ARAVALI POWER COMPANY PRIVATE LIMITED Vs. NORTH DELHI POWER LIMITED, BSES RAJDHANI POWER LIMITED AND BSES YAMUNA POWER LIMITED

JUDGEMENT

(1.) THIS petition has been filed by Aravali Power Company Private Limited (APCPL) (hereinafter referred to as "petitioner") seeking approval of transmission tariff of 400 kV D/C Jhajjar -Mundka Transmission Line, a dedicated transmission line of Indira Gandhi Super Thermal Power Project (IGSTPP) (hereinafter referred to as "transmission asset") under Section 62 and 79(1)(a) of the Electricity Act, 2003 (hereinafter referred to as the "Act"). The petitioner has been incorporated under the Companies Act, 1956 and is joint venture company of NTPC, Haryana Power Generation Company Limited (HPGCL) and Indraprastha Power Generation Company Limited (IPGCL). The petitioner has set up a power station named IGSTPP in district Jhajjar of Haryana having an approved capacity of 1500 MW (3X500 MW). The petitioner has filed a separate application for approval of tariff for IGSTPP and it is being considered by the Commission. The power generated from IGSTPP was originally envisaged to be shared between Delhi and Haryana in the ratio of 50:50.

(2.) THE petitioner has also constructed the instant transmission asset as a dedicated transmission line, of 65.69 km/ckt., connecting the 400 kV IGSTPP, Jhajjar to 400/220kV Mundka Sub -station at Delhi, constructed by Delhi Transco Limited, for transmission of power to North Delhi Power Limited, BSES Rajdhani Power Limited and BSES Yamuna Power Limited. Haryana's share of 50% of the power from IGSTPP, Jhajjar is evacuated by Haryana at the bus bar of IGSTPP and hence no transmission charges for the subject transmission line are payable by Haryana.

(3.) THE petitioner has filed an interlocutory application, I.A. No. 10/2011, during April 2011 seeking provisional tariff @ 95% of the annual fixed cost under Regulation 5 of the 2009 Tariff Regulations.