MEDISETTI MURALI SRINIVAS Vs. STATE OF A.P.

JUDGEMENT

(1.) Writ Petition etition No.3711 of 2022 has been filed challenging the Proceedings of the respondent No.3 dtd. 2/2/2022 as illegal, violative of Articles 14, 21 and 300-A A of the Constitution of India and to direct the dents 2 to 4 not to lay 11 KV High Voltage Electric Service Lines across respondents the pathway in the midst of two residential building complexes situated in Survey No.4142/2, Block No.15 of Poranki Village.

(2.) Prior to filing of the above said writ petition, the petitioners filed W.P.No.14625 of 2021 aggrieved by the action of the respondents 2 to 4 therein, in trying to lay 11 KV High Voltage Electric Service Lines and the same was disposed of by a learned Judge vide Order dtd. 27/7/2021 leaving it open to the petitioners to submit appropriate representation to the respondents 2 to 4 for redressal of their grievance and the same was directed to be considered after hearing all the stake holders. It was also directed that till a decision is taken, Status Quo as on that day with regard to laying of High Voltage Electric Service Lines shall be maintained. Subsequently, the 3rd respondent vide Proceedings dtd. 22/12/2021 rejected the representation / objections of the petitioners with regard to laying of High Voltage Electric Service Lines across the path way in Survey No.414/2, Block No.15 of Poranki Village. Challenging the said proceedings, the petitioners filed W.P.No.30911 of 2021 and the same was disposed of by an Order dtd. 31/12/2021 with a direction to the 3rd respondent to consider the issues raised by the petitioners afresh, in accordance with the Law. The relevant portion of the Order reads as follows:

(3.) Thereafter, the 3rd respondent issued Proceedings dtd. 2/2/2022 which are impugned in W.P.No.3711 of 2022.