MAMATHA THEATRE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of respondents in insisting the demand charges of the power consumption bills in respect of H.T. Service Connection No.KRN - 943 of Karimnagar town during the closure of the theatre on account of Covid 19, as illegal, null, void and arbitrary and violative of Articles 14, 19(1)(g), 21, 265 and 300-A of the Constitution of India.

(2.) Heard Sri K. Durga Prasad, learned Counsel for the petitioner, learned Government Pleader for respondent No.1 and Sri Zakir Ali Danish, learned Standing Counsel appearing for the respondents 2 to 4.

(3.) Petitioner contends that in respect of H.T. service connection provided to his business premises, a demand for an amount of Rs.17.50 lakhs was raised by the respondents; that the said demand of energy charges relates to the period when the petitioner could not carry on his business activity on account of Covid 19, due to the restrictions imposed by the Central and State Governments.