Andhra Pradesh High Court - Amravati
M/S. Sriman Stone Industries vs The State Of Andhra Pradesh on 27 January, 2026
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE TWENTY SEVENTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY SIX
:PRESENT:
THE HON'BLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO: 22048 OF 2025
Between:
M/s. Sriman Stone Industries, having its Registered office at D.N0.A/AI
Metta Veedhi, Balijipeta Village and Mandal, Parvatipuram Manyam
District- 535 557, rep by its Managing Partner Penumatcha Chaitanya
Varma, S/o Late Satyanarayana Raju, Aged 42 years Occ
Business,APEPDCL Connection No. VZM509.
... Petitioner/s
AND
1. The State of Andhra Pradesh, rep by its Special Chief Secretary Energy
Dept, Secretariat, Vellagapudi, Amaravati.
2. Eastern Power Distribution Company Ltd of Andhra Pradesh
(APEPDCL ), rep by its Chairman and Managing Director, 50-27-5/1, P
and T Colony, Seetamdhara, Visakapatnam-530013.
3. The Chief General Manager (Finance), Corporate Office APEPDCL,
Visakapatnam-530013.
4. Superintendent Engineer (Operations), APEPDCL, Parvatipuram
Manyam Circle, Parvatipuram.
5. Electirical Engineer (Operations), APEPDCL, Parvatipuram Manyam
Circle, Parvatipuram.
6. Deputy Electrical Engineer (Operations)/, Asst. Divisional Engineer,
APEPDCL, Parvatipuram Manyam Circle, Parvatipuram.
7. Deputy Electrical Engineer (Operations), Bobbilli Circle, Vizianagaram
District.
... Respondent/s
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, order or direction more particularly one in the
th
nature of a Writ of Mandamus declaring the 4 Respondents Final
Assessment Order for Short Billing vide Lr.No. SE/O/PMY/ EE/C and T /Dy.EE
/C and T/AE/T/ F.NO./D.NO. 175/2025 dated 30.03.2025 in Case No.
HT/ADE/DPE/VZM/054951/23 and the 3rd Respondents Proceedings in
Lr.No.CGM(Fin)/EPDCLA/SP/GM (Fin.ll)/AAO (Rev.l)/D.No.l/929993/2 025
dated 18.08.2025 as arbitrary, illegal, without application of mind, violative of
principles of natural justice, violative of Article 19 (1) (g) of the Constitution of
India and to consequently set aside the said Orders dated 30.03.2025 and
18.08.2025.
lA NO: 1 OF 2025:
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to may be pleased to stay all further proceedings
pursuant to the Final Assessment Order for Short Billing vide Lr.No.
SE/O/PMY /EE/C&T/Dy EE/C&T/AE/T/F.No./D.No.l75/2025 dated 30.03.
2025 in Case No. HT/ADE/DPEA/ZM/054951/23 and Proceedings in
(Rev.l)/D.No.1/929993/2025 dated
Lr.No.CGM(Fin)/EPDCLA/SP/GM
(Fin.ll)/AAO 18.08.2025 , Pending disposal of WP 22048 of 2025, on the file of
the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
20.08.2025 & 25.11.2025 made herein and upon hearing the arguments of Sri
U.Nagendra Babu, Ld. Counsel appearing on behalf of Sri G.Sai Narayana
Rao, Advocate for the Petitioner and GP for Energy for the Respondent No.1,
Sri V.V.Satish Standing Counsel for respondent Nos.2 to 7, and the Court
made the following;
ORDER
At the request made by Ms.Aishwarya Chowdary, learned counsel representing the learned Standing Counsel for the A.P.E.P.D.C.I. , for filing counter affidavit, list the matter on 24.2.2026.
Interim order granted on the earlier occasion shall stand extended for a further period of six (6) weeks.
SD/-K.V.RAGHAVULU ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. One CC to SRI. G SAI NARAYANA RAO Advocate [OPUC]
2. Two CCs to GP FOR ENERGY .High Court Of Andhra Pradesh. [OUT]
3. One CC to Sri V.V.Satish, Standing Counsel for APEPDCL [OPUC]
4. One spare copy HIGH COURT NJS,J DATED: 27/01/2026 ORDER LIST THE MATTER ON 24.02.2026 WP.No.22048 of 2025 INTERIM ORDER EXTENDED