DOMESTIC ON GRID SOLAR POWER PROSUMERS FORUM KERALA Vs. KERALA STATE ELECTRICITY REGULATORY COMMISSION

JUDGEMENT

(1.) The subject matter of this Public Interest Litigation is the decision of the Kerala State Electricity Regulatory Commission to conduct only an online public hearing, and not a physical hearing, in connection with the draft regulations pertaining to renewable energy.

(2.) The Petitioner ' Domestic On-Grid Solar Power Prosumers Forum is a registered association formed with the object of ensuring the welfare and protection of the rights of all solar energy users in Kerala, particularly domestic on-grid solar power prosumers. The Respondent ' Kerala State Electricity Regulatory Commission, is a statutory body constituted under Sec. 82 of the Electricity Act, 2003.

(3.) The State Police Chief and Director General of Police, Police Headquarters, Thiruvananthapuram; and the City Police Commissioner, Office of the City Police Commissioner, Thiruvananthapuram, are impleaded as additional respondents.