- (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 LILO of Vemagiri -Gajuwaka 400 kV D/C Line at Simhadri -II TPS under transmission system associated with Simhadri -II generation project in Southern Region (hereinafter referred as "transmission asset") under 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 from date of COD i.e., 1.8.2011 to 31.3.2014, and for determination of tariff under the 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 mostly distribution licensees of States, who are procuring transmission service from the petitioner, mainly beneficiaries of Southern Region and transmission licensee.
(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 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 21.12.2015. Reply has been filed by Tamil Nadu Generation and Distribution Company Ltd. (TANGEDCO), Respondent No. 4, i.e., vide affidavit dated 18.12.2015. The concerns expressed by respondents are being addressed in the respective paras of this order. Having heard the representatives of the petitioner and perused the material on record, we proceed to dispose of the petition.;