(1.) The challenge in the present writ petition is to the notification dated 11.04.2017 (Annexure-P/20) whereby Power Grid Warora Transmission Ltd. (respondent No. 8) was granted an authorization under section 164 of the Electricity Act, 2003 (for short "the Electricity Act") for laying of electric lines under the Transmission Scheme "Transmission System Associated with Gadarwara STPS (2x800 MW) of NTPC (Part-A)".
(2.) Earlier the petitioner filed a writ petition bearing W.P.No. 801/2017 (Chhindwara Plus Developers Limited v. Union of India and Ors.) challenging the order dated 30.03.2016 passed by the Collector, Chhindwara permitting the Power Grid Warora Transmission Ltd. to erect 'high-tension electricity poles and lines" subject to compliance of section 10, 16 and 16(1) of the Indian Telegraph Act, 1885 and Section 42 of the Electric Supply Act, 1948.
(3.) The said writ petition was dismissed by the learned Single Bench granting liberty to the petitioner to challenge the Authorization issued under Section 164 of the Electricity Act i.e. Annexure-P/20 before an appropriate Forum. The appeal bearing W.A. No. 611/2017 against the said order was dismissed on 01.08.2017.
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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