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Judgment
This Writ Petition is filed challenging the letter issued by respondent No.3 dated 16.09.2026 under Clause 3.5.3 of GTCS calling upon the petitioners to furnish single application for one connection alleging multiple locations in single premises belonging to same family and also direct respondent Nos.2 and 3 not to interfere with the supply of power to the petitioner.
Heard Sri N.M.Anand Mohan Murthy, learned counsel for the petitioner and Mr.N.Sreedhar Reddy, learned standing counsel for TGSPDCL appearing on behalf of respondent Nos.2 and 3. Perused the record.
The facts of the case as stated are that petitioner No.1 is a registered partnership firm involved in the business of manufacturing Multilayer Cross Lamination Tarpolene and the material used in the finished goods is virgin plastic. Whereas, petitioner No.2 is a proprietorship firm involved in the business of manufacturing Polythene Sheet and the same was established in the year 2003. It is submitted that there are two different entrances for both the firms and both the firms are different from each other. The main grievance of the petitioners is that the respondent authorities have issued the present impugned proceedings under the wrong presumption that both the firms run by the petitioners are in the same compound and are involved in the same business and have to give a common application for a single electricity supply. It is further submitted that if the impugned proceedings are implemented the existing transformers will be demolished and fresh connections has to be obtained and both the petitioners have to face severe hardship. Questioning the same, the present writ petition is filed.
Mr.N.Sreedhar Reddy, learned standing counsel for TGSPDCL submits that respondent authorities have rightly passed the impugned order and the petitioners firms falls under Clause 3.5.3 of GTCS and accordingly prayed to dismiss the writ petition as not maintainable.
Taking into consideration the facts and circumstances of the case, this writ petition is disposed of granting liberty to the petitioner to respond to the impugned proceedings dated 16.09.2026 within a period of 15 days by filing an appropriate application before the respondent authorities and thereafter, respondent authorities shall dispose of the same in accordance to law within a period of 30 days thereafter. In the meantime, the respondent authorities shall not take any coercive steps against the petitioners. No order as to costs.
With the above directions, this writ petition is disposed of. Miscellaneous applications, if any pending, shall stand closed.