DAMODAR VALLEY CORPORATION, KOLKATA Vs. DELHI TRANSCO LTD, NEW DELHI AND MADHYA PRADESH POWER TRADING COMPANY LTD, JABALPUR

JUDGEMENT

(1.) THIS petition has been filed by the petitioner, Damodar Valley Corporation Ltd (DVC) for approval of tariff of Chandrapura Thermal Power Station, (2 x 250 MW) (hereinafter referred to as "the generating station") for the period from 2.11.2011 to 31.3.2014 for Unit -7 and for Unit -8 from 15.7.2011 to 31.3.2014, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 (hereinafter referred to as "the 2009 Tariff Regulations"). The petitioner had earlier filed Petition No. 339/2010 before the Commission for determination of tariff for the generating station from the respective date of their commercial operation till 31.3.2014 and the Commission after hearing the matter on 23.6.2011, disposed of the same by order dated 6.7.2011 as under:

(2.) UNIT -8 of the generating station has achieved commercial operation on 15.7.2011 and Unit -7 was expected to be declared under commercial operation on 31.10.2011. Accordingly, in terms of the liberty granted as above, the petitioner has filed this petition for determination of tariff of Units -7 and 8 of the generating station from the date of their commercial operation (COD). The petitioner has also prayed for grant of provisional tariff in terms of Regulation 5 of the 2009 Tariff Regulations, pending determination of final tariff.

(3.) THE petitioner has filed this petition in compliance with Clauses (1) and (2) of Regulation 5 of the 2009 Tariff Regulations. The petitioner had posted the tariff petition in its website, published notice in the newspapers as regards its filing of the tariff petition and has also served copies of the petition on the beneficiaries, in line with Regulation 3(6) of the Central Electricity Regulatory Commission (Procedure for making of application for determination of tariff, publication of the application and other related matters) Regulations, 2004.