TAMIL NADU TRANSMISSION CORPORATION LIMITED (TANTRANSCO) Vs. TRANSMISSION CORPORATION OF ANDHRA PRADESH LIMITED AND ORS.

JUDGEMENT

(1.) THE petitioner, Tamil Nadu Transmission Corporation Limited (TANTRANSCO) is a subsidiary of Tamil Nadu Electricity Board Limited, within the meaning of Companies Act, 1956. The petitioner has been declared as the State Transmission Utility (STU) by the Government of Tamil Nadu and being a STU, the petitioner is deemed to be a transmission licensee under Section 14 of the Electricity Act, 2003 (hereinafter referred to as "the Act"). The instant petition has been filed by TANTRANSCO for approval of the annual transmission charges of the transmission assets covered in the petition under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 (hereinafter "the 2009 Tariff Regulations") in compliance of the Commission's order dated 14.3.2012 in Petition No. 15/SM/2012.

(2.) THE Commission vide order dated 14.3.2012 in Petition No. 15/SM/2012 gave the following directions: - -

(3.) THE petitioner has submitted that out of the six inter -State lines, the Edamon -Tirunelveli 400 kV line (Kerala -Tamil Nadu) was commissioned on 1.7.2010 under ATS of Kudankulam APP and it is owned and operated by Power Grid Corporation of India limited (PGCIL). PGCIL has claimed the transmission tariff for the said asset in Petition No. 183/TT/2011. Hence, this line does not pertain to inter -State lines of TANTRANSCO. The five other inter -State lines are owned by TANTRANSCO, which connect the State of Tamil Nadu to the States of Kerala, Andhra Pradesh and Karnataka. Therefore, these five inter -State transmission lines of TANTRANSCO have been identified for approval of transmission tariff and for inclusion in PoC charges.