Andhra Pradesh High Court - Amravati
Zuari Cement Limited, Kadapa District vs The State Of Andhra Pradesh, Anr on 26 July, 2024
IN THE HIGH COURT OF ANDHRA PRADESH Bench
Sr.No:-
AT AMARAVATI
APHC010217482 ____
016
W.P.Nos.28221, 28229, 28236, 28259, 28285, 28428, [3483]
28435, 28439, 28444, 28508, 28536, 28685, 29075,
29243, 29440, 29507, 29509, 29572, 29601, 29619,
29651, 29654, 29673, 29678, 29715, 29754, 29760,
29761, 29763, 29775, 29781, 30541, 30542, 31268 &
34610 of 2016
W.P.No.28221 of 2016:
KPR Agrocherm ...Petitioner
Vs.
Secy Energy Dept Hyd Another and Others ...Respondent(s)
**********
CHALLA GUNARANJAN, Advocate(s) for Petitioner(s) S PRANATHI (SPL GOVERNMENT PLEADER), Advocate(s) for Respondent(s) CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE RAVI CHEEMALAPATI DATE : 26th July 2024 PC:
A typographical error is seen to have crept in the order dated 09.07.2024 and instead of mentioning the decision rendered by the combined High Court of Andhra Pradesh in the case of Rane Engineering Valves Limited, Ranga Reddy District Vs. State of Andhra Pradesh and others & batch [(2016) SCC Online Hyd 762], the judgment and order referred to was dated 01.05.2024 in W.P.No.28189 of 2016 & batch.
Be that as it may, we direct that the order dated 09.07.2024 be corrected to read as under:
"The present set of petitions challenges the constitutional validity of Rule 4B of the Andhra Pradesh Electricity Duty Rules, 1939, on the ground that the same is ultra vires the Andhra Pradesh Electricity Duty Act, 1939.
2. Learned counsel for the parties agree that an exactly similar issue has already been decided by the combined High Court of Andhra Pradesh by virtue of judgment and order, dated 19.05.2016, in Rane Engineering Valves Limited, Ranga Reddy District Vs. State of Andhra Pradesh and others & batch1, whereby the petitions were dismissed.
3. It is further stated that against the aforesaid order, a Special Leave Petition was filed before the Supreme Court bearing SLP(C) No.24867 of 2016 in which interim orders have been passed on 26.08.2016 and 27.09.2016.
4. Learned counsel for the petitioner submits that since the matter is already pending before the Apex Court on similar issues wherein interim orders have been passed, it is prayed that these petitions be disposed of in terms of the judgment already rendered in the case of Rane Engineering 1 (2016) SCC Online Hyd 762 Valves Limited, Ranga Reddy District Vs. State of Andhra Pradesh and others & batch.
5. The aforesaid prayer has not been opposed by learned counsel for the respondents.
6. In view of the above, these petitions are disposed of on the same terms as already rendered in Rane Engineering Valves Limited, Ranga Reddy District Vs. State of Andhra Pradesh and others & batch. No order as to costs.
Miscellaneous applications pending, if any, shall stand closed."
DHIRAJ SINGH THAKUR, CJ RAVI CHEEMALAPATI, J kbs