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

JUDGEMENT

(1.) THE petition has been filed by Power Grid Corporation of India Limited (PGCIL) seeking approval of the transmission charges for (A) LILO of 400 kV Simhapuri and Meenakshi -Nellore D/C Quad line (b) associated bays and common systems at Nellore Pooling station for ISGS projects in Krishnapatnam area of Andhra Pradesh (hereinafter referred to as "transmission assets") from date 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"). The Investment Approval for the scheme was accorded by the Board of Directors of the petitioner, vide Memorandum No. C/CP/ISGS Krishnapatnam dated 4.8.2011 for Rs. 163734 lakh, including Interest During Construction (IDC) of Rs. 10228 lakh based on 1st Quarter, 2011 price level. The scope of work covered under the scheme broadly includes: - Transmission Lines (i) LILO of both circuits of MEPL/SEPL -Nellore 400 kV D/C (Quad) line at Nellore Pooling Station (ii) Nellore Pooling Station -Kurnool 765 kV D/C Line (iii) Kurnool -Raichur 2nd 765 kV S/C line Substations (i) Establishment of New 2x1500 MVA, 765/400 kV Substation at Nellore (ii) Extension of Kurnool 765/400 kV Sub -station (iii) Extension of Raichur 765/400 kV Sub -station Reactive Compensation (i) 1x240 MVAR, 765 kV Bus Reactor at New 765/400 kV Nellore Substation (ii) 240 MVAR, 765 kV Line Reactor at each end of both circuits of Nellore -Kurnool 765 kV Line

(2.) THE total scheme of work includes 3 transmission lines and 3 Substations, out of which the instant petition covers only one Asset i.e. LILO of 400 kV Simhapuri and Meenakshi -Nellore D/C Quad line, associated bays and common system at Nellore Pooling Station.

(3.) THE petitioner has claimed tariff for the transmission asset covered in the instant petition on the basis of anticipated date of commercial operation, i.e. 1.4.2013 and subsequently, vide affidavit dated 27.8.2013, the petitioner has confirmed that the transmission assets have been put under commercial operation on 1.4.2013 and has also submitted revised capital cost details along with revised tariff forms.