POWER GRID CORPORATION OF INDIA LTD. Vs. MADHYA PRADESH POWER MANAGEMENT COMPANY LTD. AND ORS.
LAWS(ET)-2016-1-6
CENTRAL ELECTRICITY REGULATORY COMMISSION
Decided on January 08,2016

Appellant
VERSUS
Respondents

JUDGEMENT

- (1.) The petition has been preferred by Power Grid Corporation of India Limited (hereinafter referred to as "the petitioner"), a transmission licensee, for revision of tariff 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 truing up of capital 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 in respect of Korba Transmission System in Western Region (hereinafter referred to as "the transmission asset").
(2.) The respondents are distribution licensees, who are procuring transmission service from the petitioner, mainly beneficiaries of Western Region.
(3.) The brief facts of the case are as follows: - - "a) The date of commercial operation of the transmission asset is 1.4.1992. The Commission vide its order dated 3.4.2013 in Petition No. 145/2009 had approved the capital cost of Rs. 23435.94 lakh as on 31.3.2009 as under: - b) The petitioner had approached the Commission vide Petition No. 145/2009 for approval of additional capital expenditure towards replacement of circuit breakers, LAs, strengthening of towers for 400 kV Itarsi -lndore ckt -II and reactors for Korba transmission system during 2009 -10, 2010 -11 and 2011 -12, de -capitalisation during 2009 -10 and 2010 -11 and determination of tariff for 2009 -14 tariff period. c) The Commission, vide order dated 3.4.2013, had allowed an additional capital expenditure of Rs. 543.78 lakh for 2009 -10, Rs. 150.97 lakh for 2010 -11 and Rs. 211.57 lakh for 2011 -12 and de -capitalisation of Rs. 176.74 lakh for 2009 -10 and Rs. 41.70 lakh for 2010 -11. The Commission determined the tariff for the transmission asset for tariff period 2009 -14 based on admitted capital cost of Rs. 23435.94 lakh and estimated net additional capital expenditure of Rs. 687.88 lakh for 2009 -14 tariff period as under: - - ;


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