LAWS(TLNG)-2020-8-21

T. CHANDRAKALA Vs. STATE OF TELANGANA

Decided On August 31, 2020
T. CHANDRAKALA Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Assailing the Sanction Memo No.DEE/OP/SRNR/COMML/FCAP/D.NO.2489/19-20, dated 20.02.2020 issued by the 3rd respondent according approval for sanction for an estimate of Rs.2,70,799.31 ps., treating the petitioner's application for service connection as nondomestic purpose instead of domestic purpose for providing supply of power to Plot No.24A in Sy.No.196, Kuntloor Village, Abdullapurmet Mandal, Pedda Amberpet Municipality in terms of Section 43(1) of the Electricity Act, 2003 and not providing electricity supply even after lapse of more than a year from the date of making application, the petitioner filed the present writ petition.

(2.) Heard Sri S. Rahul Reddy, learned counsel for the petitioner and Sri R. Vinod Reddy, learned counsel for the respondents.

(3.) Claiming that she is the absolute owner and possessor of Plot No.24A in Sy.No.196, Kuntloor village, Abdullapurmet Mandal, Pedda Amberpet Municipality, the petitioner has submitted an application dated 29.05.2019 to the respondent authorities for providing Service Connection for 'construction purpose' by paying requisite fee. The 3rd respondent vide Memo dated 20.02.2020 informed the petitioner that the service connection has been approved subject to payment of Rs.2,70,799.31ps., treating the petitioner's application as non-domestic purpose.