POWERGRID JABALPUR TRANSMISSION LIMITED Vs. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED (MSEDCL) AND ORS.

JUDGEMENT

(1.) THE petitioner, Vindhyachal Jabalpur Transmission Limited, has filed this petition under Section 14 read with Section 15(1) of the Electricity Act, 2003 (the Act) for grant of transmission licence to establish transmission system for "Transmission System Strengthening associated with Vindhyachal -V" on "Build, Own, Operate and Maintain? (BOOM) basis, comprising of the following element:

(2.) BASED on the competitive bidding carried out by REC Transmission Projects Company Limited (RECTPCL) in accordance with the Guidelines issued by Ministry of Power, Govt. of India under Section 63 of the Act, M/s. Power Grid Corporation of Indian Ltd. emerged as the selected bidder with the lowest levelized transmission charges of Rs. 2109.98 million.

(3.) A public notice under Section 15(5) of the Act was published on 26.5.2015 in all editions of Hindustan Times and Hindustan (Hindi). No suggestions/objections have been received from the members of the public in response to the public notice.