Andhra Pradesh High Court - Amravati
M/S Maruti Ispatand Energy Private ... vs State Load Dispatch Centre Sldc on 12 February, 2021
Author: M.Ganga Rao
Bench: M.Ganga Rao
va (Special Original Jurisdiction) FRIDAY, THE TWELFTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY ONE __ :PRESENT: THE HONOURABLE SRI JUSTICE M.GANGA RAO - WRIT PETITION NO: 3422 OF 2021 _ Between: M/s Maruti Ispajand Energy Private Limited, Corporate Office - Rama Towers, 5-4-83, 2nd Floor, MG Road, Secunderabad - 500003 Rep by its Director - Pramod Kumar Agarwal, Manufacturing Unit at Survey No. 167, Madhavaram (V), Mantralayam Mandal, Kurnool District, Andhra Pradesh. Petitioner. AND 1. State Load Dispatch Centre (SLDC), Transmission Corporation of Andhra Pradesh (APTRANSCO), VidyuthSoudha, Gunadala, Eluru Road, Vijayawada Represented by its Chief General Manager (Planning) 2. Chief Engineer, SLDC, APTRANSCO, Vijayawada, Andhra Pradesh Respondents-- Petition under Article 226 of the Constitution of India praying that in the circumstances Stated in the affidavit filed therewith, the High Court may be pleased to issue a writ in the nature of a Writ of Mandamus or any other appropriate writ, direction or order declaring the action of the respondents in rejecting Petitioner's Open Access Application No. 202101293877, dated 29.01.2021 for issuance of No Objection Certificate/ Standing Clearance for exporting power through Indian Energy Exchange (IEX) on 01.02.2021 and for not considering the Open Access Application No. 202102035184 dated 03.02.2021 within the statutory prescribed period of 3 days as wholly arbitrary, illegal and violative of the provisions of the CERC (Open Access in Inter-State Transmission) Regulations, 2008 and the Electricity Act, 2003 and to consequently direct the Respondents to consider the Petitioner's Open Access Application No. 202102035184 dated 07¥022021 and to issue no objection Certificate / Standard Clearance to export power through Indian Energy Exchange (IEX) on 12.02.2021: = IA NO: 1 OF 2021 -- Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the Respondents to consider the Petitioner's Open Access Application No. 202102035184 dated 03.02.2021 and to issue no objection Certificate / Standard Clearance to export power through Indian Energy Exchange (IEX) on 12.02.2021, pending disposal of W.P.No.3422 of 2021, on the file of the High Court. "~~ The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of Sri.Challa Gunaranjan Advocate for the Petitioner and of Sri.Y.Nagi Reddy, Standing Counsel for Respondents, the Court made the following. ORDER:
Notice before admission. Sri Y.Nagi Reddy, learned Standing Counsel takes notice for the respondents and seeks time to file counter. To, N "os w Post on 23.02.2021 in the Motion List. .~ Sd/-M.RameshBabu ASSISTANT REGISTRAR by HTRUE COPY// c SECTION OFFICER or . The Chief General Manager (Planning), State Load Dispatch Centre (SLDC), Transmission Corporation of Andhra Pradesh (APTRANSCO), VidyuthSoudha, Gunadala, Eluru Road, Vijayawada The Chief Engineer, SLDC, APTRANSCO, Vijayawada, Andhra Pradesh (1&2-- by RPAD) One CC to Sri.Challa Gunaranjan Advocate [OPUC] --- One CC to Sri.Y.Nagi Reddy, Standing Counsel [OPUC]. ~~ One spare copy
-. HIGH COURT MGRJ DATED:12/02/2021 NOTE: POST ON 23.02.2021 IN THE MOTION LIST ORDER WP.No.3422 of 2021 TD FEB22