Andhra Pradesh High Court - Amravati
Sri Iswarya Ambica Rice And Flour Mill vs The State Of Ap on 24 June, 2025
e` IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV
(SPECIAL ORIGINAL JURISDICTION)
TUESDAY ,THE TWENTY FOURTH DAY OF JUNE
TWO THOUSAND AND TWENTY FIVE
-Tl+c- :PRESENT:
HONOURABLE THE CHIEF JUSTICE DHIRAJ SINGH THAKUR
AND
EEEE HONOURABLE SRI JUSTICE RAVI CHEEMALAPA"
WRIT PETITION NO.I 14920 of 2025 along with W.P.Nos.14978,14981,
- 15045,15082,15167 & 15177 of 2025
WRIT PETITION NO: 14920 OF 2025
Betwee n :
1. Sri lswarya Ambica R]-ce And FIour Mill, Rep. by its Proprietor
Angarakula Kumar sa{ya sivanandh, S/o. Venkatrao, Aged about-45
years, Rice mill Address D.No.8-97, PeddhatadepaIIi, TadepallI-gudem
Mandal, West Godavari District. Service No WGDOll.
2. Gopala Krishna Modern Rice Mill, Rep. by its Proprietor Valluri Sai
Ramesh, S/o. Rama KrishnaJ Aged about 48 years, Rice Mill Address
D.No.59-2-Korumi]Ii, Pentapadu Mandal, West Godavari District-.
Service No WGDO15.
3. Sri Lakshmi Venkateswara Rice Mill, Rep. By its Managing Partner
Chundru Naga Dhana Lakshmi, W/o. KVRR. Bhaskar rao, Aged about
58 years, Rice Mill Address Krishnayapalem ullage, Tadepalligudem
MandaI, West Godavari District. Service No WDGOO9.
4. Sri Venka{a Fi`ama Rice Mill, Rep. by its Managing Partner Kora Durga
Kishore, S/o K.S.R. Paramatma, Aged about 47 years. Rice Mill
Address Prathipadu Village, Pentapadu Mandal, West Godavari District.
Service No WGDO13.
5. Sri Pavan Durga Raw Rice Mill, Rep. by its Managing Part-her Veerla
Krishna, S/o.V.Bapanna, Aged about 62 years. Rice Mill Address
R.S.NO.66/lA, Prathipadu Village, Pentapadu MandaI, West Godavari
District. Service No ELR1479.
6. Sundharam Agro Sortex Food Products, Rep. by its proprietor papolu
Hema Sundara-Vara Prasada Rao, s/a. Venkateswara rao. Aged about
64 years, Bice Mill Address D.No4-42/1, Mudunuru Village, Pentapadu
MandaI, West Godavari District. Selvice No WGDO'14.
7. Sri Lakshmi Ganapathi Rice M,'ii, Rep. by its Managing Partner Kaigala
Srinivasa Rao, S/o. K.Satyanarayana, Aged about 57 Years, Rice Mill
Address R.S.No.90/1, Te!ikecherI'a _Road, Jagganapeta village,
Tadepalligudem MandaI, West Godavari District. Service No WGDO12.
PetI-tiOner
AND
1. The State ofAndhra Pradesh, Energy Department, secretariat,
velagapudi, Amaravathi, Guntur District. Rep. by I'tS Principal Secretary.
2. The Eastern Power Dl-stribution company-ofAndhra Pradesh LimI'ted,
Rep. by its chairman and Managing Director, P and T Colony,
Seethammadhara, visak.hapat.Ham-530020
-s petition unc!er Art!c!e 226 of the Co,ls{itutIOn Of india;£#y:nRgetsnpa:::d:nnet
r\
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue an appropriate writ, order or direction, lmore particularly one
in the nature of wll-i of Mandamus -
a) Declaring that the amendment to section 3(1) of the Andhra Pradesh
EIectricity Duty Act, 1939, as amended by sectI'On 3 of the of the Andhra
pradesh EIectricity Duty (Amendment) Act, 2020, is unconstitutional by reason
of excessive delegatI-On anq/or abdication by the Andhra Pradesh State
Legislature of its essential legI-Sla{I'Ve function and to strike down the same and
b) Declaring that the I'mPugned notificatI-On I'n G.O.Ms.No.7, Energy
(power-m) Department dated o8.04.2022 levying electricity duty at Re 1/-per
unit on the energy sales to industrial and commercial consumers alone is
vitiated by colourable exercise of power, gross overreach and interference
with the statutory polI'Cy nOtI'fiCatiOnS Of-the Central Government and the
exclusl've statutory power and function of the state EIectricity Regulatory
5.t< `!',`j!t I :1€ i, - iI
I
ti. .!''
` Commissionl under a law enacted by parliament, illegally, -arbitrary,
irr9±iOnality,. unreasonab!eness, hostile discrimina-lion and i''n violation of
I Articles 14 Qf the ConstI|tutiOn,~and `±o set aside the said notification and
c) Declaring.that the impugned notification in G.O. Ms. No. 22 Energy
(Power-Ill) Department dated 23.10.2023, according 'pe;mis`sion to the
licens.ees to recover the electricity duty from the consumers ins vitiated by lack
of power and jurisdiction with respect to the conditions imp^osed therein and
thereby, and to set aside the said notification and/or
.I d) DectarI'ng that the aforesai'd notifications dated o8.04.2022 and
23.10.2023 are I'IIegal and void for want of any notificat!-on to bring the Andhra
pradesh EIectricity Duty (Amendment) Act, 2020, into force as+required by
section 1 (2) of the said Act
. e) And consequently, direct the respondents tot refund the excess
amounts collected towards electricity duty or in alternative to adjust the excess
electricity duty paid in terms of`the I'mPugned GOs and notif,-catI'OnS for the
ulsubsequ,ent bills against the service connections of the petitI-Oner'S unit i.e.
service connection bearing No. WGDO12, WGDO14, ELR1479, WGDO13,
WDGO`09, WGDO15 and No. WGDOll.
`iANO:1
OF 2025
grc!
Petition -under section 151 CPC
t\ #a#ying that ln the Circumstances
stated I-n the affidavit filed in support of the petitI'On, the High Court may. be
i
pleased {o ustay the operation of the impugned notificatioh !'n G.O.Ms.No.7,
Energy (power-IIl) Department dated o8.04.2022 and/or yihe impugned
n`otification in` G.O. Ms. No. 22 Energy (Power.lil) D;parfin6nt -dated
23.10.2023 .and to rest.rain the 2nd to 4th Respondents from recovering any
aTOu.nt towards eleCtrI-City duty in terms of the said impugned notifi;a{ions
arld/Qr {akirlg~ any coercive steps against the members of the petitioner i-.e. y 'r
service COnneCtiOn bearing No. WGDO12, WGDd14, ELR1479,-WGbO13,
WDGOO9, WGDO15 and No. WGDOll, for its hatchery sitilated at Mypadu
A ~
Village, Indukurpet Mandal, SPSR Ne!Iore District, Pending dl-sposal of wp
14920 of 2025, on the file of the riigh court.
ha- The petition coming on fo-r hearing, upon perusing the petition and the
affidavI-I filed in support thereof and upon hearing the arguments of srI-
KANAKALA DEVI PRASANNAKUMAR Advocate for the petitI-OnerS and Of GP
FOR ENEP`GY Advocate fol-the Responcient N'o.1 and the Court made the
following
\- WRIT PETITION NO: 14978 OF 2025
Betwee n :
M/s.Eswar Rubber .Products Pvt Ltd, Doddikunta village, penugonda,
Ananthapur Dis{rI-Ct, Andhra Pradesh. Represented by its Director, Sri K.
Vaidyalingam With Service Connection No. ATP248.
Petitioner
AND
1. State ofAndhraPradesh \;Energy Department), Rep. by its Principal
Seclretary, secre{arjat, \vJejagap|u'di7 Amara-v-athi, Girntur Djs{rict.
2. Southern power Distribution company ofA.P. Ltd., represented by its
chairman and Managing Director,19-13-65/A
Srinivasapu-ramTiruchanoor Road, Tjrupati.
3. The SeniorAccounts Officer, APSPDCL Operation Circle, Anantapur,
Anantapur DistrI-Ct.
` petltion under Article 226 of the Constitution of lndl#}:negStPhOa::ne:hteS
.'d-\
circumstances stated in the affldavjt fI-led therewith, the Hl'gh Court may be
pleased to I'SSue an appropriate Writ, Order or direction, more particularly one
in the nature of writ of Mandamus-
(a) DeclarI'ng that the amendment {; section 3(1 ) of the Andhra Pradesh
Electricity Duty Act,1939, as amended by section 3 of the of the Andhra
pradesh Electricit): Duty (Amendment) Act, 2020, is unconstitutional by reason
-'{I'J|-.,I -'Z-_i i
I
5
.l¥ ..I.. b , I
of excessive delegation ahd/or abdication by the Andhra Pradesh State
I -
Legislature of its essential legislative function and to trike '`down the same. and
(b) Declaring that the Andhra Prade§h Electricity Duty (Amendment)
I Act, 2024 (Act No.10 of 2o24), a`s null ahd v6id. and /or AIternatively, in the
event of the Andhra Pradesh Ele;tricity Duty (Amendment) Act, 2024, being
held to be valid -declaring that the collection of EIectricity Duty from the
Petitioner company at Rs,0.06(-per KWh from 26-08-2021 to 08-04-2022-as
illegal, and unconstitutional. and consequently direct the Respon`den{s to
refund the same along with interest at 12 percent per a`nnum,
(c) Declaring that the impugned notification iri G.O.M;.No.7, Energy
(power-Ill) Department dated o8.04.2o22, levying electricity c!uty at Re 1/-per
unit on the energy sales to industrial and commercial donsumers alone is
vitiated by colourable exercI|Se Of power, gross overreach aid interferen-Ce
with the statutory policy notI-fI'CatiOnS Of the Central Government and the
exclusive statutory power and fun'ction of the state EIectricity Regulatory
Commission under ? law enacted by parliament, iIIegaII-ty, arbitrarl'neSS,
irrationality, unreasonabl6ness, hostl-le' discrimination and in vI-OlatiOn Of
Articles 14 of the Constitution, and {o set aside the said no{ificatI'On. and
(d) Declaring that the impugned notification in G.O. Ms. No. 22 Energy
(power.Ill) Department dated 23.10.2023 according permission to the
licensees to recover the electricity duty fr'om the corlSumerS iS Vitiated by lack
of power and jurisdiction with respect to the conditions imposeti therein and
thereby, nd to set aside the said notifi-cation. and/or
- (e) Declaring that the' aforesaid notifications dated o;.o4.+2022 and
- 23.109.2023 are I-llegal and void for want of any notifI-CatiOn tO -brl'ng-the Andhra
pradesh EIectricity Duty (Amendment) Act, 2020, into force as requl'red by
section 1 (2) of the said Act.
` (f)-consequently di+'ecting the-Respondehts to'lrefund the amounts
--collected towards-EIectricity Duty in| terms of the impugned notification or in
alternative adjust the excess electricity d-uty paid in terms of the impugned
GO(s) in the present and subsequent cc Bills against the service connection
of the Petitioner unit .
'` IANO:
2 OF 2025
Petition undeI-Section 151 CPC raying that in the cI|rCumStanCeS
giv\
stated in. the affidavit filed in support of th-e petition, the High Court may be
pleased {o SUSPEND the operation of the Andhra Pradesh Electricity Duty
(Amendment) Act, 2024 , Pending disposal ofWP 14978 of 2025, on the fI'le Of
the' High Court.
_.`
]ANO:1 OF 2025
is frfe-*jj
Petitl'on under section 151 CPC Braying that in the circumstances
.f\
stated in the affidavit filed in support,of the petition, the High Court may be
pleased to STAY the operation of the impugned notification in G.O.Ms.No.7,
Energy (Power-Ill) Department dated o8.04.2022 and/olr the I-mpugned
notification in G.O. Ms. N,o. 22 Energy (Power.Ill) Department dated
23.10.2023 and to restrain the 2nd & 3rd Respondents from recovering any
amount towards electricity duty in terms of the said impugned notI'fjCatiOnS
and/or taking any coercive steps against the members of the IDetitioner; and/or
Pass, lDending disposal of wp 14978 of 2025, on the file of the High Court.
~ The petition coming on for hearing, upon perusing the petition and the
--
affidavit filed in supp-ort thereof and upon hearing the arguments of sri K.P.S. SAILESH REDDY Advocate for the peti{i'onerR§ and of -GP FOR ENERGY Advocate for the Respondent No.1 and the Court made the following I \ c=++-,-i?._q?a I r 7 Iii= WRIT PETITION NO: ti4981 OF 202'5 Betwee n :
i . M/s Bhashyam Educational Institutions, \_ 1
- Havi`ng its registered office at 3/1 Linel Chandramouli,Nagar, Guntur.
Represen-ted by its proprietor sri Bhashyam Rama Krishna.
Having its branches at
2. S.No.509/1, Coi!ege RQad, Kurasalavari Street, Amalapuram Town.
with service cohnecrion No.1'41-1230-1-01061036. I,3. S.No.80/1J Poolbagh `Road, Anaka~palli.
with serv-lee connection No.113132o802039853.
4.Bhashyam Public School, Srikakulam. with ser\'i6e Connec'ti6-n N6.1'31 iblA10OO51877.
5. Art: College Road, Rajahmundry.
|V\/i.th Service Connection No.1433050205121736.,
6. Ar{s' college Road, Rajahmundry Town. wit.h service I,connection No.1'4'33050205121,737.
7. 73-5-3, Arts College Road, RaJ'ahmu,1dry TowJn.. wit-h service co'nn66ti-6h' 'No.1433o502.0512565O.
8. Arts Col.i`ege FtQad.`, .RaJ-ahmuridry Town. with service connection No.143305020512i 186.
9. Arts Co!'!ege Roac!, Raja,hmunc±ry. Town:
With Service C!onnection 'No.1433`050205121738.
10. Arts College P\oad; F3ajahmundry Town. VVith Service Connection No.14330502.05011721.
ll. . D.No.72-5.-3, Narayanapuram, Rajahmundry Town. with service connection No.1433055101126119.
12. Laiacheruvu, Rajahmunc!ry To\fl;n. With Service Coilnection No.14330'55101'127348.
13. Arts College Road, Ra.jahn"ndry Tc,wn. With Service Connection NIo.143305®209i25967.
14. S.No.27~1-8, Bhimavaram.
With Service Connection Nor1532447101038052.
15. NearRamanarayanam, s:rika, vizl-ar.agaram. With Service Connection No:121121$412000801.
16. S.No.205-1-E, Sarika Village, Vizi`anagaram. With Service Connection No.1211210412dOO678.
17. Jenda Street, Balijapeta, Bobbili. I Wi+lh Serv'ice Connectic,n No.i22--i f 18l£®[3Sl£6930u
18. Rs,.No.808,809, Chataparri Roacj, EIuru. With Service Connection l\{!oco 1512051131003428.
19. Ratna Picture Palace, Chintaiapudi. With Service Connection No.1558145104004503.
20. ChinnaGantyadal Visakhapatnam.
With Service Connection Nt`J.1 # 13950510006254.
21. S.No.1612/97, Kandarpa Colony, Chodavaram. W-th Service ConnectI-On No.fi {5233Ll901008479.
22. Main Road, \/izianagaram. ;
With Service Connection No.121102O1`00054886.
i
23. Rs.No.1124/1, Devarapa!li.
With Service Co_nnection No.1521701179$05283|
24. Bommuru, Rajahmundry.
Wit_h _S_eryi.Qe Go_nn_eGt_ion _NQ`1.4,33070.2240g5098.
25. Rs.No.23-62/1, Courtpetal; Yelamanchi!i. With Service Connection No.11'3341YOO6012123.
26. P`s.No.16-27-191, Courtpeta, yelamanchili. With Service Connection` No.113341YOO6012125.
` -,TtF*:?,I:iT [r`#`-~hoT&T€ I v I. i!,,;"
I.I •t)I •*`l, :ji,. ,:_I. ?,lI
27. Rs.No.16-27-191, Courtpeta, Yelamanchili. I I+ + with service connection No.113341YOO6012127." : `l`
28. Rs.No.26-23, Co.urfpeta-,I Yelanlanchili. - with service c6hh6|6tid-h'., h!-o-.1 i3341 YO'06013379. ' -
29. Rs. No.23-62/`1.I,..|'-.CQli-r[Peta, Yelam.anchili. , With Service cbnin'65't-i6h' N6i1'13341YOO'6:o1`2124.-I
30. Rs.No.17-27-191,.Cou_rtpeta, Yelamanchili. with .servi6e Co nnect.ibn I,:No.113341 YOO6O 12126.
31. SF.No.54-4, Courfpeta, Ye!amanchili. with service connection `No.113341 YOO6010871.
32. Rs.No.12-23-4/2, Seetharamnagar, Gajuwaka. with service cohnectidn -No.1113220bGWO27416.I , 33_ Rs.No_26rd2-31 Chajtanyariagar, Gajuwaka. * With Service Connection I No.I11132200GWO27419'. -a I
34. S....No.75TKotniVee.dhi, .Anaka.palli. With Serv'ice Cbhnection No.'11`3131 DO11037920.
-\
35. D.No.58-21-50, PuchirajLlpalem.
with service conn'ection-'No.1 '163240102005664.
36. Main Road, Butch.irajup.alem.
wi{h' 'serv.ice cc,n ne6tid'-h'''N'o.:.11'632,4215-1-'Ob2614'.
i.
37. D.No.3+-1-61, Puchirajupalem.
with service' connectibh N'6.r1--'5412'351,0002`9981.
38_ 347/2, Bypassc RoadJ Blhimavara'm. with service connection No.1532437100063258.
Il * | I
39. 7._374, Jag.gampe.ta:
with service c6mect.i6n 'No..1.42.1550458.0018469.
40.ll -2-125, AswaraQPe.t'a Road, Jangareddygu'dem. \AVith Service Connection'-ivo:1.552770401022653.
41.lil, Katyayani Nagar, Jangareddygudem. with service connection No.1552771775023564.
42. Main road, Kasibugga.
With Service Connection No,132729EOO20030O7.
43. 14-3-68, Tilak Nagar, Palasa.
With Service Connection No.1327290331011221.
44. 7-18-5/1, BandaruVari Street, T Nagar. With Service Connection NoI14320102O1087006.
45.1-283, OPp lTA College, Kothapeta.
With Service' 'Connection No.141-2,32'0306011-414. 46.1-181/1, Near Navanidhi College, Kothapeta. With S'ervice Connection No.1412320-6:08007740.
47.15-4-ll, BapujiNagar,Kov'vuru.
With Service Connection No.1523731202011914.
48. S.No.1`88/1; Madhurawada, Visakhapatnam. With Service Connection No.116515.MO150O5336.
49. Rs.No.`732/2, Pedapadu, GudimeIIanka. With Service. Connectio'n No.1414380616000387,
50. 603/4, Alamuru R-c;ad, M-andapeta. With Service Connection No.144317035-4017600.
51. 355/1, Konadalammachinta, Mumidivaram. with servi'ce connection No.141328036200655.6.
52. 2-37-3, MVP Colony, \/isakhapatnam. With Service Connection No.112206A906242995.
53. P.No.15/10, MVP~Colony,'Visakhapatnam. With Service Connection No.1'12206o'.a-oo-2-42149-.
54.1-119-19, MVP Colony, Visakhapatnam. With Seivice Connection ni-a.112206'0000223187.
55.ll+14.-1A1, Nallaj.erla.
With-Service-Connect!'on No.1545201`912004379.
56. 23rd Ward, Rustumbad, Narasapur Town. With Service Connection No.153358-3100017513.
I ;,
!!#,f€.fi.(€.?#tir- EL -
. \'
a . I
57.1-13/1, Bypass Road Brodipeta.
with sarvice.connection No.1534521100b27694.
58. S.No.353/1, Neal-Anjaneya Temple, Peddapuram. with se-rvice connection No.,1453500401015042.
59. S.No.tO7/8, Pendurt|hi.
w-ith service connection No.1 i64250701O13737.
60.15-41/`2, Munamarru Road-, Penugonda. with se.rvice connection No.1525414100007696.
61.12-74,.Sai`Nagar, 'P.enugonda.
with seivic`e, connection No.15'25414'1000073-21.
62. SF.No.713/1A, YSR Gardens, Pithapuram. With Se-rv.ice Connection No-.i462'5208O101,4690. . ,
63. 383-1, Ponduru F2oad, Pondu`ru.
with service''connectjon No.13'i,217620000612O.
64. 68-10-15/1-, Vidyuthnagar, Kakinada. with service connection No.1`4.554405.020405'78.
65. 3-391-, Saty.anarayanapuram,-F{-,ajam. With Service Co.nnection No.133314C750016129.
66.19-5-1'1-i,Ramach'alldrap.uram. with se-rvi66 Con,nectionl No.1-`442140465bOO435. -
67.19-5-ll, Ramachandrapuram.
with se+rvic6:Connection No.1-4421,.421'01007212.
68.19-5-ll; Ramachandrapuram.
with s-ervice Connection No.-1'4.5'545<O4,050,16237.
69. 2-149, Ravulapalem.
with servid'e connection No.14123'30815013008.
70. Mai,n Road,I Rayavara'm.
with service cormection No.14412,205080016'83.
71. 7-86/2, Main Road, F3azole.
With Service Connection No.1414351666003102.
72. Main Road, Staroms, Narsipatnam.
With Service ConnectI-On ivO.1154652222000720.
73. 24A-7-1/1, Ashok Nagar, Eluru, With Servic`e Connection No.151102'2109029154.
74. 24A-7-2, Ashok Nagar, Eluru.
With Service Connection N.o.1511025107085893.
75. 20-84, Dandigam Road, Saluru.
With Service Connection No.1223170200O16478.
76. Dandigam Road+, Sa'uru. , With Service Connection No.12231,78900016331.
77. 5-84/1, Kathipudi, Sankhavaram.
'v'vith Service Connection N-a.i4246704100046,15.
78. 5-84/1, Kathipudi, Prathipadu.
Wi,th Service Connection No.1924670410004730.
I
79. 3-16C-60, Santhi Nagar, Kakinada.
Witch Service Connection No.1454420505048192.
80. 3-16C-59, Santhi Nagar, Kakinacja. With Se'rvice Connection N'o.1454420505025481.
81. 3-16C-60, Santhi Nagar, KakI-nada. . With Service Connection No.1454423303040753.
82. 251/C4, Seethammadhara, visakhapatnam. With Service Connection ,N-a.1,124130000008.'2.09.
83. 63-3-37, Jawahar Nagar, VIsakhalpatnam. W!-th `Service Connection NQ.111`-1910802,Ob942,9.
84. Bhashyam public school,.Tanuku.'` With Service Conhection No.1544363101018844.
85. 9-10, Main Road, Tanuku.
With Service Connection No.1544363101020789l Ezo E-.5 86.1-0, Kotta Road, SI ± m _`| col-T With Service Cc,nnection OD486074822 ilfE= fag f< I-g.r* +ftf.,5*^, ci=ifa.} I. I)I- + .i(`.-` I.`*`.
Ejlri '\t.
87. Main Road, Tuni'Town.
I with service c'onnectidTiri No.1423'650701 o15520.
88. Main Road Vepagunta.
with service connection No.1164932155001032.
89. Main Road Vepagunta.
-with service 'connection No.ll-64'9.30|1 o40014'55.
90.124/2A, Main Road, A{champeta.
with service connection No.1§8'37-266o20012-69;
91..124-2A., ,Main Road, Atchampeta: -- with service connection No.1983720602001270. /
--92-.124/2A, Main Road, Yeieswaram'. .
. with service connection No.1424560301008640.
Petitioners AND
1._State. of An,dhra PradeSh (Energy Depa.rtme.nt). Rep. by its Principal Secretary, Secretariat, V-ela'gapudui, Amaravathi, Guntur District.
2. .Central Power Dis.tribution Company of AP Ltd. I. Represented by its Managing 'Director, I Co'rporate Office, Beside Po!ytechnic' -College,
- I'TI Road; Vijayawada.-
3. Eastern Power Distribution Compa-ny of A.P. Ltd., represented by its Chairma+n &' Mariaging Director, 3rdfloor, Corporate Office, P&T Colony, Seethammadra, Visakhapatnam.
.i.. Respondents l® rJ
-|-
~petl{lon under Ar{ICIe 226 of the Co8nstl{utIOn Of lnd1##ylng that ln the circumstances stated in the-affI-davit filed therew,|th, the^\High Court may be pleased to issue an appropriatewrit, order or direction, more particularly one I'n the nature of Writ of Mandamus-
(a) Declaring that the amendment to section 3(1) of the Andhra Pradesh E!ectricity Duty Act, 1939, as amended by section 3 of the of the Andhra pradesh Electricity Duty (Amendment) Act, 2020, is uncons-tI-tutiOnal by reason of exce'ssl|ve delegation and/or abdication by the Andhra Pradesh State Legislature of its essential legislative functionand to strike down the same and
(b) Declaring that the Andhra Pradelsh Electricity Duty (Amendment) Act, 2024 (Act No.10 of 2024), as null and void, and or Alternatively, in the event of the Andhra Pradesh EIectricity Duty (Amendment) Act, 2024, be!-ng held to be valid -declaring. that the collection of EIectricity Duty from the Petitioner company at Rs.0.06/-per KWh from 26-08-2021 to 08-04-2022 as iiiegai, anal unconstitutionai and consequently direct the Respondents to refund the same along with ihterest at 12 per annum.
(c) Declaring that th? impugned notification in G.O.Ms.No.7, Energy (power-Ill) Department dated o8.04.2022 levying electricity duty at Re 1/-per unit on the energy sales to industrial and commercial. consumers alone is vitiated by colourable exercise of power, gross overreach and interference with the statutory policy notifications 'of the central Government and the exclusive statutory power and function of the state EIectrici{y Regulatory commission under a Iaw enacted by parliament, illegality, arbitrariness, irrationality, unreasonableness, hostile discrimI'natiOn and in vI'OiatiOn Of Articles 14 of the Constitution, and to set aside the said notification and
(d) Declaring that the impugned notification in G.O. Ms. No. 22 Energy (Power.Ill) Department dated 23.10.2023 a;cording permission to the licensees to recover the electricity duty from the consumers is vitiated by lack of power and jurisdiction v\Jith respect tO the COnditiOnS imposed therein and thereby, and to set aside the saI'Cl notification and/or I,9,I
-`L..;a,;_i.iif€--
i.i
(e) Declaring that the af;resaid notifications dated 08.04.2022 and 23.10.202.3 are illegal and void for want~of -arty notification {o bring-the Andhra pradesh .EIIectricity Duty (Amendment) Act, 2020, into force as req-uired by section 1 (2) of the said Act I .(f).Consequently directing ,the Respondents to refund the amounts collected towards Electricity Duty in terms of the impugned notification dr in alternative adjust th'e excess electricity duty paid in terms of the impugned , GO(s) .in the present and subsequent cc Bills against the service connection of the Petitioner Unit .
` lAREO: 1 OF2025 Petition under Section 151 CPC raying that in the' circLimStanCeS •\ stated in the `affidavit filed in support of the petition, the High Court~may be .pleased to STAY the operation of the impugned notification in G.O.Ms.No.7, Energy (Povier-II`l). Department dated o8.04.2022 and/or the, impugned notifica,lion in G.O. Ms.I No. 22 Energy (Power.Ill) Departinenf dated 23.10.202? and to restrain the 2nd & 3rd -Respondents froin racovering any am.ount towards electricity duty in terms of the said impugned notifications and/or I.aking any coercive steps against the members of theo petitioner,I -and/or pass, Pending disposal of wp 14981 of 2025, on the file of the High C-ourt.
ii=_ IA NOl. 2 OF2025 Petition under section 151 C;C`us#;edylng that in the circumstances A state.d ['n the. affi'davit. filed in support of the` petition, the High CourtJ m-ay be PIeased ..to.suspend the operation of the Anc!hra Prac!esh' EIectricity Duty(Amendment) Act, 2024, Pehding clisposal of WP 14981 6f 2025, on the file of the HiJgh Court.
'`. I I .
. ^+ The peti.lion coming on.for hearing, upon perusing the petition and the J/ affidavit filed in support thereof and upon hearing the argume`nts of sri -K.P.S. / 10 SAILESH REDDY Advocate for the petitioners and of GP FOR ENERGY Advocate for the Respondent No.1 and the court made the following 'ts WRIT PETITION NO:.15045 OF 2025 Between :
yARLAGADDA MANOJ KUMAR, Proprietolr of yMK Enterprises, Having its unit at R.s.N9.?1§, Kar}kipadu, Krishna District, And-hra Pradesh. wl-th service Connection No.VJA 4289 .
Petitioner AND
1. State ofAndhra Pradesh, Energy Department, secretariat, velagapudi, Amaravati, Guntur District, Rep. by its principal secretary.
2. Central Power Distribution company ofA.P Ltd., Represented by its Managing Director Corporate office, Beside Polytechnic college lTI R_Cad , Vijaya\J`,Jada.
3. The SenI'Or Accounts officer, operation circle, APCPDCL, Gandhinagar Vijayawada vijayawacia, NITR District.
~ petition under ArfICie 226 of the Constltution of llndlg i/P#I,nRge{:hpa::nd:hnet /\ circumstances stated in the affidavit filed therewith, the High Court may be pleased to l|ssue an appropriate writ, order or direction, more particularly one I'n the na{ur`e of Writ of Mandamus -
(a) Declaring that the amendment to section 3(1 ) of the Andhra Pradesh EIectricI'ty Duty Act, 1939, as amerided by the Andhra Pradesh EIectricity Duty (Amendment) Act, 2020, Andhra Pradesh Electricity Duty (Amendment) Act, 2024 and Andhra pradesh Electricity Duty (Second Amendment) Act, 2020 is uncons{jtutionai by reason of excessive delegation and/or abdicatI'On by the Andhra Pradesh State Legislature of its essentI-aI legislative functl'on and to strike down the same.and I.!RT: ?." " ll \| ./|r' `.. *
(b) Declaring the section 7(1) of the And-hra Prada;h Ele'ctric'lty Duty Act, 1939, as` amend-ed by-'the Andhra P'radesh' Elec±ric'ity+ Duty+ (Second Amendment) Act, 2024 is lmconstitutional and to strike down the Same.
(c)I Declaring that the Andhra -Pradesh Electricity Duty I(Amendment) Act, 2024 (Act No. 10 of 2024), as null and void, and /or
(d) 'Declaring` that `the Ahdhra Pradesh Electricity Duty '(Second Amendment) Act, 2024 (Act No. 23 of 2024) as nu`II and 'void and/or
(e) Declaring that the impugned notification in G.O.MS.No.7,I Energy (power-Ill) Department dated 08.04.2022 levying electricity duty a{ Re 1/-per unit on the energy sales to industrial and commercial consumers alone is vitiated by colorable exercise of powier, gross overreach and interference with the statutdry policy llotifications of the central Government a-nd the exclusive statutory power and fur;ction of the state Electricity Regulatory C6mmission under a law enacted by Parliament, il[ega[ity, arbitrariness, irrationality2' unreasonabienesS, hostile discrimination and in violation c;f-ArtI-CleS 14 of the Constitution, and to set aside the said notification Jand
(i) Declaring that the impugned notification in G.O. Ms. <N'o. '22 Energy (Power.Ill) Department dated 23.10.2023 according 'permisSion to the licensees to recover the electricity duty from the consum;rs is vitiated by lack of power and jurisdiction with respect to the conditions impos'ed 'therein and thereby, and to set aside the 'said notification and/or
(g) Declaring that the aforesaid notifications dated 68.04.2022 and 23.10.2023 are illegal and void for want 6f a-ny notification to bring the Andhra pradesh Electricity Duty (Amendment) Act, 2020, into fo;c'e as reqriired by section 1 (2) of the said Act
(h) consequently d'irec{ing the RespdndSnts to ;efund thle -a'mounts collected towards Electricity 'Duty in terms of the impugned no~tifications and impugned Act(s) or in alternative adjust'the excess electricity duty paid I;rms of the impugned GO(s) and impugned Act(s) in the preseLt aJnd subsequent CC Bills against the service connection of the Petitioner Unit in .
12k[ANO: 2 OF 2025 Petition under section 151 CPC p ying that in the clirCumStanCeS EiI stated in the affidavI't filed in support of the petition, the HI'gh Court may be pleased to 'suspend the operation of the Andhra Pradesh EIectricity Duty (secono' Amendment) Act, 2024, being Act No. 23 of 2024, and/or pass, Pending disposal of WP 15045 of 2025, on the file of the High Court.
-IANO:1OF 2025 I... i-I petition under sectI-On 151 CPC^p ¢#ng that in the clrCumStanCeS stated l|n the affI-davit filed in support of the petitI'On, the High Court may be pleased to stay the operation of the impugned notification in G.O.Ms.No.7, Energy (power-Ill) Department dated o8.04.2022 and/or the impugned notification in G.O. Ms. No. 22 Energy (P'ower.Ill) Department dated 23.10.2023 and to restrain I_he 2nd a 3rd Respondents from recovering any amount towards e!ectricit\JJ dutl\Jf in te,rmS Of the Sal-d impugned nO+lifiCatiOnS and/or taking any coercive st,eps against the members of the petitioner; pass, Pending disposal of wp 15045 of 2025, on the fI'ie-Of the High Court.
~The petition coming on for hearing, upon perusing the petition and the J affidavit filled I-n support thereof and upon hean'ng the arguments of sri M K VISWANATLi NIAiDU Advocate for the petitioners and of GP FOR ENERGY Advocate for the Respondent No.1 and the Court made the following
-WRITP ETITION NO: 15082 OF 2025 Between :
1. Konaseema Institute of Medical Sciences, Rep by its chief Administrative officer, Kalidindi Raghu Rams Krishnam Raju, S/o.
satyanarayana. RajlI, aged about 46 years, Kamanagaruvu village, Amaiapuram MandaI, East Godavari District, Andhra Pradesh-533201.
2. M/s. Sri Shiri Agrotech pv{. Ltd, Rep. by its proprietor, Nersu Srinivasa Rao, S/o. Venkateswara Rao, aged about 54 years, C/o. Dhamaigudem Village, Lingapalem Mandal West Godavari District, Andhra Pradesh.
;=ii?,.- ,-,. -13
I
I
I
Petitio[1er
!.
AND`-
~L The State ofAndhra Pradeshl, Rep by its Principal Secretary, 'Energy ,
Department, Secretariat Buildin'gs, Velagapudi, Amaravati, Guntur . District -522503.
2. . Eastern PoweI-Distribution Company of Andhra Pradesh`;I Represented '' by its Managing Director, P and T Colony, Seethammadhara, Visakhapatnam ,Visakhapa{nam District. Ltd, .
Respondent '` Petition under Article 226 of the Constitution of India RE J\ Praylng {ha{in the circumstances stated in the affidavit fileci therewith, the High® Cour{'may be pleased fo .issue a writ, direc,tion or order more particu!arly'`one in the nature of a writ of Mandamus a, Declaring that the amenclmen{ to section 3(1) of the Andhra Pradesh Electricity. Duty Act,1939, as amended by section 3 of the of the Andhra pradesh Elec{rici{y Duty (Amendment) Act, 2020, is unconsti{utiona! by reason of excessiLJe delegation and abdication by the Andhra Pradesh State L.egislature of its essential legislative functionl and to strike down the same and b. De;laring that the Andhra Pradesh Electricity Duty (Amendment) ordinance, 2025 (A.P. Ordinance No.2 of 2025) promulgated by the'Governor on 30-01-2025 and-`the Andhra Pradesh EIectricity Duty (Amendment) Act,2025 (Act No. 10 of 2025) as null and void c. Declaring that the impugned notification in G.O.Ms.No.7, En+ergy (power-lil) Department, dated 08.04T2`022 levying electricity duty at Rs.1/-per unit.-on the energy sales {o iridustria[ and commercial `Consumers' alone including, the Petitioner is vitiated by' colourable exercise of power, and interference with the statutory policy notifications o.i the Central Government anci the exclusive.statutory power anc! function of the-State-EIectricity Regulatory Commission undelr a law enacted by Parliament, and in violation of Alii,c!e 14 of the Constitution, and to set aside the said notification and 14 d. Declaring that the impugned no{jfication in G.O.Ms.No.22, Energy (power.ll,I) Departme-nt, dated 23.iO.2023 according permission {o the licensees to recover the 6IIec{r;-city c!iJ{y from the consumers including the petitioner is vitiated by IIack 9f, Power, and jurisdiction with respect to the conc!itions imposed thereI-n and thereby; and to set aside the said notif!'cation and/or e. And consequently direct the Respondents to refund/adjust the amount collected from the pJeti±io'ner tov\,Jards EIectricI-{y Duty over and above Rs.0.06/-paise per Kwh(unit) ipu respec'£ of I.he petitioner's service connection NosRJY520anciELR746. i faIA NO: 1 OF2025 n= .;; ¢ Petition under section 151 CPC L7-} irV¥¢ •&. '> praying that in the circumstances •\ stated I-n the affidavit-filed in slipport of the ,petition, the H,-gh Court may be pleased {o stay the operation.of the .;mpugned rlotjfication jn G.a.I-vis.No.7, Energy (power-Ill) DepartITent, -d¥ted-~:8g.t}2L2022TaiitJ7trt-rfefiurfer no{ificatiorl in a.O.Ms.No.22, Energy (powerJII) Department, dated 23.10.2023 and to restrain thL-2nd Respondent from recovering any amount towards electricity duty over and above fas.o.o6/- paise per Kwh(um-I) in terms of the saI-d im.Pugned notifications arid/or taking any coerc!'ve steps against the petitioner's service connection Mos RJY52+0 and ELR746, Pending disposal of WP 15082 of 2025, on the file, of the rijgh co!jrt.
.I `u`The petition coming on for-hearing, u. rulllluH uuHIIIlg uH luF rlSaring, upon Perusing the Petition and the J affidavit filed in support thereof and upoJn `hearing the arguments of' sri vlNOD KUMAR PEMMASANI Advocate ,for the petitioners and of GP I-OR ENERGY Advocate for the Rasp9ndent No.1 and the court made the following |,I I.i.;!£...;tt+i hJ+;+ 5 ,I:.
ts ;.I,i.tl:!I.. ,+. i
` .. WRITPETITION NO: 15167OF 2025
BetweeFl : £` J~* `+ i" t,€.+,:|3.bti` ,±,. ,
' YarlagaddafManoj Kumar, Proprietor of YMK Enterpr';ses, `Hav`ing its unit at + Rs.No.315, Kankipadu, Krishna District,I Andhra Prades-h.' With `Service :--` Connection No.VJA 4550. I Petitioner a AND I -i. State of Andhra Pradesh,I Ener~gy Department, Secretariat, Vel`agapudi, I Amaravati, Guntur District, Rep. by its Principal Secretary.
7 d
2. Central Power Distribution Company ofA:P Ltd., Repres6nt6d by its Managing Director Corporate Office, Beside Polytechnic College, ITI Road, Vijayawada.
.-.I €* ~. ,... , 3. ,The SeniorAccounts Officer, Operation Circle, APCPDCL, dandhinagar '' -_Vijayawada Vijayawada, NTR'District-. I . .` l, Respondents <_ rT L.i T' Petition under Article 226 of-the ConstitutI'On Of lndiya £bi#ying tha`t i-n the .,€\
-a -circumstances stated in {ha affidavit filed iherewith, the Liigh Court may be I * I `~pleased _to issue an appropriate writ, order or direction, inore parti'cularly one .: in ;the natu-re of Writ of Mandamus` "
~ I (a) Declaring that the amendment to-section 3(1 ) of the Ahdhra 'P'radesh
-Electricity Duty Act-, 1939, as amended by the Andhra Pr-adesh El;ctricity .Duty (Amendment) Act, 2020, Andhra Pfadesh Electri;ity Duty (Aineh'-din'ent) Act, 2024 and Andhra Pradesh Electricity Duty (Second Amendment) Act, 2020' is i I,. unconsti{utional by reason of excessive delegation and/or a'bdication by the
--I . Andhra.-Pradesh State` Legislature bf its ess6ntial l'egislatiVe fimctior;
and to
;'s±rikedown the samecand I
-.., - ,~-.-..-(b)a, Declaring the section 7(1)I-of the Andhra-Pr;'da-;'h`'Eie;tr~i;it-y ,Duty
Act,1939, as amended by the Andhra Pradesh Electricity Du{~}'(a;cond Amendment) Act, 2024 is unconstitutional and to strike down the same.
(c) Declaring trlat the Andhra Pradesh Electricity Duty (Amehdment) Act, 2024 (Act No.10 of 2024), as null and void, and /or 16
(d) Declaring that the Andhra Pradesh EIectricity Duty (Second Amendment) ActJ 2024 (Act No. 23 of 2024) as null and void and/or
(e) Declaring that the impugned notjfl'cation jn G.O.Ms.No.7, Energy (power-Ill) Department dated o8.04.2022 levying electricity duty at Re 1/-per unit on the energy sales to, I-nduStrial and commercial consumers alone is vitI'ated by colorable exercise of power, gross overreach and interference wI-th th_e statutory poiicy~notifications of the central Government and the exclusive statutory power and function of the state Electricity Regulatory Commission under a law enacted by parliament,' i!!egality, arbitrariness, irrationalityl unreasonableness, hostile,discrimination and in violation of Articles 14 of the Constitution, and to set aside the said notification and
(i) Declaring that the impugned notification in G.O. Ms. No. 22 Energy (Power.Ill) Department dated 23.10.2023 accora'ing permission to the licensees to recover the electricity duty from the consumers is vit,'ated by lack of power and julri'SdiCtiOn With respect to the conditions imposea' therein and thereby, and to set aside the said notI-fiCatiOn and/or
(g) Declaring that the aT-oresaid notifications dated o8.04.2022 and 23.10.2023 are i!!egal and VOI-d for Want Of any notifl-catjon to bring the Andhra pradesh Electricity Duty (Amendment) Act, 2020, into force as requl-red by section 1 (2) of the said Act
(h) consequently directing the Respondents to' refund the amounts collected towards EIectricity Duty in terms of the impugned notifications and impugned Act(s) or i.n alternative 'adjust the excess electrI-City duty paid ,-n terms of the impugned GO(s) and impugned Act(s) in the present and subsequent CC Bills against trle service connection of the petitioner unit.
[ANO: 1 OF 2025 i,5 Petition under section 151 CPC prayl-ng that in the circumstances EiE stated in the affidavit filed lln Support Of the petition, t'he High -Court may be pleased to stay the operation of the impugned notificatI-On I-n G.O.Ms.No.7, Energy (power-Ill) Department dated o8.04.2022 and/or the I'mPugned :I.: -+;`..I.17iz tlJ, llotification .in `G.O. Ms. No. 2-2l{ .Energy (Power.ill) Departme<nt dated 23.1012023 and to restrai`n:the: 3rd Respondents from recov;rirfg any-amount towards electricity `duty ,in terms -of the said impugned notifications and/6r taking any coercive s.teps agains`t the members of the Petitioner and/or pass such, Penc!ing disposal of WP' 15167 of 2025, on the file of the H,igh Cou,rt.
ts .iA NO:.2 OF2025 Petition under Section 151 cpcfa#ul;/y#g that m tie clrCumSfanCeS <\ stated` in the ,affidavit filed .in support of the petition, the High Court may' be-I -
pleased to suspend the operation of the Andhra Pradesh E]ectricity Duty (second Amendment) Act, 2024,. being Act No. 23 of 2024, Pending`dispdsaI of WP 15167 of 2025, on the file of the Lligh Court.
~:The.petition coming on for hearing, upon perusing the Pe{iti6n and the _,, affic!avit filed i,l' support thereof and upon hearing the argum6n±s of sri - M K vIS'WAN-ATH NAIDU.Advocate for the Petitioner% and of GP FdR ENERGY R Advocate for the F{espon'dent No.1 and the Court made the following isWR!T. PE"TION N'0: 15177 OF 2025 Between:
Samyu Glass Private Limited, Having Its. .regiStereO' Office at 5th floor, office suite .No.I,Ch'aitaniya Exotica, no.24, Venkatnarayana Road, T.Nagar,Chennai-600 017. and represented by its authoriz6d signatory Mr. Nadessan S,ivapragasa,
--Petitioner AND
1. State of AnlihTa Praclesh,, Represented by its Princip;a.I Secrctary'to|the I.Energyr`Department, A.P. Secretariat, 2nd''Building, Ground FIoor, .Guntur.District,-Andhra Pradesh -522237. -
2. Southern flower Distribution Company ofAndhra Pradesh Limited,` (APSPbCL). Reg. Office At 19-13-65,'A, Srinivasapuram, Tiruchanoo-r-
FTalJh.-
18Road, Tirupati-517503 Chj{toor D!-strict, Andhra pradesh, India and Represented by its chairman and Managing Director (CMD)
3. The Senior Accounts officer, operation circle, APSPDCL, Kadapa \ pet[tlon under Arflcle 226 of the constltu{lOn Of lnd!~g^(;drr&:Jy[nRgetshpa::nd:hnet circumstances stated in the affidavit filed therew[-th, the High Court may be pleased {o _issue an appropriate writ, order or ciirection, more particularly one in the nature of writ of Mandamus -
a. Declaring the amendments to section 3(1.) of .th`e Andhra .JPradesh Electricity Duty Act, 1939, through the Andhra Pradesh EIectn-city Duty (Amendment) Act, 2020, Andhra Pradesh E]ectrici{y Duty (Amendment) Act, 2024 (Act No. 10 of 2024.)i and',Andhra pradesh E!ectricjty Duty (Second Amendment) Act, 2024 (Act No. 23 of- 2024), as unconstjtutiona! due to excessive delegatI'On, anc! str!-king them down b. Declaring the sect,'on, 7-(1) oflhe Andhra pradesh Electricity Duty Act, 1939, as amended by the Andhra pradesh EIectrici±y DJJty {Second Amendment) Act, 2024 i-s unconsti{utionaj and to strike dowin the same c. Declaring that the Ancirira Prades5h Electricity Duty (Amendment) Act, 2024 (Act No.10 of 2024), aS nu!j and void a'. DecI'aring that the Andhra -pradesh E!ectricity Duty (Second Amendment) Act, 2024 (Act No. 23 of 2024) as null and void e. Declaring that the impugned notifica`tion in 'G.O.Ms.No.7, Energy (power- Ill) Department dated o8.04.2022, levying elec{ricI-ty duty at Rs. 1 per unj{ for industrial and commercial consu'mel-s I-S a colourab!e exercise of power,''ille'gai, arbitrary, and unc9nStitutiOna!, and setting it asI-de and f.Declaring that the impugned notifI'CatiOn ]'n G.O.Ms.No.22, Energy (power- ill) Department dated 23.1O.2023j permitting licensees to recover electricity duty from consumers is beyond the state Gove!-nments power and J-uriSdI-CtiOn, and setting I't aside g. Declaring the no{ifiQat!'OnS dated 08.04.2022 and 23.10.2023 as illegal and void due to the failure to notify the commencement of the Andhra ..
'*:I-\_.RA\i_Sap I;*-.I,.4,..19..
3`1.`` _,+ijii;-}.
pradesh Electricity -Duty (Amendn;tent) Act, 202o as required b-y Section 1(2) of the Act i ,Is,1:_ :..,¥
- -J -h. Direct the Respondents to refund t`he amo-unts collected towards Electricity Duty in excess of Rs. 0.06 Paisa in tenns of the impugn6d notificati'ons and impugned Act(s) from July 2022 tilI`'ApriI 2025 or in alternative adjust the excess electricity duty paid in terms df the impugned GO(s) and impugned Act(s) in the present and subsequent CC Bills against the service connection of the petitioner unit .
-4` lANO:2OF2025
`i&
-''' Petition under Section 151 CPC-
r\.
#*ng that in the ;ircums{ances
` stated ih the affidavit filed in support of the petition, the High Court may be pleased to suspend the operation of the Andhra Pradesh Electricity Duty (second Amendment) Act, 2024 (Act No. 23 of 2024), ;`nd/o+ passing any . other orders deenied fit., pending disposal 6f WP'15177 of 2625, on the file of the High®Court.
t` ` i¥ lANO: 1 OF2025 is ixp Petition under` Section 151,CPC praying that in the circumstances A stated~in the .affidavit filed Tin support of the petition, the High Court may be pleased to stay the op;ration of the impugned notifications (G:O-.'Ms-.No.7 dated o8.04.2022 and G.O.Ms.No.22 dated 23.10.2023)I, and rrestraining Respondent.Nos. 2 and 3 from recovering electricity duty-'or' taking coe+Give steps.a, Pending disposal of WP 15177 of 2025, on the file of the High Court.
` The petition coming on for hearing,I upon perusing the Petition and the
-a r affidavit filed in support thereof and upon hearing th6 arguments of' sri I.HAR!SH KUMAR RASINENI Advocate for the Petition-ers -and of GP FOR + | ENERGY Advocate for the Respondent No.1 and the 'dourf made-the `. following 2O
--ORDER ff List on 24.07.2025.
In the meantime, order dated 21.ll.2023 passed in batch of petitions bearing w.p|No,29987 of 2023 a others shall apply on s]-mjlar terms in the present cases as well.'J SD,-B.Cmm JOSEPh' ASSISTANT ISTRAR -
//TRUE COPY// SE lQN OFFICER_
\\ For,
. To,
1. The Prjncjpa! secretary, The State of Andhra pradesh, Energy Department, secretariat, velagapudi, Amaravati, Guntur DI'StriCt.(by SPECIAL MESSENGER)
2. The Chairman and Managing Director, Andhra Pradesh Eastern power Distribut,Ion corporatl-on Limited, corporate office, Near Gurudwara, p a,ld T CollOny, Seetammadhara, -visakhapatnam -530013.
3. The Managing DI-rector, Andhra pradesh southern power Disztribut,Ion company Limited, D.No. 19-13, 65,JA, Tiruchanoor Road, srin,-vasapuram, TirupatI-,Tirupati District, pin -517503, Andhra pradesh.
4. The Chairman and Managing Director, Andhra pradesh central power DistributI-On Company Ltd., Corporate office, Beside Govt. Polytechnic, m Road, Vijayawada, Krjshna District-520008
5. The Senior Accounts officer, APSPDCL Operation circle, Anantapur, Anantapur District.
6. The Senl-or Accounts officeI-, Operation circle, APCPDCL, Gandhinagar Vijayawada vijayawada, NTR District.
7. The Senior Accounts officer, operation circle, APCPDCL, Gandhinagar Vl'jayawada vI'jayaWada, NTR District.
8. The Senior Accounts officer, operation circle, APSPDCL, Kadapa.(Mos. 2 to 8 by RPAD)
9. One CC to SRl. HARISH KuMAR RASINENI Advocate [opuc] 111132? p RAS AOOOONnnnn;ACCCKCCCutttiACSSSRCRRRi d\K}loPN{;s;Dlss{:¥p:MuENA:sA;H: :REENM:M:DAyu%AAdNRvv;o£#v:LeOAc:ao5epu#co:EDUECv]l 1154 oonnee ccccto{o sR:RY vvsEANT:ST:I SRtAa#d;ngR;Oou,nSsetla[nOd:nUgC]counsel [OPUQ] . .. 21 " \.. .\ 16iouT]Two CCs to tGP FOR ENERGY ,High Court Of Andhfa Pradesh.
17. Two spare copies`.
psk 22 HIGH COURT HC,J & RC,J DATED : 24/06/2025 LIST ON 24.07.2025 ORDER_ wR!T PETITION NO: 14920 of 2025 along with w.piNos.14978,14981, 15045,15082,15167 & 15177 of 2025 DIRECT[ON