POWER GRID CORPORATION OF INDIA LIMITED Vs. KARNATAKA POWER TRANSMISSION CORPORATION LTD. (KPTCL) AND ORS.

JUDGEMENT

(1.) THE petition has been filed by Power Grid Corporation of India Limited (PGCIL) seeking approval of the transmission charges for (A) LILO of 400 kV Simhapuri and Meenakshi -Nellore D/C Quad line (b) associated bays and common systems at Nellore Pooling station for ISGS projects in Krishnapatnam area of Andhra Pradesh (hereinafter referred to as "transmission assets") from date of commercial operation to 31.3.2014 based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 (hereinafter referred to as "the 2009 Tariff Regulations").

(2.) THE total scheme of work includes 3 transmission lines and 3 Substations, out of which the instant petition covers only one Asset i.e. LILO of 400 kV Simhapuri & Meenakshi -Nellore D/C Quad line, associated bays and common system at Nellore Pooling Station.

(3.) THE transmission charges claimed by the petitioner based on the actual date of commercial operation are as given overleaf: -