ORISSA POWER TRANSMISSION CORPORATION LIMITED Vs. MADHYA PRADESH POWER TRANSMISSION CORPORATION LTD. AND ORS.

JUDGEMENT

(1.) THIS petition has been filed seeking approval for determination of wheeling charges in respect of Transmission System of Orissa Power Transmission Corporation Limited (OPTCL) comprising the 220 kV D/C Rourkela -Tarkera -Budhipadar -Korba (Odisha Portion) Line and associated substation bays (hereinafter referred to as "the transmission asset") for the period from 1.4.2004 to 31.3.2009 for transmission of surplus power from NTPC power stations in Eastern Region (ER) to Western Region (WR) based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, (hereinafter referred to as "the 2004 Tariff Regulations"). The surplus power from NTPC power stations in Eastern Region (ER) to the constituents of Western Region (WR) is transmitted through the

(2.) DETAILS of the assets for which tariff is being determined in this order are as under: -

(3.) AS per the Report dated 30.09.2005 on "Fixation of Wheeling Charges in respect of Transmission System of GRIDCO for wheeling of power from NTPC stations in ER through their system to MPSEB with effect from 01.04.2001", submitted to the Commission by Member Secretary, Eastern Region Electricity Board, date of commercial operation and the capital cost of different assets covered in the petition are as below: -