DEVESETTI HARINI Vs. TELANGANA STATE SOUTHERN POWER

JUDGEMENT

(1.) This Writ Petition is filed seeking a Writ of Mandamus declaring the inaction of the respondents in accepting the application of the petitioner and in providing electrical domestic connections to the petitioner in respect of her residential apartments in Plot bearing No.241, admeasuring 500 Sq.Yds., in Survey No.307/E/11 (307/2/11 New Number) which forms part of Mithilanagar layout (Phase-1) situated at Gajularamaram Village, Quthbullapur Mandal, Ranga Reddy District and bounded by North: Plot No.240; South: Plot No.242; East: Plot No.232; West: 60' wide road and in refusing to provide electrical domestic connections to the above referred premises, as illegal and arbitrary and to pass such other order or orders as this Court may deem fit and proper in the circumstance of the case.

(2.) Learned counsel for the petitioner and Sri R.Vinod Reddy, learned Standing counsel for TSSPDCL appearing for respondents No.1 to 5 are heard.

(3.) Learned counsel for the petitioner submitted that the petitioner had made an application to the respondents for providing electricity connection to the petitioner's premises referred to above and the respondents have rejected the same. Being aggrieved by the said action of the respondents in rejecting her application and in not providing electricity connection, the petitioner has approached this Court.