POWER GRID CORPORATION OF INDIA LIMITED Vs. KARNATAKA POWER TRANSMISSION CORPORATION LTD. (KPTCL) AND ORS.

JUDGEMENT

(1.) THIS petition has been filed seeking determination of transmission tariff in respect of (i) LILO of both Circuits of Udumalpet -Madakathara (North Trichur) 400 kV D/C Line at Chulliar (Palakkad) 400 kV Sub -station (new) and 1X63 MVAR Bus Reactors alongwith associated bays, and (ii) 2X315 MVA 400/220 kV ICTs at Chulliar (Palakkad) Sub -station alongwith associated Bays and 220 KV downstream system under System Strengthening -XI in Southern Regional Grid (collectively referred to hereinafter as "the transmission assets") from the respective dates of commercial operation to 31.3.2014 based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, (hereinafter referred to as "the 2009 Tariff Regulations"). Investment approval for the project was accorded by Board of Director of POWERGRID vide letter dated 16.3.2009 at an estimated cost of Rs. 19610 lakh including IDC of Rs. 1233 lakh.

(2.) DETAILS of the broad scope of work under Western Region are as follows: - Transmission Lines: (i) LILO of both Circuits of Udumalpet -Madakathara (North Trichur) 400 kV D/C Line at Chulliar (Palakkad) 400 kV Sub -station. Sub -stations: (i) Establishment of new 400/220 kV Sub -station at Chulliar (Palakkad) with 2X315 MVA transformers. (ii) 1X 63 MVAR bus reactor at new 400/220 kV Chulliar Substation

(3.) INITIALLY the petitioner had claimed transmission tariff in respect of the above mentioned two assets with effect from their anticipated dates of commercial operation. Subsequently, the petitioner has intimated vide email dated 5.8.2013 that the said assets were commissioned in five parts. Further, petitioner vide affidavit dated 8.8.2013 submitted the actual dates of commercial operations, tariff forms and management certificates for all the assets separately. Details of the assets along with their actual dates of commissioning are as under: -