POWER GRID CORPORATION OF INDIA LIMITED Vs. KARNATAKA POWER TRANSMISSION CORPORATION LTD.
LAWS(ET)-2014-12-5
CENTRAL ELECTRICITY REGULATORY COMMISSION
Decided on December 26,2014

POWER GRID CORPORATION OF INDIA LIMITED Appellant
VERSUS
KARNATAKA POWER TRANSMISSION CORPORATION LTD. Respondents

JUDGEMENT

- (1.) THE instant petition has been filed by Power Grid Corporation of India Limited (PGCIL), seeking approval of transmission tariff for "Thermal Powertech Corporation India Limited -Nellore Pooling Station Transmission Line with associated bays extensions" (hereinafter referred to as "transmission asset") for tariff block 2009 -14, under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 (hereinafter referred to as "the 2009 Tariff Regulations").
(2.) THE Investment Approval (IA) to the transmission project was accorded by the Board of Directors of the petitioner vide Memorandum, Ref. No. C/CP/Thermal Powertech, dated 9.2.2012, at an estimated cost of Rs. 9736 lakh, including IDC of Rs. 509 lakh, based on 4th quarter, 2011 price level. The project was scheduled to be completed within 27 months from the date of investment approval, i.e. by 1.6.2014. The scope of the project includes the following: - Transmission Lines Thermal Power tech Corporation India Switchyard -Nellore Pooling Station 400 kV D/C (Quad) Line Sub -stations Extension of 400/220 kV Nellore Pooling Station
(3.) THE instant petition covers the entire scope of work covered under this project. The instant transmission asset was commissioned on 1.9.2013. There is no time over -run. The transmission charges claimed by the petitioner based on the actual date of commercial operation are as under: -;


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