LOWER ASSAM ELECTRICITY DISTRIBUTION COMPANY LIMITED Vs. NORTH EASTERN ELECTRIC POWER CORPORATION LTD.

JUDGEMENT

(1.) THIS petition has been filed by Lower Assam Electricity Distribution Company Limited, (hereinafter referred to as "LAEDCL") a successor company of the erstwhile Assam State Electricity Board. LAEDCL is engaged in the business of distribution and sale of electricity purchased from central sector generating stations, and other independent power producers. In the petition, the Petitioner has specifically prayed for as under:

(2.) NORTH Eastern Electric Power Corporation Ltd, (NEEPCO), the Respondent No. 1 herein, being one of the Central Sector Generating Stations (CSGS) owned by the Central Government is engaged in the generation of electricity in North Eastern Region (NER). The Petitioner has an allocation of around 47% of the 1235 MW from the CSGS and that about 50% of the total demand of the State of Assam is dependent on the generating stations of the Respondent No. 1, NEEP Company

(3.) ALSO , during the hearing on 17.3.2011, the Petitioner prayed for a combined hearing of both the petitions (Petition Nos. 215/2009 and 295/2009) since the issues raised by it related to the same generating station. The Commission accepted the prayer and accordingly, both the petitions were clubbed together and finally heard on 12.5.2011 after completion of pleadings of the parties.