SRK ENERGY PRIVATE LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In W.P.No.18941/2021 and W.P.No.9174/2022, petitioner companies carrying on business in Wind Energy Projects, are knocking at the doors of Writ Court seeking invalidation of the Government Order dtd. 4/9/2021 whereby the Wind Energy Project allotted to one M/S SML Electricals India Private Limited has been transferred to the 6th Respondent (hereafter 'Ayana Limited') and further, the then obtaining Project Capacity of 10 MW has been enhanced to 300 MW. This project, according to them, comprises of land ad measuring 44 acres out of the earmarked vast area of 6500 acres in all.

(2.) In the companion case i.e., in W.P. No.17244/2022 filed by one of these petitioners namely M/s. SJP Builders & Developers Pvt. Ltd., a Writ of Mandamus is sought for to the respondent-authorities to issue Facilitation Letter in furtherance of Allotment approved by the Allotment Committee vide Order dtd. 23/1/2019 for 5 MW Wind Power Project.

(3.) After service of notice, the State has entered appearance through the learned HCGP; the respondent - Karnataka Renewable Energy Development Ltd., (hereafter 'KREDL') & its officials are represented by their learned Panel Counsel. The 6th respondent - Ayana Limited is represented by a private advocate. The KREDL and Ayana Limited have filed their Statements of Objections opposing the writ petitions. Learned HCGP, learned Panel Counsel & the learned private advocate make submission in justification of the impugned order and the reasons on which it is structured, and seek dismissal of all the writ petitions.