- (1.) THIS petition has been filed for approval of transmission charges for (i) 40% series compensation on Meramundali-Jeypore 400 kV S/C transmission line at Jeypore (Eastern Region scheme) (Asset-I), and (ii) 50% Fixed Series Compensation on 400 kV Jeypore-Gazuwaka D/C transmission line at Jeypore (Inter-regional scheme between ER and SR ) (Asset- II) (collectively referred to as ` the transmission assets`), associated with augmentation of capacity of Gazuwaka HVDC back-to-back project (hereinafter referred to as `the scheme`) for the period from 1.1.2007 31.3.2009 , based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004 (hereinafter referred to as "the 2004 regulations") after accounting for additional capitalization during 2006-07. The petitioner has also prayed for reimbursement of expenditure from the beneficiaries incurred towards publishing of notices in newspapers and the petition filing fee.
(2.) The petitioner also filed I.A. No. 37/2007 for an interim order permitting it to charge the provisional tariff on monthly basis from the date of commercial operation, pending determination of final tariff by the Commission. During the hearing, the representative of the petitioner stated that the audited expenditure upto the date of commercial operation was available and the same was furnished in the petition. Accordingly, the representative of the petitioner prayed for approval of final tariff without pursuing for provisional tariff. The beneficiaries present at the hearing expressed their no objection to allowing final tariff. Accordingly, we are considering the petitioner's claim for final tariff. In this view, IA has become infructuous. The investment approval for the scheme was accorded by Ministry of Power vide letter dated 22.1.2002 at an estimated cost of Rs. 76925 lakh, which included IDC of Rs. 9612 lakh. The date of commercial operation of the transmission assets is stated to be 1.1.2007.
(3.) THE details of the apportioned approved cost, the estimated completion cost, etc. of the transmission assets are stated to be as under: JUDGEMENT_350_TLET0_20080.htm JUDGEMENT_350_TLET0_20081.htm ;