Andhra Pradesh High Court - Amravati
Indian Biomass Briquettes vs The State Of Andhra Pradesh on 10 March, 2025
APHC010107762025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3331]
(Special Original Jurisdiction)
MONDAY ,THE TENTH DAY OF MARCH
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
WRIT PETITION NO: 5787/2025
Between:
Indian Biomass Briquettes and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. T D PANI KUMAR Counsel for the Respondent(S):
1. GP FOR ENERGY The Court made the following:
Learned Government Pleader for Energy takes notice on behalf of 1st respondent.
Sri V.V.Satish, learned Standing counsel takes notice, offers to file vakalat on behalf of respondents 2 to 6.
Heard Sri T.D.Pani Kumar, learned counsel for the petitioner, learned Assistant Government Pleader for Energy appearing of 1st respondent and Sri V.V.Satish, learned standing counsel appearing for respondents 2 to 6.
At the hearing, both the learned counsel would submit that a batch of writ appeals and writ petitions are pending and the issue involved in those batch matters and the issue involved in this writ petition is one and the same.2
Both the learned counsel would submit that an interim order is operating in the batch matters. Copy of interim order in W.P.Nos.29987 of 2023 and batch was placed before this Court.
Given the facts and circumstances of the case, the petitioners shall continue to pay electricity duty collected @ 6 paise per KWh to the licensees, along with arrears, if any.
List the matter along with W.P.Nos.29987 of 2023 and batch.
_______________________________ SUBBA REDDY SATTI, J SNI