Government Of Karnataka vs Central Electricity Regulatory ... on 26 March, 2010

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Karnataka High Court

Government Of Karnataka vs Central Electricity Regulatory ... on 26 March, 2010

Bench: N.Kumar, B.Sreenivase Gowda

IN THE HIGH COURT or KARNATAKA AT 

If)au:d this the 26"' day of" Ma11'('?I'1_,.V2'C5'}--.()  

;)m.<:sL~:N'£f
THE HON'BLE MR, .,JﬂUsTic_1'«§'N K1IVraiz=;VR _ '  1'
THE HON'BLE MR, .'j't1s'1~1¢::f«: _13.~- SREENNASE  GOWDA
Wrii Petition Nos.:.217\,3;'ve's;;;;7_';*a3"c§£*2ée9':[C;M~R13s}
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[BY Sri A:-shok Hauaxlahaiii. AG zmd Sri Men1j"'u1,g'\1a-1!:i'u:V.    

AND:

1 M/5. Global Energy Limited ,_ _ 
Through its Deputy Ger.:ér-:r.-_1_1 Maimgcr  '
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GESCO Corporate Cenire L'
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T.  M -   [By Sri S. Hemanth. Advocate for
«  « "_'vv.i§/I;{$;'VAd1e1\&' 1-3ar%;ners' Advocates: for RE:
  'Sri Nagananci. Samar Adv0c:au.e for
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§31'c>L?et1di:'I:.§S~: in }')ursua:1n<fc Ei1era::*(>£'. "   " ' 

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in both these Writ" Vl>\'§jL1L':i§.iV'()I1S.A.V' if]_f16  i'1a».1\5*'c'~' 
challenged the orde1's;__.pz1ss¢Vd. :Aby "'!_f1e  C'fe1--1i_1fa1 i1i31eCi1'ic'~ity
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Writ. P€§i1.i()I]S 21.41? Que :2-1"1"1'<':T'i';}1'c taken up for

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FACTS1h\NiiNo.§?O3E£2733/2009:

2. "_"i'}:':r: Go.\}{31;f'£:11én_f c>§f"Iv§2m1a¥.,a1«;a lms p1't"f€'l'l'€d ihis Writ Petition crhéiﬁtsxlggingtﬁcésoréflel' dated 22.1.2009 f.)2-lSS€:d by the "' "1'i1}5}'ji:)A¥?ic:§'11101.5 of {his Writ I:°e.1iI.iuz} are as under : -- I'Rc%S;f)011ci<%:11 N0}. the ("E-e1'al1':1l I€lec:'1ri(:~it.y RegL1iz;1t()1'y R/W gcn&éLi*;-IE.if'1g :f_Qi!1pa11y in the })I'i\'.';1{€? SC(Tt.('}z" and. ¥.I1c=:'<:ti'()z"e. is 1101. c0II:a;fA)zz1f1'y--«.fvL'i'1.i.{~]f1"'C21,:3 be maid in be uwnc-'<1. wiwlly U1" p21:'E1_\-2 by _ '£§a'r11::1i.ak21 is the Siaie (f}0ve1"11:"11c"1'11 wI1i('§': est.e'1b1z'sE1ed the State *-..l transmission of €lc>.c11"ic1'iy. the Siellr-;' Grid. ..'l'}3.,<7"«4.._S12-11.6 '1'rans1'nEssion Utility and the Slam Load {)C?S})a~'.'iI1'l 4C'E;fj'i.ITt":'"vLIFG. .1.h"c'* .

regulated by {he <:t()r1(:e1"m~':d Si2.L:1§'M>'C(')I1'].Iﬁ'iS'Ség.§'f'I '$¥?t1'?1Ci croncemed State. ('3over111ne11t.

Concerned is the App1'0pr'ia1'.c ("§ o':r__t=§r1n11nc-nix as * 01' the [€l<:c:t1~i(:iLy Act and "C<::zVV2:1_1:1':1iss;vio1'1 is the A}:)propz'i2-111+ C?0n11niss:'0;ia._._"{~rnd€;1* of Eht' ICiec.r1.:":'<'i1_\/ A01. 2003. In terrns of S'C"7,§V.'1l.:Vi')i'7lV (;1o\re:"111'1'1e::t of Karnatakz-1 is 1.0 2:1 gc?:1e1'211i1'1g ctmnpany s}t_:Lu'a:f_té::1 2i'nc1_"Ci;;e_1'Vé;vt-ingf {3\,ré1:hir1 me 1,e1'1'i1.o:'_x=-* uf Karr1a1é:Vka.._ 53$.) lO£1g~..$4Vt3rrIi'~gé11.¢g1'a:,1;'ir1g (.'.(')I'ﬂ]')dI1y is not a Compa.-my whoﬂy 0:' =pa1'tiy "0\vi"E<2(1.. E'jjy'._ {he C--ez1E'raI (3()ve:'111'11c%nE.. In iihe prese;1i"<:2-;se. 1.113: _réS1;)o1*.de1"a1' N0.2mRer'1L1i:a--1 SL1;._{a1*s; Lin1it,eci is :1 the €_e1'1t_Fé1'I (I}.€)\rc::'111'1'1<4::It .

7.'v...i"a"I f:e1"1'ns of S€<":t'i()n 31 of the Am. the (3a)vc1't'1n'1c+z'a£ of 1 s utilities and d1':st'.1*ibu1,io1'a l1I'ifi[.i€§'~'5 to [.z,1i<c_ 1"1C(.te:ss;j1.1_j,'.;:i("1im%~ V1.0 i"t'dL1C€ sunrh power defic1'e11cy and z--,1\/oici ios,~;'Vf,p 1¥_'1€. gr;--*.1h:1f2:1iW public. ..'_

10. To moni1.01' the ;3ﬁ§\:x:éf1"~~._$iIL1Aé~.i1.iL)§'1' tffé Gove:'n111e1"11 in J 1,11)? Sci' :L.t'E3 :"2W\(ﬁ:i'}Z7.i.l'l(?I' :"5'-':'l'l'}'}--.-(.'~Ui§?{1I}'1i1[.(i'(' to Constamly 1'€':V-'it3w the ;_>()'§vaE&f.T dis511'ibL1U<'>1'2 in the State. T in1pIe1T11er11.(*('I a series of t'11<i_a3.s':»11*C§§ 313;) t?Ij1's3_11i'r:. e!fi'"eC'1i\-m::* load ma.-11'1a1gc111eni and minimurnV_g;iis"r=1:1p'1féiz1f; Qi ,p0y§Jc1" .*I.1I._I.h.é Siam. The G0verr11m>r11_ was of {he co-:1sidE::r*~::§:1'n;jin_iE3rI__ that spa'-rciaf r11c32'1s1.1rcS have It') be taken to p1'<..:JL.cc>1 i1£?'.--m""(%.~'fL ..1 d':?1t'a"1I wiih zhv azI1p:"(.'{.'c-'(.i:*I'1ted p<>\x-'o1- defici 1 j sI"Lu.ja1.éo1j1 "é I,I_ tV.i'1@> Siﬁtic.

1 1-.-. px:irs;'£1a1'1cc'-= of the 2:1b<)ve and (.'()I:Sidt'E'il'1§_{ than the State-«.of K211 ilzﬁﬂakea had 2} c1'ea1.ed capacity of appmxi1Tr1a1.eiy 1350 A MW of c(';.+gene1"2'at.i()11 sL1ga1' piamts gerlc-3.1-a1,11'1g; t'.I€L:t1'i(.'.i1y 01.1% of v«.'.hic.h..&é1bo1.11 264 MW mks exp01'1'.ed outside I.l"1(*t SI'.ai.e th1"<)11;_>;}1 V'",Qp;§n--21Ccess, we Govemmerll took 21 c:1e('i:siu1'a Lo i:55-;1.1c* a gt//..

LVi'ii1r.ie1V*' Sétftirii-'i"«._.I46 and other appii<'rabie })1'(.)\fii~5i()I1:'~} 0:" {he aC?fi0Ié~._?1%§1i:';Svff'1he G{)\r'€I'Ii1'11€I1I' of K£1l'rl'c11'.£1Ka zirici the Ki---'ii'(3I, A "".__2ii=éd their..."oi'i'i('iaiss. ii'i(r11ic§i:'ig iIl"l]')(,}$iii§.g fJG:'1'i£1§E'j_y-' and zii.'~§() 7I"2"i1._}')Vi"3'.,"-':(".).i"1l'I'l(3}I1 of Hit' c'JI'E'%{riazl:s of the C}u\:c:*i"i1:iicrii oi' K2-111:;-11;:i<a1 ,ai1d§ KP'I'CI,. ']"h€y also soughi to ii"1\---'U§{t' ziicé "}%iI"iSd§.(fI§(')ll of i if) by them outiside the State of K£I1I'l'l2II'dké-.1. Tim Ct"'1'§El':;U C0mmiss:'on vidc? O1'd(".i' dz-Lied 3.2.2009 Si1111')1_\,»' Ev()1v1v(')V'd.,='_t":Li5. the eariiei" Ofdtfi' dated 22.1.2009 which is the SEIi.')jfC'"('."i.«,iji$;iiV';i'if of W.P.No. 2?O3/2009 ;.)as5;(*(i by iiic Ct'i'1'i'.5f;1'1"":

directing the KIYPCI. to grant '"%._i) Limited. In fact. as ihis C0ur1 h.ad 5i;1y:€*'ciA.Ehc iiiié' order dated 22.1.2009, tine G1{)'i3"z:%iiVV""[ii':c'+:'2;y" 2122 speciai Leave Petition anCi~.;i W111'I5e'iVi:L:i:iiii'i;} w.i3."i\io;"v4i26/2009 before the I"-ion'bEe Supi'e:;i(:*2'Gbaéi'I._._>ti§.:_"ii'1L:iie.1 zigainsi {he the p€?i'I;i~.iiSS.iO1iVV[(3v,fi]§;"S'LI1*7_V;ii'!£1'f,fiSI'IIiSS<;'d the Writ PC.'i'iLio:'i by order dated, 27.:3;:>oO?3. .1V'sqbsequemlyz UK' Global iazi-ii»:-gy Lin'iitee;;i "Ins iiidd, _221VVPciii,i('i:1 before i.ht=':' C<:i':ii'ai C():'11I'I'1iS5:3i()i'} 2IAh~"',"E<:-it*.«.t'fir3AiAt3,r:V'A«::vi ii§(?.E':{1diI'}g Sec'1,ioi'1 I42. 149 and Hi2] for ieikiiig

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Karnataka High Court

Government Of Karnataka vs Central Electricity Regulatory ... on 26 March, 2010

Bench: N.Kumar, B.Sreenivase Gowda