DINESH T.B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court under Article 226 of the Constitution of India praying for the following relief :-

(2.) Heard Sri Manohar N, learned counsel for the petitioners and Sri M. Vinod Kumar, learned AGA for respondents 1 to 3. Perused the writ petition papers.

(3.) The petitioners claim that they are the Villagers of Thimmalapura Village, Panchanalli Post, Kadur Taluk, Chikkamagaluru District. The petitioners' grievance is that, 6th respondent without any permission is erecting or carrying out installation of Solar Park of 25 Megawatt in Thimmalapura Village. The Villagers are objecting erection and installation of HT Wire and Pillars of Solar Park Project. It is alleged that 6th respondent has not taken any permission for erecting the lines and for installing the project and that the action of the 6th respondent is illegal and without sanction.