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Judgment
This Writ Petition is filed under Article 226 of the Constitution of the India seeking the following reliefs:-
“to issue a Writ, Order or Direction more particularly one in the nature of Writ of Mandamus declaring the inaction of Respondent Nos. 3 to 5 in processing and releasing the LT Commercial Electricity Service Connection pursuant to Application No. NSCREG03913662 in respect of premises at House No.6-135, Sy.No.222/5, Pedagummuluru Village, S.Rayavaram Mandal, Anakapalli District, as illegal, arbitrary, and violative of the Electricity Act, 2003 and the Constitution of India, and consequently direct Respondent Nos.3 to 5 to release the electricity service connection to the Petitioner's premises forthwith and pass such other order or orders….”
Heard the learned counsel for the petitioner and learned Standing Counsel for the respondents.
Learned counsel for the petitioner submits that the petitioner is the absolute owner and possessor of the premises bearing H.No.6-135, in Sy.No.222/5 of Pedagummuluru Village, S.Rayavaram Mandal, Anakapalli District, having acquired the same through a registered gift settlement deed dated 19.11.2007. The petitioner has been paying house tax regularly. He further submits that the petitioner made an application along with required documents and also paid the requisite fee, seeking for low tension new commercial electricity service connection. But, the respondents neither released the electricity service connection nor communicated any order to the petitioner. Hence, the Writ Petition.
On the other hand, learned Standing Counsel for the respondents submits that the respondents will consider the application of the petitioner and will pass appropriate orders within a short period.
Considering the submissions made both the learned counsel and on perusal of the material placed on record, this Court is of the considered opinion that the present Writ Petition can be disposed of, directing the respondents to consider the application of the petitioner and pass appropriate orders, within a period of six(6) weeks from the date of receipt of copy of this
Order.
With the above direction, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall also stand closed.