D MANIK REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of the 5th respondent in disconnecting the service connection bearing No.0502 03052 in survey No.138, situated in Ameenpur village, Patancheru Mandal, Sangareddy District, as arbitrary and illegal.

(2.) Heard Sri N. Manohar, learned counsel for the petitioner, learned Government Pleader for Energy, appearing for the 1st respondent and Sri R. Vinod Reddy, learned standing counsel for the respondents 2 to 5.

(3.) Sri N. Manohar, learned counsel for the petitioner would submit that the petitioner is the beneficiary and he is claiming the subject property under a Gift Deed. Pursuant to the proceedings dated 05.06.2015 issued by the 4th respondent, 50% of the assessed amount i.e. Rs.6,70,605/- and also an amount of Rs.67,000/- towards compounding fee has been paid. The said fact is not disputed by Sri R. Vinod Reddy, learned standing counsel for respondents 2 to 5.