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 of India Limited (PGCIL) for determination of transmission tariff for 400 kV S/C Chamera -II pooling station transmission line, 400/220 kV 315 MVA ICT -I & ICT -II and 80 MVAR bus reactor at pooling point under establishment of 400/220 kV GIS pooling station near Chamera -II HEP for the period 1.4.2009 to 31.3.2014 under 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 Board of Directors of POWERGRID vide C/CP/GIS near Chamera -II dated 7.9.2007 for Rs. 26210 lakh including IDC of Rs. 1656 lakh based on 1st Quarter, 2007 price level.

(2.) THE details of scope of work are given hereunder: -

(3.) THE details of the assets covered in the instant petition are given below. The date of commercial operation of all these assets is 1.11.2011.