POWER GRID CORPORATION OF INDIA LIMITED, GURGAON Vs. RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED, JAIPUR

JUDGEMENT

(1.) THIS petition has been filed seeking approval of transmission tariff for 220 kV D/C Anta Transmission System in Northern Region (hereinafter referred to as ?the transmission asset?) for the period 2009 -14, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 (hereinafter referred to as ?the 2009 regulations?). The petitioner has also sought the following other reliefs: - (a) Reimbursement of expenditure by the beneficiaries towards petition filing fees, licence fees, and publication expenditures and other expenditure (if any) in relation to the filing of the petition; and (b) Approve the inclusion of service tax as one of the components to be covered in transmission charges.

(2.) THE various elements of the transmission system were put under commercial operation progressively from 1989 to 1991. The Commission vide order dated 15.12.2005 and its amendment vide its order dated 29.2.2008 approved the final transmission tariff based on admitted capital cost of Rs. 6696.69 lakh for the period 2004 -09 up to 31.3.2009. The instant petition has been filed for approval of transmission tariff for the period 2009 -14. The details of the elements for which transmission charges have been claimed in this petitioner are as under: Transmission Lines: (a) Anta - Bhilwara 220 kV D/C transmission line ckt -I -186.67 km (b) Anta - Bhilwara 220 kV D/C transmission line ckt -II -186.67 km (c) Anta - Dausa 220 kV D/C transmission line ckt -I -215.70 km (d) Anta - Dausa 220 kV D/C transmission line ckt -II -215.70 km (e) Dausa - Bassi -Heerapura 220 kV D/C transmission line ckt -I -76.86 km (f) Dausa - Bassi -Heerapura 220 kV D/C transmission line ckt -II -76.86 km

(3.) THE details of the transmission charges claimed by the petitioner are given below: - (' in lakh)