Andhra Pradesh High Court - Amravati
Rama Shrimp Center vs The State Of Andhra Pradesh , on 9 November, 2023
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE: W.P. No.29303, 29306, 29307, 29311, 29313, 29315,
29317 & 29318 of 2023
PROCEEDING SHEET
Sl. OFFICE
No. DATE ORDER NOTE
1. 09.11.2023 NJS, J
W.P. Nos.29303, 29306, 29307, 29311, 29313,
29315, 29317 & 29318 of 2023
Heard Ms.P.Vimala Desai, learned
counsel representing Mr.P.Narasimha Rao,
learned counsel for the petitioners.
Also heard learned Government Pleader
for Energy and Mr.Metta Chandrasekhara Rao,
learned Standing Counsel for the Corporation.
At the time of considering the matter,
learned Standing Counsel brought to the
notice of this Court G.O.Ms.No.22, Energy
(Power.III) Department, dated 23.10.2023
issued by the Government of Andhra Pradesh
according permission to the Licensees /
DISCOMs (APCPDCL, APSPDCL and
APEPDCL) to recover the Electricity Duty at
the rate(s) and from the consumers / class of
consumers as notified in the G.O.Ms.No.7,
Energy (Power.III) Department, dated
08.4.2022, to whom energy is sold at a price of
more than 12 paise per unit, subject to certain
conditions. Let a counter affidavit be filed
along with the relevant material by the date of
2
W.P.No.29303 of 2023 and batch
next adjournment.
Considering the submissions made and
the balance of convenience in favour of the
petitioners, more particularly in the light of the
orders relied on by the learned counsel for the
petitioners, including the interim common
order dated 30.10.2023 in W.P.No.27583 of
2023 and batch, there shall be an interim
direction to the respondents not to take any
coercive steps against the petitioners, including disconnection of power supply or insist for payment of electricity duty more than Rs.0.06 paise per Unit.
List the matter along with W.P.No.37936 of 2022 and batch on 27.11.2023.
_______ NJS, J vasu