MEGHALAYA POWER DISTRIBUTION CORPORATION LTD. Vs. MARBANIANG PROJECT PVT. LTD.

JUDGEMENT

(1.) Matter taken up via Hybrid Mode.

(2.) This bunch of writ petitions involving identical issues are being disposed of by this common order.

(3.) These petitions have been filed against the orders passed by the Learned Chairperson of the Meghalaya State Electricity Regulatory Commission (MSERC), on the ground that the orders are without jurisdiction, and suffer from procedural infirmities, as the issues concern the grievances of individual consumers and are not disputes between licensees and generating companies, in which case the Commission would have had jurisdiction to adjudicate.