Andhra Pradesh High Court - Amravati
Anuparthi Nirgama Rani vs The State Of Andhra Pradesh on 19 January, 2026
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
MONDAY, THE NINETEENTH DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
iPRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO: 29403 OF 2025
Between:
Anuparthi Nirgama Rani, W/o.Prem Kumar, Aged about 53 years, Occ
Business, Proprietor of M/s A.N.RaniPetroleums, R/o.D.No.4-15, Podili Road,
Darsi Village and Mandal, Prakasam District.
...Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its PrI.Secretary Energy
Department, AP Secretariat, Velagapudi, Amaravati, Guntur District.
2. The Andhra Pradesh Central Power Distribution Corporation Ltd.,
(APCPDCL),' Rep., by its Chairman and Managing Director, O/o. ITI
Road, Opp.Ramesh Hospital, Krishna Nagar, Vijayawada - 520008.
3. The Superintending Engineer, Operations, Bapatia Circle, APCPDCL,
Bapatia District.
4. The Executive Engineer, Operations, Addanki Division, APCPDCL,
Bapatia District. *
5. The Deputy Executive Engineer,Addanki Sub-Division, APCPDCL,
Bapatia District.
6. The Assistant Executive Engineer, Distribution, Addanki Sub-Division,
APCPDCL, Bapatia District.
...Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue an appropriate Writ, Order or direction more particularly one
in the nature of WRIT OF MANDAMUS declaring the action of the
respondents Nos.2 to 6 in not considering the representation, dated
18.10.2025 submitted by me duly bringing to their notice that there are certain
defects/errors in recording the electricity consumed in the newly erected smart
electricity meter and requested to consider the same for examination and also
the consequential action of the respondent Nos.2 to 6 in disconnecting the
electricity service connection bearing in Lower Tension (LT) Commercial
Category-ll in Sc. 4611101012552 on the name of HPCL Senior Sales Officer
without putting me on notice, as arbitrary, illegal, violative of the principles of
natural justice and also contrary to the provisions of the Electricity Act, 2003;
General Terms and Conditions and the law laid down by the Hon'ble Apex
Court in terms of violation of principles of natural justice and also apart froni
being violative of the fundamental and the Constitutional rights guaranteed to
me under Articles 14, 19 and 300-A of the Constitution of India and
consequently direct the respondent Nos.2 to 6 to restore the Electricity
Connection of a Lower Tension (LT) Category-ll in Sc.No. 4611101012552 of
an extent of Ac.0.18 cents i.e., 435.6 Sq. yards bearing RSNo. 113/2, Addanki
town and Mandal, Bapatia District, pending finalization of the defects/errors in
smart electricity meter.
[A NO: 1 OF 2025
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondent Nos.2 to 6 to restore the
Electricity Connection of a Lower Tension (LT) Category-ll in Sc.No;
4611101012552 of an extent of Ac.0.18 cents i.e., 435.6 Sq. yards bearing
RSNo.113/2, Addanki Town and Mandal, Bapatia District, pending finalization
of the defects/errors in smart electricity meter. Pending disposal of WP 29403
of 2025, on the file of the High Court.
The Petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the earlier order of the High Court
f
dt.28.10.2025 & 03.11.2025 made herein and upon hearing the arguments of
SRI SIVAPRASAD REDDY VENATI Advocate for the Petitioner and of GP
FOR ENERGY, for the Respondent No.1 and of SRI V.V.SATISH, Standing
Counsel for the Respondent Nos.2 to 6, the Court made the following
ORDER:
Counter affidavit of the respondents is yet to be filed. List the matter on 16.2.2026. Interim Order granted on the earlier occasion shall stand extended for a further period of eight (8) weeks.
Sd/-U.SRIDEVI deputy registrar //TRUE COPY// SEC 'ion officer To,
1. One CC to SRI. SIVAPRASAD REDDY VENATI Advocate [OPUC]
2. Two CCS to GP FOR ENERGY. High Court of Andhra Pradesh. [OUT]
3. One CC to SRI V.V.SATISH, Standing Counsel [OPUC]
4. One spare copy ADP HIGH COURT NJS, J DATED:19.01.2026 List the matter on 16.2.2026.
ORDER WP.No.29403 of 2025 INTERIM ORDER EXTENDED