Andhra Pradesh High Court - Amravati
M/S.V.K.Y.Nails vs The State Of Andhra Pradesh, on 20 June, 2025
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lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATlf
(SPECIAL ORIGINAL JURISDICTION)
FRIDAY, THE TWENTIETH DAY OF JUNE,
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTl
WRIT PETITION NO: 14475 OF 2025
Between :
1. M/s.V.K.Y.Nails, (Customer No.CDP688) Rep by Its Managing
Partner Kanala Vijaya Bhaskar S/o. Kanala Venkata Subbaiah, Aged
about 38 years, R/o. H.No.13/410/C4, Hanuman Circle, Kadapa
Road Vempalli, Village and Mandal, YSR Kadapa District.
2. BIJILI Manufacturers, (Customer No.CDP797) Rep by Its Managing
Partner. Biliji Nagendra Kumar S/o.Rama Subbanna, Aged about 43
years, R/o. H.No.101/187, Viswanathapuram, Kadapa City YSR
Kadapa District.
3. Sunrise Hospital, (Customer NO.CDP618) Rep by Its Managing
Partner.Sri A.Vijaya Bhaskar Reddy S/o. A. Obula Reddy, Aged
about 41 years, R/o. H.No.1/492,Smith Road, Z P Office, Kadapa
City YSR Kadapa District.
4. .M/s. ALCEDO Pharmachem Pvt Ltd, (Customer No.CDP261) Rep
by Its Director, Guduru Siva Pratheek S/o.Guduru Raja Gopal
Reddy, Aged about 33 years, R/o. 402,Anjani Castle, East point
colony. Behind KDPM School East Point Colony Visakhapatnam
(Urban) Visakhapatnam District.
5. M/s. Triovision Composite Technologies Pvt Ltd, (Customer
No.CDP586 and Customer No.CDP866) Rep by Its Managing
Partner. V.B.S.Nandan Reddy Muttumula S/o. Veera Reddy
Muttumula, Aged about 44 years, R/o. HIG -298, Road Number -7,
r
Singapore Town ship Near New RUMS, Puttampalli, Kadapa City
ysR Kadapa District.
...Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Principal 'Secretary,
Energy Department, Secretariat Buildings, Velagapudi Amaravati,
Guntur District.
2. Andhra Pradesh Southern Power Distribution Company Limited
(APSPDCL), Vidyut Nilayam, Kesavayanagunta, Tirupati. -517 501,
Rep. by its Chairman and ManagI-ng Director.
3. The Superintending Engineer, (Operation Circle), Andhra Pradesh
Southern Power Distribu,lion.Company Limited (APSPDCL) YSR
Kadapa District.
...Respondents
Petition under Article 226 of the Constitution of India is filed praying
that in the circumstances stated in the affidavit filed therewith, the High
Court may be pleased to issue a Writ, Ordero or Direction more particularly
one in the nature of Writ of Mandamus declaring the action of respondents
in issuing G.O.Ms.No.7 Energy (Power -ll) Department dated 08.04.2022
where under the levy of electricity duty was increased from Rs.0.06 Raise
per unit to Rs.1/- on the energy sales made to the commercial and
industrial consumers and the QOnSeoquential action of the respondents and
their subordinates not to levy electricity duty at the enhanced rate from the
service connections of the petitioners as illegal, arbitrary and contrary to
the statutory prov-lsions and issue a direction to the respondents and their
subordinates not to levy the electricity duty at the enhanced rate from the
petitioners service connections and adjust the refundable amount the
future consumption bills of the petitioners and to levy electricity duty @
Rs.0.06 Paise only from the petitioners service connections;
lANO: 1 OF 2025:
Petition under section 151 CPC is filled praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to direct the respondents and their
subordinates not to disconnect the power supply to the service
connections of the petitioners for recovery of electricl-ty duty @ Rs. 1/-per
unit in pursu;nce of G.O. Ms. No.7 Energy (Power -II) Department dated
08-04-2022 by permitting the petitioner to pay the electricity duty @ Rs.
0.06 Ps. Per unit (KWH), pending disposal of wp.No.14475 of 2025, on
the file of the High Court.
The petl-tI'On coming On for hearing, upon perusing the Petition and
the affl'davI't filed I'n Support thereof and upon hearI'ng the arguments of Sri
B.S.Venkata Ramesh, Advocate for the petitioners and GP for Energy for
the Respondent No.1 and Sri K.Venkata Rama Rao, Standing Counsel for
the Respondent Nos.2 & 3, the Court made the followI-ng;
ORDER:
ff Heard learned counsel for the petitioners, learned Government PIeader for Energy for lst respondent and learned Standing Counsel for respondents 2 & 3.
At the hearing, the learned counsel on either side would' submit that a batch of writ appeals and writ petitions, are pending ,and the issue involved I-n those batch matters and the issue involved in this writ petition, is one and 1:he sameI The learned counsel on either sI-de WOuld submI-I that an interim order granted in the batch mattersJ iS in operation. 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 the electricity cluty collected @ Rs.0.06 paise Per unit (KWH), to the licensees, along with arrears, jf any] List the matter on 23.06.2025."
SD/- K.SRINIVASA RAJU
ASSISTAN ]STRAR
//TRUE COPY// sE TION OFFICER
For.
To,
1. The PrincI-Pal Secretary, State ofAndhra Pradesh, Energy Department, Secretariat Buildings, Velagapudi Amaravati, Guntur District. (by Special IVIessenger)
2. The Chairman and Managing DI-rector, Andhra Pradesh Southern power Distribution Company Limited (APSPDCL), Vidyut Nilayam, Kesavayanagunta, Tirupati -517 501.
3. The Superintending Engineer, (Operation Circle), Andhra Pradesh Southern Power Distribution Company Limited (APSPDCL) YSR Kadapa District. (Addressee Nos.2 & 3 by RPAD)
4. One CC to Sri. B.S.Venkata Ramesh, Advocate [OPUC]
5. Two CCs to GP for Energy, High Court of Andhra Pradesh. [OUT]
6. One CC to Sri K.Venkata Rama Rao, Standing Counsel [OPUC]
7. One spare copy MM HIGH COURT SRS,J DATED: 20/06/2025 LIST THE IVIATTER ON 23.06.2025 ORDER WP.No.14475 of 2025 DIRECTION