LAWS(APH)-2002-1-1

G LAXMINARAYANA Vs. STATE OF ANDHRA PRADESH

Decided On January 31, 2002
G.LAXMINARAYANA Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) These two Writ Petitions are filed by the tenants and also owner of the subject premises against the action of the A. P. State Electricity Board, hereinafter referred to as "Board", in taking steps to disconnect service connections on the ground that the owner of the respective mulgies and the owner of the premises had been in arrears, invoking Condition No. 42.3.(d) of the A. P. State Electricity Board Terms and Conditions of Supply.

(2.) No doubt, the writ petitioners also had questioned Condition No. 43.3.(d) as unreasonable, arbitrary and illegal. But however, at the outset Sri Rama Rao, the counsel representing the writ petitioners had stated that he is not pressing the relief so far as questioning the said condition on the ground that it is unreasonable, arbitrary and illegal, is concerned.

(3.) The facts in brief as narrated in the respective affidavits filed in support of the Writ Petitions are as follows :--