Andhra Pradesh High Court - Amravati
M/S. Granules India Limited., vs Eastern Power Distribution Company Of ... on 27 April, 2022
Author: U.Durga Prasad Rao
Bench: U.Durga Prasad Rao
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT (SPECIAL ORIGINAL JURISDICTION) WEDNESDAY, THE TWENTY SEVENTH DAY OF APRIL. TWO THOUSAND AND TWENTY TWO PRESENT: THE HONOURABLE SRI JUSTICE LLDURGA PRASAD RAG WRIT PETITION NO: 10895 & 1404 OF gogq WP No. 16888 OF 2024 Bohwvean: Mis, Granites India Limited, Plot No.0, JN Pharma City, Thanam village, Parawada Mandal, Vishakapatnarn ~ 580018, Renrasentad by as Authorized Signatory, Sri. K Venkata Rac » Petitioner AND 1. Eastern Power Distribution Qampany, of Andhra Pradesh Limited, 3° rd Hoar, Corporate Difica, F & T Oolony, Seethammacdra, Vi ishakapainam Represented by its Chief General Manager a. Senior Accounts Officer, APEPDOL, Operation Circle, Vidyut Bhavan, Opp. Grean Park Hotel, Maharaninets Vi sakhapatnam- Sa0O0d. Super intending Engineer, APEPDCL, Operation Oirele, Vidyul Shaven, Gap. Green Park Hotel, Maharanipeta, Visakhapatnarn-530002, <o PUES ES Petion under Article 236 of fhe OGonstiiufion of India praying that in the sioumstanoas stated in the affidavit fled therewith, the Hi igh Court may be pleased to igsue a Writ, direction or order aspect ally In the nature of Writ of Mandamus declaring fhe acti jon of the Respondents 1 fo 3 in raising the demand "ot Rs 74,82, 180% vide LNG SEAOASP/SAQIAACH ADH T/SA-4/D No. 908 dated 20-05-2021 In the CC bil of Apr 2081 as arrears from the previ QUE hls without adjusting the amount of Re. ?4. 87 747 48) against the Petifionera OC hils In terme of the onder of the Hon'bie Consumer Grevanos Redressal Forum in its order dat tad a T7200 as arbitrary, egal and contrary fo Article 14 and Article 18(1N@) of the Constitution of india. IANO: 1 OF 2024 Petition under Section 157 CPC praying that in the circumsfances stated in the aiidavit Hed in suppart of the petition, the High Court may be pleased io direct the Respondent 7 to 3 nat io take any coercive ste gps Indiuding thet of discannectian of power supply of Petitioners service conmection with NT SC No ¥SP 128s bursuant to LNo SE/OAMSP/SADIAACHIACVHT/SA-4/D Noe. Q03 dated 20.05.703 pending aj isposai of WP No. 10885 of 202 1, on the file of the High Court. The pelion coming on for he aTINg, upon perusing the Fettion and the affidavit Hed in suppert thereof and the Order of the Nigh Court dated G4.08.2021, 38.06.2024, S.7F.202 7, 08-12-2021, 01.02. 8082 & 35.08.2022 made herein and upon hearing ihe Brgur ments of Sri Challe Gunaranian, Advocate for the Petitioner and Sn Metta Chandra Sekhar Rao, Standing Counsel for Reapandenis, fhe Court made the Common Order WE No W401 OF 2024. Sehveen: Mis. Granules India Limited, Plot No.30, JN Phaena City, Thanarn Vilage, Parawada mandal, Vishakapainam - 520018 Represented by its Authorized Signatory, Sr. <. Vankata Rac . Petitioner AND 4. Eastern Power Distribution Cornpany of Andhra Pradeah Limited, floar, Carporate Office, 'P and T Colony, Seathammadrs, Vishakapainam Rap srasented by its Chief General Manager Agsistant Dig sional Engineer, APEPOCL, Sub division, Nidanam doddi, Anakapalie, Visakhapatnam . §, The Divisional Engineer, Qoeration Division APEPDCL, Operation, Sub division Nidanarm doddi, Anakapalle, Visakhapatnam 4. Senior Accounts Officer, APEPOCL, Operation Circle, Vidyut Bhavan, Opp. Green Fark Hotel, Meharanipeta V fisakhapatn am-830082. 5. Superintending Engineer, APEPDCL, Operation Circle, Vidyul Bhavan, Opp. Grean Park Hotel, Maharanineia, Visakhapainarn-S3000¢. be 8. Chief General Manager Commercial, Corporate Office, APEPDC LAT Ruliding Seetammadhara, Visakhapatnam - 830013 _ 7. Chief General Manager, Expenditure, Cor orporate Offea, APEPDCL, ATC Ruliding, Seetarnrnadhara, Vis akhap satnam ~ 54043 8. Stale af Andhra Pradesh, Energy Separiment, Secretariat, Velagapudi, Amaravathi, Represented by iis Principal Secretary . MeSpondeannts Patition under Article 228 of the Constitution of india praying that in the ciroumetances stated in the affidavii Hied therewith, the High Court may be pleasad to issue @ Writ, direction or order esnecially in the nature of Wnt of Mandamus declaring the action of the Respondents In nat adjusting the amount of Re.74,07 747 48h al ong with interest af the rate of 4 percent iy accoriance with APERC Regulation Nod (Electricity Supply Code} 2004 against the OC i for fhe rnonth of December 2036 ciated OS.01. 2021 In terns of the order of the Nonble Consumer Grievance Redressai Forum in fis order datad 09.71.2020 as arbitrary, legal and cant vary f to Article 14 and Anicle 18(1}h(g) of the Conatitufion of India and consequarntiy fo issue a direction to adiust the amount of Rs. 74.87 747 _48/- against the CO bits for the months of January 20231 and February 2021 along with interest at the rate of 24 percent in accordance wh APERC Regulation No.§ (Electricily Supply Code} 2004. ie IANO: 1 OF 2024 Petition under Section 151 CFC praying iat in the circumstancas stated in the affidavit fled In support of the petition, the High vou may be pleasad fo direct the Respondenis 1 ta 7 not to fake any cosrcive step noluding that af disconnection of power supnly of Pettioners senice sone ction vt ith "aT SC Na VSP 1388, pending digpaaal af WP No401 of 2021, an the fie of the High Court, The petition coming on for hearing, upen perusing the petition and affidavit fled noel and Order of the High Court dated SQ4N-2024, 17. 02. 2021. 18.38.9024, S37. ael, OS-T2-2027, OT-DS-202E & 23, O3.2082 made herein and upon hearing the arguments of Sri 'Challa Suneranian, Acvoeste for ih & Pet Hoaner ard Sri M. Chane' Sekhar Rao, Standing Counsel for the Raspondent Nos Tite 7 and GP for Energy fs the Respondant No.8 " The Court made the following COMMON ORDER: Fost on 27.06. 2622 interim order granted order, is extended Hil then. | PPRUE COPY! Te One CC to Sr. Ohalla Gunaranian, Advocate [OPUC] One GC to Sr. Metta Chandra Sekhar Rao. Standing Counsel fOPUC) Two GC to GP for Energy, High Court of AP af Amaravatll (OUTS One spare copy, oo Bm tad Bak 2 aby HIGH COURT UDPR J DATED: 27.04.2026 ORDER
Poston 20.04.2022 WP. No. 10808 & 1404 of 2027 EXTENSION OF INTERIM DIRECTION