RATNAGIRI GAS AND POWER PVT. LTD. Vs. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED, ELECTRICITY DEPARTMENT, GOVT. OF GOA, ELECTRICITY DEPARTMENT, ADMINISTRATION OF DAMAN & DIU AND ELECTRICITY DEPARTMENT, ADMINISTRATION OF DADRA AND NAGAR HAVELI

JUDGEMENT

(1.) THE petitioner, Ratnagiri Gas & Power Pvt. Ltd. (RGPPL) has filed the present petition under Section 79 of Electricity Act with the specific prayers noted as under:

(2.) RGPPL owns a generating station located in Ratnagiri District of the State of Maharashtra with an installed capacity of 1967.08 MW (under commercial operation) and an LNG terminal of 5.0 MMTPA capacity (under revival stage). Ministry of Power has allocated 95% of capacity of the generating station to the State of Maharashtra and the balance capacity has been allocated to the State of Goa and the Union Territories of Daman & Diu and Dadra and Nagar Haveli. The share allocated to the State of Maharashtra is supplied to Maharashtra State Electricity Distribution Company Limited (MSEDCL) and for this purpose RGPPL and MSEDCL entered into a Power Purchase Agreement (PPA) dated 10.4.2007 for sale and purchase of electricity from the generating station.

(3.) THE domestic gas allocation under the contracts entered into by RGPPL with the designated suppliers is as under: