- (1.) THIS petition has been filed by the petitioner, a generating company owned or controlled by the Central Government for approval of tariff in respect of Ramagundam Super Thermal Power Station, Stage - III (500 MW) (hereinafter referred to as "the generating station") for the period 25.3.2005 to 31.3.2009, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, (hereinafter referred to as "the 2004 regulations"). The petitioner has also sought reimbursement of expenditure towards publishing of notices in the newspapers and the petition filing fee. No other specific relief is prayed for.
(2.) The generating station has a capacity of 500 MW. The scheduled and actual dates of commercial operation of the generating station are 22.8 2006 and 25.3.2005 respectively. The details of the fixed charges claimed by the petitioner are given hereunder: JUDGEMENT_276_TLET0_20070.htm JUDGEMENT_276_TLET0_20071.htm
(3.) THE details of working capital furnished by the petitioner and its claim for interest thereon are summarised hereunder: JUDGEMENT_276_TLET0_20070.htm JUDGEMENT_276_TLET0_20072.htm ;