Andhra Pradesh High Court - Amravati
Sunkara Sri Hari Reddy vs The State Of Ap on 16 July, 2025
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY, THE SIXTEENTH DAY OF JULY,
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD
WRIT PETITION NO: 17944 OF 2025
Between :
Sunkara Sri Hari Reddy, S/o. Jala Ramireddy, aged about 46 years, Class-
1 Contractor/Grade A License Electrical Contractor in APCPDCL Ltd., R/o.
D.No. 2-54, N. Agraharam VillageJ Ongole Mandal, Prakasam District, A.P.
...Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretaryl
Energy Department, A.P. S.ecretariat, Velagapudi, Guntur District.
2. Andhra Pradesh Central Power Distribution Corporation Limited,
Rep. by the Chairman and -Managing Director, Corporate Office,
Beside Polytechnic College, lTI Road, Vijayawada, N.T.R. District,
A.P.
3. The Chief Gene`ral Manager .(O and M-lI) Projects and Civil,
APCPDCL Ltd., Vijayawada, N.T.R. District, A.P.,
4. The Superintending Engineer, Operation Circle, APCPDCL Ltd.,
Ongole, Prakasam District, A.P.,
5. The Executive EngineerITransformer, MRT Division, APCPDCL Ltd.,
Ongole, Prakasam District.lA.P.
6. The Deputy Executive Engineer, SPM and LTM, Sub-Division,
APCPDCL Ltd., Ongole, Prakasam District. A.P.
...Respondents
petition under Article 226 of the Constitution of India is filed Praying
i
that' in the circumstances stated-:in the affidavit filed therewith, the High
' court'may be pleased to issue any writ, order or Direction more particularly
One in the nature of writ of Mar;damus declaring the action Of Respondent
` Jt'auth'orities in issuing the impugned proceedings
I-I LR-.No.EE/MRT/AE.T/JE/F.Doc/D.No.924/2025, dated 09.07.2025 by the
\ 1,
Respondent No.5 directing the Petitioner to handover his BOT SPM Shed
singarayakonda in the premises .of 33/ll KV SS Singarayakonda on or
before 16.d7.2025 'ln full shape and trying to dispossess the Petitioner from
his workshop BOT SPM Shed Singarayakonda in the premises of 33/ll
KV SS Singarayakonda Sub-Division, 33/ll K.V, Kandukur Division by not
further extending the petit-loneis contract period for 3 years per.io>g from
o8.04.2025 to 07.04.2028 as illegal, arbitrary, unjust, discriminatory and
contrary to law and in violation of{`'principles of natural justice and against
the Art-lcles 14, 16, 21 and 300-A of the Constitution of India and
consequently set aside the impugned proce`edings issued by the
Respondent No.5 and consequen-tl.y-:direct the Respondents not to interfere
with the peaceful possession and,enjoyment of the petitionerfs workshop
BOT SPM Shed Singarayakonda in the premises Of 33/ll KV SS
singarayakonda sub-Division, 33/,:1.1 K.V Kandukur Division by taking any
hasty steps to dispossess the Petitioner from h'ls workshop;
IA NO: 1 OF 2025: ..i
petition under section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, th'e
High Court may be pleased to pass an interim Order by Suspending the
impugned proceedings LR.N9.:E.E/MRT/AE.T/JE/F.Doc/D.No.924/2025,
dat-ed o9.07.2025 issued by the:_-Respondent No.5 di.recting the Petitioner
to handover h`is BOT SPM Shed Singarayakonda in the premises of 33/ll
KV SS Singarayakonda on or..before 16.07.2025 in full shape, until
disposal of the above writ petition, pending disposal of WP.No.17944 of
2025, on the file of the High Court.
lANO: 2 OF2025:
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to pass an interim order by directing the
Respondent authorities not to issue any new LS Agreements for handing
over of BOT SPM in Singarayakonda Sub-Division, 33/ll K.V, Kandukur
Division of the Petitioner to any new contractors from 08.04.2025 to
07.04.2028 under the range of A.P.C.P.D.C. Ltd., until disposal of the
above writ petition, pending disposal of WP.No.17944 of 2025, on the file
of the High Court.
The petition coming on for hearing, upon perusing the Petition and
the affidavit filed in support thereof and upon hearing the arguments of Sri
Srinivasa Rao Narra, Advocate for the Petitioner and GP for Energy for the
Respondent No.1 and Ms.K.Adarshitha, learned Junior Standing Counsel
representing Sri V.V.Satish, learned Standing Counsel for A.P.C.P.D.C.L
for the Respondent Nos.2 to 6, the.,Court made the following;
ORDER:
cfHeard Sri SrinI-VaSa Rao NarraJ learned Counsel for the Writ Petitioner and Ms.K.Adarshitha, learned Junior Standing Counsel representing Sri V.V.Satish, learned ` Standing Counsel for A-P.C-D-C-L.
2. IVIs.K.Adarshitha, learned Junior Standing Counsel representing Sri V.V|Satish, J learned Standing Counsel for A.P.C.P.D.C.L, is directed to obtain Written Instructions in this matter.
3. There shall be a directi.on to the Official Respondents not to dismantle the shed i.e., BOI. SPM Shed Singarayakonda in the premises of 33/ll KV SS Singarayakonda, till the next listing,
4| List the matter on 23.#7-.2025 in the Motion list."
Sd/-N. lNAGAEL#MA
A ASSISTANT#1lSTRAR
//TRUE COPY//
SECTION OFFICER
For A!
To,
1. The Principal Secretary, State ofAndhra Pradesh, Energy Department, A.P. Secretariat, Velagapudi, Guntur District. (by Special Messenger)
2. The Chairman and Managing Director, Andhra Pradesh Central power Distribution Corp9L[atigG Limited, Corporate Office, Beside Polytechnic College, ITI Road, Vijayawada, N.T.R. District, A.P.
3. The Chief General Manager (O and M-Il) Projects and Civil, APCPDCL Ltd., Vijayawada,,.N.T.R. District, A.P.,
4. The Superintending Engineer, Operation Circle, APCPDCL Ltd., Ongole, Prakasam District, A.P.,
5. The Executive EngineerITr_ansformer, MRT Division, APCPDCL Ltd., Ongole, Prakasam District..:A.P.
6. The Deputy Executive Engineer, SPM and LTM, Sub-Division, APCPDCL Ltd., Ongole, Prakasam District. A.P. (Addressee Nos.2 to 6 by RPAD) ,..,,;i,i.,tin !^'i
7. One CC to Sri. Srinivasa Rao Narra, Advocate [OPUC]
8. Two cos to GP for Energy,.+ligh Court of Andhra Pradesh. [OUT]
9. One CC to Sri V.V.Satish, Standing Counsel [OPUC]
10. One spare copy MM / I HIGH COURT GRKP,J DATED : 16/07/2025 LIST THE IVIATTER ON 23.07.2025 IN THE MOTION LIST ORDER WP.No.17944 of 2025 DIRECTION