M/S. TIMARPUR-OKHLA WASTE MANAGEMENT COMPANY PRIVATE LIMITED Vs. NATIONAL LOAD DESPATCH CENTRE (NLDC) AND BSES (RAJDHANI) POWER LIMITED

JUDGEMENT

(1.) THE petitioner, M/s. Timarpur -Okhla Waste Management Company Private Limited, has filed this petition being aggrieved by the action of the National Load Despatch Centre (NLDC), Respondent No 1 for refusing to register the petitioner as an eligible entity under the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 (the REC Regulations) for issuance of the Renewable Energy Certificates (RECs). The petitioner has made the following prayers, namely:

(2.) THE petitioner filed a petition, being Petition Non 37/2007 before Delhi Electricity Regulatory Commission (DERC).under Section 63 of the Electricity Act, 2003. DERC by its order dated 17.8.2007 approved the deviations in standard bid documents, with certain observations. Subsequently by its order dated 8.11.2007, DERC directed the petitioner to amend the bid documents so as to incorporate certain additional terms as per the said order dated 8.11.2007.

(3.) THE Project was commissioned on 27.1.2012.