(1.) In this batch of writ petitions, the petitioners, who are High Tension (HT) electricity consumers, have called in question, the proceedings dated 05.06.2010, issued by A.P. Electricity Regulatory Commission, determining and approving the Fuel Surcharge Adjustment (FSA) for the financial year 2008, as illegal and arbitrary, contrary to the provisions of Regulation No.1 of 2003, Electricity Act, 2003, violative of principles of natural justice and the rights guaranteed under Articles 14, 19(1)(g) and 300-A of the Constitution of India.
(2.) The undisputed facts that are necessary for disposal of this batch of cases may be noted, and they run thus:
(3.) The State of Andhra Pradesh, in the process of electricity reforms, enacted A.P. Electricity Reform Act, 1998, for constitution of Electricity Regulatory Commission, restructuring the electricity industry, rationalization of generation, transmission, distribution of supply of electricity and for taking measures conducive to the development and management of the electricity industry in an efficient, economic and competitive manner. Pursuant to the said Act, the A.P. Electricity Regulatory Commission was established. (hereinafter referred to as 'the Commission'). The said Commission was vested with various powers and functions, including granting licenses and determination of and tariffs.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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