M/S. Hindoil Industries Rrs 961 Ida ... vs Andhra Pradesh Eleltricity Regulatory
2024 Latest Caselaw 3542 Tel

Telangana High Court

M/S. Hindoil Industries Rrs 961 Ida ... vs Andhra Pradesh Eleltricity Regulatory on 2 September, 2024

Author: Surepalli Nanda

Bench: Surepalli Nanda

          HON'BLE MRS JUSTICE SUREPALLI NANDA


             WRIT PETITION No.5600 of 2015

ORDER

Heard Sri K.V. Upendra Gupta, learned counsel

appearing on behalf of the petitioner, Sri P. Prasad,

learned Standing Counsel for TSERC appearing on

behalf of respondent No.1 and Sri R. Vinod Reddy,

learned Standing Counsel for TS Transco, appearing on

behalf of respondent Nos.2 and 3.

2. The petitioner approached the Court seeking

prayer as under:

" ..... to issue an appropriate Writ order or direction more particularly one in the nature of Writ of MANDAMUS declaring the third respondent letter No. SE/OP/PRC(S)/SAO/HT/D.NO.651/2015, DT 12/01/2015 as wholly arbitrary, illegal and void in view of the judgment of the Hon'ble High Court Writ petition No.15410 of 2009 and batch dated 20-08-2014 allowed holding that the levy of additional charges by the first respondent cannot be held to be legal and when the third respondent is charging interest from the consumers even for one day delay the respondent have to pay interest on 50% of the additional charges which is SN, J 2 WP_5600_2015

deposited by the petitioner as per the court order for the period from 2009 to till judgment date 2014 and also to direct the respondents to pay the interest to the petitioner Rs.1,86,130/- and pass...".

3. Sri R. Vinod Reddy, learned Standing Counsel for TS

Transco appearing on behalf of respondent Nos.2 and 3 brings

to the notice of the Court that in view of the order dated

20.08.2014 passed in Writ Petition Nos. 15410, 14097,

14961, 16354, 19001, 19018, 14195, 14198 and 16054 of

2009, the petitioner is not entitled for any relief as prayed for

in the present writ petition.

4. The learned Standing Counsel specifically relies upon

the para 20 of the said judgment.

5. Taking into consideration the submissions made

by Sri R. Vinod Reddy, learned Standing Counsel for TS

Transco appearing on behalf of respondent Nos. 2 and

3, and bringing the said submissions on record, the writ

petition is dismissed. However, there shall be no order

as to costs.

SN, J 3 WP_5600_2015

Miscellaneous petitions, if any, pending in this Writ

Petition, shall stand closed.

___________________________ MRS. JUSTICE SUREPALLI NANDA

Date: 02nd September, 2024

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