P. VENKATRATNAYA Vs. MANAGING DIRECTOR, KPCL

JUDGEMENT

(1.) HEARD Sri Bawakhan, learned Advocate appearing for petitioner and Sri Veeresh R. Budihal, learned Advocate appearing for respondents -1 and 2.

(2.) SRI Bawakhan, learned Advocate appearing for petitioner submits that though several grounds have been urged in the present writ petition, he would be satisfied if petitioner is permitted to participate in the tender called for vide notification dated 16.01.2014 issued by respondent No. 2 vide Annexure -G and as such he prays for a direction to respondents to consider his claim for grant of lease hold rights of Fishery at raw water pond situated at Bellary Thermal Power Station, Kudithini, Bellary.

(3.) THE boiler feed water used in the steam is a means of transferring heat energy from the burning fuel to the mechanical energy of the spinning steam turbine and is less than 10% of the total water used. The raw water pond which has been created artificially for the purposes of being used in Thermal Power Station, has resulted in growth of algae, on account of which, water is discoloured and polluted and on account of said algae, respondent -Corporation is said to be facing problems with clarifier and cooling water systems, both technical and mechanical. In order to control algae menace and to maintain required quality of water, Corporation has taken an effective biological method without using any harmful chemicals, by introducing special type of fishes which feed and live on algae which are called as "Katla -Katla, labeorohita, cirrinus mrigala". For the said purpose, Corporation has been seeding continuously till date Fishes in the said pond and on account of which, algae grown in the said raw water pond is said to be under control. The said fishes are seeded in the pond on account of an experimental study conducted in -house and undisputedly, said pond is life line for Power Plant and without water, generation of power would not be possible. Reduction of the water may result in seriously disturbing the process of power generation and as such, said fishes which are now found in the pond have outlived their life and for being harvested namely, for the purpose of removing them from pond, tender in question has been called for on 16.01.2014 - Annexure -G by respondent -Corporation.