IN RE: RAICHUR SHOLAPUR TRANSMISSION COMPANY LIMITED; MANAGING DIRECTOR, RAICHUR SHOLAPUR TRANSMISSION COMPANY LIMITED Vs. STATE

JUDGEMENT

(1.) BY order dated 24.8.2011, Raichur Sholapur Transmission Company Limited (hereinafter referred to as 'the licensee') was granted transmission licence in terms of Regulation 7 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 (hereinafter referred to as the 'Transmission Licence Regulations') as amended from time to time for the transmission systems associated with Krishnapattnam UMPP -Synchronous inter -connection between Southern Region and Western Region (Part -B) comprising the following element:

(2.) CENTRAL Electricity Authority has approached the Commission in terms of Clause 5.8 of the Transmission Service Agreement for intervention in the matter. Clause 5.8 of the TSA provides as under:

(3.) IN view of the above, the respondents are directed to explain, latest by 24.12.2013 regarding the reasons for delay and the remedial measures being taken by them to implement the project within the schedule time.