LAWS(TLNG)-2022-6-37

SMT. KATIPALLY REVATHI Vs. SMT. AMPALA ANITHA REDDY

Decided On June 17, 2022
Smt. Katipally Revathi Appellant
V/S
Smt. Ampala Anitha Reddy Respondents

JUDGEMENT

(1.) The present writ appeal is arising out of an order dtd. 13/4/2022 passed by the learned Single Judge in W.P.No.18145 of 2022.

(2.) The order passed in W.P.No.18145 of 2022, dtd. 13/4/2022, reads as under:-

(3.) Questioning the letter, dtd. 15/3/2022 removing the electricity meter fixed in respect of the subject premises of the petitioner without putting her on notice, the petitioner has filed the present Writ Petition.