H.M. ANJANEYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.Vijaykumar A.Patil, learned Additional Government Advocate for respondent Nos. 1 to 3.

(2.) The facts giving rise to filing of this petition briefly stated are that the Government of Karnataka has established Karnataka Renewable Energy Development Limited (hereinafter referred to as 'KREDL', for short) as its nodal agency to look into all the aspects associated with renewable energy.

(3.) KREDL is a company which has been constituted with an object of promotion of non- conventional energy sources in the State of Karnataka. Its aim and object is to promote the projects for harnessing energy from wind, small- hydro, biomass and solar energy through private investment. On 3/3/2004, the Government of Karnataka granted sanction to a proposal for grant of lease of 95 acres of land in various survey numbers in Honnali and Channagiri Taluks of Davanagere District to KREDL for a period of 30 years. Thereafter, on 24/6/2005 the State Government granted approval for allotment of 95 acres of land for establishment of Davanagere District Pavan Electricity Unit by respondent No.5 - M/s. Vestas RRB India Limited.