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Judgment
The writ petition has been filed by the petitioner under Article 226 of Constitution of India seeking the following main prayer:
“may be pleased to issue a Writ Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondents in proposing to change or transfer electricity service connections bearing Nos.233320105319 and 233320105318 as illegal arbitrary and violative of Articles 14 and 21 of the Constitution of India Consequently direct the respondents to maintain status quo in respect of the said electricity service connections pending civil disputes before the competent civil court at Rajampet and pass such”
Heard Sri Satyanarayana Nimmala, learned counsel for the petitioner and Sri Venkata Rama Rao Kota, Learned Standing Counsel for APSPDCL appearing for the respondents.
The case of the petitioner is that the respondents are proposing to transfer the electricity service connections bearing Nos. 233320105319 and 233320105318, which stand in the name of the petitioner, in favour of a third party, without issuing any notice or following due process of law. Hence, the present Writ Petition is filed.
On the other hand, learned Standing Counsel appearing for the respondents submits that the present Writ Petition is filed merely on the basis of an apprehension, as the respondents neither initiated any proceedings nor taken any steps for transferring the said service connections. He further submits that no such transfer is being contemplated without following the due process of law.
Having considered the submissions of the learned Standing Counsel appearing for the respondents and having perused the material available on record, this Court is of the considered view that, in the event of any application being made for transfer of the said electricity service connections bearing Nos.233320105319 and 233320105318, the respondents are at liberty to consider and proceed further in accordance with law.
Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, all pending miscellaneous applications shall stand closed.