VIZAG TRANSMISSION LIMITED Vs. TAMIL NADU GENERATION AND DISTRIBUTION COMPANY LIMITED (TANGEDCO) AND ORS.

JUDGEMENT

(1.) THE petitioner, Vizag Transmission Limited has filed this petition under Section 14 read with Section 15(1) of the Electricity Act, 2003 (the Act) for grant of transmission licence to undertake the business of establishing, commissioning, operation and maintenance of the transmission systems comprising the following elements:

(2.) THE petitioner has submitted that RECTPCL in its capacity as the BPC invited bids from the prospective bidders for issue of Request for Qualification (RfQ) to qualify/shortlist the bidders for participation in the next stage of bidding i.e. Request for Proposal (RfP) as part of the process for selection of Transmission Service Provider (TSP) in accordance with the Guidelines. The bidder selected in accordance with the bidding process was required to acquire one hundred percent of equity shares in the Vizag Transmission System Limited, New Delhi and then assume the responsibility of the TSP to establish the transmission project and to provide transmission service on long -term basis to the following Long Term Transmission Customers (LTTCs) of the project, namely:

(3.) THE Commission after considering the application of the petitioner in the light of the provisions of the Electricity Act, 2003 and the provisions 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') prima facie proposed to grant licence to the petitioner. Relevant para of our order dated 21.11.2013 is extracted as under: