MOHAMMED ARIF RIZWAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In this Writ Petition, a direction is sought to Respondents - TGSPDCL to release power supply to petitioner's property bearing Municipal No.3/6/744/1 & 744/1/A to F situated at Himayath Nagar, Hyderabad without insisting on production of 'occupancy certificate' from Greater Hyderabad Municipal Corporation.

(2.) Petitioner claims to be the owner of the subject property. It is stated, they constructed stilt + five upper floors according to the sanctioned plan as approved by the GHMC. They have also paid all the requisite fee / charges / challans to the respondents for electricity connection and the same was also sanctioned on 7/1/2025. But respondents did not release power supply on the ground that 'occupancy certificate' was not submitted, which condition, according to petitioner, is not a mandatory. Hence, the Writ Petition.

(3.) Heard learned counsel for petitioner Sri Mohd. Habeebuddin. He contends that this Court in several Writ Petitions directed respondents to release power supply to the premises of petitioner therein subject to compliance with the terms and conditions and on furnishing an undertaking to produce the occupancy certificate from the Municipal Corporation concerned within a prescribed period and if no such occupancy certificate is produced within the stipulated period, it is open to respondents to take appropriate action in accordance with law. Hence, similar order may be passed even in this Writ Petition also.