- (1.) V J TALWAR TECHNICAL MEMBER 1. The Appellant No. 1 - Rajasthan Steel Chambers is an association of industries. The Appellant No. 2 is a Non Governmental Organization which has been established in the year 2010. The Appellant No. 3 appears as an individual and is a retired employee of erstwhile Rajasthan State Electricity Board. The Rajasthan Electricity Regulatory Commission (State Commission) is the 1st Respondent. Jaipur Vidyut Vitran Nigam Limited (Distribution Licensee) is one of the distribution licensees in the state of Rajasthan and is the 2nd Respondent herein.
(2.) ON 4.1.2011 the 2nd Respondent Distribution Licensee filed a Petition for determination of its Annual Revenue Requirements and revision of Retail Supply Tariff under Section 62 and 64 of the Electricity Act for the Financial Year 2011 -2012. 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 1st Appellant, Rajasthan Steel Chambers filed its objections before the State Commission on 04.02.2011 contending, inter alia, that the tariff to be determined should be in accordance with the provisions of the Electricity Act, 2003, and the level of cross subsidy should not be increased. The 2nd Appellant and 3rd Appellant also filed objections before the State Commission on 8.2.2011. On 8.9.2011 the State Commission passed tariff order determining the Annual Revenue Requirements (ARR) and revision of retail Judgment in Appeal No. 182 of 2011 tariff supply for the financial year 2011 -2012 for 2nd Respondent Distribution Licensee.
(3.) BEING aggrieved with the impugned order dated 8.9.2011, the Appellants have filed this appeal.;