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

JUDGEMENT

(1.) THIS petition has been filed by Power Grid Corporation of India Limited (PGCIL) for determination of transmission tariff of 400 kV D/C Transmission Line from GIS pooling station Chamba - Jalandhar, 220 kV D/C Transmission Line from GIS pooling station Chamba - Chamera III HEP and Jalandhar Substation Extension under Transmission System associated with Chamera -III HEP (hereinafter referred to as "the transmission system) for tariff block 2009 -2014 period in Northern Region under Regulation 86 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, (hereinafter referred to as "the 2009 Tariff Regulations"). Administrative approval and expenditure sanction to the transmission system was accorded by Board of Directors of PGCIL vide C/CP/Chamera -III HEP T.S. dated 28.4.2008 for Rs.29737 lakh including IDC of Rs.2323 lakh based on 1st Quarter, 2008 price level. PGCIL has submitted that Revised cost estimates (RCE) of the project is under approval.

(2.) THE scope of work covered under the project includes following Transmission lines and Sub -stations: -

(3.) PROVISIONAL tariff in respect of the assets covered under the present project from anticipated date of commercial operation i.e. 1.7.2011 to 31.3.2014, was approved by the Commission vide its order dated 30.6.2011. This was subject to adjustment as per Regulation 5(4) of the 2009 Tariff Regulations.