- (1.) THE petition has been filed seeking approval of charges for Unified Load Despatch & Communication Scheme in Western Region (hereinafter referred to as "the Scheme") for the period from 1.2.2006. THE petitioner also seeks reimbursement from the beneficiaries, of the expenditure incurred towards publication of notices in the newspapers and the petition filing fee.
(2.) The Scheme, designed to strengthen the load despatch infrastructure in Western Region, covers investment in WRLDC and SLDCs in the beneficiary States. The scope of the present petition is, however, limited to the determination of fees and charges for Western Regional Load Despatch Center under Sub-section (4) of Section 28 of the Electricity Act, 2003 (the Act). We proceed accordingly. The investment approval and expenditure sanction for the Scheme was accorded by the Central Government in Ministry of Power vide its letter dated 5.2.2001 at an estimated cost of Rs. 26218 lakh, including IDC of Rs. 4699 lakh, consisting of (i) Power Grid�s portion of Rs. 25481 lakh, including IDC of Rs. 4558 lakh and (ii) SEB's portion of Rs. 737 lakh, including IDC of Rs. 141 lakh based on 2nd quarter 2000 price level. The Scheme was declared under commercial operation on 1.2.2006. The detailed break-up of the approved cost is given as under: JUDGEMENT_381_TLET0_20080.htm
(3.) THE petitioner has claimed the annual fees and charges for the Scheme as Under: JUDGEMENT_381_TLET0_20081.htm ;