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

JUDGEMENT

(1.) THIS petition has been filed by Power Grid Corporation of India Limited (PGCIL) for determination of transmission tariff of the 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 under Regulation 86 of CERC (Terms and Conditions of Tariff) Regulations 2009 (hereinafter referred to as "2009 Tariff Regulations") The administrative approval and expenditure sanction to the transmission project was accorded by the Board of Directors of the petitioner vide C/CP/NRSS -XII dated 26.2.2008 for Rs. 26155 lakh including an IDC of Rs. 1775 lakh based on 3rd Quarter, 2007 price level.

(2.) THE scope of work covered under the project broadly includes following transmission lines and sub -stations: -

(3.) THE details of apportioned approved cost, capital expenditure incurred upto the date of commercial operation and estimated additional capital expenditure projected to be incurred for the assets covered in the instant petition, claimed by the petitioner, are summarized below: -