F ORDER: 1
(UI) char partment izwal
f Mizoram,
…Re
tern Reg
0.47 crore Power, G on 31.5. the first f Mizoram
Page
9.10.2011
ges for th of Powe Aizwal
spondents
ional Loa includin overnmen 2011. Th responden (secon
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behalf o Mizoram was c
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underst utility dr
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ent) to s ity Act, 2 against ity Regula matters) R nse, the or had en e matter of the resp the firs UI charg nally app for non- ns contain uring the f the resp , who wa onspicuou e note w ood the
awing po
er in Petitio
how caus 003 (here them f
tory Com egulation responde tered app was listed ondents. t respond es by 10 ear befo complian ed in
hearing o ondents. s directed s by his ab ith conce UI mech
wer from t
n No. 158/2
e as to inafter re or non-co mission (U s, 2009 (h nts had n earance for hear The Com ent to liqu
.10.2011.
re the C ce with our orde f the ma Secreta to pe
sence.
rn that so anism in it he grid ov
011 (Suo m
why actio ferred to mpliance nschedul ereinafter either fil n person o ing on 2 mission in idate the Second
ommission the provi r dated 12 tter on 1 ry, Depart rsonally a me of th s correct er and ab
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n under as 'the A of the pro ed Interc referred t ed any rep r through
6.7.2011.
its order d outstand responde on 18.10 sions of
.7.2011.
8.10.2011,
ment of Po ppear be e constitu prospect ove its sc Section ct') shal visions of hange ch o as 'UI re ly to the s advocate None app ated 27. ing UI inc nt was als .2011 to e UI regula none ap
wer, Gov fore the C ent State ive. Any hedule is
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142 of th l be no the Centra arges an gulations' how caus
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eared o 9.2011 ha luding th o directe xplain th tions an peared o ernment o ommissio s have no constituen getting th
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power a to mak belongs drawn constitu operati therefo Accord under S the dat
5. Th
18.10.20
non-ap the Ac non-co a pena persona
(M.DEEN
MEMBE
t/Oct/Ord
t the cos e promp to othe under UI ents of th on of
re, clearly ingly, we ection 142 e of issue o e second
11 as dire pearance
t has be
mpliance
lty of `
lly liable Sd/-
A DAYALA
R
er in Petitio
t of other t paymen r constitue , the first eir legitim the com
violated th impose
of the
f this orde respond
cted nor
. Therefore en mad
with the one lakh to pay fo
N) (V
M
n No. 158/2
constituen t for con nts. By no respond ate UI due mercial e provisio a penalty Act which r.
ent did n had he file , a clea e out
order of th on the s r non-com sd/-
.S.VERMA)
EMBER
011 (Suo m
ts. Conse suming t t making p ent has s, but ha mechanis ns of Regu of ` one shall be ot appea d any af r cut case against e Commis econd re pliance o s
(S.JAYA
MEM
otu)
quently, he powe rompt pa not only s created m. The
lation 10 lakh on deposite r before fidavit listin of violati the seco
sion. Acc
spondent
f the orde d/-
RAMAN)
BER
it is unde r which l yment for deprived impedime responden of the UI the first d within 15 the Com
g the rea on of Sect nd respo ordingly, which h
r of the Co sd/-
(Dr. PRAM
CHAIRPE
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r obligatio egitimate the powe the othe nts in th ts hav
regulation responden days from mission o sons for h ion 142 o ndent fo we impos e will b mmission.
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