NEEV ENERGY LLP Vs. COCHIN SMART MISSION LTD

JUDGEMENT

(1.) Kochi, the beautiful queen of the Arabian Sea, falls into darkness in some of its parts, on the sun setting on its western horizon, on account of lack of proper public lighting; which its Corporation has been long called upon to be corrected and rectified, even by this Court, in several orders and judgments.

(2.) The Ministry of Housing and Urban Affairs, Government of India, propounded the Smart City Mission, identifying several cities across the country; and fortunately, Trivandrum and Kochi are among them in our State.

(3.) Thus, was the parturition of the Cochin Smart Mission Limited (CSML) - which is conceded to be a Public Limited Company under the Companies Act, 2013 - designed as a Special Purpose Vehicle, under the aegis of the Government of Kerala and the Kochi Municipal Corporation, funded by the aforementioned Smart City Mission.