RELIANCE INFRASTRUCTURE LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. By consent of the parties and at their request, heard finally.

(2.) By this petition under Article 226 of the Constitution of India, the Petitioners assail Regulation 44.2(d) of the Maharashtra Electricity Regulatory Commission (Multi Year Tariff) Regulations,2011 (for short "the Regulations") which inter alia provides for the Gross Station Heat Rate (SHR) being a norm in operation of the Thermal Generation Station of the Petitioners situated at Dahanu.

(3.) In short the facts are :