- (1.) IN these petitions, the petitioners seek directions to the respondents for grant of open access for conveyance of electricity from the generating stations situated in the State of Karnataka to other States in Western Region. The petitioners' grievances in all these cases are similar.
(2.) Heard learned Counsel for the petitioners and the respondents. The counsel for KPTCL, Shri M.G. Ramachandran, clarified that he was also representing Hubli Electric Supply Company (a subsidiary of KPTCL), and the Karnataka State Load Dispatch Centre (which is owned and operated by KPTCL).
(3.) THE counsel for KPTCL stated that following the last hearing of the petitions on 16.10.2007, open access had been granted by KPTCL in the first two cases (Vishwanath Sugars Ltd and Ugar Sugar Works Ltd) provisionally from 17.10.2007 to 16.11.2007. He further stated that the matter was being discussed/negotiated with the petitioners, and was expected to be resolved within 8-10 days. He therefore pleaded that the matter may be kept pending, and no order be passed before hearing it again.;