- (1.) THIS petition has been filed by the petitioner, NTPC Ltd. for review of order dated 15.5.2014 in Petition No. 139/GT/2013 whereby the Commission had revised the tariff of Anta Gas Power Station (419.33 MW) (the generating station) in terms of the proviso to Regulation 6(1) of the 2009 Tariff Regulations for the period from 1.4.2009 to 31.3.2014.
(2.) AGGRIEVED by the said order, the petitioner has sought review on the ground of error apparent on the face of the order, raising the following issues: (i) Disallowance of capitalization for Gas Turbine Inlet Air Cooling System; (ii) Disallowance of capital expenditure on Energy Management System; (iii) Disallowance of exclusion of reversal of liability on account of adjustment made to the expenditure of additional reservoir; (iv) Error in the computation of cumulative depreciation for the year 2011 -12
(3.) THE matter was heard on admission and the Commission by interim order dated 4.8.2014 admitted the review petition on the issue raised in para 2 (i) and (iii) above and issued notice to the respondents. While the prayer of the petitioner on the issue in para 2(iv) above was directed to be rectified, the issue in para 2 (ii) above was however rejected by the said order. Heard the learned counsel for the parties on the issues admitted vide order dated 4.8.2014. We now proceed to consider the prayer of the petitioner in the subsequent paragraphs. Disallowance of Capitalization for Gas Turbine Inlet Air Cooling System;