, as illegal, arbitrary and violative of Articles 14, 21 and 300-A of Constitution of India, to set aside the same and to direct the 3rd respondent to restore the power supply to the petitioner's Electricity Service Connection bearing No.5534402177509 in respect of his house bearing D.No.3/20/262, Narayanapuram Residential Area, Tirupathi.