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

JUDGEMENT

(1.) THE petitioner, Vizag Transmission Limited has filed the present petition under Section 63 of the Electricity Act, 2003 (hereinafter referred to as "the Act") for adoption of tariff in respect of Transmission System for System Strengthening in Southern Region for import of power from the Eastern Region comprising Srikakulam PP -Vemagiri -II Pooling Station 765 kV D/C line and Khammam (Existing) - Nagarjuna Sagar 400 kV D/C line. The petitioner has made the following prayers:

(2.) THE petitioner has submitted that the Central Government in exercise of the powers under Section 63 of the Act has notified the "Tariff Based Competitive Bidding Guidelines for Transmission Service" (hereinafter referred to as "the Guidelines") vide Government of India Ministry of Power Resolution No. 11/5/2005 -PG(i) dated 17.4.2006. The petitioner has further submitted that REC Transmission Projects Company Limited (hereinafter referred to as RECTPCL) was notified by Government of India Ministry of Power vide notification F. No. 15/1/2011 -Trans dated 4.1.2013 as the Bid Process Coordinator (hereinafter referred to as "the BPC") for the purpose of selection of bidder as Transmission Service Provider (TSP) to establish the transmission system for System Strengthening in Southern Region for import of power from Eastern Region on Build, Own, Operate and Maintain (BOOM) basis through competitive bidding in accordance with the Guidelines. The petitioner was incorporated on 30.11.2011 by RECTPCL as its wholly owned subsidiary to initiate work on the project to Build, Own, Operate and Maintain the transmission system for System Strengthening in Southern Region for import of power from Eastern Region and to act as the Transmission Service Provider (TSP) after being acquired by the successful bidder.

(3.) THE petitioner has furnished the key milestones in the bidding process as under: