Calcutta High Court (Appellete Side)
India Power Corporation Limited (Ipcl) vs Union Of India & Ors on 17 November, 2025
S/L 12
17.11.2025
Court. No. 25
suvayan
WPA 5065 of 2025
India Power Corporation Limited (IPCL)
Vs.
Union of India & Ors.
Mr. Anindya Halder
...for the Petitioner.
Mr. Rajen Dutta
Mr. Avinash Kankani
Mr. Sagnik Mukherjee
...for U.O.I.
Ms. Sukanya Datta
...for the State.
Mr. Ritwik Pattanayak
...for the respondent no. 5.
Mr. Abhratosh Majumder, Sr. Adv.
Mr. Sujit Sankar Koley ...for W.B.S.E.T.C.L.
1. The petitioner has challenged the Regulation 18.2.1(h) of the West Bengal Electricity Regulatory Commission (Open Access) Regulations, 2022 as illegal null and void to the extent it purports to differentiate power from hybrid source differently from pure wind and pure solar system sources.
2. This Court finds that the petitioner has challenged the virus of the regulation of the WBERC.
3. Accordingly, the notice is required to be issued upon the learned Advocate General and presence of learned Advocate General is required.
4. The petitioner is directed to issue notice to the learned Advocate General by intimating the next date of hearing.
5. List the matter on December 2, 2025 (Krishna Rao, J.)