SEW INFRASTRUCTURE LIMITED Vs. CHAIRMAN

JUDGEMENT

(1.) The petitioner is a company incorporated under the Provisions of the Indian Companies Act. The petitioner company is engaged in the business of construction of bridges and road laying for National Highways. The company was allotted the work of developing NH45, Trichy-Dindigul Road Project by the National Highways Authority of India. The petitioner was granted high tension service connection for the said project on 29.01.2009.

(2.) Pursuant to the power cut, that is in existence, energy quota was fixed by an order dated 11.03.2009.

(3.) The petitioner made a representation dated 27.03.2009 to the first respondent requesting him to grant exemption from restricted usage of power and to operate at full load sanction till the completion of the work. The petitioner in the letter dated 27.03.2009 requested the respondents to exempt the plants from quota, as they are executing Infrastructure development work for National Highway Authority of India on NH 45 from Trichy to Dindigul Road Project and that their plants are exclusively working for that project work purpose only and that it is a time bound project and that they are having imported machineries such as Stone crusher, Hot mix plant, Wet Mix Plant and Ready mix concrete plant are operational at a time.