- (1.) THE petitioner, Power Grid Corporation of India Limited, had filed this petition for approval of transmission tariff in respect of transmission system associated with Talcher-I STPS (hereinafter referred to as "the transmission system") in Eastern Region for the period from 1.4.2001 to 31.3.2004.
(2.) On completion of pleadings and after hearing the parties, final tariff in respect of the transmission system was awarded vide the Commission's order dated 6.8.2003. The summary of the tariff awarded is given hereunder: JUDGEMENT_312_TLET0_20080.htm JUDGEMENT_312_TLET0_20081.htm Ntpc had filed Appeal No. 96/2005 before the Appellate Tribunal for Electricity pertaining to Kawas GPS involving tariff for the period ending 31.3.2001, questioning, inter alia, the methodology adopted by the Commission for computation of interest on loan. The appeal was disposed of vide judgment dated 14.11.2006. The Appellate Tribunal vide the above judgment held, inter alia, that interest on loan capital should be determined based on normative debt repayment formula.
(3.) AS the above direction of the Appellate Tribunal relates to the general methodology adopted by the Commission for computation of interest on loan, irrespective of the nature of the assets, whether generation or transmission, the judgment is considered to be judgment in rem and is being applied to all cases of tariff determination where the methodology impugned before the Appellate Tribunal had been applied. Based on this decision, the transmission charges in respect of the transmission system for the period 1.4.2001 to 31.3.2004 are being recalculated.;