MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CORPORATION LTD., MUMBAI Vs. UTTAR PRADESH POWER CORPORATION LTD., LUCKNOW AND ORS.

JUDGEMENT

(1.) THROUGH this petition, the petitioner Maharashtra State Electricity Distribution Corporation Ltd. has, inter alia, sought directions to restrain the constituents/utilities to restrain over -drawals of electricity beyond their allocated share and to maintain grid discipline as laid down in the Indian Electricity Grid Code. The prayers made by the petitioner are:

(2.) AT the outset it is pointed out that the prayer at (iii) is considered to be part of prayer at (i) and therefore, these two prayers are considered together for the purpose of present examination. From the details of the Under Frequency Relays operations filed by the petitioner it is seen that its grievance relates to the period August to October 2009. For this reason, this period is the subject matter of examination in this petition.

(3.) UPPCL in its reply filed on 11.5.2010 has admitted to over -drawals during the period under examination. UPPCL has however, attributed these over -drawals to various factors. Briefly stated, the reasons given by UPPCL to support over -drawals are, huge gap between demand and supply, alleged inadequate allocation of power from the Central Generating Stations, inadequate or short supply of about 1000 MW by the Central Generating Stations against the allocated share, availability of insufficient power from the State generation, non -establishment by the State Government of the State Load Despatch Centre which could carry out load despatch operations independently.