- (1.) The present petition has been preferred by Power Grid Corporation of India Ltd. ("the petitioner"), a transmission licensee, for truing up of capital expenditure and tariff for 220 kV D/C Anta Transmission System in Northern Region (hereinafter referred as "transmission asset") under Regulation 6 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 (hereinafter referred to as "the 2009 Tariff Regulations") based on actual capital expenditure for the tariff period 1.4.2009 to 31.3.2014 and for determination of tariff under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 (hereinafter referred to as "the 2014 Tariff Regulations") for the tariff period from 1.4.2014 to 31.3.2019.
(2.) The respondents are distribution licensees of the State who are procuring transmission service from the petitioner, mainly beneficiaries of the Northern Region.
(3.) The petitioner has served the petition to the respondents and notice of this application has been published in the newspaper in accordance with Sec. 64 of the Electricity Act, 2003 ("the Act"). No comments have been received from the public in response to the notices published by the petitioner under Sec. 64 of the Act. The hearing in this matter was held on 13.1.2016. During the hearing, Respondent Nos. 2, 3 & 4 (Ajmer Vidyut Vitran Nigam Ltd., Jaipur Vidyut Vitran Nigam Ltd. and Jodhpur Vidyut Vitran Nigam Ltd.) have submitted that reply to the petition has already been filed vide affidavit dated 3.12.2014. The Commission directed the petitioner to file rejoinder to the reply filed by the Rajasthan Discoms by 18.1.2016. The concerns expressed by respondents are being addressed in the respective paras of this order. Having heard the representatives of the petitioner and the respondents and perused the material on record, we proceed to dispose of the petition.;