Andhra Pradesh High Court - Amravati
Calvary Temple Foundation vs The State Of Ap on 19 June, 2025
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IN THE HIGH COURT OF ANDHRA PRADESH AT AM
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY, THE NINETEENTH DAY OF JUN
TWO THOUSAND AND TWENTY FIVE I,.
:PRESENT:
HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
WRIT PETITION NO: 8473 OF 2025
Between:
Calvary Temple Foundation, rep., by its Treasurer, P.L.Enoch, S/o.P.Lazarus
Samuel, Aged about 53 years, R/o.F.No.301, Vijayasai Residence
Hydernagar,Kukatpally, Medchal Malkajgiri District -72, Telengana State.
... Petitioner
AND
1. The State of Andhra Pradesh, rep., by its Principal Secretary Energy
Department, Secretariat Building, Velagapudi, Amaravathi, Guntur
District.
2. The Andhra Pradesh Central Power Distribution Corporation Ltd.,
(APCPDCL), Rep., by its Chairman AND Managing DI-rector, O/o. ITI
Road, Opp.Ramesh Hospital, Krishna Nagar, Vijayawada -520008
3. The Chief General Manager, Accounts-1, APCPDCL, Corporate Office,
O/o. ITI Road, Opp.Ramesh Hospital, Krishna Nagar, Vijayawada -
520008
4. The Superintending Engineer, Operations, Guntur Circle, APCPDCL
Vidyut Bhavan, Guntur -522001.
5. The Senior Accounts Officer, Operations Guntur Circle, APCPDCL,
0/o.The Superintending Engineer, Vidyut Bhavan, Guntur-522001.
6. The Executive Engineer,' Operations, Guntur Division (Town -1)
APCPDCL, Guntur, Guntur District.
7. The Deputy Executive Engineer, Operations, Guntur Division (Town -1)
APCPDCL, Guntur, Guntur District.
... Respondents
+ -..1
. Petition under Article 226 of the Constitution of India praying that in the
cI'r?tlinStanCSeS Stated in the affidavit filed therewI-th, the High Court may be
pleased, to;issue an appropriate writ, order or direction more particularly one
r,in{`.1.|h6d,nature
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of writ of-t5M-andamus assailing the Notice in
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I;.No.§E/0/GNT/SAO/JAO/ HT/SA-1/D.NO.2306, dated 03.12.2024 issued by
the respondent No.4 by raising an illegal demand, demanding to pay a sum of
Rs.92,09,571/-(Ninety Two Lakhs Nine Thousand Five Hundred and Seventy
one Rupees) towards the electricity dues of High Tension (HT) service
connection in HT No.GNT3018, which stands on the name of M/s. Cosmos
Cotton Industries pedakakani village AND Mandal, Guntur District and the
Pvt. Ltd. consequential action of the respondent No.5 in including the saI'd
Sum aS arrears Of the High Tension (HT) service connection in HT
No.GNT4560 which stands in the name of the petitioner foundation and
threatenI'ng tO disconnect the Service COnneCtiOn in HT No.GNT4560, if the
Petitioner foundation fail to pay the same as arbitrafy, illegal, violation of the
Principles Of natural justI'Ce and also contrary tO the Provisions Of the Electricity
Act, 2003 the Companies Act, 2013, General Terms and CondI'tiOnS and also
the well-established legal principles, apart from being violative of the
fundamental and the Constitutional` rights guaranteed to me under Articles 14,
19, 21 and 300-A of the Constitution of India and consequently direct the
respondents No.2 to 7 not to take any coercI'Ve Steps including the
disconnection of the to High Tension (HT) in HT No.GNT4560 service
connection Which Stands in the name of the petitioner foundation.
IA.No.1 OF
OF 2025:
2025:
Petition under section 151 `CPC., is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the HI'gh
Court may be pleased to direct the respondents No.2 to 7 not to take any
coercive steps including the disconnection of the High Tension (HT) in HT
No.GNT4560 service connection which stands in the name of the petitioner
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foundation, pending final disposal of the above Writ Petition NQ.8473 of 2025,
on the file of the High Court.
The petition coming on',. for hearing, upon Perusing the
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petition and the affidavit file`d in support 'thereof and the
earlier order of the High Court dt.02.04.2025 & 24.04.2025 made herein and
upon hearing the arguments of sri v R Reddy Kowuri, Advocate for the
petitioner, GP for Energy, Advocate for the Respondent No.1 and of Sri V.V.
satish, standing Counsel for the Respondents No.2 to 7, the Court made the
following;
ORDER:
fEList the matter on 17.07.2025.
Till then, ,-nfer,-m order granted earlier is exte¢ffnged.
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``RE a-!'sT R^`A E± ASS ISTA'gwh- Th //TRUE COPY// SECT! GgFF!€ E'R' To
1. One CC to Sri V R Reddy Kowuri, Advocate [OPUC]
2. One CC to Sri V.V. Satish,:Standing Counsel [OPUC]
3. Two CCs to GP for Ene-rg-}, HI'gh Court ofAndhra Pradesh. [OUT]
4. One spare copy i\ -
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HIGH COURT
SRS,J
DATED: 19/06/2025 LIST THE MATTER ON 17.07.2025 ORDER WP.No.8473 of 2025 INTERIM ORDER EXTENDED