Andhra Pradesh High Court - Amravati
Calvary Temple Foundation vs The State Of Ap on 15 July, 2025
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI #
(SPECIAL ORIGINAL JURISDICTION) ffl
TUESDAY, THE FIFTEENTH DAY OF JULY
TWOTHOUSANDANDTWENTYFIVE #
:PRESENT: JSisS
THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRAS
`\., r
WRIT PETITION NO: 8473 OF 2025 /
Betwee n :
calvary Temple Foundation, rep., by its Treasurer, p.L.Enoch, S/o.P.Lazarus
samuel, Aged about 53 years, R/o.F.No.301, ViJ'ayaSai Residence
Hydernagar, KukatpaIIy, MedchaI Malkajgiri DI-Strl-Ct -72, Telengana State.
Eil
... Petitioner
AND
1. The State of Andhra Pradesh, rep., by I-tS Principal secretary Energy
Department, secretariat -Bul-lding, velagapudi, Amaravathi, Guntur
District.
2. The Andhra pradesh central Power Distribution corporation Ltd.,
(APCPDCL), Rep., by its chairman AND Managl-ng Director, o/o. m
Road, Opp.Ramesh HospI~taI, Krishna Nagar, Vijayawada -520008
3. The Chief General Manager, Accounts-1, APCPDCL, Corporate office,
o/o. Ill Road, Opp.Ramesh Hospital, KrI-Shna Nagar, Vijayawada -
520008
4. The Superintending Engineer, operations, Guntur CI-role, APCPDCL
Vidyut Bhavan, Guntur -522001.
5. The Senior Accounts officer, operations Guntur Circle, APCPDCL,
O/o.The Superintending EngI'neer, Vjdyut Bhavan, Guntur-522001.
6. The Executive Engl-neer, operatIOnS, Guntur Division (Town -1)I
APCPDCL, Guntur, Guntur DI-Strict.
7. The Deputy Executive Engineer, operations, Guntur Division (Town -1)
APCPDCL, Guntur, Guntur DistrI-Ct.
... 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 directI'On more Particularly one
in the nature of writ rof Mandamus assailing the Notice in
Lr.No.SE/0/GNT/SAO/JAO/ HT/SA-1/D.NO.2306, dated 03.12.2024 I-SSued by
the resp9ndent No.4 by raising an I|llegal demand, demandl'ng to pay a sum of
Rs.92,09,571/-(Ninety Two Lakhs NI'ne Thousand Five Hundred and Seventy
One Rupees) towards the electrl-city dues of High Tension (HT) service
connection in HT No.GNT3O18, which stands on the name of M/s. Cosmos
Cotton lndustrlLes pedakakani village AND Mandal, Guntur District and the
Pvt. Ltd. consequential action of the respondent No.5 in including the said
sum as arrears of the HI'gh-` Tension (HT) service connection in Hi
No.GNT4560 which stands in the name of the petitioner foundation and
threatening to disconnect the service connection in HT No.GNT4560, if th6f
Petitioner foundation fail tO Pay the Same aS arbitrary, illegal, violation of the
principles of natural J'uStiCe and also contrary to the provI'SiOnS Of the EIectrI'Cl-ty
Act, 2003 the Companies Act, 2013, General Terms and conditions and also
t'he well-established legal principles, apart from being violatI-Ve Of th6-'
fundamental and the Constitutional rights guaranteed to me under Articles 14,-~
19, 21 and 300-A of the constitution of India and consequently direct thei
respondents No.2 to 7 not to take any coercive steps I-nCIuding the:3
disconnection of the to HI'gh Tension (HT) in HT No.GNT4560 service'
connection which stands in the name of the petitioner foundation.
The petition coining on for hearing, upon perusing the:
Petition and the affidavit `filed in support thereof and the
earlier Orders of the High Court dt.02.04,2025, 24.04.2025, & 19.06.2025,;
made herein and upon hearing the arguments of sri v R Reddy Kowuri,--
Advocate for the petI'tiOner, GP for Energy, Advocate for the Respondent No.1
and of sri v.v. sa{ish, standing counsel for the Respondents No.2 to 7, the
Court made the following
ORDER:
Heard Sri Rupeswara Reddy, learned Counsel appearing on behalf of Sri V.R. Reddy Kowuri, learned counsel for the writ petitioner and sri AbduI Matheen, learned counsel appearing on behalf of Sri V.V. Satish; learned StandI-ng Counsel for APEPDCL.
2. It transpires from the record that the counter Affidavit filed by; the Respondents has not placed on record by the Registry.
3. Registry is dI-reCted tO place the counter Affl-davit on record.
4. List the matter on 31.07.2025 for final hearing.
5. Parties are dI-reCted to fI-Ie short synopsis, chronological sequence of events along with citations before the next date of ll-sting.
6. Liberty to file Rejoinder 'in the meantime. 3
7. Interim order granted earliersha" continue till the next listing. A Sd/-K.J.RAJA BABU ASSISTANT RZJsTRAR //TRUE COPY// SECTION OFFICER
1. One CC to Sri V R Reddy Kowuri, Advocate [OPUC]
2. On: C.C to Sri V.V. Satish',' Standing counsel [opuc]
3. Two CCs to ep for Energy, High Court ofAndhra Pradesh. [ouT] I
4. The Sectiori'offI'Cer, Writ Non-ServI'Ce Section, Hl-gh Court ofAndhra Pradesh, Aniaravati
--:5' Or,e spared.copy I ' •' \ HIGH COURT GRKP,J DATED:15.07.2025- NOTE: List the matter on 31.07.2025 for fjna] hearing.
ORDER WP.No.8473 of 2025 [NTERIM ORDER EXTENDED