GADARWARA (B) TRANSMISSION LIMITED Vs. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED (MSEDCL) AND ORS.

JUDGEMENT

(1.) THE petitioner, Gadarwara (B) Transmission Limited, has filed the present petition for grant of transmission licence under Section 14 read with Section 15 (1) of the Electricity Act, 2003 (hereinafter referred to as "the Act") to establish "Transmission System associated with Gadarwara STPS (2X800 MW) of NTPC (Part -B)" (hereinafter referred to as "Transmission System") on Build, Own, Operate and Maintain (BOOM) basis comprising the following element:

(2.) BASED on the competitive bidding carried out by REC Transmission Projects Company Limited (hereinafter referred to as 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 India Limited emerged as the selected bidder with the lowest levelized transmission charges of Rs. 2567.26 million/annum.

(3.) A public notice under Section 15 (5) of the Act was published on 26.6.2015 in all editions of Hindustan Times and Dainik Bhaskar (Hindi). No suggestions/objections have been received from the members of the public in response to the public notice.