TATA POWER CO LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Petition filed under Article 226 and 227 of the Constitution of India, the Petitioners are seeking the following reliefs.

(2.) Brief facts in a nutshell are as under:

(3.) The Petitioner No. 1 is a Company incorporated and registered under the Companies Act 1 of 1956. The petitioner No. 2 is a shareholder of the Petitioner No. 1 Company. Respondent No. 1 is the State of Maharashtra. Respondent No. 2 is the Gram Panchayat of Village Patnus. The Government of Maharashtra through its Industries, Energy and Labour Department had set up a Committee known as Shastri Committee. This was done by Government Resolution dated 4th July, 1988. The Committee was set up to recommend the solution to the frequent instances of power failure in the City of Mumbai and its Suburban areas, which had taken place in 1986, 1987 and 1988. The Committee made recommendation of pump storage plant. The Government accepted the recommendation of the Committee and decided to install Bhira Pump Storage Power Plant.