Andhra Pradesh High Court - Amravati
Rushil Decor Ltd vs The State Of Andhra Pradesh on 6 May, 2024
aN IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAR, ; (SPECIAL ORIGINAL JURISDICTI ION} MONDAY, THE SIXTH DAY OF May TWO THOUSAND AND TWENTY FOUR 'PRESENT: THE HONOURABLE SRI JUSTicE S KRISHNA MOHAN WRIT PETITION NO: 40623 OF 2024 Between: | Rushi Decor Lid, Flos NO.TSB1, 15B2, 18cC. 'SD1, 15D, 15K AND 451, Atchutapuram Dibbapalern, Ramannapalem, Anakapalll , Visakhapainam, Andhra Pradesh - 844194 3, Rep. by its Authorised Signatory, Mr. 8. Madhava Rao. Service Can nection No. VSP 1845 .. .Pattionar AND The State Of Anohra Pr acesh, Rap. by its Frincipal secretary, Energy Department, Secratariat, Ve slagapudi, Amaravati, Guntur Cistrict. é. Eastern Power Distribution C Company of, Andhra Pradash Lig, , Rep. by ts Chairman anc Martaging Director, P and T Co} jany, Seethammadhara, Visakhapaginam. . Reapondents Petition under Article 298 of the Constitution of India is fled praying that in the circumstances Stated in the affidavit Hed therewi! th, the High Court may be pleased to issue a writ, Order ar Direction more parhcularly one in the nature of Writ of Mandamus declaring the actian of Respondents in 1 issuing G.O.Ms.No.? Eney roy (Power - 1) Department dated 08.04 2022 where uncer the levy of ilectriciy Duly was increased from RS.O.08 Raise mer unit ts 88.71.00 Raise on the ane: GY Saies made fo the commercial and industrial CONSUMES as Hlegal, arbitrary, And confary to law and conse quently dir the Respondents and thelr subordinates to adjust the refund; able ammount in - was _ wb by Satin ey} the fulure consumotion bills of the Petitioners and fo levy Electricity Duly @ Rs.0.08 Raise only from the Petitioners services connections. IANO: 1 OF 2024 ia ' A ae m3eX ie Stas aravine FR: ay fhe Petition under Secton TSt of OPC is Med praying thal in he circumstances stated in the affidavit Hed in support of ihe pelition, the High Court may be pleased fo DIREC snondenis ard their subordinates nat poe 7 Kat wage ae u fo discannect the pcaver supply to the service cannectians of the Petitioners for recovery of Electricity Duty @ Res per unit in pursuance of G.O.Ms.No? cnergy (Power - 10 Department dated 08.04 2022, Pending disposal of WP Te2'3 of 2024, an the Me of the High Court, The petition coming on for hearing, upon perusing the Petition and the Bead affidavit flec in support thereof and ugon hearing the arguments of Mis. HARIRA PUNNAM! FINNAMANEN! Advocate for the Pelifioner, GP FOR ENERGY for the Respondent No.1, Sri Metla Chandra Sekhar Advac« respondent no.g, the Court made the following. ORDER
"Heard the learned counsel for the petitioner. The learned Assistant Government Pleader for Energy takes notice for the 1" respondent. The learned Standing Counsel takes notice for the respondent No. 2.
The Registry is directed to print the name of the learned Standing Gounsel for the respondent No.2, Both the learned counsels submit that in similar matters there is an interim order passed by this Court in WOP.No.Qti7¢ of 8023 and batch dated 04.72.2025.
seperate in view of the same, the said interim order is extended in this case aise, Accordingly, in terms of the orders passed by the Hon'ble Divisian Bench of this Court in W.P.No.29987 of 2023 dated 21.74.2023, the respondents are directed not to fake any coercive action, Including disconnection of the power Supply subject to the payment of electricity duty @ Rs.0.08 paise per KWh by the petiioner along with arrears, any, pending further orders. List along with W.P.No. 29987 af 2023 and batch." TRUE COPY! Te, 1, The Frincipal Secretary, Energy Department, State OF Andhra Pradesh, Secretariat, Yelagapudi, Amaravati, Guntur District The Chairman and Managing Director, Easter Power Distribution 2 GCampany of, Andhra Pracesh Lid, P and T Colony, Seethammadhara. Visakhapatnam. (1 & 2 by RPAD} Gne CO io SRI HARIKA RUNNAM! PINNAMANENI Advocate fOPUC] One CC to Sri, Metta Chandra Sekhara Rao, Standing Counsel! HORUS Sse Be.
Two SCs to GP FOR ENERGY High Court OF Andhra Pradesh. POUT) a One spare copy a?
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