M/S. OPG RENEWABLE ENERGY PRIVATE LIMITED & ANOTHER Vs. TAMIL NADU GENERATION & DISTRIBUTION CORPORATION LIMITED & ANOTHER

JUDGEMENT

(1.) 1. Appeal No. 196 of 2013 has been filed by M/s. OPG Renewable Energy Private Limited challenging the impugned order dated 20.6.2013 in Tariff Petition No. 1 of 2013 passed by Tamil Nadu Electricity Regulatory Commission ("State Commission") regarding the tariff for generation and distribution for Tamil Nadu Generation and Distribution Corporation Ltd. ("TANGEDCO"). In this order the final true up for FY 2010 -11, provisional true up for FY 2011 -12, Annual Performance Review for FY 2012 -13, Annual Revenue Requirement for second Control Period for FY 2013 -14 to 2015 -16 and tariff for FY 2013 -14 were decided. Appeal No. 199 of 2013 has been filed by Tamil Nadu Electricity Consumers' Association challenging the same order.

(2.) TANGEDCO is the Respondent No.1 and the State Commission is the Respondent No. 2.

(3.) The Appellants in these Appeals have raised the following issues: (i) Violation of public hearing process. (ii) Violation of requirement relating to filing Capital Investment Plan by TANGEDCO. (iii) Employees cost. (iv)Incorrect allowance of interest on loans taken to cover accumulated losses. (v) Error in calculation of Cross Subsidy Surcharge. (vi)Error in including demand charges while computing Cross Subsidy Surcharge. (vii)Error in determination of average billing rate. (viii) Errors in determination of weighted average cost of power. (ix)Failure to ensure compliance by TANGEDCO with the statutory advice of the State Commission. (x) Peak hours and off -peak hours tariff. (xi)Voltage wise cost of supply and cost to serve. (xii)Failure to notify road map for reduction of cross subsidy. (xiii) T&D losses