1

REPORTABLE 

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 4304 OF 2007

MAHARASHTRA STATE ELECTRICITY        ….APPELLANT

DISTRIBUTION CO. LTD.

VERSUS

UNION OF INDIA AND OTHER                ….RESPONDENTS

J U D G M E N T

Arun Mishra, J.

1.The appeal has been preferred by Maharashtra State Electricity

Distribution Company Limited (for short, ‘the MSEDCL’) against the

order dated 30.5.2007, passed by Appellate Tribunal for Electricity (for

short, ‘the APTEL’), dismissing the appeal against the order dated

21.5.2004   passed   by   Maharashtra   State   Electricity   Regulatory

Commission (for short, ‘the MERC’), quashing Circular No.602 dated

23.7.1998, Circular No.619 dated 25.5.1999, Circular No.627 dated

2.9.1999, Circular No.651 dated 19.9.2000 and Circular No.663 dated

5.10.2001, insofar as they purport to impose “take or pay” obligation

and minimum off­take requirement as also of any additional tariff for

captive power plant holders on the ground that there was no approval

of the MERC constituted in terms of the provisions of the Electricity

2

Regulatory Act, 1998 (for short, ‘the Act of 1998’).   The aforesaid

circulars dealt with Captive Power Plant Policy (for short, ‘the CPP

Policy’).  The appellant­MSEDCL has been directed to make refund to

respondent nos.3 to 7.  The financial liability has been imposed upon

the appellant­MSEDCL.  The MERC was constituted on 5.8.1999. The

appellant­MSEDCL   had   submitted   all   its   circulars   to   MERC   for

approval and the MERC after four years has quashed the circulars

with retrospective effect.   The financial condition of the appellant­

MSEDCL is not sound enough to sustain such kind of liability for

refund.   It was unable to pay a sum of Rs.504 crores as against

liability to other parties.

2.Respondent no.3­M/s. NRC Ltd. initially had its two units on

Plot No.E 23.  Unit Nos.1 and 2 had a contract demand of 3500 KVA

and 1800 KVA respectively.  In 1995, an independent connection was

sought by respondent no.3 for its Unit No.2.   Representation was

made   that   two  units   were   separate   units   and   on  that   basis,   two

independent connections were given.  After that, respondent no.3 filed

an application dated 5.4.1997 to set up a CPP of 7MW capacity.  In

respect of contract demand, it was proposed to retain total contract

demand for 8­12 months after the CPP was fully operational and to

surrender around 50% of the contract demand after that.  Prayer was

also made to provide stand­by power.

3

3.The   Government   of   Maharashtra   issued   a   notification   dated

20.12.1997,   whereby   it   empowered   Maharashtra   State   Electricity

Board (for short, ‘the MSEB’) to finalise the technical and commercial

arrangements   between   captive   power   purchasers   and   their   party

purchasers.   No objection certificate dated 7.1.1998 was issued by

appellant­MSEDCL subject to the Condition No.4, which permitted

respondent   no.3   to   decide   the   level   of   contract   demand   after   the

commissioning of the set and any changes for interconnection would

be governed as per the Board’s Condition of Supply framed from time

to time and its policies as no rules were framed.

4.Circular No.602 dated 23.7.1998 was issued vesting power with

the Board to permit the CPP holder for sale of their CPP power to any

third party through the Board's grid, grant of permission to those

persons   to   use   their   CPP   power   for   self   use   only   and   to   charge

wheeling and transmission loss charges.

5.The Act of 1998 was enacted on 25.4.1998.  Before that, field of

electricity was regulated by Electricity Supply Act, 1948 (for short, 'the

Act of 1948').  Section 49 of the Act of 1948 empowered the respective

Electricity Boards to come up with their tariffs, which could have

differential.   Section 79(j) of the Act empowered the Board to make

regulations pertaining to supply of electricity to the licensees under

4

Section 49.  Section 44 further provided that for establishing the CPP

unit,   prior   consent   of   the   Board   was   mandatory.     MSEB   was

regulating   the   field   of   CPP   as   per   notifications   issued   by   the

Government and the provisions contained in the Act of 1948.

6.On 23.9.1998, respondent no.3 sought clubbing of the contract

demand and subsequent reduction to 3000 KVA for both the units.

The clubbing of two units would increase the total contract demand to

5300 KVA and would necessitate the installation of an EHV Line.

Thus, the same could not be done.  Respondent no.3 was not entitled

to   reduction   of   contract   demand   in   view   of   the   application  dated

5.11.1997.  Hence, it was not permitted as per letter dated 23.9.1998.

7.MSEB submitted a proposal on 4.5.1999 to the Government of

Maharashtra for revision of its retail distribution tariff w.e.f. 1.6.1999,

keeping in view the requirements of Section 59 of the Act of 1948.  The

proposal for revision of tariff was under consideration of the State

Government in the year 1999. Still, no final decision was taken and

the delay was owing to the imposition of Model Code of Conduct due to

elections and on 5.8.1999 MERC was constituted.   The Government

advised   the   MSEB   to   submit     proposal   for   tariff   revision   to

Commission   for   its   approval   and   accordingly,   the   proposal   was

submitted to the MERC.

5

8.Circular No.619 dated 25.5.1999 was issued by the Board to

grant permission for installation of CPP for self use only, reduction in

contract demand to CPP holders would not be permitted and levy of

penal charges at the rate of 2 times/3 times the prevailing tariff to the

CPP holders in their energy bills for over drawal of power on their

agreed   contract   demand   under   planned/unplanned   shutdown   as

stipulated   in   the   Government   of   Maharashtra   resolution   dated

20.12.1997.   On 29.8.1998, respondent no.3 had commissioned its

CPP and withdrew its earlier application dated 18.6.1999 for reduction

in contract  demand  and  resubmitted  two  applications  and  sought

reduction in contract demand of Unit No.1 from 3500 KVA to zero and

increasing contract demand of Unit No.2 from 1800 to 3000 KVA.  The

fresh application could not be granted as the then existing policy of

the appellant­MSEDCL was not to grant any reduction in contract

demand   to   existing   CPP   holders   as   notified   vide   letter   dated

18.6.1999.

9.Vide circular dated 2.9.1999, the policy contained in circular

dated   25.5.1999   was   partially   modified   insofar   as   it   related   to   a

reduction in contract demand.   It permitted CPP holders to reduce

contract demand to 2.5 MVA or 50% of the contract demand of 5 MVA

or above.  It was specifically provided that CPP holders with a contract

demand of less than 5 MVA would not be permitted reduction in

6

contract   demand.     As   respondent   no.3   had   two   independent

connections, each having a contract demand of less than 5 MVA, it

was  not  entitled  to  reduction in contract  demand.    As   per  policy

contained in the aforesaid circular, all the CPP holders were required

to draw at least 25% energy of their monthly consumption from the

appellant­MSEDCL and in case of drawal of less quantity of electricity,

they would be billed for 25% of the energy.  The energy supplied would

be   charged   at   the   rate   of   110%   of   the   tariff   applicable   was   the

condition   of   supply   for   interconnection   and   stand­by   power.

Respondent nos.3 to 7 had sought stand­by power.   The appellant­

MSEDCL had invested huge amount for establishing the necessary

infrastructure.  It was incumbent upon the appellant­MSEDCL to keep

available at all material time the requisite infrastructure for supply of

electricity to respondent nos.3 to 7.  The NOC was issued as per the

prevailing   policy   subject   to  the   condition  of   supply  for  paralleling

connection   or   further   changes   in   policy.     Thus,   circular   dated

2.9.1999 was issued. 

10.On 28.4.2000, the State Government issued a guidance to the

appellant­MSEDCL   to   withdraw   the   said   condition   for   compulsory

drawal of 25% energy as it was not in line with the Government of

Maharashtra  policy  decision  as  mentioned  in  the  resolution  dated

25.4.2000.

7

11.It was submitted on behalf of appellant­MSEDCL that MERC

passed an order on 5.5.2000, pointing out that it would look into the

matter of sale of surplus power by CPPs to MSEB at a later stage

under Section 22(1)(c) of the Act of 1998.  The Commission directed

the MSEB to follow Section 44 of the Act of 1948 in its true spirit and

clear all pending applications by 30.6.2000.   Refusal to the captive

units, on the other hand, was contradictory. 

12.The appellant­MSEDCL modified their policy dated 19.9.2000 in

line   with   Government   of   Maharashtra   CPP   Policy   reflected   in   the

resolution dated 25.4.2000 and withdrew the condition of compulsory

drawl of 25% of the energy of MSEB grid by CPP holders prospectively

with effect from 28.4.2000.  No sanction for connecting the additional

load of the unit at Plot No.E­1 to the CPP was granted.  Respondent

no.3, however, illegally connected the said load of the unit at Plot

No.E­1 to the CPP.

13.On 31.8.2001, the appellant­MSEDCL submitted its proposals to

MERC along with a tariff petition.   The circulars dated 23.7.1998,

25.5.1999, 2.9.1999 and 19.9.2000 were submitted to MERC for its

approval. MERC passed order dated 10.1.2002 on the tariff petition of

the appellant­MSEDCL, in which it was held:

8

  “The Commission is of the opinion that the ‘Captive Power

Policy’   is   a   policy   matter   under   the   jurisdiction   of   the

Government of Maharashtra, and the  Commission  has very

recently been conferred with additional powers under S. 22[2]

of the ERC Act, 1998, which includes the power to aid and

advise the GoM in the formulation of the State Power Policy.

The Commission would not like to comment on the captive

power policy at this stage, but would like to state that the

MSEB has appended the captive power policy along with the

Tariff Proposal for the information of the consumers, and the

Commission’s silence on this policy should not be taken as

approval of the same.”

14.Respondent nos.3 to 6 had filed writ petitions before the High

Court.  The High Court relegated them to MERC.  It was not pointed

out   that there was a provision as to arbitration in case of dispute

between   the   appellant­MSEDCL   and   CPP   holders.     It   was   also

submitted that on 3.3.2004, MERC has passed an order in Case No.55

of 2003, in which it observed:

 “7. …The Commission was seized of the matter relating to the

CPP Policy as a whole, but the previous Circulars continue to

operate since the Commission had not kept them in abeyance,

and they are also not the subject to challenge in the present

proceedings.”

15.Ultimately, vide order dated 21.5.2004, the MERC allowed the

petition   filed   by   respondent   nos.3   to   7   and   set   aside   the

abovementioned   circulars   issued   by   appellant­MSEDCL   from   1998

onwards   on   the   issue   of   CPP.     Even   though   MERC   was   not   in

existence at the time when certain circulars were issued, they have

been quashed on the ground that no approval from MERC had been

obtained.     Aggrieved   thereby,   an   appeal   was   preferred   before   the

APTEL and the same was dismissed. Hence, the appeal.

9

16.It was submitted by the learned counsel appearing on behalf of

appellant­MSEDCL that policy for CPP was evolved by the Government

resolution dated 20.12.1995 onwards.  Thus, circular dated 25.5.1999

provided for contract demand and “take or pay” obligations were result

of the policies of the State Government.   Circular dated 25.5.1999

provided for charging of energy drawn from the appellant­MSEDCL by

CPP at the rate of 110% of the applicable tariff.  It was altered to 125%

vide circular dated 2.9.1999 of the energy from the appellant­MSEDCL

of the monthly consumption based on preceding 12 months before the

commissioning of CPP.

17.The MERC was established on 5.8.1999 though the Act came

into force w.e.f. 25.4.1998.   MERC observed that it was within the

power   of   State   to   continue   with   or   alter   tariff   related

decisions/arrangements to decide about the continuance of tariff on

the   ground   that   CPP   policy   was   in   the   domain   of   the   State

Government as observed in tariff order dated 5.5.2000 (Case No.1 of

1999), tariff order dated 10.1.2002 (Case No.1 of 2001) and order

dated 3.3.2004 (Case Nos.55 and 56 of 2003). It was submitted that

MERC was constituted on 5.8.1999, its approval was not required

with regard to two circulars were issued before the said date.  Reliance

10

has been placed on Binani Zinc Limited v. Kerala State Electricity Board

and Ors., (2009) 11 SCC 244.  

18.It was also submitted on behalf of appellant­MSEDCL that it

incurred costs for additional generation, strengthening of transmission

network and distribution system and for establishing of EHV sub­

station transformation.   The appellant­MSEDCL has taken various

decisions.     The   circulars   had   not   imposed   an  additional   financial

burden on CPP holders.  The appellant­MSEDCL agreed to allow CPP

holders,   who   consented   for   expansion   load,   for   using   against   the

existing load and also reduction in contract demand, as such, it is

clear that financial health was affected.

19.It was further submitted on behalf of appellant­MSEDCL that

circulars as per the policy of   the State Government could not have

been invalidated.   The Commission could have passed appropriate

order on merits concerning matters after its constitution.  It could not

have   quashed   the   circulars   issued   before   its   establishment.     The

appellant­MSEDCL   had   the   power   to   alter   the   tariff   when   the

Commission was not established and the Government has authorised

it also.  Under Section 44 of the Act of 1948, the CPP industry would

be bound by the policy of the Board and directions of the Government

of Maharashtra.  The APTEL has failed to consider that circular dated

2.9.1999 does not amount to a revision of tariff, it pertained to the

11

policy regarding the CPP.   The APTEL did not consider that huge

amount   has   been   spent   on   infrastructure   which   was   to   be   kept

available for the standby facility. The Government of India letter dated

22.8.1994 contemplated both the units of respondent no.3 as separate

units.   The policy decision dated 20.12.1997 of the Government of

Maharashtra has also not been considered.  The APTEL failed to take

note of the letter dated 13.10.1999 issued by the appellant­MSEDCL

to   respondent   no.3   in   respect   of   unauthorised   act   of   connecting

supply from Plot No.E­23 to Plot No.E­1 without any sanction from the

appellant­MSEDCL.  The APTEL also failed to consider that circulars,

which have been quashed, were only explanations/clarifications to the

earlier notifications coercing the policy of CPPs.

20.It was submitted that the APTEL did not consider order dated

10.1.2002 passed by MERC, in which it observed that CPP is a policy

matter under the jurisdiction of the Government of Maharashtra and

the Commission has been recently conferred with the additional power

under Section 22(2) of the Act of 1998, which includes the power to

aid and advise the Government of Maharashtra in the formulation of

the State Power Policy.  The Commission kept silent on CPP at that

stage.   It was further submitted that Commission mentioned in the

order that it was conferred with the powers under Section 22(2) of the

12

Act of 1998 recently, thus, the Commission should not have struck

down the CPP and the circulars regarding that. 

21.The copies of the circular were forwarded as in the case of all

other circulars issued by  appellant­MSEDCL to its field officers.  The

appellant­MSEDCL had the power to alter the tariff, the circular dated

25.5.1999   was   authorised   one,   which   was   partially   modified   on

13.8.1999.     One   of   the   modifications   was   that   CPP   holders   were

required to draw at least 25% of their monthly consumption from the

appellant­MSEDCL.     There   was   no   additional   financial   burden

imposed on CPP holders.  The policy contained in the circular was a

matter   of   economic   policy.     It   was   also   submitted   on   behalf   of

appellant­MSEDCL that all the circulars relating to CPP generation

were submitted to Tribunal for approval.  The Tribunal did not decide

the validity thereof vide order dated 10.1.2002.   The Tribunal could

not have declared the said circular to be bad in law only on the ground

that prior approval of the Tribunal was not taken without deciding the

issues on merits.  Even if the Commission had the power, it ought to

have gone into the merits of the case and reasonableness of the claim

made   by   the   appellant­MSEDCL   as   reflected   in   circulars.     The

Government’s advice dated 28.4.2000 was non­binding advice upon

the appellant­MSEDCL under Section 78A of the Act of 1948.

13

22.It was submitted on behalf of respondents that after enforcement

of the Act, there was no power with MSEB to issue circulars under the

Act of 1998.  The Commission had sole and exclusive power to frame

the tariff.  Thus, no case for interference is made out in the appeal.

The Government also directed MSEB to cancel its circular as it was

not in consonance with the policy of the State.  Circulars could not be

said to be enforceable.   The change in policy as per circular dated

2.9.1999 was not informed; thus, the exercise of power was arbitrary

and void.  The levy of tariff for minimum consumption at 25% of the

energy   consumed   in   the   preceding   12   months   before   the

commissioning of the CPP at the rate of 110% of the tariff is wholly

and utterly unreasonable.   Therefore, it was unsustainable.   It was

also submitted that neither Section 44 nor any other provisions of the

Act of 1948 enabled  MSEB to impose any condition in the grant of

consent, such as maintenance of contract demand at a particular

level.  The Board cannot unilaterally revise the charges in breach of

such stipulations fixing the special tariff.   A notification cannot be

inconsistent   with   the   terms   of   the   agreement.     If   subsequent

notification is quashed, it will not revive earlier notification.

23.An affidavit in compliance with the order dated 11.7.2019 has

been filed on behalf of appellant­MSEDCL stating   that   supply of

electricity, made available, was used by respondents to manufacture

14

their products.  The cost incurred on production has been passed on

to the buyers/consumers buying their products.   Hence, it would

tantamount to unjust enrichment in case a refund is ordered. 

24.The first question for consideration is whether the Commission

could have quashed circulars  issued by the appellant­MSEDCL before

its formation.  The Commission was constituted under the Act of 1998

on 5.8.1999.   The circular issued before that could not have been

quashed   on   the   ground   that   MSEB   had   no   power   to   issue   them

without the approval of the Commission.  The decisions in that regard

of Commission as well as of APTEL are liable to be set aside.  In Binani

Zinc Limited (supra), this Court held that before Commission came into

existence,   the   power   was   to   be   exercised   by   the   State   Electricity

Board.  This Court held thus:

 “31. The State Electricity Boards are entitled to frame tariff in

terms of the provisions contained in the 1948 Act. The tariff so

framed is legislative in character. The Board, as a statutory

authority, is bound to exercise its jurisdiction within the four

corners of the statute. It must act in all fields, including the

field of framing tariff by adopting the provisions laid down in

the   1948   Act   or   the   Rules   and   the   Regulations   framed

thereunder. 

32.  It is one thing to say that while framing tariff the Board

can only take into consideration the provisions laid down in

the   Schedule   appended   to   the   Act   and/or   the   directions

contained in the policy decisions issued by the State as also

other statutory principles governing the same but then a tariff

framed by it cannot be held to be ultra vires only because it

did not take into consideration certain principles laid down in

clauses (c) to (g) of sub­section (2) of Section 29 of the 1998

Act.

***

15

41. We have, however, no hesitation in finding that the State

Electricity Board had the requisite jurisdiction to revise a tariff

till   such   time   as   the   Commission   was   constituted   and   the

purposes of the 1998 Act could be achieved through it. Till the

time the Regulatory Commission was not constituted by the

State of Kerala, the power to determine tariff remained with

the Board under the Electricity (Supply) Act, 1948 as it was

not repealed by the Electricity Regulatory Commissions Act,

1998. Parliament could not have intended to bring about a

situation   where   no   authority   would   be   empowered   to

determine the tariff between the date of coming into force of

the ERC Act, 1998 and the constitution of the Commission. It

is only after the Regulatory Commission is constituted that it

will be the sole authority to determine the tariff.”

The decision of BSES Ltd. v. Tata Power Co. Ltd., (2004) 1 SCC

195, has been explained in Binani Zinc Limited (supra). 

25.Concerning circular dated 2.9.1999, which remained in force till

28.4.2000, the Commission as well as the APTEL were required to

consider impact of Commission earlier order passed on 10.1.2002 and

also its observations made in the said order that CPP is a policy

matter and that Commission was recently conferred with the power

under Section 22(2) of the Act of 1998, it ought to have gone into the

merits of the claim.   It was also pointed out on behalf of appellant­

MSEDCL that it had submitted circulars for approval to Commission,

which has not gone into the merits of the subject matter and later

quashed  circulars on the ground of competence. The MSEDCL filed

circulars along with tariff proposal for approval as that was an essence

of the tariff.  

16

26.It has also been pointed out that in subsequent orders also,

circulars as to CPP were relied upon by the Commission.   It was

incumbent upon the Commission to consider the effect of its orders

and the prayer made by the appellant­MSEDCL to consider merits of

various circulars while fixing the tariff.

27.As dispute pertains to the period from 2.9.1999 to 28.4.2000,

and it is apparent from the additional affidavit filed by the appellant­

MSEDCL   that   the   respondents   used   supply   of   electricity   to

manufacture their products.   The cost incurred on production has

been   passed   on   to   the   buyers/consumers   buying   their   products.

Hence, it would tantamount to unjust enrichment in case a refund is

ordered.  In the peculiar facts of the case, as the Commission earlier

opined in order dated 10.1.2002 that CPP is a policy matter and it did

not decide as to the merits of subject matter as prayer for approval

was made by the appellant­MSEDCL.  The Commission observed that

it   would   consider  the   matter  in  the   future,   but  later   on,   without

considering   on   merits   the   reasonableness   of   the   demand,   the

Commission quashed the circulars.   It is apparent that the liability

was passed on to the buyers/consumers by the respondent nos.3 to 7

as electricity was used to manufacture  their products sold in the

market, working out the price based on expenditure. It would not be

appropriate in the peculiar facts of the case to direct refund to be

17

made by the appellant­MSEDCL of the amount recovered by it as it

would tantamount to unjust enrichment.  Thus, in the peculiar facts

and circumstances of the case, it is not considered appropriate to

remit the matter to decide the dispute on merits after two decades for

the period from 2.9.1999 to 28.4.2000, during which circular dated

2.9.1999 was in force. 

28.Consequently, we set aside the orders passed by the Commission

as well as the APTEL and hold that circulars and the policy decisions

issued before the establishment of the Commission were illegally set

aside and in the peculiar facts and circumstances of the case we set

aside the order concerning refund of amount recovered by MSEB.

29.The appeal is allowed to the aforesaid extent.   The parties are

directed to bear their own cost incurred.

          ……………………………….J.

  (Arun Mishra)

                  ……………………………….J.

    (M.R. Shah)

                  ……………………………….J.

       (B.R. Gavai)

New Delhi;                      

February 28, 2020.