NEYVELI LIGNITE CORPORATION LIMITED Vs. THE MEMBER SECRETARY SOUTHERN REGIONAL POWER COMMITTEE AND ORS.

JUDGEMENT

(1.) THIS petition has been filed by the petitioner, Neyveli Lignite Corporation Limited, seeking permission of the Commission for injection of infirm power into the grid during testing, commissioning and commercial operation of NLC -TPS II (Expansion) (the generating station) till declaration of COD of Unit -1 (unit) or 30.6.2015, whichever is earlier.

(2.) NEYVELI Lignite Corporation Limited (NLC) is in the process of establishing NLC -TPS II Expansion (2x250 MW) CFBC boiler based power plant at Neyveli, Tamil Nadu. This is the first 250 MW unit size CFBC based power plant being installed in the country. Unit of the generating station was first synchronized with the grid on 18.5.2011 with oil firing and on 27.6.2011 with lignite firing. Due to technical problems, COD of the generating station got delayed resulting in prolonged injection of infirm power into the grid.

(3.) THE Commission by its order dated 19.1.2015 in Petition No. 131/MP/2014 had allowed injection of infirm power from the unit of the generating station for testing including full load testing till 30.3.2015.