1
THE HONOURABLE SRI JUSTICE K.SARATH
WRIT PETITION No.30964 of 2010
ORDER:
This writ petition is filed for the following relief:
".......to issue any writ, order of direction, more particularly one in nature of Writ Mandamus declaring the action of the respondent No.1 in issuing the proceedings dated 05.06.2010 vide proceedings No.APERC/SECY.JT.DIR(TARIFF-ENGC)/No.05, 06, 07, 08 thereby purportedly determining and approving Fuel Surcharge Adjustment (FSA) for the financial year 2008-2009 (April, 2008 to March, 2009) contrary to Regulation No.1 of 2003 and without any notice or public hearing as required by law as being arbitrary, illegal without jurisdiction or power, and in violation of principles of natural justice"
2. The Learned Counsel for the petitioner and Sri R.Vinod Reddy, Learned Standing Counsel for T.S.TRANSCO appearing for respondents, submitted that the judgment passed by the Hon'ble Supreme Court in Sai Bhaskar Iron Ltd., Vs. A.P.Electricity Regulatory Commission, 1 squarely covers the issue raised in the instant case and therefore, this Writ petition is liable to be dismissed.
1 2016 (9) SCC 134 2 SK, J W.P.No.30964 of 2010
3. Accordingly, the Writ Petition is dismissed. No order as to costs.
4. Pending miscellaneous applications, if any, shall stand closed.
____________________ JUSTICE K.SARATH 05-12-2022 bb