LAWS(APTE)-2012-9-10

NORTHERN REGIONAL LOAD DESPATCH CENTRE, NEW DELHI Vs. UTTAR PRADESH POWER CORPORATION LTD., LUCKNOW AND ORS.

Decided On September 20, 2012
Northern Regional Load Despatch Centre, New Delhi Appellant
V/S
Uttar Pradesh Power Corporation Ltd., Lucknow And Ors. Respondents

JUDGEMENT

(1.) THROUGH the petition, the petitioner Northern Regional Load Despatch Centre has made the following prayers:

(2.) ACCORDING to the petitioner, the primary reason for the sustained low frequency was over -drawals by the constituents. The over -drawal position in respect of Northern region constituents for the months of August and September 2009 (up to 20th Sep 2009) as computed from Special Energy Meter (SEM) data is given below:

(3.) THE petitioner has submitted the following details of the messages which were issued to the constituents of the region during the relevant period: