DINESH MEHTA,J. - (1.) These writ petitions have been filed by the petitioners laying challenge to the Rajasthan Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters of Solar and Wind Generation Sources), Regulations, 2017 (hereinafter referred to as 'the Forecasting and Scheduling Regulations or the Regulations of 2017').
(2.) The first petitioner Indian Wind Power Association, is an association of wind power generators, having 1570 members, some of whom are operating their wind farms in Rajasthan. The second petitioner, Tanot Wind Power Ventures Pvt. Ltd. (D.B. Civil Writ Petition No.3882/2018) is also a member of first petitioner, i.e. Indian Wind Power Association, whereas third petitioner though engaged in generation of power, but not a member of first petitioner.
(3.) As all the above writ petitions involve common facts and question of law, they are being decided conjointly, however, the facts stated by the Association are being taken into consideration.;