General - (1.) THE application for review has been made by Tamil Nadu Electricity Board (hereinafter referred to as "the applicant") for review of the Commission's order dated 31.1.2008 in Petition No. 179/2004 whereby the Commission determined tariff for Talcher STPS Stage-II, hereinafter referred to as "the generating station" for the period 1.4.2004 to 31.3.2009. Facts
(2.) The generating station comprises of four units of 500 MW each. The first two units were declared under commercial operation during 2003-04, and their tariff for that year was approved by the Commission in its order dated 13.6.2005 in Petition No. 1/2003. The third and fourth units were declared under commercial operation on 1.11.2004 and 1.8.2005 respectively. Petition No. 179/2004 was filed by the respondent for determination of tariff for the generating station wherein it considered the capital cost as under: JUDGEMENT_358_TLET0_20080.htm
(3.) FOR the purpose of tariff, the respondent considered loan of Rs. 347277 lakh (notional) and equity of Rs. 148833 lakh in the ratio of 70:30 though in FORm 13 it had indicated that the gross loan of Rs. 311444 lakh was drawn for the generating station.;