POWER GRID CORPORATION OF INDIA LIMITED, GURGAON Vs. KARNATAKA POWER TRANSMISSION CORPORATION, LTD., BANGALORE

JUDGEMENT

(1.) THIS petition has been filed for determination of transmission tariff for the subject transmission assets under Transmission System associated with Neyveli Lignite Corporation - II (NLC -II) Expansion Project in Southern Region for the period from 1.4.2009 to 31.3.2014 based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, (hereinafter referred to as "the 2009 regulations").

(2.) THE administrative approval and expenditure sanction to the transmission project was accorded by Government of India at an estimated cost of Rs. 69183 lakh including IDC of Rs. 4135 lakh (based on 2nd quarter, 2004 price level). RCE of the project has been approved by the Board of Directors of the petitioner vide memorandum dated 22.3.2010 for a total cost of Rs. 96239 lakh including IDC of Rs. 10732 lakh (based on 3rd quarter 2009 price level).

(3.) IN line with the procedure defined in the Commission's Letter No. C -7/189(204)/2009 -CERC dated 23.10.2009, the petitioner has combined the assets as given overleaf: -