LAKKAKULA VARALAKSHMI DEVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Appeal has been filed assailing an order dtd. 30/7/2025 passed by a learned Single Judge of this Court in W.P.No.9460 of 2025 dismissing the Writ Petition filed by the writ appellants herein for the reasons stated in the impugned order.

(2.) The writ appellants had filed the Writ Petition seeking a Writ of Mandamus against the action of the respondents in rejecting the applications filed by the writ petitioners for grant of domestic power supply to certain houses situated in Survey Nos.119, 121, 119/1/10 and 119/1/28 at Ilapur Thanda Village, Ameenpur Mandal, Sanga Reddy District, as illegal, arbitrary, discriminatory and in violation of the petitioners' rights guaranteed under the Constitution of India. The petitioners also prayed for a direction on the respondent Nos.2 to 5 to provide domestic electricity connection to the houses in the specified survey numbers at Ilapur Thanda Village.

(3.) The appellants are aggrieved since the learned Single Judge dismissed the Writ Petition on merits.