KADAGALA SRINIVAS RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India is filed to declare the action of the respondents, particularly respondent No.6, in permanently rejecting the petitioner 's application dtd. 20/9/2025 bearing Registration No.NSCREG0355196 for grant of new electricity service connection without assigning any reasons, despite the petitioner having complied with all the statutory provisions of the Electricity Act, 2003 and the Andhra Pradesh Electricity Regulatory Commission Rules, besides being violative of Articles 14, 19(1) (g) and 21 of the Constitution of India.

(2.) The case of the petitioner is that the petitioner is the owner and possessor of the property bearing D.No.1-95 situated at Main Road, Parampeta Village, Regidi Amadalavalasa Mandal, Vizianagaram District, wherein, he intended to establish small flour mill to earn livelihood and, in furtherance of the same, obtained requisite No-Objection Certificate from Panchayat Secretary, Parampeta Village, Regidi Amadalavalasa Mandal, Vizianagaram District. Subsequently, the petitioner made application bearing Registration No.NSCREG03556196 dtd. 20/9/2025 by paying the requisite fee for the grant of Category-II electricity service connection to the 6th respondent Corporation.

(3.) It is further case of the petitioner that on 10/10/2025, the officials of the 6th respondent, along with the village linemen, had brought the service connection meter to premises of the petitioner for the purpose of affecting the electricity connection, however, the said installation of meter was stopped by the 6th respondent personnel midway due to some local interference. Further, the petitioner has approached the office of the 6th respondent again and again to enquire about the installation, but there was no action taken by the respondent authorities and on the other hand, his application status was shown as "Permanently Rejected " on the online portal without providing any reasons. Thereafter, the petitioner submitted representation dtd. 20/2/2026 to the respondent Authorities by mentioning all the facts and requested them to furnish the reasons for the permanent rejection of the application dtd. 20/9/2025 to reconsider the same and grant Category-II service Connection, but no action has been taken by the respondents so far. Thus, challenging the action of the respondents Corporation authorities, the petitioner instituted the instant lis under Article 226 of the Constitution of India before this Court.