NEYVELI LIGNITE CORPORATION LIMITED Vs. TAMILNADU GENERATION AND DISTRIBUTION CORPORATION LTD. AND ORS.

JUDGEMENT

(1.) THIS petition has been filed by the petitioner, NLC for approval of tariff of Circulating Fluidized Bed Combustion (CFBC) Technology based Thermal Power Station -II (Expansion) (2 x 250 MW) ('the generating station/project') for the period from the date of commercial operation (COD) of Unit -II i.e. 22.4.2015 and from the anticipated COD of Unit -I (30.6.2015) to 31.3.2019 based on the provisions of the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2014 ('the 2014 Tariff Regulations').

(2.) THE installed capacity of the project is 500 MW with CFBC lignite boilers feeding to turbines. The petitioner has entered into Power Purchase Agreements (PPA) with the respondent beneficiaries and the Ministry of Power, Govt. of India has allocated the power generated from this project amongst the respondent beneficiaries on 9.3.2004.

(3.) THE petitioner in the petition has submitted that RCE -III considering the increase in project cost is being prepared and will be submitted to the Commission after approval. It has also submitted that the tariff claimed in the petition is based on the RCE -III and has prayed that the Commission may consider the project cost as per RCE -III.