POWER GRID CORPORATION OF INDIA LTD., GURGAON Vs. RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED AND ORS.

JUDGEMENT

(1.) THIS petition has been filed by Power Grid Corporation Limited (PGCIL) for determination of transmission tariff of Combined Elements from date of commercial operation to 31.3.2014 for Northern Region System Strengthening Scheme -XII (NRSS -XII) (hereinafter referred to as "transmission assets") for tariff block 2009 -14 period in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 (hereinafter referred to as "2009 Tariff Regulations"). The administrative approval to the NRSS Scheme -XII was accorded by the Board of Directors of the petitioner vide letter dated 26.2.2008 for Rs.26155 lakh including an IDC of Rs. 1775 lakh based on 3rd Quarter, 2007 price level. The scope of the transmission project includes the following assets: -

(2.) THE transmission tariff for Assets I, II, III, IV and V was allowed by the Commission vide Order dated 3.10.2012 in Petition No. 342/2010. The instant petition has been filed for determination of transmission tariff for Combined Asset 'A'

(3.) THE instant petition covers determination of tariff based on actual expenditure incurred up to date of commercial operation and estimated additional capital expenditure projected to be incurred from date of commercial operation till 31.3.2014. The petitioner, vide affidavit dated 18.4.2011 has submitted that the actual date of commercial operation of Asset -VI is 1.2.2011. The petitioner, vide affidavit dated 12.8.2011 has further submitted that the actual date of commercial operation of Asset -VII is 1.6.2011.