SOUTH EAST U.P. POWER TRANSMISSION COMPANY LTD. LUCKNOW Vs. U.P.POWER TRANSMISSION CORPORATION LTD. THROU. CHAIRMAN

JUDGEMENT

(1.) Heard Sri Prashant Chandra learned Senior Advocate assisted by Ms. Mahima Pahwa for the petitioner; Sri Raghvendra Singh learned Advocate General assisted by Sri Altaf Mansoor learned counsel appearing for the opposite party no.1; learned Additional Chief standing Counsel for the opposite party No.2 and Sri D.K. Pathak learned counsel for the opposite party no.5. In view of the fact that the primary parties to the dispute are represented, notices to opposite parties 3, 4, 6 and 7 are dispensed with.

(2.) By means of the present writ petition, the petitioner has sought a direction to the opposite party No.1, the U.P Power Transmission Corporation Ltd to take over the project of the petitioner after paying the agreed amount along with interest at the rate of 21% with effect from 24th June, 2018 with additional expenditures incurred by the petitioner during the pendency of the proceedings.

(3.) The petitioner is a transmission licensee and has been granted an intra-state transmission licence by the Uttar Pradesh Electricity Regulatory Commission to establish transmission system for the Mainpuri -Bara Line on build, operate, maintain and transfer basis project. The opposite party no.1 is a Government of U.P. Undertaking and the designated State Transmission Utility against whom the reliefs have been sought. The opposite parties no. 3 to 5 are the lenders of the petitioner and the opposite party No.6 is the subsidiary company of M/s Isolux Corsan Concesiones S.A. (in short Isolux) which is the majority shareholder of the petitioner and had acquired the petitioner-company through the opposite party No.6 whereas the opposite party No.7 is a shareholder of the petitioner.