Andhra Pradesh High Court - Amravati
Nakka Anasuyamma vs Ot Es Tb Ag St on 29 January, 2026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! (SPECIAL ORIGINAL JURISDICTION) THURSDAY, THE TWENTY NINETH DAY OF JANUARY, TWO THOUSAND ANDO TWENTY SIX 7-PRESENT: HONOURABLE THE CHIEF JUSTICE DHIRAJ SINGH THAKUR AND THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO WRIT PETITION NO: 28378 OF 2025 ALONG WITH W.P Nos,.25828, 28996, 26124, 26828, 20028, 27282, 27508, 27738, 27860, 28475, 28549, 37881, 35988, 36031 & 38919 of 2OZH WP. No. 28378 of 2028: Sehween: Nakka Anasuyamma, Wo.Panduranga Rao, Aged about 84 years, R/a.3-110, Appanaveedd, Tallamucl, Hanuman Junction, West Godavari District, (SC No. 1842082 101000338)} Petitioner AND ). State of Andhra Pradesh, Energy Department, Secretariat, Velagapucil, Amaravathil, Guntur District - 522803 Rep. by is Principal Secretary. Eastern Power Distribution Compeny of AP. Lid, (APEPDCL) GCarporate Office PAT Colony, Seethammadhara, Visakhaoainam - ad0015, Rep. by iis Chairman and Managing Director 7 Respondents Fetition under Article 226 of the Constitution of India praying that in the circumefances ataied in the affidavit fled therewith, the High Court may be Mleased fo issue an appropriate Writ, Order or direction, more particularly one i the noture of Wirt of Mandamus - a) Declaring thet the amendment to section 3(1) af the Andhra Pradesh hieciricty Duty Act, 1989. as amended by section 4 of the of the Andhra Pradesh Electricity Duty (Amendmant) Act, 2020. is unconstitutional by reasan of excessive > doleo ation and/or abdication by the Anchra Pradesh State Legislature of He essential legislative finction and to strike down the same and (6) Declaring that the impugned nofification in GOMSNO7, EASES (Prower- i) Department dated 08.04 2082 levying electricity duty at Rs. 1/- per unit on ine energy sales to industrial and commercial consumers alone including the Patiioners is vilated by colourable exercise of power, grass overreach and inlerlerence with the statutory policy nofifications of the Cantral Government and the exclusive stafulory power and funciion of the State Electricity Reguigtory Commission under a law enacted by Parhament, legality, arniirariness, ivationality, unreasonableness, hostile discrimination and is iglation of Articies 14 of the Constitution, and to set aside the sald notification and ic} Declaring that the i impugne ed notification in GO. Ms. No. 22 Energy (Power) Depariment dated 23.10.2023 according permission to the ioensees fo recover the elect riily duly frarn the consumers including the petitioner is vilaied by lack of power and jurisdiction with respect fo the candfions imoosed therein and thereby, and to set aside the said notification i} Declaring that the aforesaid notifications under G.O.Ms.No.? dated oe. 04 202? and G.OLMs Noo? dated $3." of any noitication fo bring the Andhra Pradesh Elsetrici sity Outy Amendment) ere O.2023 are Hegal and vald for want Act, 2020, inte force as required by section 1(2)} of the said Act fejand consequently, direct the Respondents fo refund/adiust the amount omiscted from the Petiioner tawareds Electrictiy Duty over and above Rs.Q.06s eo a pass per Rwhtunil) in relation to LT Consumer No. vide SC 1512082 101000838, | | 1A NO: 1 OF 2028 " Seo croumptances stafed in the affidavil Med in support of the peliion, the Nigh wt Court tray be pleased fo stay fhe operation of the impugned notification ir > G.O.Ms.No.?, Energy (Power-l} Department dated 08.04 2022 andfor the impugned notification in GO. Ms. No. 22 Eneray (Power!) Department datec € 23.10.2024 and fo restrain the 2nd Respondent from recovering any ammount towards electricity duty over and above Rs.0.06/- paise par Kwhtunid in terns of {he said impugned notifications and taking any coercive steps against the Patiioner, The petition coming on for hearing, upon perusing the Petition and the alidayit fled in support thereof and ihe order of the High Court order dated 25.09.2025 made herein and upon hearing the arguments of Sri Akula Vamsi Krishna, Advocate for the Petitioner and GP for the Eneray Depariment for respondent Nat and Si VV Satish, Standing Counsel for respondent No.2: WP NO: 25828 OF 2025: | Beiween: VWs. PREVAIL AGRO PACKERS, Rep.by its authorised representative Anam Raghunath Gabu, S/o.Siva Rama Krishna Prasad, Aged about nO years, Occ- Business, R/o.D.No.4-23-85/51, Mutyala Reddy Nagar, Amaravathi Road, Guntur District. (CRO441) Petitioners AND : 1. The State of Andhra Pradesh, Rep., by its Principal Secretary, Energy Department, Secretariat, Velagapudi, Amaravathi, Guntur District. io Yhe Andhra Pradesh Central Power Distribution Corporation Lid. (APCPDCL), Rep, by ts Chairman and Managing Director, Ofe, IT! Road, Opp. Ramesh Hospital, Krishna Nagar, Viayawade. &¢ The Superintending Engineer, Operation Circle CRDA, APCPOCL CRDA, Guntur District . Respondents Fatiion under Aricie 336 of ihe Cansiifution of india, is flec praying that in the circumstances slated in the affidavit fled therewith, the High Sourt may be pleased fo issue an approoriate Writ, Order, or direction, more particularly one in the nature of Writ of Mandamus ajQeclaring that the amendment fo section (1) of the Andhra Pradesh Mectricity Duty Act 1959, as amended by the Andhra Pradesh Electricity Duty (Amendment) Act, 2020, Andhra Pradesh Electricity Duty mAmencenen Act, sQe4 and Andhra Pradesh Electricity Duty (Second Amendment) Act, 2020 is unconstiutiona | by reason of excessive delegation and/or abdication by the Andhra Pradesh Stete Legisiature of its essential legisiative function and to sirike down the same and " : Pes "ss gf ? S}Declaring the section 7(1} of the Andhra | Pradesh Electricity Quty Act, 1989, &@& amended by the Andhra Pradesh Electricity Dut ¥ (second Amendment Act, 2024 is unconsitutional and fo sinke down the same, (c} Declaring that the Andhra Pradesh Electricity Duty (Amendrnentd Act, 2024 (Act No. 10 of 2084), as null and void, ancl far idiDeciaring that Ihe Andhra Pradesh Electricity Duty (Second Amendment Aet, 2024 (act No. 23 of 2084) as null and void and/or | e}Declaring that the imougned notification in G.O.Ms.No.7, Energy (Power-ti} Department dated 06.04 2022 hevyl ing electricily duty af Re 1/- per unit on the energy sales to indusirfial andi commercial cansumers alone is viiated by colourable exercise of power, gross overreach and inferference with the on statutory policy notifications of the Central Government and the exclusive ees siatutary power and function of the Slate Electricity Regulatory Commission under a law enacted by Parliament, Megally, arbitrariness, frrationality, urressonableness, hos ie discrim inatio nm and in violation of Anicies 14 of the Cansiiiution, and to set aside the s sand notification and f) Declaring that the impugned nofificatios In GO. Ms. No. 22 Energy ' (Power) Denartment dated 23.10.2085 _poeorans permission fo the of power end jurisciction with resmect io the conditions imoosed therein and thereby, and to sed aside the safc notification anc/of a) Declaring that the aforesaid no sifications dated 08.04.2022 and 24.10.2023 fp te are Hegal and void for want af any notification fo bring the Andhra Pradesh FORA Elentrinity Quty (Amendment) Act, 2020, into force as required by section 1S) of the said Act; | 'nCansequenlly directing fhe Respondents to refund the amounts collected towards Electricity Duty in terms s of the | impugned notiications and impugned Aeiis} or in alternative adiust the excess alecticity duty paid in terms of the impugned GOs} and impugned Aciis) in the present and subsequent CC Ells against the service connection of the Petitioner Unit | IA NO: 3 OF 2088 Petiion under Section 1787 CPC, is Hed praying {that in the crcuristances slated in the affidavit led In sumport of the petition, the High Court may be pleased to stay the operation of the impugned nolification in G.O.Ms.No.?, Energy (Powerll) Deparirnent dated 08.04.2022 and/or the impuaned notification in G.O. Ms. No. 22 Energy (Power) Depariment dat ed 25.10.2023 and to restrain the Ressondent Nos.gand 3 from recovering any amaun from Service consumer No. ORD441 tawards electricity duly in terms ef the said impugned notifications and faking COCFCIVE steps againal us and/ar taking any coercive steps agains! the members of the Petilioner, The petition coming on for hearing, upon perusing the Peiiion and the affidiavil fled in support thereof and the onler af the High Court order dated 25.08.2025 made herein and upon hearing the argumenis of Sri Ravitela Yalaseela, Advocate for the Petitioner and GP for the Energy Department for respondent No.7 and Sn VV Satish, Standing Counsel for respondent Nos.2 WE NO: 25996 OF 2025: Behween: 1. Evershine Granites Pyt Lid) Having ifs read Factory at Lakshmiouram, Kuppam, ChitteorMistrict, Andhra Pradesh - 517435 Represented by # Pariner GhasanferBasha, S/o. Munavar Basha, aged about SQ years, Rio. 12, Prime Rose Road, Behind Marthoma Church, Magrath Road, Bangalore North, Bangalore, Kernataka - §S60007 With Service py Connection No.s CTR SSa(TPT 250 Ghazanfer Basha, Sfo. Munavar Basha, aged about S9 years, Rio. 12 Bey Pk : Prime Rose Road, Behind Marthoma Church, Magrath Road, Sangalore Noarih, Bangalore, Karnataka ~ 560007 Having unit at Lakshmipuram, Kuppam, Chittoor District, Anchra Pradesh - 517426 With Service Connection No.s OTR O BT PT 084) . Petitioner 'AND 1. The Siete of Andhra Pradesh, Energy Depariment, Secretarial, Velagapudi, Amaravathi, Guntur District, Rep. by ts Principal Secretary. 2. Southern Power Distribution Company of AR. Lid, Represented by is Chairman and Managing | Director, TRATS-GO/4 Srinivasapuran Tiruchanoor Road, Tirupath The Senior Accounts Officer, APSPOCL Ooeration Cicie, Ohitoor . Respondents Petifion under Article 226 of the Consifution of India praying that in the circumstances stated in the affidavit fied therewith, ha High Court may be pleased to issue an appropriafe Wire, Order or direction, more partic ularly ane in the neture of Writ of Mandamus <- da) Declaring that the amendment to section S(1) of the Andhra Pradesh Electricity Duty Act, 1839, as amended by the Andhra Pradesh Electricity Duty (Amendment Act, 2020, Andhra Rradesh Rieciioly oy Amenament ? Act, 2024 and Andhra Pradesh Electricity Duty delegation and/or abdioatian by the Andhra Pradesh State Legisisiure of Hs essential legisiatve function and © sivike dawn the same and (b) Declaring the section 7(1} of the Andhra Pradesh Electricity Duly Act, 1949, as amended hy ihe Andhra Pradesh Electricity Duty (Second Amendment) Act, 2024 is unconstiiigional anc to strike down the same, (c} Declaring that the Andhra Pradesh Electricity Duty Gamendment Act, 2084 (act No. 1Q of 2028), ag sul are vole, and for @) Declaring that the Andhra Pradesh Electricity Duty (Second Amendment} Act, 2044 (Act No, 23 of 2024) as null and void and for fe) Declaring that ihe impugned notitic sation in G.O Ms. No.?, Eneray (Power- ff} Department dated 08.04 2022 levying electricity duly al Re 1/- per unit on the energy sales to industrial and commercial consumers alone is viiated by colourable exercise of power, gross overreach and interference with the slaiutory policy notifications of the Central Government and the exclusive statulory power and function of the State Electricity Requiatoary Commussian under a flaw enacted by Parliament, Hlegally, arbitrariness. trationally. reasonableness, hostile discrimination and in violation of Articles 74 of the Gonstiution, and to se{ aside the said notification and () Declaring that the impugned notification in G.O. Ms. No. 22 Energy (Power JN} Department dated 23.10.2029 according permission ta the licensees to recover the electricity duly from the consumers is vit lated by fack of power and jurisdiction with respect fo fhe condHions imposed<thergin and and fo sef aside the Said notification and/or (9g) Parliament, arbitrariness. irrational fy, thereby, Declarin ng that the aforesaid notifications dated 08.04.2022 and 23.10.2023 are Hegal and void for want of any notification-te bring the Andhra Pradesh Elsctrictty Duly (Amendment) Act, 2020, inte forse as required by section 1(2)} of the said Act th} Consequently, directing the Respondents to refund the arnounts collected towards Electricity Duty in terms of the impugned noliications and impugned Aci(s} or in alternative adjust the excess electricity duty paid in terms of the impugned GOfs) and impugned Acts) in the present and subsequent CU Bits against the service connection of ihe Petitioner Unit. The petition caring on for hearing, upon perusing the Petition and the affidavit fled in support thereof and the order of the High Court order dated 20.08.2025 made herein and upon hearing the arguments of Sn Kander Chethan, Advocate for the Felitioner, GP for Energy Department for RY ari Kota Venkata Rama Rao, Advocate for APSPDCL for Ri and R2; WP NG: 28424 OF 2028: Sehwean: 1. GER Degree Callege, Anaparthi, East Godavari District, Andhra Pradesh-533 342. Represented by is Principal Or.N Pedda Abbai Pods . tot an Arte, "9 PEP TROOTSTOOSSS?, (441 DOO STOUSSR?, 1441 BOOTS 1001138. surya Sree Theatre, Anaparthi, East Godavari District, Andhra Pracesh- 533 3438. Represented Py tis Owner. Tetal Adi Reddy @ Konda Sabu With Service Connection No. 14472001587600920. Medapall Visweswara Reddy Gia. SY Poultries, Chikkels Chagallu Alandal, West Godavari District Andhra Pradesh. Represenied by its Quer, Medapati Visweswara Reddy. With Service Carmection No. ELRYG. _. Subba Rerely, Cfo. Sri Kowvurl Bull Veereddy Poultries, Vemulanalll, Dweragudl, East Godavari District, Andhra Pradesh, Represented by ts Chyner, K. Subba Reddy. With Service Connection No. 1443 190888007743. Lak . & Rame Reddy, C/o. Sapthagiri Poultry, Sslabhadrapuram, Blonavaly Mandal, East Godavari District, Andhf'a Pradesh. Represented by Hs CHANIEY, &Manikyala: Rags. WHA Servigg Gannection No. 142 1880558000582 oath Bhaskar Reddy, Cra. Sathi Yeerraghava Reddy Poultry Comple Rs.No. 97a/ib, Ghanta Vari Guderm, West Godavar District, Andhra Pradesh. Represented by its O Owner Sathi Bhaskar Reddy. With Senders Gonnechon No. 43774 62590001 3, 7. K.P. Veere Raghava Reddy, Cfo. KSR Poultry Complex, Quppalapudi, Aneaparthi Mandal, East Godayvar ODistret, Andhra Fradesh, Represented by is Owrier KP Yeera Raghave Reddy. Wsh Service Connection No. 1447200 160000783. S. Rama Krishna Reddy, co Sr Siva Sankara Poultry, Ethakota, Ravulapalem. BR Ambedkar Konaseema Mistrial, Andhra Pradesh. a Represented by Hs Owner: Rama Krishna Reddy. With Service Cannecion Noa 14723 BOBO. 30008 oN Kowurl Salyanerayana Reddy, "fQ Or Satya Surya Poultries, Duppaiapudi, Anaparihi Mandal, East Godavari Distinct, Andhra Pradesh. Represented by iis Owner Kowurl Satyanarayana Reddy. Wah Service Connection No. 14472102 TO0Q0689. ¥O. TM. Krishna Reddy, Cfo. Anaparihh Poullies Fyi Ltd, Peeraramchandrapuram Road, Dwarapudi, East Godavari District, Andiva Pradesh. Represented by fis Qwner T.V. Krishna Reddy. With Service Connection No. 1443790858007 a4? VW. M. Jagadeesh, Cfo. SA Venkata Lakshmi Poullry Farm, Pecapalia, Alamuru Mandal, BR Ambedkar Konaseerna District, Andhra Pradesh Represented by its Owner M. Jagadeesh. With Service Connection No. 14437807 09000407 tz. TAY. Satyanarayana, Cfo. Sr Venkateswara Foullry Farm, Pasalapud], BR Ambedkar Konaseema District, Andhra Pradesh. Represented by Hs Owner TV. Satyanarayana. WHA Service Connection No. 1441220507001 181. V3. D. Veerabhadra Reddy, Cfo. Sri Bhaskara Poulfry Complex, Kolapadu, Rangampeta Mendel, East Godavari District, Andhra Pradesh. Represented by Hs Owner 0. Veerabhadra Reddy. With Service Connection No. 1421590857000253. 14. M. Setyanarayana Reddy, C/o. Sri Mahalakshmi Pouliry Comex, Chaliagunta Road, Jaggampela, East Godavari District, Andhra Pradesh. Represented by tts Qwner M. Satyanarayana Reddy. WEA Service Gonnection Nos. V4H2N5307 08007 258, P4S 1550858001845. 15. Kan Rama Reddy, Cfo: Rama Complex, Main Road, Anaparthi, ast Godavari District, Andhra Pradesh. Represented by ifs Qwner Kari Rama Reddy, With Service Connection Nas. TAHT ZOO TOO 1 Sh 12 1447 S001 OEOORSSO, $8. 8. Saroiini, Cfo. Vasista Seed Frocessing Flant, Rs.iy7p Duopalapuci, Anaparthi, East Godavari District, Andhra Fracesh. Represenied by Hs Cavner S. Sarajini WHR Service Connection No. 144) 2007 S000 1 143. ye, =. Janardhan Reddy, Cfo. Vivekgnanda Seeds. | Duppalapudl, No 144 1200 780000273. &. Yo Sal Sravani, G'o. MSR Function Hall Balabhadrapuram, tends, Biccavolu Mandal, East Godavari Oistriel, Andhra Pradesh. wt ; x Represented by its Owner T. Sal Sravant With Service Connection No. REY TES. 4h s. Veeraghava Reddy, Cfo. Sf Dew Mini Function Hall, Polamuru, Anaparthi Mandal, East Godavari District, Andhra Pradesh. Represered by Hs Owner S. Veeraghave neday WHA Service Patitioner AND 1. Slate of Andhra Pradesh: Rep. by Hs Frincinal Secretary Energy Department, Secretariat, Ve lagapudl, Amaravathy, Guntur District oN Eastern Power Distibution Company of AP. Lid. represanted by its pe oe charman & ame; Managing Director, Gai Soor, Corporate Office, P and Yr Golony, Seethammmnacdhara, Visakhapainam, The Senior Accounts Officer, APEPDCL Operation Circle, Rajahmundry Respondents Petition under Article 228 of the Constitution of India, is fled oraying that in the circumstances stated in the affidavit fled therev vith, the Nigh Court may be pleased fo issue an appropriate Writ, Order or direction, more sarticularly one in the nature of Wr tof Mandamus - ¢a} Declaring that th amendment fo sectian A¢1} of the Andhra Praciesh miectrichy Diny Act, 1939, as amended by the Andhra Pradesh Electricity Duly (Amendment Act, 2020, Andhra Pradesh Electricity Duty (Amendment) Act, 2024 and Andhra Pradesh yp Glectricity Duty (Second Amendment) Act, 2020 is uncansiiiufional by reason Ra % _ of excessive delegation and/ar abdication by the Andhra Pradesh State Legisiature of is essential leqisiative function and ta strike down ihe same and {o) Declaring the section 7(1} of the Andhra Pradesh Electricity Duty Act. 19839, 8s amended by the Andhra Pradesh Electricity Duty (Secand Amendment) Act, 2024 is unconsth ational and to strike down the same, {c} Declaring that the Andhra Pradesh. Electricity Duty (Amendment) Act, 2024 (Act No. 10 of 2024), as null and void, ancd for (cd) Declaring that the Andhra Pradesh Electricity Duly Gecond Amendment) Act, 2024 (Act Na. 23 of £024) as mull ane void and for (e) Declaring that the impugned notification in G.O.MS.No.?, Energy (Powerll) Department dated 08.04.2022 levying glectricily duly at Re 74 per unii on the energy sales io indusinal and commercial consurriers alone is vilaied by colourable exercise of power, gross overreach and interference with the statutory policy nolifications of the Central Government and the exclusive stalutory power and function of the State Electricity Regulatory Comrnission under a law enacted by Parliament, Hegality, arinirariness. imvationaliiy. unreasonablaness, hostile discrimination and in violation of aricles 14 of the Constitution, and to set aside the said notification and ( Declaring that the impugned nofi Moation in GO. Mis. No. 22 nergy (Power /l) Department dated 23.10.2023 according permission to the icensees to recover the electricity duly fram the consumers is viflated by lack ef power and jurisdiction with respect te the conditions imposed therein and inereby and io set aside the sak notification and/or a Declaring that the aforesaid notifications dated 08.04.2022 and 33.10.2023 are Hlegal and vold for want of any notification to bring the Andhra Pradesh Electricity Duly (Amendment) Act, 2020, into force as required by section 1(2) of the said Act ih) Consequently, directing the Respondents fo refund the amounts collected towards Electricity Duty in terms of the impugned notifications and impugned Acs) or in alternative adjust the excess electricily dufy pald In terms of the impugned GO{s) and impugned Act(s} in the present and subsequent CC Bills agains! the service connection of the Petitioner Unit: The petition coming an for hearing, upon perusing the Petition and the affidavit Hed in support thereof and the order of the Hi igh Court order dated 25.09.2025 made herein and upon hearing the arqumenis of Sd K.P.S Sailesh Reddy, Advocate far the Pet toners, Government Pleader for the Eneray men on behalf of raspondent No.i and Sri VV Sati learned We NO: 26828 OF 2028: Between: a i), Armibica Fashion Mall Rep. by iis Managing Partner, Verna VenketeswaraRac, Sfo. Ramanalah, aged about 51 years, RYo. 1-4, Gop, Joyalukkas, Beside Medal Sean Genire, Rurnogdi Road, Ongols Prakasam District, Andhra Pra de ash - 528 O02. 2. Ambioa Fashion Mell Rep. oy he Managing Pariner, Verna Venkateswarakao, Sic. Ramanaigh aged about S51 years, Rio Trunk Road, Ongole, Prakasam Olet ef, Andhra Pradesh - 823 Oo & Sr Geyathri Cold Storage; Rep. by Es Managing Parner, Munaga TirumalaVenkataSubbakac, S/o. Venkata Krishna Rao, aged about 44 years, Rio. No. 28-1-48, Near Eheohant Tree, South Strest, verbs Ongole, Prakasam (Netrict, Andhra Pradesh-593 001. 4 M/s. MunagaChennaiah Cold Storage, Ren by xs Partner, MunagaVenkata Krishna Rac. Sf. Laie Chennaiah aged about 66 years, Rfo.H.No. 28-17-48, Near Elephant Tree, South Street, Qnaaie, Prakasarn [istrict, Andhra Pradesh-O2d 004 5. Mis. Ongole Cold Storage Pvt Lid, Rep. by fs Managing Partner, KanusalaNages wares. sia SingaiahChoawdary, aged aboul OS years. Agriculture Market Yar _ Guntur Road, Ongois, Frakasam District, Andhra Pradesh -523 002. & M/s. Puma Granites, rep. by Ha Partner, DamacharlaPurnachandrakag, Sfo. Anianeyulu aged about S68 years, Rio.H.No.ay-T-agt/g, OharavanThota, Ongols, Prakasam Distric, Andhra Pradesh- 823 001 o Petitioners "AND 1. The State of AP, Rep by KS Principal Secretary, Energy Department, om Secretarial Buildings Velagapudl . &maravall, Guntur District - 523503, 2. Andiwa Pradesh Cantral Power, Distriobution Company Lid. rep. by Hs Chairman cum Managing Director, Corporate Offce, Beside Govt. Pohiechnic, [Tl Road, Vieyawada, Krishna Districlo20005 . Respondents Retiion under Article 226 of the Constitution of india praying that in the clrcumstances stated in the affidavit fled therewith, the High Court may be pisased fo issue a wril, direction or order more particularly one in the nature of @ Writ of Mandamus, . 8. Declaring that the amendment te section a{1} of the Andhra Pradesh Slectichy Duty Act, 1989, as amended by section 3 of the af the Andhra Pradesh Electricly Duty (Amendment) Act, 2020, as unconstitutional by reason of excessive delegation and abdicalion by the Andhra Pradesh State Lagisiature of its essential fegislative function and to strike down the same: b. Declaring that the Andhra Pradesh Electricity Duty (Amendment) Ordinance, 2024 (A.B. Ordinance No.2 of 2024) promulgated by the Governor on 30401-2084 and the Andhra Pradesh Electric fy Duty (Amendment) Act, 2084 (Act No. 10 of 2024) as null and void: c. Declaring that the impugned notification in G.O.Ms.No.?. Energy (Power-ll)} Deparment, dated 08.04.2022 levying electricity duty at Rs.1/ per unit on the energy sales to industrial and commercial consumers alone including ihe Patiioner is vitiated by colourable exercise of power, and inferference with the statutory policy notifications of the Central Government and the exclusive statutory power and function of the State Electricity Regulatory Commission unter o law enacted by Parl amen, and in violation of Article 14 of the Constitution, and to set aside the said notificatl on and qd. Declaring that the impugned notiieation In G.O.Ms.No.22, Energy (Power ll} Depariment, dated' 23.10.2023 according permission to the flcansees to recover the elec tricity duly fram: the consumers including the metifioner is viiated by lack of power and jurisdiction with respect fo the canditions imposed thergin and thereby, and to set aside the said notification: e. And cansequently direct the Respondents to refund/adjust the amount collected fram the Petitioner towards Electricity Duty over and above Ss {06s Oalse per Kwh(urti) in respect of the pelifloners' service Connection Nos. ONG25S30, 43838807081 159, 4956729002180, ONGE18, CWGS80 and ONG28S5, pending disposal of the writ petition, iA NO: TOF 2028 Petition under Section 741 CFC is fled praying that in the ancumatances stated in the affidayil fled In Support of the petition, the Nig ourt may be pleased io slay ihe operation of the ampugned nofiication in G.O.Ms. Noy, Energy (Powel) Oeparimant, dated 06.04.2022 andior the impugned notification in G.O Ms. No.22, Ene ergy (Power li} Oenartment, dated 23.10.2023 and to restrain the Respondents fram recovering any amount towards electricity duty over and above Rs.005/- palse per Rwhdunl) in ferns of the said imougned notifications andfor taking any coercive steps against the ositioners' service Connection Nos. ONGSS30, 4553807081189. 4359725002 180, QNG4ATS, ONGSSO and ONGSES5, pending disgosal of WP No. 268258 of 2025, on the fle of fhe High Court, The peition caming on far fearing, upon perusing the Petiion and the affidavit fled In suppert thereaf and the arder of the High Court order dated 20,08 2025 made herein and upon hearing the argurnents of Sd Vinod Kurnar Femiriasan, Advocate for ihe Petitioner and of GF for the Energy Department an behalf of respondent No.1 and Sri VV Satish, learned Standing Counsel, an behalf of respondent No.s) WP NO: 26928 OF 2028: Between: . Sree Rama Krishna Engineering Enferprises, Plot No 208, D Block Autonagar, Visekhapainam represented by ifs partner Rayala Raghu Service No VSPTOd, 3. Lakehmi Fabricators, Flot No 174, Block-D, Auto Nagar Gajuwaka, Visakhapatnam represented by its oariner Rayala Raghu Service No TPT SSE0S 00004 006 3. Unimech Constructions, Plot No 175.0 Block Autonaagr, Gajuwaka, v erepean represented by its pariner Rayala Raghu Service No PPRBLEOSO SOOO SOS 4. Rayala Viney, S/o Rayala Raghu OD No 815-7, GRM Compound, Visakhapainam, Andhra Pradesh- Service No 112280800005 7905 Petitioners AND 1. The Stete of Andhra Fradesh:represented by its Principal Secretary, Energy Department, Secretariat, Velaganudi, Araravathi, Guntur District. 2. Eastern Power Distribution Corporation of Andhra Pradesh Limited, P&T Colony, Seethammadhara, Visakhapainan-S530020 represented by the Managing Director. Respondents Petition under Articla 226 of the Constitution of India praying fhat in the circinvistances slated in the affidavit fled therewith, the High Courl may be pleased to issue @ writ, order or direction more particularly one In the nature of Mandamus- , @} ig declare that the Amendment to section 3(1) of Andhra Pradesh Electricity Duly Act, 1939 as amen ded by section 3 of the Andhra Pradesh Electricity Duty (amendment) Act 2 20 iS unconstitutional by reason of excessive delegation and/ or abdication by the Andhra Pradesh State Legisiature of is essential legisiative function anid fo strike dawn the same i} io declare the impugned notification in G.O.Ms.No.?, Energy (Power- HN} Department dated 08-04-2022 levying Electricity Duty at Rs i/-per uni on the energy sales fo industrial and commercial consumers alone is villaled by coisurable exercige of power, Negal arbilrary, irrational, unreasonable and discrimination and violating the Constitution of India and io set aside the notification c} fo declare the impugned notification in G.O.Ms No 23 Energy (Power- i} Department dated 23-70-2083 accerding to permission to the fcensees to recover ihe electricity duty from the consumers is vitiafed by lack of power and junsdiction with respect to the condifions imposed therein and thereby fo set aside the said notification and et a) Ard cansequently direct the Respondents refund / adjust the amounts collected over and abave Rs.0.00 paisa towards Electricity Duty from the petitioner. IANO: TOF 2028 Petition under Section 787 CPC is fied praying that in the = ¥ wa circumstances stated In the grounds fied in sunppert of the petition, the High Gourl may be pleased to stay fhe aperation of the Imougned notification in G_OLMs 7 a iPower-l) Depariment dated 08-04-2022 and impugned notification in &.0.Ms.22, Energy (Power-l} Denartrient dated 26- 10-2023 and io restrain the respondent Nog from recovering any amount fowards Electricity Duly in ferme of the said impugned notifications against us bearing the Consumer No. VSPPOM, 1 seems PUTAIVSHOHOSOOTROS, PPVLOSOOGOS 7 ISS, pending dispasal of WR No. 28928 of 2025, on the fie of ine High Court. The petition corning an for hearing, upan perusing fhe Petifian and the affidavit Hed in support thereof and ihe order of the High Court order dated Q9.70.2025 made herein and upon Nearing the arguments of Sr Gadde Sambasive Rao, Advocate for he Rettioners, learned GP for Eneray for Now, WP NG: 27282 OF 2028: Behveen: Mis. Maruthi Granites, Flat No S75-B2@, Main Road, ChilakalurpetaMandal, Painadu District, Ren. by its Prooriefer GoltlpaliVenkataSinisha (Gonsumer » Petitioner AND 1. The State of Andhra Pradesh, Energy Department, Secretarial, ae Velagspudi, Amaravathi, Guntur District ~ 522503, Rep. by iis Principal Secretary. ~ 2. Canal Power Distribution Gorporation of Andhra Pradesh Lid., (APCPDCL), Corporate Office beside Polytechnic College, IT] Road, Viayawada, Krishna Distric-520008, Rep. by Rs Chairman and Managing Director, . Respondents Petition under Aricile 226 of ihe Constituiion of India praying thal in the circumstances staied in the affidavit Aled therewith, the High Court may be pleased to issue an appropriate Writ, Order or direction, more particularly one iy the nature of Writ of Mandamus -(a} Decaring thal fhe amendment to section SC1} of the Andhra Pradesh Electricity Duty Act, 1939, as amended by section 3 af the of ihe Andhra Pradesh Electricty Duty (Amendment) Act, 2020, & unconstitutional by reason of excessive delegation anc/or abdication by the Andhra Pradesh State Legislature of ts essential legislative function and to strike down the same and (>) Declaring that the Irmougned notification in G.O.Ms.No.7, Energy (Power-l) Deparment dated 08.04. 2022 levying electricity duty at Rs.i/- per unit on the energy sales fo indusinal and commercial consumers alone including the Pelitioners is viated by colourable exercise of power, gross overreacn and interference with the statutory palloy notifications of ine Central Government and the exclusive statuiory power and function of the Stele Electricity Regulatary Commission under a law enacted by Parllarnent, Hegality, arbitrariness, irrationallly, unreasonableness, hostile discrimination and in violation of Articles 14 of the Constitution, and to seat aside the said notification: and (c} Declaring that the impugnes ) notiicalion in G.O. Ms. No. 22 Energy (Powerlll) Deparment dated 23.40.9023 according permission to the ~ 3 ees wake seen Reensees to recover the electricity 'duty frorn the consurnere Including the peitioner ia vilated by lack of power and jurisdiction with respect fo the condiions imposed therein and there by, ano to set aside the sald notification - (a) Declaring thai the aforesaid notifications under G.O.Ms.No.? dated O8.04. 2022 and G.O.Ms.No.22 dated 23.10.2083 are Hiegal and yoid for want of any notification to bring the Andhra Mradesh Electricity Duty (Arnendment) Act, 2020, inte force as required by section 1(2) of the aaid Act 4 {@;and consequently direct the Respondents to refund/adiust the amount collected from the Peliioner towards Electricity Duty and above Rs C.O8s paise per Kwh(unit) in relation to HT Consumer NO GCRDSS27. IANO: 1 OF 2025 7 Petition under Section .15¢ CPCis fled praying that in the circumstances stated in the affidavit fled in support of the pefition, the High Gourl may be pleased to stay ihe operation of the impugned notification in G.O.Ms.No?, Energy (Poweri} Department dated 08.04.2022 andfor the We 9 impugned notification in G.O, Ms. No 22 Energy (Power!) Denartment dated 23.40.20; lowards electricity duty over and above Rs.0.068/ paise per Kwh(unitl in terms he 3 and to restrain the end Respondent from recovering any amount Gary of the said impugned nofifications and teking any coercive steps against the Meidioner, pending disposal of WP Nove ef 282 oF 2025, on the file of the High Cour. The petition coming on for hearing, upon perusing the Petition and the alidavil fled in support hereof and the arder of the High Court order dated 08.70.2025 made hergin and upon hearing the argurnenis of Sri V.Surya Kiran Kumar, Advocate for the Petiioner and of GP for Energy for Respondent WP NO: 27508 OF 2038: Between: i. Mis Subrahmanyeawara Granites, Sy.no.oi2/Ci, NHS Road, Matur, Prakasam (strict, Andhra Pradesh Rep. by iis Proprietor Sn. Bopouch Nagendram With Servine Cannmection No. ONG2Z140 2. Mis, Venkateswara Granites, Sy.no. 1869/2, 18a/Se/TYS/a4aA, RB Road, Nagaraiupalll, Prakasam District, Rep. by iis Proprietor Sri. Padmavathi Ghakhirala, With Service Connection No. ONG444. S. Mis. Sri Varahi Granites, Sy.no. 33-3, Mallayapelam Road, Vernavaram Vilage, Bapatia [Netrict, Rep. by its. Proprietor Srl. Chalagundia Malleswan, With Service Connection No. ONG2Z849, . Peiitioner's. AND . The State of Andhra Pradesh: Rep. by Hs Principal Seorgiary {o eenelty Government, Energy Department, Secretariat, Velagapudi, Amaravati, fauntur District. Pat . Tre Andhra Pradesh Central Power Distribution Corporation, Represented by its Chairman and Managing Director, Corporafe Office, measide Gavi. Polytechnic, 1T] Road, Viayawada, Krishna District. 3. The Senior Accounts Officer, APCPOCL Operation Circle, Ongole, Prakasam District. | | Respondents Petition under Article 226 of the Ganstiution of India is fled praying that in the circumstances stated in'the affidavit fed therewith, the High Court may be pleased fo issue an appropriate Writ, Order or direction, mors particularly one in the nature of Writ of Mandamus -- {a} Declaring that fhe amendment fo section 3(7) of the Andhra Pradesh Kiectnicify Duly Act, 1939, as amended by section 3 of the of the Andhra Fradesh Electricity Duty (Amendment) Act, 2020, is unconsiiiutional by reason of excessive delegation and/or abdication by the Andhra Pradesh State disiature of ts essential fegisialive | function and fo strike down the same: (b) Declaring ihat the impugned notification in G.O.Ms.No7, Ener roy cen, (Paweril) Deparment dated 08.04.2022 levying electricity duly at Re T/- per uni an the snerey sales to industrial and commercial consumers Bone vated by colourable exercise of power, gross overreach and interference with the statutory policy nofifications of the Central Government and the exclusive siatufory power and function of the State Electricity Regulatory Carmmission under a jaw enacted by Parliament, Iegallty, arbitrariness, rationally, unreasonableness, hostile discrimination and in violation af & Articles 14 of the Conetitution, anc to set aside the said noiification: and (¢} Declaring that the imougned nolfication In G.O. Ms. No. 22 Energy (Power. Department dated 24 10.2023 acaerding permission te the Hcensees to recover the electricity duty fram the consumers is villated by lack of power and jurisdiction with respect to the conditions imposed therein an thereby, and fo set aside fhe said notification: andfar i} Declaring that the afo esaid notifications & daled O8-D4-2022 and 22-10- 2023 are dlegal and void for want of any nofiication to bring the Andhre Pradesh Electricity Duty (Amendment) Aci, 2020, into force as required by section (2) of the sald Act ig} Consequently directing the Respondents to refund the armounts collected towards Electricity Duty in farms of the impugned notification or in allemative adjust the excess electricity duty geicd in terms of the impugned GOis} in the present and subsequent CC bulls against the services commection of the petifioner unih | (A NO: 1 OF 2088 Petition under Section 157 CPC is fled pens that in the a mroumstances slated in the affidavit fled in suport of ihe petition, the High Court may be pleased fo stay the operation of the vepugned nolfication in G.O.Ms.No.?, Energy (Power-l) Departmen! dated 08.04.2022 andor the ~ \ impugned notification in G.O. Ms. No. 22 Energy (Power!) Department dated 23.40.2023 and to restrain the 2° & 3° Resnondents fram recovering any amount towanis electricity duty in terms of the sald impugned notifinations and/or taking any coercive steps against the members of the Pettioner, pending disposal of WP No. 27506 of 2028, on the Me of the High Cour The setiion coming on for hearing, upon perusing the Petition and the affidavit fled in support thereof and the order of the High Court order dated OO. 10.2026 made herein and upon-hearing the arguments of Sr Somisetty Ganesh Babu, Advocale for the Pelitiener and GP for Energy for the Respondent Not; Sri VA. Satish, Standing Counsel for the Respondent Nos.2 & 3; WP NO: 27738 OF 2088: Between: 1. New Surya Slabs, Rep.by iis Prop- S. Viieaya Bhaskar Reddy, S/o 3. Rami Reddy, Kanakadripalle Vilage. Kurnool Oisirict USC No. 842122 1000832. | &. Mis. Surya Slabs, Rep by its Prop 8. Viiaya Bhaskar Reddy, S/o S Rami Reddy, Kanakacripsfe Vilage, Kurnool District USC Noa. 8421221000116 7 3. Mis. Sri Vani Slab and Polishing Industries, Rep by ifs Prop. P. Nagi Reddy, S'o P. Venkata Reddy, Hikala Vilage, Nandyala District, USC No. 8421227000867. 4 Ns. Aswartha Narayana Swamy Slabs, Rep by is Prog A. Narayana, s/o A. Yerukalappa, Kanakadrinalle Vilage, Kurnool Districi USC No. S4St22 1000834. . Mis. Sri Nettikanti Polishing Slabs, Rep by Hs Prop. K. V. Narapu a3 Reddy, Sfa. KV Rarri Reddy, Konapuram Vilage, Kurnool District- USC No. 8421217000058. 6. Ms Sr Shirdi Sai Polishing Slabs, Rep by its Frop- K. Vijaya Bharathi, Wie KUV. Narapu Reddy, Konapuram ViNage, Kurnool District USC No. 8421217000366. | *. Mis. Sr Lakshmi Narasimha Swamy Slabs, Rep by ffs Prop BG ange Raju, S/o 8. Kullayappa, Tallaproddatur Vilege, Kadapa District, USC No. 42727 OQ0RE0, ad oe Ramudu Kanekadripalle Vilage, Kurmodl Distic! USC No. 842 1245000 1 57. is. Sri Venketeswara Slabs. | ad Se Be by Hs Rrog- R Samba Siva Reddy, So K Ramachandra Rede y Kat yakadsipalie Vilage, Kurnool! District US No, 8421221000788. 2. wi Vineyaka Polyr mers, Reo by ts Prop G. Srvani, Wo. ne APC Industrial Estate, Bellary Road, Anantaour Oistrict- V4. We. Bharath Stones, Rep by ts Prop. C. Parvat , Lasser B.S. Arf AH, Sfo. B.S. Geause Moniddin, Chukkaliy Road, Ghukkalur (GF), Tadipati, Anantapur Distinct USC No. 723718900 ed FOr? .. Petitioners - AND {. The State of Andhra Praciesh, Ren. by fs Principal Secretariat, Energy Department, Secretariat Buldings, Veleqapucd!, Amaravathi, Gurlur Pustict oe Andhra Pradesh Souther Power Distribution Company Limved, (APSPDOCL), Reoresented by fs Chairman and Managing Director, Corporafe Office, TS-134EMA, Srinivasapuranm, Tiruchencor Road, Virupati- 577808. The Senior Accounts Officer, AFSPOCL Operation Circle, Corporate tape Office, T2-12-05/4, Srinivasapuram, Tiruchaneer Road, Tirupall S17 SOs. a. Respondents ' Petition under Article 226 of the Constiution of India praying thet in the circumstances stated In the affidavit fled therewith, the High Court may be pieased fo iIasue an appropriate Writ, Order or direction, more garticulariy one in the nature of Writ of Mandamus @) Declaring that the amendment to seotian 3 () of the Andhra Pradesh Electricity Duty Act, 1939, as amended by section 3 of the of the Andhra Pradesh Electricity Duty (Amendment) Act, 2020, is unconstilutional by reason of excessive delegation andfor abdication by the Andhra Pradesh State Legislature of fis essential legisiative function and to strike down the sarne and (5) Declaring that the impugned notification G.O.Ms.No.¥, Energy (Power-ll}. Depariment dated 08.04.2022 levying electricity duly af Re 1} per unif on the energy sales fo industrial and commercial, consumers alone is vitleted by colourable exercise of power. grass overreach and inferference with ihe stalulary policy notifications of the Central Gavernment and the exclusive statutory power and function of the state Electricity Regulatory Commission under a law enacted by Parliament, Hlegality, arbitrariness, irrationality, unreasonableness, hostile discrimination and in violation of Articles 74 of the Consiitufion, and fo set aside the said notification and (c) Declaring thal the impugned notification in GO. Ms. No. 22 nergy (Power. ODenariment dated 26.10.2023 according permission to ihe licensees to recover the slectricity duty frorn the consumers is vilated by lack af pawer and jurisdiction with respect to the conditions imposed therein and thereby, and to set aside the said noiification anc/or (d) Declaring that the aforesaid notifications dated 08.04.2022 and 25.10.2023 are i egal and void for want of any notficalion fo bring the Andhra Pradesh Electricity Duty (Amendment) Act, 2020, inte force as required by section 1/2) of the said Act fe} Cansequenily, directing the Respondents to refund the amounts collected towards Electricity Duty in terme of the impugned notification or In alternative adiust Ihe excess eleciric city duty paid in terms of the impugned GCs} in the Gresent and subsequent CC Bills against the service connection of the Petitioner Unk. : IA NO: 7 OF 2025 Paetiion under Section 151 CPC praying that in the circumstances siated in the affidavit fled In support of the petition, the High Court may be pleased to slay the operation of the impugned notification in G.O.Ms.No.? nergy (Powerll} Deparimen{ dated 08.04.2022 arcdfer ihe impugned notfication in G.O. Ms. No. 22, Energy (PowerJN) Department dated 23.10.2023 and fo restrain the 2 to S Respondents ' from recovering any amount towards slectrichy duty in tarms of the said impugned notifications and/or faking any coercive signs againat the members of the Petitioner, pending disposal of WR No 27735 of 2025, on the fle of the High Court. The peifion coming on far hearing, upon perusing ihe Petition are) the affidavit fled in suoport theres! and the order of the High Court order dated W7Os025 made herein and upon hearing the arguments of Sr Ala Chandrasekhar Yadav, Advocate for the Metitioners, GP for Energy for the Resparent No.l and of Sn VVo Rarna Rao, Standing Counsel for the APSPDCL for the Resnoncdents Nog and 3 WP NO: 27880 OF 2028: Setween: }. Sree Sslali Exports 4, oe Han Oy ais Sols Proprietor, Kancdimaila Ganga Raa, Sfo K. Venkaleswarlu, Aged about SY years, Rio, DYNo. S-2, Kote Katia Vari Veedi, Chimakurthi Vidleage and Mandal, Prakasam District, Consumer No. ONG 2472, s. Sree Balai Granites, Wo Cinna Ranv Reddy, Aged shout 59 years Rio, DYNo. 3-35, Near Andhra Public School, Salyanarayanapuram, Cheruvu, Kornmupgalem, Prakasam Misticl Service No. S354 7060014761. MLS Indian Rocks, Rep by ffs Sole Proprelter, Majet Nelmisha, Wo Fae Majeli Rakesh, Aged about 22 years Rio, DING. & 11', Kotakaltia vari treet, Chimakurthi Vilage, Chimakurthi Mandal, Prakasam District. wD & arvices No. 435 34 7 OOO T 75 SS. S 4, Sf Lakshmi Srinvasa Graniies, Rep by Hs Sole Proprietor, rere years, Fla, OYNo. 335, Near Andhra Public School, on Satyanarayanapuram, Ch ravu, Kommusalem, FPrakasam Oisirict & service No. 4722372000772. es) J fag tse Sri LLS Exports, Rep by its Managing Partner, Unnam Subbaran, S/o Unnam Subbaiah, Aged about 88 years R'o, DYNo. 1001, Trupu Bazar, Chimakurihi Vilage and Mandal, Prakasam Districl Service No. 48547807 S298, sr Manikanta Exports, Rep by Hs Sole Proprietor, Gopavaranu Adidakshmi, Wo Gopavaragu Koti Reddy, Aged about 36 years, Ra, D¥No.2-164, Reddy Palern, Chimakurthy Vilage Chimalurihy Mandal, Prakasam District. Service No 43541000 T6823. Sn iG. MUR Exports, Rep by Hts.Sole Proprietor, Gollapud: Barathi, Wis Golapud) Srinivasa Rao, Aged about 55 years, Rio, O/Ne. 7-482, 3th line, Gandhi Nagar, Chimakruthy Vilage Chirsalurthy Mandal, Prakasam Districl Service No 4354108015214. Petitioners AND . Phe State of Andhra Pradesh, Rep. by iis Principal Secretary, Eneroy Deparment, Secretariat, Velagapudi, Amaravathi, Guntur District The Andhra Pradesh Central Power Distribution, Gorporation Lie. fAPCPDCL), Rep, by iis Chairman and Managing Oirector, Ofa. IT) Road, Opp. Ramesh Hospital) Krishna Nagar, Viiayawada -S20008 The Superintending Engineer, Qoeration Circle CRDA, APCPDCL, Ongols, Prakasarn District. as The Senior Accourts officer, Operation Circle CRODA, APCPOCL Onggie, Frakasam ONstrict Respondents Petition under Articie 226 of the Constitution of India praying that in the creumstances stafed in the affidavit fied therewith, the High Court may be Cleased issue an appropriate Writ, Order, or direction, more particularly one in the nature of Writ of Mandamus: 2) fo declare that the amendment to section 3(7} of the Andhra Pradesh miecticty Duty Act, 1939, as amended by section 3 of the of the Andhra Pradesh Electricity Duty (amendment) Act, 2020, is unconsiitutional by reason of excessive delegation ancvor abdication by the Andhra Pradesh State yer eqisiature of is essential legislative function and to sirike down the same: ° fo declare that the Inypugnead notificatio 3.0. Ms. No. 7, Energ (Power-l} Department, dated 08.02.2022 levying Electricity Duty al Reis. per unii on the energy sales fo industrial and commercial consumers alone is vilaied by colourable exercise of power, Hiegal, arbitrary, frational, iiWweasorable, discrimination and violative of Consitution of india and fo set aside the notfinstion: and } fo declare the impuarmed noliicatian i GO. Ms. No. 22 C4 Energy(Power- 1} Depariment, dated 23.70.2023 according to permission to the fleenges to recover the electricity duly from the consumers is viliafed by lack of oawer and jurisdiction with respect to the conditions imposed therein and thereby, and fo set aside the se icf notification: ad} And consequently, direct the Respondents fo refuncVvadiusl ihe amounts collected over and above Rs. 0.08/- paisa iowards Electriaty Duty from us. : IANO: 7 OF 2025 Petition under Section 151 OPc., 8 Med praying that in the clroumetances stated in the affidavit fled in suppart of the petition, the High Court may be pleased to stay fhe operation of the impugned noiiicalion in G.O.Ms.No.?, Energy (Power-l) Depariment, dated OS8.04 2022 and wipuaned nolification in G.C.Ms.No. 22 Energy (Power-lf) Department, dated 29.10.2023 and io restrain the respondent No.3 and 4 from recovering any aroun towards electricity dufy in terrns of the said impugned notifications and faking coercive steps agains! us bearing service pending dispasal of the above writ pelition. The petiien coming on for hearing, upon perusing the Pelion and the affidavil fled in support thereof and the order of Ihe High Court order dated 16, 1G. 2088 made herein and upon hearing the arquments of Sri Vardhinesd! Sai Kiran, Advocste for the Petifiener and GP for Energy for Respondent WP NO: 28475 OF £028: Sehvean: Mis SLN Msand Taduku Pyt Lic., Sy. No 1S8/SA1, SAg, 5B, Taduku (¥} Puttur iM}, Tirupathi [Netrict S77 S71 rep. by tis Mg., Director Kotapall Janardana Rao, With Service Connection No. TPTS4 15. | . Petitioner ~ AND 4. The State of Andhra Pradesh, Rep. by its Principal Secretary to Government, Energy Department, Secretariat, Velagapudi, Arnaravatl, Guntur District 2. The Andhra Pradesh Southern Power Distribution Corporation, Represented by is Chairman and Managing Director, Corporate Office, Beside Govt. Polytechnic, [Tl-oad, Viayawada, Krishna District. . The Senior Accounts Officer, APSPOCL Operation Circle, Tirupathi, Tirupathi Distric tod . Respondents Petition under Article 228 of the Constitution of India is Ned praying that in the cirournstances stated in the affidavid fled therewith, the High Gourl may be pleased fo issue an approgriate Writ, Order or direction, more particularly one in ihe nature of Writ of Mandamus fa) Declaring that the an senciment fo section 3¢1) of the Andhra Pradesh Electricity Duty Act, 1959, as amended by section 3 of the of the Andhra Pradesh Electricity Duty (Amendment Act, 3020, is unconstitutional by reason of excessive delegation and/or abdication by the Andhra Pradesh State Legisiature of its essential legisiative function and to strike down ihe same and ib} Declaring that the impugned nolificatian In G.O.Ms.Noa.?, Energy iPower-H} Depariment dated 08.04.2022 levying electricity duty al Re 1/- per uni aon the energy sales to ind justrial and commercial consurners alone is vitigied by colourable exercise of power, gross overreach and interference with the statutory policy notiications of the Central Government and the exclusive siatulory power and function of the Stete Electricily Regulatory Gomrimission under a iaw enacted by Parlament, Hiegality, arbitrariness, > e vratignalily, unreasonableness, hostile discrimingtion and in violation of » Aricies 14 of the Constitution, and to ast asicle the said nolificafion and Bs 6 {co} Declaring that the ImMpugNe ed noidication in G.O. Ms. Na 2z Eneray (Power) Department dated SS.70.2023 ancarding permission ft the ficensees fo recover the electricity duty from the consumers is videted by lac! ef power and jurisdicion wih respect ta the condiiens inmosed therein and thereby, and io set asice the said notification and/far {a} Declaring thal ihe aforesar notifications dated 08.04. 2022 and 23,10.2023 are legal and vold for want of any notification to bring the Andhra Pradesh Eleciricty Duty "Amendién Act, 2020, info force as aia section 1 (2) of the said Act {fe} Consequently directing ihe Respondents to refund the amounts collected jowards Efectricity Duty in terms of the impugned notification or in aifernative adjust the excess electricity duty paid in terms of the impugned GOs) in the present and subsequent CC Bals against the service connection sf the Pethianer Link: IA NO: 1 OF 2028: Petiion under Secfian 747 CPC is Hed graying thal in the oe circumstances stated im the affidavit fied In suopert of the writ petition, the Nigh Court may be pleased to stay 'the operation of the impugned notiicall in G.O.Ms.No.?, Energy (Powerli) Department dated 00.04.2028 and/or the impugned notification in G.O. Ms. No, 22 Energy (Power) Oepartment dated oa 4 23.10.9023 and to restrain the " and 3° Respondents from recovering any amount fowards electricity duty In ferns of the said impugned notifications and/or faking any coercive steps against the members of the Petitions pending disposal of WP No. 28478 of S025, on the He of the High Court. The pediion coming on for hearing, upon perusing the Petition and the affidavit fied in support thereof and the order of the High Court order dated TS.170 2025 made herein and upon hearing the arguments of M/s G.N Umea Rani, Advocate for fhe Pettioner and OP for Energy for the Respoandant No); WP NO: 28849 OF 2028: Sehyeein: Mis. Aluearth industries Pywio Lid, (Formerly Known as Alutech industries} Haying fis unit at Plot Na SGASSOB/1, APHC Industrial Fars, Sollanuramd(V),Hindupur Mandal Represented by its Authorised Signatory Mr. Yogehdra Kumar Singh With Service Connection Ne. SSS849 (ATP 849} Patltioner AND 1. The State of Andhra Pradesh, Energy Depariment, Secrelariat Velagapudi, Amaravathi, Guntur District Rep. by Hs Principal Secretary =. Southern Power Distribution Company of AP. Lich, Represented by is Charman and Managing .Director, 19-13-Q5/A Srinivasaguram Tirucharoor Road, Tirupati. ) The Senior Accounts Officer, APSPDCL Gneration Circle, Sri Satya Sal District, : bad Respandents Petition under Anicie 228 of the Constitution of India praying that in the circumstances slated in the affidavit fled therewith, the High Court may be pleased fo igsue an appropriate Writ, Order or direction, more particularly one in the nature of Writ of Mandamus - (a) Declaring that the amendment to section 41} of the Andhra Pradesh Electricity Duty Act, 19959, as amended by the Andhra Pradesh Electricity Duty (Amendment) Act, 2020, Andhra Pradesh Electricity Duty (Amendment} Act, 2024 and Andhra Pradesh Electricity Duty (eecand Amersiment} Act, 2020 is unconstitullonal by reason of excessive delegation and/or abdication by the Andhra Pradesh State Lagisiature of its egseniial legislative function and fo strike down the same and (>) Declaring the section 7(1) of the Andhra Pradesh Electricity Duly Act, 1939, as amended by the Andhra Pradesh Electricity Duty (Second Arnendment) Act, 2024 is unconstifulional and to sivike down the same, {c) Declaring that the Andhra Pradesh Electricity Duly (Amendment) Act, 2024 (Act No. 10 of 2024), as null amd vead, amd for (¢) Declaring that the Andhra Pradesh Electricity Duty (Secand Amendment Act, 2024 (Act No. 23 of 204) as mull and vei and fo fe} Declaring that the impugned notification in G.O.Ms.No.7, Eneroy iP ywer- i} Deoariment daied O8.04 20288 | levying alecinaty duty af Re 1/- per urii on the energy sales fo indusivial and commercial consumers alone is vilated by colourable ewercise of power, ang 8 g Seo QfOSs overreach and interference with t siatulory policy notifications of the Central Government and the exclusive a statutory power and function of the State Clectricily Regulatory Commission under @ law enacted by Parhament, dlegally arbitrariness, rationally, unreasonableness, hostile discriminatian and In violation of Articles 14 of th Constitution, and fo set aside the said notifcation and (f) Declaring that the gmpugned notification in GO. Ms. No. 22 cneray {Power 1 Oenarirnent dated 23.70.4023 according permission io the Heensees fo recover the electricity duty frarn the consumers is villated by lack of power and fonsdiction wih respect to the conditions impos acd therein and thereby. and to set aside the said notification and/or {9} Oeciaring tal the aforesaid notifications daied 3a O84. 2028 anc 23.70.2083 are legal a and void for want of any notification to i bring ihe Andhra Pradesh Efectricy Duly (Amendment) Act, 2020, into force ae ig 33 % = required by section 1(2) of the saki Act ¢h} onsequently, directing the og Respondents fo refund the amounts collected towards Electricity Duty in terms of the impugned notifications and impugned Aci(s) or in sllernative adjust the excess electricity duty paid In terms of the Nnpugned GOs} and impugned Aci(s} in the present and subsequent CC Bills against the service cannection of the Petitioner Uri The pefition coming on for hearing, upon serusing the Fetilion and the affidavit fied in support thereof and { the order of the High Court order dated 48.10.2085 made herein and upon hearing the arguments of Mis. CKR ~ Associates for the Pefitianer and GP as for Energy for Respondent No.1, WE NO: 31887 OF 2028: Between: 1. Mis. Eswara Graniies, Sy.no. 165/182, Main road, Nagarajupall RF, Bapatia, Andhra Pradesh Rep. by iis Progriefor Sri. Pavan Kura Chaluvadi With Service Connection No, ONG2827 2. StL Raja Rajeawarl Exports, Sy no. 150/30, TS0/4A3, Budawada Village Ghimakurthy Mandal, Prakasam District. Rep. by its Proprietor sr Chtakala Anusha, With Service Connection No, ONG2135. Petitioners AND 1. The State of Andhra Pradesh, Rep. by Ns Principal Secretary to Government, Energy Department, Secretariat, Velagapucli, Amaravali, Gurtur Districh z The Andhra Pradesh Central Power Distribution Corporation, Represented by its Chairman. arel Managing Director, Corporate Office, Beside Govt. Polytechnic, ITP Road, Viayawada, Krishna District. txt _ The Senior Accounts Offcer, APCPDCL Operation Circle, Ongole, Prakasam Oistrict, Respondents Petition under Ariicie 226 of the Constitution of India is fled praying that in the circumstances stated in the affidavit fled therewith, the High Court may be pleased fo issue an appropiate Writ, Order or direction, more particularly one in the nature of Wit of Mandamus fa} Declaring that the amendment to section 3(1} of the Andhra Pradesh miectricily Duty Act, 1939. as amended by section 3 of the of the Andhra Pradesh Electricity Duly (Amendment) ) Act, 2020, IS unconstiiutional by reason -- w excessive delegation andar abdication by the Andhra Pradesh State Legisiature af iis essential legislative function and to strike down the same and (ob) Declaring that fhe impugned notification in G.O.Ms.No.?, Eneray(Power-1} Departrnent dated 08.04 2022 levying electricity duty al Re Ti+ per unit on ihe energy sales to industrial and cammercial consumers alone is Vlated by colourable exercise of power, grass overreach and interference with the statufory policy notifications af ihe Central Government and the exclusive slatulory power and function of the State Electricity Regulatory Commission under a law enacted by Farlament, Hegality, arbitrariness, irationally, unreasonableness, Aostie discrimination and in violalien of ic} Declaring that the impugned notfcation in G.O. Ms. No. 22 Eneray SE SSd (Power) Department dated 23.10.8023 ac oe permission fa the Sod Hcarsees to recover fhe electricity duty fram the consumers is villated by lack of power and jurisdiction with respect fo the condiions imposed therein and thereby, and to set asice the said notification; and/or ff} Declaring that the aforesaid notifications dated O8.04.2082 and 28.10.2023 are Hegal and void for want of any notiication to bring the Andhra Pradesh Electricity Duly (Amenciment) Act, 2020, Into force as required by section 12) of the said Act: < Consequently directing the Aeros to refund the amounts collected towards Electricity Duty in terms of the impugned notificalion or in Sternative adiusf the excess electricity duly paid in farms of the impugned GOts} in the present anc subsequent Ci GHis agains! the service connection of the Petitioner Unit IANO: TOF 2028 | Peftion under Section T81 CPC is fled praying that in the ttt cyourstarices slated in the affidavit fed in suppert of fhe petition, the High Court may be pleased to stay the opera of ihe impugned noalication in SO .Ms.No.?, Energy (Power-ll}) Oepariment dated 6.04 2022 and/or the ampugned notification in GO. Ms. No. 22 Energy (Power) Depariment dated v oyint eo.70 20883 and to restrain the 2° and 3 Respondents from recovering any mount towards slectricity duly in terms of the said uaned nolificalions andvor taking any coercive steps against the members of the Petitioner, sending disposal of WF No. 37581 of 2025, on the fle of the High Count. The petition coring on for hearing, upon perusing the Petition and the affidavit fied in support thereof and the order of the High Court order dated 20.77.2025 made herein and upon hearing the arguments of Si Somisetty Ganesh Babu, Advocate for the Petitioner, GP for Energy for fhe Respondent Not, Sri Venkata Rama Rao, Standing Counsel for the Respondent Nos. & WP NO: 38988 OF 2028: Between: 1. M/s Prajasakti Printers and Publishers Private Limited, Having fs registered office al Prajasakti Bhavan, Survey No. B5D, Amerareddy Colony, Near Aravinda High School, Runchananalli, Tadepalll, Guntur District, Andhra Pradesh ~ S22 504. Represented by is Authorized Signatory, Mr. Yariagadde Achyula Rao Maving its units at Uni Pralasak Ghavan, Survey No. 850, Amarareddy Colony, Near Aravinda High School, kunchanapall, Tadepalli, Guntur Olstrict, Andhra Pradesh - S22 507. With Service Connection No. 89277407101 2025 2. Mis Prajlasakli Printers and: Publishers Private Limited, Having us registered office af Praiasakil Bhavan, Represented' by Hs Authorized signatory, Mr. Yarlagadda Achyula Rao, Having Hs units at Uni-l Printing Press (Head Office) At Doar No. 14-12-19, Krishna Nagar (P and M). Ssurtur District, Andhra Pradesh - 522 502. Wh Service Connection No. CRDS78s 3. MAS FPralasakil Printers and Publishers Private Limited, Having os registered office al Pralasakil Bhavan, Represented by its Authorized signatory, Mr. Yarlagadda Achyuta Rao, Having Hs unfis af Uni -H Sad (faddeshwaram) At Survey No.i8/2C, Vaddeswaram (V} Yadepall (M} Guntur District, Andhra Pradesh - 522 502. With Service Connection No CRDOTOS 4, Mis Prajasakii Printers and Publishers Private Limited, Having ds registered office at Prajasaktl Bhavan, Represented by ts Authorized Signatory, Nir. Yarlagadda AS nyu ta Reo, Having Hs unfis af Unit AY at vend on , Ananiapuram Edition At Door No 42/2, Near industrial Estate, Old VRL rariasport focdown, Bellary Road, Ananiapuram Andhra FPradesh- T5004 . With Service Connection Noa. 7111201 1st see Ms Frajasakii Printers and Publishers Private Limied, Having ifs registered office af Pralasakt) Bhavan, Represented by Hs Authorized signatory, Mr. Yerlagadda Achyule Rao, Me Buriogl Edition At Back side Radio Station, Ulohala Road, Kurnes!, Andhra Fradesh - 878000 . Wh 8 g arvicge = - Canniection No. 831 1802085848 Wis Prajasakti Prinfere anc Publi shers Private Limited, Having its or, ragistered office al Praiasakii Bhavan, Represented by Hs Authorized Signatory, Mr. Yarlagadda Achyula Rao, Having fis unis at Uni -Vi Tirupall Edition, At Flat No. 18 and 17, Renigunta Road, Industrial Estate, Trupall, Andhra Rradesh- O17506 Wh Service cannmection 58451 OF OGIS4S | Mis Prajasakti Printers and Publishers Private Limited, Having its registered office al Pralasakif Ghavan, Represented by its Authorized VA aes Signatory, Mr. Yarlegaddda Achyuta Rao, Havi ing iis uris at Unib\ Maliahmunedry Edition At Door No. 4-328-3, Flat No. 123, Industrial Estate, Swarcop Nagar, Lalact eruvu, Rajahmundry, Andiva Fradesh- SSST06. With Service canmection No. T4SQ050208 12 f O88 Ns Prelasakli Printers and PulNishers Frvate Limied, Having Hs registered office af Prajasakii Bhavan, Reoresenied by Hs Authoriged signatory, Mr. Yarlagacda Achyula Kao, Having is unfis af Uni-Vin Visakha Edition, At Flat No.3, Block-G. Auto Nagar Industrial Park, Vadiapudi Posi, Visekhapainam, Andhra Pradesh S530 048. With Service connection No. VSP11 24 $y Ms , Prejasakt Prinfers and" Publishers Private Limited, Having its registered office at Pra} asakii Bhavan, Reoresented by Hs Authorized Signatory, Nir Yarlagacids wan . Having Ks unvis af Unix Ex onkakuiam Edition, At Flot No AY, . © industrial Fark, Navabherath VO. fa vod 59 Jurmion, Rusalapuram, Eteherla (M}, Srikakulam , Andhra Pradesh- 532 608 With Service connection No. 121 20a8A7 38000246, Vis Praiasakti Printers and Publishers Private, Limited, Having Hs ragiatered office at Prajasakti Bhavan Represented by iis Authorized Signatory, Mr. Yarlagadda Achyuta Rao, Having fis unis at Urat -& Ongole Exditien, At Motufu Hanumantha Kao BShavanam, Wedugundiapadu G9, Maddinadu {M) Frakasam Qisirici, Anca Pradesh -AgQ262. With Service connection No.4344207000808 Petitioners AND . State of Andhra Pradesh, Energy Department, Secretarial, Velagapuel, Amaravaily, Guntur District, Rep. by fis Pdncipal Secretary. - S8a237 Eastern Power Distribution Company of AP. Lid, Represented by ifs Ghaiman and Managing CHrector, 3'° Hoar, Corporate Office, P & T Colony, Sesthammadra, Visakhapatnam. - 530013 Central Power Distribution Company of AP. Lid. Represented by iis Managing Director, Corporate Office, Besiie Polytechnic College, IT) Road, Viilayawada. - S20070.° . southern Power Distributian Company of A.P. Lid., Represented by its Chairman and Managing Director, 19-19-8474 Srinivasapuram Tiruchanoor Road, Tirupati 17507 The Senior Accounts Officer, Operation Circle, APCPDCL, Guntur DNstrict, 222803 S. The Senior Accounts Officer, Operation Circle, APSPDCL, Anantapur , The Senior Accounts Cificer, Operation Circle APSPDCL, Kurnool DisticlS 18004 wy . The Senior Accounts Officer, Operation Cirele, APSPOCL, Tirupati DistrichS 17501 The Senior Accounts Officer, Operation Circle APEPDCL, Raiahmundry District, ~SS8 104 70. The Senior Accounts Officer, OGoeration Circle APEPOCL 14. The Senior Accounts Officer, Operation Circle APEPDCL, Srikakulam (istrict -SS2Z00% Ye. Tre Senior Accounts Off ice , Qperation Circle APCPOCL, Ongole District 525009 Respondents Pattion under Article 226 of the Constitution of India praying thal in the circumelances stated in the affidavit fled therewith, the High Court may be leased fo issue an aoprapriaie Wri, Order or direction, more oarticularly one in the nature of Wet of Mandamus - (a) Declaring that the amendment to section 3(7) of the Andhra Pradesh: Electricity Duty Act, 1939, as amended by the Andhra Pradesh Electricity Duty {amendment} Act, 2020, Andhra Pradesh iectictly Duly Gamencdment) Act, 2024 and Andhra Pradesh Electricity Duty (Second Amendment) Act S020 iS unconatitutional by reasan of excessive glegalion andar abdication by the Andhra Pradesh State Legisiature of Rs essential fegisiative function and fo sirike down the same _ Declaring the section 7(1) of the Andhra Pradesh Electricity Duty Act, 1849, as amended by the Andhra Pradesh Electricity Duty (Secor Amendrneant) Act, 204 is unconstitutional and to strike down the sare (co) Declaring that the Andhra Pracieash Electricity Duly jAmendment Act, 2084 (Act No. 10D of 2084), as ni a wee pene and void, and Jar Gf} Declaring that the Andhra Pradesh Electricity Duty iSecand Amendment} Act, ZOg4 (Act No. 2 2a of 2024) as null and vole and/or fe} Declaring thal the impugned notification in G.O.Ms.No.? , Energy (Power- ihe energy sales to Indusinial and camercial consumers alone is villated by colourable exercise of power, gross averrsach and interference with the statutery policy notifications of the Central Government and the exclusive oN r siatuiory power and function of the Stete Electricity Requistory Cay me) ie) under a law enacted by Parllament, ilegally arbitrariness. irrationallty ufeasonableness, hostile discrimination and in violaton of Articies 14 of the Constiution, and io set aside the said notification and (f) Declaring that the imipugned notfiration in G.O. Ms. No. $2 Energy (Power!) Department dated eo, 70.2022 according permission fo the licensees to recover the electricity duly fram the consumers is vilated by lack of power and Ayisdiction with respect ta ihe candiions imposed there! in anc thereby anc fo set aside fhe aid nolification and/or (g) Declaring that the aforesaid notifications dated 08.04. 20228 and 23.10.2023 are Hegel and void for want of any notification to bring the Andhra Pradesh Electricity Duty (Amendment) Act, 3026, Into force as required by section 1(2) of the said Act (h) Consequently directing the Respondents to refund the amounts collected towards Electricity Duty in terms of the impugned notifications and impugned Act{s) or in alternative adjust the excess electricity culy paid in terms of the impugned GOis} and imoudned Aotis} in the present and subsequent CC Bills against the service connection af the Petitioner Unit: The pelifion coming on for hearing, upon perusing the Petition and the affidavit Hed in support thereo? and the order of the High Gaurt order dated e812.2025 made herein and upon hearing the argumenis of Mis CKR Associates for the Patitioner, learned GP for Energy for respondent No.1, Sn VV Satish, Stending Counsel for the Respondent Nos.2 fo 12: WP NG: 36034 OF 2025- Setween: Wis Rajanna Foundation, Having its unit at Diguvamagham (V&P} Yhavanampaill Mandal, Represented by iis Authorised Signatory Mr. Raflapalll Setish With Service Connection No. OTR2990 (TPT 2190) Petitioner AND 1. State of Andhra Pradesh, Energy Department, Secretariat, Ve slagapudi, Amaravaihi, Guntur District, Rep. by iis Principal Secretary. ~Ag2238 . Southern Power Distribution Company of A.P. Lid. Represented by Hs NG Gharman & Manag yng ODrrector, 19-12-88/A, Srinivasanuram, Hruchanoor Road, Tirup j. 517603 3S. The Seniar Accounts Offeer, APSPOCL Oneration Circle, Chiffoor. - Respondents Metiion under Ariicie 226 of ihe Constitution of India is fled praying that in the circumstances stated in the at Melavil fled therewith, the High Court may Se pleased to issue an appropriate Wri, Order or direction, more parficularly ome in the nature of Wirt of Mar ndamus ~ fa) Declaring that the arendment to section 3¢7) of the Andhra Pradesh Electricity oN Act, 1938, as armended by the Andhra Pradesh Electricity Duty GAmendment) Act, $020, Andhra Pradesh Eieciricty Duly (Amendment) Act, 2024 and Andhra Pradesh Electricity Duty 'Second Amendment} Act, 2020 is unconstitufional by reason of excessive o5 delegation and/or abdication by the Andhra Pradesh State Legislature of is essential legisiative functionand to sirike down the same and.(b} Declaring the section #i7} of fhe Andhra Pradesh Electricity Duty Act, 1239, as amended by the Andhra Fradesh Electricity Paty iSecand Amendment) Act, S0e4 is unconstiudional and to strike down the same fc} Ceclaring that the Andhra Pradesh Electricity Duty {Amendments Act, 8044 (act No. 10 of 2024), as null and void, and for Gc) Declaring that the Andhra Pradesh Electric nety murky (Second Amendment Act, 2024 (Act Na. 83 of 2024) as null and void ancvor (e} Declaring that the impugned notification in G.O.Ms.No.?, Energy (Power it} Department dated 08.16. 2022 levying electricity duty at Re 1 per unii on ine energy sales to iIndustial and cormmercial consumers alone is vitleted by colourable exercise of power, gross overreach and inferference with the statutory policy nolificatians of the Central Government and the exclusive statutory power and function of the State Electricity Regulatory Cornmission M ap under @ law enacted by Parliament, Hlegalty arbitrariness. irrationality unreasonaiieness, haste discrim ination and in viclalion of Arucies 14 of the impugned notification in G.O, Ms. No. 2e Energy (Power) Department dated SS. 10 2083 according permission ta the loensees to recover the electricit wale duly from the consumers is vitieled by lack of power and jurisdiction with respect to fhe candifions imposed therein and thereby, and to set aside the said notification and/or (9) Deciaring that the aforesaid notifications dated NAY 08.04 2022 and 23.10.2023 are egal and void for want tof any notification to bring the Andhra Pradesh Electricity Duty (Amendment) Act, 2020, into force as required by section 1(2} of the said Act (h} Consequently directing the Respondents to refund the amounts collected towards Rieciricity Duty in terms of the impugned notifications and impugned Act(s) or in allernative adjust the excess electricity duly paid In terms of the impugned GOs} and impugned Aciis} in the present and subsequent CC BHis against the servies connection of the Petitioner Unit: Fhe petiion coming on for hearing, upon gerusing the Pelion and the afidavil fied in aupoart thereof and the order of the High Court order dated 26.12.2025 made herein and upon hearing the arguments of Mis CKR Associates for the Petitioner, GP for Energy for the Respondent No.7}; Sri VAt. Saish, Standing Counsel for the Respondent Nos.2 & 3: WP NGO: 36319 OF 2028: | Behween: Mis Armararaja Educational Society, Having its unit at Thalapulapalll (P), FPetamitia () Puthalapattu (Mj, Andhra Pradesh. Represented by i Authorised Signatory Mr. Rallanalli Satish Wh Service Connection No. CTR21Z6 (TRT 2128) Felitioner "AND y. State of Andhra Pradesh, Energy Department, Secretariat, Velagapudi, Amearavaihi, Guntur District, Rap. by ts Principal Secretary-822238 @. Southern Power Distribution Company of A.P. Li, Represented by its Chairman & Managing © Director, 19-13-68/A Srinivasapuram Tiruchanoor Road, Tirupati. 817503 t3 The Senior Accounts Officer, APSPOCL Operation Circle, Chdtoor- S704 Respondents ot as te. 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' a ord a ft fa Fs we 7 f eB oe : a: ar -- % & & fou ML -B gen rs ae fh Hed "O89 & *¥ 08.04. Fae a eS *s j 3 for want of any notficatian fo dr TH PERT ae , cara } "A aid Sy Nw €. sy 30 (Amendment) Act, 2020, into force as requir by section 1(2} of the said Act OY ih} Consequently directing the Respondents io refund the amounts collected igwards Electricity Duty In terme-of the impugned natiications and impugned Actis) or in alternative adjust the excess electricity duty paid in terms of the mpugnes {Ns} and imougned Acts} in the present and subsequent CC Gils against the service cannection of the Petitioner Unit And/or: The petiion coming on for hearing, upon perusing the Pelion and the afiidavil Hed in support thereat and the order of the High Court order dated 08.07. 2028 made hersin and uson hearing the arguments of M's. CXR Associates for the Petitioner, GP for. Energy for the Respondent No.1; Srv. Satish, Standing Counsel for the Respondent Nos.2 & 3, the Court made the following: COMMON ORRER: . Dus to paucity of time, the matters are adjourned. List an 02.04.2028. interim orders granted earlier shall continue fo operate tH the next date of hearing. Sd/-U.SRIDEVI DEPUTY REGISTRAR UYTRUE COPY! -- SECTION OFFICER Te, Gre CC to Sr. Akula Vamsi Kashna, Advacate [ORUC! One CC to Sr. VV. Satish, Standing Counsel, (OPUC] One CC to Sr. VoSurya Kiran Kumar, Advocate [OPUC] One CC to Sri. Sornisetly Ganesh Rabu, Advocate FOPUC} One GC to Sri Ala Chandrasekhar Yadav Advocate [OPUC} One CC fo Sri. Vardhineed) Sai Kiran, Advocate [ORUC] one GG to M/s G.N.Uma Rani Advocais [(OPUC] ne GO to Mis. CKR Associates, Advocate [OP UC] Ct os vol o ul for asd SOUTHS a ran X geeres, bono are, erect Ss Sanit a see oe 3 cS Lo poeon mp sete whe QR Fy woueest PME _~ ; & re) bene, Two spare copies APSPDCL, Ad 18, HIGH COURT DATED: 28/00/2028 LIST ON 02.04, 2026 ORDER
WP NO: 25978 OF 2025 ALONG WITH W.P.Nos. 28828, 28996, 26424, 25828, 28928, 27282, 27506, 27795, 27869, 28478, 28849, JU881, SSSEE, BGO & IH979 of L045 INTERIM ORDER EXTENDED