KHAJA MOENUDDIN Vs. ANDHRA PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The controversy raised in this writ petition rests on a narrow compass namely as to whether the petitioner who is tenant of the premises at Lothkunta, Malkajgiri Mandal, Ranga, Reddy District, after disconnection of the power supply, without applying for fresh connection for power supply, can demand for continuation of the supply existing in the name of the registered consumer.

(2.) The petitioner claims to be tenant in respect of the shop bearing Nos.14-17 to 14-19 of Lothkunta, Malkajgiri Mandal, Ranga Reddy district. It is averred that the petitioner obtained the said premises on lease for a period of three years and that some differences have arisen between the tenant and the landlord with regard to enhancement of rent and consequently the petitioner moved the Court of the Junior Civil Judge, East and North, Ranga Reddy District in O.S.No.518 of 1997 and obtained interim injunction against the landlord. Counterblast to his suit, the landlord also filed another suit. Be that as it may, on 7-9-1997, the 2nd respondent herein disconnected the electric supply without any notice. The petitioner initially filed Writ Petition No.26323 of 1998 questioning the action of the respondents in disconnecting the power supply. This Court in W.P.No.26323 of 1998 dated 23-9-1998 has passed the following order:

(3.) As per the directions of this Court the petitioner has paid all outstandings as on 23-9-1998 and thereafter power supply was provided. Subsequently, it is averred by the petitioner that he filed an application befoise the 2nd respondent requesting to treat him as a new consumer and provide meter to his shop. However, his application was not considered. The petitioner therefore seeks directions to direct the respondento to treat the petitioner as a new consumer by continuing existing meter No. 1256.