- (1.) The present petition has been preferred by Power Grid Corporation of India Ltd. ('the petitioner'), a transmission licensee, for truing up of capital expenditure and tariff for (a) Combined elements of Talcher and Kolar (HVDC portion) (Notional COD: 1.3.2003),and (b) Combined elements of Talcher and Kolar (AC portion) (Notional COD: 1.6.2003) under Transmission System associated with Talcher -II project in Southern Region under Regulation 6 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 (hereinafter referred to as "the 2009 Tariff Regulations") based on actual expenditure for the period 1.4.2009 to 31.3.2014, and for determination of tariff under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 (hereinafter referred to as "the 2014 Tariff Regulations") for the period from 1.4.2014 to 31.3.2019.
(2.) The respondents are distribution licensees or power procurement companies of the State, who are procuring transmission service from the petitioner, mainly beneficiaries of Southern Region.
(3.) The petitioner has served the petition to the respondents and notice of this application has been published in the newspaper in accordance with Sec. 64 of the Electricity Act, 2003 ("the Act"). No comments have been received from the public in response to the notices published by the petitioner under Sec. 64 of the Act. The hearing in this matter was held on 02.12.2015. Respondent No. 4 i.e., Tamil Nadu Generation and Distribution Corporation Ltd. (TANGEDCO), sought one week's time to file reply to the petition which was allowed by the Commission to file their reply by 10.12.2015 and directed the petitioner to submit the rejoinder to the reply filed by Respondent No. 4 on affidavit with copy to the respondents by 16.12.2015 with the directive that in case no information is filed within the due date, the matter shall be considered based on the available records. Reply has been filed by Respondent No. 4, vide affidavit dated 18.12.2015 and subsequently the petitioner has filed rejoinder vide affidavit dated 1.1.2016. The concerns expressed by the respondents have been addressed in the respective paras of this order. The petitioner was directed to submit the additional information through letter dated 27.11.2015. The petitioner has submitted the additional information. Having heard the representatives of the petitioner and the respondents and perused the material on record; we proceed to dispose of the petition.;