SUNKOJ BHASKAR Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) The grievance of the petitioners in the respective writ petitions is that the Southern Power Distribution Company of Telangana Limited (TSSPDCL) is not releasing the power supply to their respective buildings on the ground of not producing occupancy certificate.

(2.) Heard before admission of the writ petitions the learned counsel for the petitioners respectively and Sri R.Vinod Reddy, learned Standing Counsel for TSSPDCL and also the learned Standing Counsel appeared, no doubt before vakalat and counter and perused the material on record and also the orders passed in similar matters by this Court (other bench).

(3.) In the affidavits filed in support of the writ petitions, it is mainly stated that non-release of the electrical consumption/service connection for the so called non-submission of the occupancy certificate is unjust and unconstitutional, despite the petitioners are willing to give undertakings that in the event of rejection of occupancy certificate, power supply can be unconditionally withdrawn.