Andhra Pradesh High Court - Amravati
Between vs Andhra Pradesh Southern Power ... on 7 March, 2026
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Special Original Jurisdiction)
SATURDAY, THE SEVENTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION No.37404 OF 2018
Between:
Bathula Pitchamma, W/o.Venkateswarlu, Aged about 52 years, Occ:Petty
Trader, R/o.D.No.8-203, Adigoppula, Durgi Mandal, Guntur District-
522612, A.P.
...Petitioner
AND
1. Andhra Pradesh Southern Power Distribution Company Limited,
Rep. by Superintendent Engineer, Operation Circle, Sangadigunta,
Guntur.
2. The Assistant Engineer, Operations, Durgi, Guntur District.
3. The Assistant Divisional Engineer, Operations, Macherla, Guntur.
4. The Assistant Accounts Officer, Electricity Revenue Office,
Macherla, Guntur.
5. The Assistant Engineer, DPE Wing, O/o.Superintendent Engineer,
Operation Circle, Sangadigunta, Guntur.
6. Sri A.Shiva Nagi Reddy, Assistant Engineer, DPE Wing, O/o.
Superintendent Engineer, Operation Circle, Sangadigunta, Guntur.
...Respondents
Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the affidavit filed therewith, the High Court
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 No.4 and 5 in removing service meter and connection
bearing S.C.No.1431301000989 for the small business shutter of
petitioner in Adigoppula Village, Durgi Mandal, Guntur District, in spite of
regularly paying power charges, as arbitrary, illegal, discriminatory and
offends Articles 14, 19 and 21 of Constitution of India and consequentially
to direct the respondents No.2 to 5 to restore back the said service meter
as well as service connection and to pass such other order or orders as
this Hon'ble Court may deem fit and proper in the circumstances of the
case.
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WP_37404_2018
I.A. No.1 of 2018
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased to direct the respondents No.2 to 5 to restore back the said
service meter as well as service connection bearing S.C.
No.1431301000989 at the shop of the petitioner in Adigoppula Village,
Durgi Mandal, Guntur District, pending disposal of the Writ Petition and
pass such other order or orders in the interest of Justice.
Counsel for the Petitioner : Mr.V.V.N.Narasimham
Counsel for the Respondents: Mr.V.V.Satish (SC for APEPDCL)
Counsel for the Respondents: Mr.V.R.Reddy Kovvuri (SC FOR
APCPDCL)
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WP_37404_2018
The Court made the following ORDER:
Heard Ms.V.Himabindu, learned counsel representing the learned
counsel for the petitioner through online. Also heard Mr.Abdul Matheen,
learned counsel representing the learned Standing Counsel for
A.P.C.P.D.C.L.
2. The present writ petition is filed seeking declaration of the action of
the respondent Nos.4 and 5 in disconnecting the power supply to the
Service Connection bearing No.1431301000989 as illegal, arbitrary, etc.,
and for a consequential direction to restore the power supply.
3. The learned counsel for the petitioner appearing through online
made submissions to the effect that before resorting to disconnection of
the power supply, no notice was issued to the petitioner and taking note
of the same, on 12.10.2018 a direction was issued to the respondents to
restore the power supply.
4. The said interim order is in force and therefore, instead of inviting a
counter affidavit from the respondents, this Court deems it appropriate to
dispose of the writ petition, providing that in the event the respondent
authorities are intending to initiate any action, they shall follow the due
procedure, as per the terms and conditions of the supply.
5. With the above observations, the writ petition is disposed of. There
shall be no order as to costs.
____________________
NINALA JAYASURYA,J
March 07, 2026
vasu
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WP_37404_2018
REGISTRAR
//TRUE COPY//
SECTION OFFICER
To,
1. Andhra Pradesh Southern Power Distribution Company Limited, Rep.
by Superintendent Engineer, Operation Circle, Sangadigunta, Guntur.
2. The Assistant Engineer, Operations, Durgi, Guntur District.
3. The Assistant Divisional Engineer, Operations, Macherla, Guntur.
4. The Assistant Accounts Officer, Electricity Revenue Office, Macherla,
Guntur.
5. The Assistant Engineer, DPE Wing, O/o. Superintendent Engineer,
Operation Circle, Sangadigunta, Guntur.
6. Sri A Shiva Nagi Reddy Assistant Engineer, DPE Wing, O/o.
Superintendent Engineer, Operation Circle, Sangadigunta, Guntur.
7. One CC to SRI. V V N NARASIMHAM Advocate [OPUC]
8. One CC to SRI. V V SATISH (SC for APEPDCL) Advocate [OPUC]
9. One CC to SRI. V R REDDY KOVVURI (SC FOR APCPDCL)
Advocate [OPUC]
10. Two CD Copies
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WP_37404_2018
HIGH COURT
MSRJ
DATED:07/03/2026
ORDER
WP NO. 37404 OF 2018