SAHELI EXPORT PRIVATE LIMITED Vs. MINISTRY OF NEW AND RENEWALABLE ENERGY; INDIAN RENEWABLE ENERGY DEVELOPMENT AGENCY LIMITED

JUDGEMENT

(1.) Since the issues involved in all these three writ petitions are common, by consent of both sides, all the three writ petitions are disposed of by this common order.

(2.) The brief case of the petitioners, which are necessary for the disposal of the above writ petitions, are as follows:

(3.) On 16.6.2010, the first respondent issued the guidelines for Rooftop and other small solar power plants, connected to distribution network (below 33 KV). The programme known as the "Rooftop PV & Small Solar Power Generation Programme" (RPSSGP), which provides for selection of project proponents from across the country for development of solar power projects, to be connected to the distribution network at voltage level below 33 KV. The project proposes to develop solar capacity of 100 MW by dividing the projects into two broad categories i.e., (a) the projects with proposed installed capacity of minimum 100 KW and upto 2 MW connected to HT voltage at distribution network (i.e. Below 33 KV) and (b) the projects with proposed capacity of less than 100 KW and connected to LT voltage i.e., 400 volts (3-phase) or 230 volts (1 phase). The maximum capcity limit for the projects connected at HT level of distribution network, with installed capacity of 100 kw and upto 2 MW, has been set out as 90 MW.