POWER GRID CORPORATION OF INDIA LIMITED Vs. KARNATAKA POWER TRANSMISSION CORPORATION LTD
LAWS(ET)-2008-2-14
CENTRAL ELECTRICITY REGULATORY COMMISSION
Decided on February 08,2008

Appellant
VERSUS
Respondents

JUDGEMENT

- (1.) THE application has been made for approval of tariff for Neelmangala-Somanahally 400 kV D/C transmission line along with bay extension at Neelmangala (KPTCL) and Somanahally (Powergrid) (the transmission line) under the System Strengthening Scheme-III (the transmission scheme) in Southern Region from 1.1.2007 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. 99.14 lakh during 2006-07. THE petitioner has also prayed for the reimbursement of expenditure from the beneficiaries incurred towards publishing notices in newspapers and the petition filing fee.
(2.) The investment approval for the transmission scheme was accorded by Ministry of Power vide its letter dated 26.10.2004 at an estimated cost of Rs. 28478 lakh, which includes IDC of Rs. 801 lakh. The transmission line is part of the transmission scheme, the apportioned approved cost of which is stated to be Rs. 6057 lakh. The provisional transmission charges for the transmission line, declared under commercial operation on 1.1.2007, were approved by the Commission in its order dated 16.7.2007 in Petition No. 64/2007. The present petition is for approval of final tariff.
(3.) THE transmission line was scheduled to be commissioned by April 2007. During 140th SREB meeting held on 18.3.2006, preponment of transmission line was discussed and the constituents agreed to earlier commissioning of this line.;


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