Telangana High Court
Sai Bhaskar Irons Limited, vs Andhra Pradesh Electricity Regulatory ... on 19 November, 2018
Author: P.Naveen Rao
Bench: P.Naveen Rao
THE HON'BLE SRI JUSTICE P.NAVEEN RAO
WRIT PETITION No.2180 OF 2014
DATED :19.11.2018
Between :
Sri Bhaskar Irons Limited,
(Steel Plant) Regd. Office at Plot No.73,
Lane No.5, Road No.72, Prashasan Nagar,
Jubilee Hills, Hyderabad and Factory
At S.No.56, Nagarajupally Village,
Martur Mandal, Prakasham District,
Rep., by its Managing Director Sri Madala Chaitanya,
S/o.Ratnagiri Babu, Aged about 30 yrs.
.. Petitioner
And
Andhra Pradesh Electricity Regulatory Commission,
4th and 5th Floor, Singareni Bhavan,
Red Hills, Hyderabad, rep., by its Secretary & others.
.. Respondents
This court made the following :
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THE HON'BLE SRI JUSTICE P.NAVEEN RAO
WRIT PETITION No.2180 OF 2014
ORDER :
Heard learned counsel for the petitioner and Sri Srinivasa Rao Putluri for respondent No.1. None appeared for respondents 2 to 4.
2. Petitioner-company is involved in manufacturing of iron billets and iron rods of different sizes. It is a continuous process industry with heavy electricity and man power. It is categorized as HT Cat-1. Due to shortage of power, restrictions are imposed on consumption of electricity. The A.P. Electricity Regulatory Commission prescribed penal charges for non-compliance of restrictions and control measures. Having regard to the restrictions imposed, petitioner claims that he has applied for releasing of additional CMD of 2000 KVA. Alleging inaction, this writ petition is filed.
3. The scope of Electricity Regulatory Commission in imposing restrictions and control measures, in imposing penal charges on violation of those restrictions and control measures, was considered by learned Single Judge of this Court in W.P.No.29621 of 2012. Learned Single Judge upheld the power to impose such restrictions and control measures and levying of penal charges. However, learned Single Judge, granted relief to limited extent to seasonal industries. -3-
4. Having regard to the judgment rendered in W.P.No.29621 of 2012, the prayer of the petitioner to grant additional CMD during the restrictions and control measures period cannot be granted.
5. Writ Petition is accordingly dismissed. Pending miscellaneous petitions shall stand closed.
__________________ P.NAVEEN RAO,J 19th November, 2018 Rds