- (1.) The Petitioners, S. K. Shivaraj and 13 others, have submitted a Petition on 26 March, 2014 under Sections 42, 86(c), 86(e), 142 and 146 of the Electricity Act (EA), 2003, MERC (Distribution Open Access) Regulations, 2005 and Regulations 92 and 94 of MERC (Conduct of Business) Regulations, 2004 seeking relief against the Revised Procedure for Wind Open Access issued by the Maharashtra State Electricity Distribution Co. Ltd. (MSEDCL).
(2.) The Petitioner's prayers are as follows: i. The Respondent be directed to withdraw the revised procedure for wind Open Access applicable to persons seeking open access permissions w. e. f. 1 April, 2014 and onwards. ii. All other just and equitable reliefs be granted to the Petitioner for the effective adjudication of this case.
(3.) The Petitioners have set up generation plants in the form of wind mills at different locations at Village Sadawaghpur, Taluka, Patan, District Satara. They supply energy from their respective wind mills to various Open Access consumers and, for that purpose, seek Open Access permission from the MSEDCL.;