G. LAKSHMI Vs. A. P. SOUTHERN POWER

JUDGEMENT

(1.) As the issue involved in all the four writ petitions is inter-related, all these writ petitions are taken up together and are disposed of through this common order.

(2.) W.P.Nos.19608, 19995 of 2018 is filed by one Smt. Gupi Lakshmi Devi, w/o Srinivasulu; W.P.No. 20074 of 2018 is filed by Smt. Gupi Lakshmi Devi and O. Nagendra Kumar; whereas, W.P.No.19926 of 2018 is filed by one Onteru Nagendra Kumar s/o Ramakrishnaiah.

(3.) For better appreciation of the case, facts in W.P.No.20074 of 2018 are taken for consideration. This writ petition is filed under Article 226 of the Constitution of India, to direct the respondents to receive/accept the demanded amounts from the petitioners for grant of electricity power connection to the petitioners lands in Sy.Nos.1374 and 1373 of Varini Village, Vidavalur Mandal and grant electricity power connection to the petitioners as per their application dtd. 11/5/2018.