POWER GRID CORPORATION OF INDIA LTD. Vs. BIHAR STATE ELECTRICITY BOARD, PATNA AND ORS.
LAWS(APTE)-2012-10-20
APPELLATE TRIBUNAL FOR ELECTRICITY
Decided on October 12,2012

POWER GRID CORPORATION OF INDIA LTD. Appellant
VERSUS
Bihar State Electricity Board, Patna And Ors. Respondents

JUDGEMENT

- (1.)THIS petition has been filed by Power Grid Corporation of India Limited (PGCIL) under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 (hereinafter referred to as "2009 Tariff Regulations") for determination of transmission tariff for Baripada -Chandaka (Mendhasal) (GRIDCO) 400KV D/C Line under ERSS -1 in Eastern Region from actual the actual date of commercial operation i.e. 1.9.2011 to 31.3.2014. The administrative approval for the Eastern Region Strengthening Scheme -I was accorded by the Ministry of Power vide letter no. 12/4/2005 -PG dated 4.10.2006 at an estimated cost of Rs. 97596 lakh including IDC of Rs. 4572 lakh. The following assets are covered in ERSS -I: -
Transmission Lines:

1) Durgapur -Jamshedpur 400 kV D/C Line

2) Jamshedpur -Baripada 400 kV D/C Line

3) Baripada -Chandaka (Mendhasal)(GRIDCO) 400 kV D/C Line

4) Re -conductoring of Siliguri -Purnea 400 kV D/C line with twin INVAR Moose conductor

Substations:

1. Jamshedpur 400/220 kV Sub -station Extension

(2.)DURGAPUR 400/220 kV Sub -station Extension
Baripada 400/220/132 kV Sub -station Extension

(3.)SILIGURI 400/220 kV Sub -station Extension - Re -conductoring of 400 kV bays including dismantling & replacement of equipment and associated works.


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