Andhra Pradesh High Court - Amravati
Sri Lakshmi Varadaraja Flyash Bricks vs Andhra Pradesh Southern Power ... on 23 August, 2024
IN THE HIGH COURT OF ANDHRA PRADESH aT AMARAY;
(Special Original Jurisdiction}
FRIDAY, THE TWENTY THIR
D DAY OF ALIGUST
TWO THOUSAND AND TWENTY FOUR
E VENKATESWARLU NIMMAGADDA
WRIT PETITION NO: (8627 of 2024
Setween:
Si Lakshrnj Varadaraja F
vash Bricks, Add: Survey No.
Villgge, Yerragunitia Mandal.
Name Siva Vishny
f54/2, Potladurths
YSR Kadapa District
vardhan Reddy, Nandhya
Fears, R/o Do na. ayy 52, Pot!
Rep by its Propristor by
la, Slo N Balay
adurthi Vilage. Yerraguntia Mandal YSR Kadapa
aradareddy, age 35
District
Petitionar
ANG
1. Andhra Practesh Southern Power [Neti
Rep by its Chairman and Man
TISBSA Kesavayanagunita
TIRUPAT, 54 P3503
bution Company, APSPDCL.
aging Director Caan At Comorate off
Se
Srinivasapuram Ti
ruchanoser Road
é. The Deputy Executive Engineer
Oneration circle, APSPOCL Produtur,
YSR Kadapa District ,
2» The Assistant Execuilve Engineer, Uperation Circte APSPDCL,
Yerraguntis Mandal, YSR Kadapa Oistrict
Respondents
Petition uncer Article 226 of the SOnstilition of india Praying that in the
circumstances Slated in the afidavit. flac therewith, the High Cour Tay be
pleased fo issue wri, order more particularly in the nature of writ of
mandamus by declaring the action of respandent nod in | Lung The nctine
vig inc ino. Leo AR/OPYTL RAVD No 488/2024 dated 20.08.2084 far the
ciscannection of electricity supply to the peltioner brick factory as Hlegal,
arbitrary, unconstitutional and In violation of Aricie 14,19.27,300-A of Indian
constiuton, against the Judgment of Supreme Court in Ofip (Dead) through
Urs. v. Satish anc Others, and as well as the Electricity Act and against
orinciples of natural justice and conseduently sef asicle the notice issued by
the respondent mo. 3 vide in Lr No. AERYO/VTL RAID. No 488/024 dates
20.08.2024 for the disconnection of slectricity supply to the pettionsr brick
faciory Situated In Survey No. 754/2, Potladurthi Village, Yerraguntla Mandal,
YOR Kadapa District
IANO: 4 OF 2024
Petiion urner Section iS? GRC praying that in the
circumstances stated in the affidavit fled in sur pport of the petition, the High
court may be pleased to direct the ye respondent in not to disconnect the
electricity supply pursuant fo the notice issued vide in no. LE No AB/ONYTL
gy RAVDLNG A&&2084 dated 20.08.2084 to the petitioner bck "factory situated In
Survey No. 754/2, Potladurtht Village, YSR Nadapa District, Pending disposal
oF WP No. 18827 of e024. on the file of the High Court.
The pefttian coming on for hearing, UROn perusing fhe Pelion and the
atidavit fled in support thereof and upon hearing the arguments of Pilix Law
Firm, Advocate for the Petiiorier, and of Ms. A Jyothi Ratna, Standing
Counsel for Respondent Nas. 1 to 3, the 2 Court fade the following,
Neard learned counsel for the petitioner and learned Standing
Counsel appearing for the respondent-Corporation,
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Learned Standing Counsel appearing for the respondent-
Corporation, seeks time for gelting Instructions.
List the matter on 28.08.2024: in the 'motion list'.
TH then, status-quo obtaining as on today shall be maintained by
the respondents.
SO. S. SRINIVASA PRASAD Ay
AS SSISTANT REGISTRAR mY
TRUE COPY!
SEC "HON OFFICER
S&C
Far caw tEAM
Te,
1. The Chairman and Managin ng [yrector (CMD), Andhra Pradesh
Southern Power Distribution Company Apspeci, Af Corporate office
{OLIBBSVA Kesavayanagunta Sri inivasapuram Tiruchanoar Road Tirupatl
S17503
The Deputy Executive Engineer, Operation circle, APSPDCL, Produtur,
YSR Kadapa District
3. The Assistant Executive Engineer, Operation Circle APRSPOCL,
Yerragquniia Mandal, YSR Kadapa District
4, One CC to Pilix Law Firm, Agvoc: afe [OP UC]
or
One CC to Ms. A.Jyathi Ratna, Standing Counsel (OPUC)
a
One spare copy
EEE
HiGH COURT
NY, J
DATED: 2308/2024
LIST THE MATTER ON 28.08.2024 IN THE MOTION LIST
ORDER
WP.No.862? of 2034
STATUS QUO
