RENUKA SUGAR LTD. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner herein is a company running sugar factories across the State, and also generates green power using bagasse. The excess power generated was being sold by the petitioner through the Indian Energy Exchange registered with the 4th respondent (mainly inter-State supply through open access). In this regard, clearance was obtained by the petitioner from the State Load Despatch Centre ("SLDC") on 29/9/2023.

(2.) The petitioner, though initially did not generate requisite surplus power for sale, thereafter attempted to sell the same through open access, and this was denied by the 2nd respondent stating that due to imposition of the provisions of Sec. 11 of the Electricity Act, 2003 ("the Act"), the petitioner's request for NOC could not be considered.

(3.) While so, the State Government formulated a scheme under which it decided to supply power to power looms as below: