V J TALWAR - (1.) The Southern Railway representing the Union of India is the Appellant herein. The Tamil Nadu Electricity Regulatory Commission (State Commission) is the 1st Respondent. Tamil Nadu State Electricity Board (Electricity Board) is the 2nd Respondent herein.
(2.) THE 2nd Respondent Electricity Board is the distribution licensee for the state of Tamil Nadu. The Appellant Railways is one of its consumers taking supply from the 2nd Respondent Electricity Board at 110 kV at the number of locations to meet its traction requirements.
(3.) ON 18.01.2010 the Electricity Board (R -2) filed a Multi Year Tariff petition being no. TP 1 of 2010 before the State Commission for determination of ARR and retail tariff for the control period of 2010 - 11 to 2012 -13. In accordance with the provision of Section 64(2) of the Electricity Act, 2003, the Electricity Board published the abridged form of its application inviting objections and comments from the stake holders. The Appellant filed its objections to the tariff proposal of the Electricity Board (R -2) on 23.06.2010. The State Commission ultimately passed the impugned order on 31.7.2010 accepting only few of the objections and rejecting the other objections raised by the Appellant Railways. Having aggrieved by the impugned order dated 31.7.2010, the Appellant has filed this Appeal before us.;