DEVELOPMENT COMMISSIONER SANTACRUZ ELECTRONICS EXPORT PROCESSING Vs. STATE

JUDGEMENT

(1.) The Development Commissioner, Santacruz Electronics Export Processing Zone (SEEPZ) Special Economic Zone (SEZ), Andheri (East), Mumbai has filed a Petition on 10 June, 2014 seeking clarification as to whether the SEEPZ SEZ will be considered as a separate licensed area for its Deemed Distribution Licensee (Developer / Co developer) in the light of the amendment dated 3rd March, 2010 of Section 14 of the Electricity Act (EA), 2003, and regarding undertaking distribution of power.

(2.) The Petitioner's prayers are as follows:

(3.) The Petition states that: