(1.) Heard Mr.Mohammed Aslam, learned counsel for the petitioner, learned Assistant Government Pleader for Energy appearing on behalf of respondent No.1 and Mr. R. Vinod Reddy, learned Standing Counsel for TSSPDCL appearing for respondent Nos.2 and 3.
(2.) The petitioner approached the Court seeking prayer as under:
(3.) The case of the petitioner in brief is that the petitioner is the tenant of the flat No.302, on 3rd floor, Key's Abbas Residency Apartments, Minar Colony, Tolichowki, Golconda, Hyderabad and the petitioner had obtained the said flat on rent from respondent No.4 and a rental agreement was executed by the respondent No.4 on 27/1/2022 on a monthly rent of Rs.11,000.00 and maintenance of Rs.1,500.00 per month. Presently, petitioner is paying monthly rent of Rs.11,550.00apart from Rs.1,500.00 towards monthly maintenance amount. It is further the case of the petitioner that respondent No.4 and her family members started interfering into petitioner's peaceful possession over the said rented flat and tying to dispossess the petitioner without following due process of law and on 7/1/2024 the respondent No.4 irregularly entered into petitioner's subject rented flat and threatened the petitioner to vacate the said flat. After petitioner lodged a complaint dtd. 16/1/2024 before Lunger House P.S. and registered a case in Cr.No.25 of 2024, respondent No.4 requested the petitioner to stay in aforesaid flat. On 4/3/2024, respondent Nos.2 to 4 along with their staff visited petitioner's rented flat and without any prior intimation, respondents 2 and 3 removed the electricity service meter vide S.C.No.S9032117 under the influence of respondent No.4. Later on 27/3/2024, the petitioner gave a representation to respondent Nos.2 and 3 to restore service electricity meter of the said flat, however, the respondents did not act upon the same. Aggrieved by removal of electricity service meter high handedly by the respondent Nos.2 and 3, petitioner filed the present writ petition.