M/S. Thandava Coop. Sugars Ltd. vs Secy., Energy Dept. Ano.
2024 Latest Caselaw 5359 AP

Andhra Pradesh High Court - Amravati

M/S. Thandava Coop. Sugars Ltd. vs Secy., Energy Dept. Ano. on 9 July, 2024

                     IN THE HIGH COURT OF ANDHRA PRADESH                       Bench
                                                                             Sr.No:-32
                                  AT AMARAVATI
                                                                                & 33;
APHC010217482016                                                             L.M.Nos.1
                   W.P.Nos.28221, 28229, 28236, 28259, 28285, 28428,            to 33
                                                                               [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)

GP FOR ENERGY (AP), Advocate(s) for Respondent(s)

CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE RAVI CHEEMALAPATI

DATE : 9th July 2024

PC:

The present set of petitions challenge the constitutional validity of Rule

4B of the Andhra Pradesh Electricity Duty Rules, 1939, as introduced by

amendment vide G.O.Ms.No.128 Energy (RES) dated 18.11.2003 on the

ground that the same is ultra vires to 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 Telangana High Court by virtue of judgment

and order, dated 01.05.2024, in W.P.No.28189 of 2016 & batch, whereby the

petitions so filed were disposed of with liberty to the petitioners to challenge

Rule 4B, at a later point of time, if occasion so arises, and pray that even

these petitions could be disposed of in similar terms.

3. Be that as it may, all these petitions are disposed of in terms of

the judgment and order of the Telangana High Court, dated 01.05.2024, in

W.P.No.28189 of 2016 & batch. No order as to costs.

Miscellaneous applications pending, if any, shall stand closed.

DHIRAJ SINGH THAKUR, CJ

RAVI CHEEMALAPATI, J

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HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE & HON'BLE MR. JUSTICE RAVI CHEEMALAPATI

W.P.Nos.28221, 28229, 28236, 28259, 28285, 28428, 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

Dt: 09.07.2024

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