POWER GRID CORPORATION OF INDIA LTD Vs. MADHYA PRADESH POWER TRANSMISSION COMPANY LTD
LAWS(ET)-2007-1-8
CENTRAL ELECTRICITY REGULATORY COMMISSION
Decided on January 23,2007

Appellant
VERSUS
Respondents

JUDGEMENT

- (1.) THE petition has been filed for approval of tariff for Raipur-Chandrapur (Bhadrawati) 400 kV D/C transmission line including bay extension at Raipur and Bhadrawati sub-stations (the transmission line) in Western Region for the period 1.6.2005 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�) after accounting for additional capitalization of Rs. 663.63 lakh during 2005-06. THE petitioner has also prayed for the reimbursement of expenditure from the beneficiaries incurred towards publishing of notices in newspapers and the petition filing fee.
(2.) The investment approval for the transmission line was accorded by the Board of Directors of the petitioner company as per Memorandum dated 28.3.2003 at an estimated cost of Rs. 24860 lakh, including IDC of Rs. 2488 lakh, based on 4th quarter 2002 price level. Subsequently, the revised cost estimates were approved by the Board of Directors of the petitioner company as per Memorandum dated 17.1.2006 at an estimated cost of Rs. 26995 lakh, including IDC of Rs. 1519 lakh. The transmission line was scheduled to be commissioned by December 2005. However, it was declared under commercial operation on 1.6.2005, nearly 7 months ahead of schedule. The constituents of Western Region in its Board meeting agreed for advancement of the date of commissioning of the transmission line.
(3.) THE provisional transmission charges for the transmission line were approved by the Commission in its order dated 23.2.2006 in Petition No. 106/2005. THE present petition is for approval of final tariff from the date of commercial operation.;


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