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 for Combined assets of Asset -I: 220/132 kV, 100 MVA ICT -I at Sitarganj alongwith associated bays, Asset -II: 220/132 kV, 100 MVA ICT -I at Pithoragarh alongwith associated bays, Asset -III: 220/132 kV, 100 MVA ICT -II at Pithoragarh alongwith associated bays and (ii) (Asset -IV) LILO of one ckt of Dhauliganga - Bareilly at Pithoragarh with associated bays (hereinafter referred to as "transmission assets") under system strengthening in Uttaranchal in Northern Region, from the date of commercial operation to 31.3.2014 for tariff block 2009 -14 period 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 and expenditure sanction to the transmission project was accorded by the Board of directors of the petitioner, vide memorandum ref. C/CP/N799 -00 dated 13.7.2004, for estimated completion cost of Rs. 7642 lakh including an IDC of Rs. 305 lakh (based on 4th Quarter, 2003 price level). The revised cost estimate has been approved by the Board of Directors, vide letter dated 20.12.2010 at an estimated cost of Rs. 14258 lakh including IDC of Rs. 779 lakh at 2nd quarter price level.

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

(3.) THE transmission tariff for Asset -I has already been approved by the Commission vide order dated 16.3.2012 in Petition No. 117/2010 and the capital cost admitted in the said order has been considered in the instant petition. The tariff for the transmission assets covered in the instant petition has been worked as detailed under: -