SAMREDDY PUSHPA LATHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed questioning the action of respondent No.4 in issuing the letter dtd. 7/8/2025 threatening to disconnect the supply of electricity in the Plot bearing No.458 in Survey No.28, situated at Nandi Hills, Meerpet Village, Ranga Reddy District.

(2.) Petitioner No.1 purchased Plot No.458 in Survey No.28, admeasuring 300 square yards at Nandi Hills, Meerpet Village, Ranga Reddy District, through a registered sale deed bearing Document No.981/2005, dtd. 5/2/2005. Subsequently, Petitioners Nos.1 and 2 entered into a lease deed dtd. 4/6/2024 for 750 square yards, covering Plot Nos.458, 459, and 460 in Sy.No.28. Petitioner No.1 applied for building permission on 16/3/2023 for construction of Ground + 1 Upper Floor at Plot No.458, which was granted on the same day. Thereafter, a Show Cause Notice dtd. 30/7/2024 was issued, to which a reply was submitted on 3/8/2024. A Final Notice dtd. 17/10/2024 was issued by Respondent No.5, alleging construction deviations. Aggrieved by the same, petitioners filed W.P.No.11385 of 2025, and this Court granted status quo orders on 15/4/2025, which were extended to 22/7/2025, and later, on the said date, were extended until further orders. Despite the subsisting court orders, petitioners received a letter dtd. 7/8/2025 from Respondent No.4, threatening disconnection of electricity within 48 hours, allegedly at the instance of Respondent No.5. Hence, this Writ Petition.

(3.) Heard Sri S. Nagesh Reddy, learned counsel for petitioners and Sri N. Sreedhar Reddy, learned Standing Counsel for TGSPDCL for respondent Nos.2 to 4. Perused the record.