POWER GRID CORPORATION OF INDIA LTD. Vs. KARNATAKA POWER TRANSMISSION CORPORATION LTD. AND ORS.
LAWS(ET)-2014-2-7
CENTRAL ELECTRICITY REGULATORY COMMISSION
Decided on February 21,2014

POWER GRID CORPORATION OF INDIA LTD. Appellant
VERSUS
Karnataka Power Transmission Corporation Ltd. And Ors. Respondents

JUDGEMENT

- (1.) THIS petition has been filed for approval of transmission tariff for (1) Combined assets of LILO of Ramagundam -Khammam T/L at Warangal S/S, Neyveli -Pugalur -Madurai 400 kV D/C T/L, Udumalpet -Arasur 400 kV D/C line along with 400/220 kV Sub -station at Arasur and associated bays at Udumalpet and LILO of Neyveli -Sriperumbudur 400 kV S/C line at Puducherry S/S with associated bays, (2) Combined assets of LILO of Ramagundam -Khammam T/L at Warangal S/S, Neyveli -Pugalur -Madurai 400 kV D/C T/L, Udumalpet -Arasur 400 kV D/C line along with 400/220 kV Sub -station at Arasur and associated bays at Udumalpet, LILO of Neyveli -Sriperumbudur 400 kV S/C line at Puducherry S/S with associated bays, and 2 nos. of 50 MVAR line reactors at Pugalur 400/220 kV S/S along with associated bays at Pugalur, (3) Combined assets of 2x315 MVA Auto Transformer and 400/220 kV Bays Equipments at Pugalur S/S and 2 nos. 315 MVA ICTs along with associated bays and 220 kV downstream equipment at Arasur 400/220 kV S/S and (4) 2 nos. 400/230 kV 315 MVA ICTs along with associated bays and downstream equipment at 400/230 kV Puducherry substation under "Transmission System associated with Neyveli Lignite Corporation -II (NLC -II) Expansion Project" (hereinafter "the transmission assets") in Southern Region for the period from 1.4.2009 to 31.3.2014, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, (hereinafter "the 2009 Tariff Regulations"). The investment approval and expenditure sanction for the transmission project was accorded by the Ministry of Power vide letter dated 11.1.2005 at an estimated cost of Rs. 69183 lakh including IDC of Rs. 4135 lakh (based on 2nd quarter, 2004 price level). Subsequently, approval for the Revised Cost Estimate for the project was accorded by the Board of Directors of the petitioner vide Memorandum No. C/CP/RCE NLC -II, dated 22.3.2010 for a total cost of Rs. 96239 lakh including IDC of Rs. 10732 lakh (based on 3rd quarter 2009 price level). As per the investment approval, the project was scheduled to be completed in 35 months from the date of investment approval, i.e. by 1.1.2008.
(2.) THE scope of work covered under "Transmission System associated with Neyveli Lignite Corporation -II (NLC -II) Expansion" project in Southern Region as per Memorandum dated 22.3.2010 is as follows: - Transmission Lines: (a) 400 kV D/C line between Neyveli TS -II switchyard to Pugalur (b) Pugalur -Madurai 400 kV D/C line (c) Udamalpet -Arasur 400 kV D/C line (d) LILO of Neyveli -Sriperumbudur 400 kV S/C line at Puducherry (e) LILO of Ramagundum -Khammam 400 kV S/C line at Warangal Sub -Stations: (a) Pugalur 400/220 kV Sub -station (New) (b) Warangal 400/220 kV Sub -station (New) (c) Arasur 400/220 kV Sub -station (New) (d) Puducherry 400/220 kV Sub -station (New) (e) Madurai 400/220 kV Sub -station (Extension) (f) Udumalpet 400/220 kV Sub -station (Extension).
(3.) DETAILS of assets under "Transmission System associated with Neyveli Lignite Corporation -II (NLC -II) Expansion Project" are given hereunder: - The following are the details of apportioned approved cost, cost as on date of commercial operation and estimated additional capital expenditure projected to be incurred for the assets as claimed by the petitioner in the original petition: -;


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