BASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Ameet Kumar Deshpande, learned Senior Counsel for the petitioners along with Sri Sanganabasava B. Patil, Sri D.R. Ravi Shankar, learned Senior Advocate appearing for respondent Nos.2 and 3 along with Sri Sharanabasappa M. Patil, Sri Sudhir Singh R Vijapur, learned Deputy Solicitor General of India for respondent No.7 and Sri Pradeep Nayak, learned counsel for respondent No.6.

(2.) Writ Petitioners being the brothers are the owners of land bearing Sy.No.17/1 measuring 6 acres 02 guntas situated at Kasinakunte village, Nidagundi Taluk, Vijayapura District.

(3.) Respondent No.2 being a Private Company has accepted the work of laying electric transmission line, RE source in Gadag Wind Energy Zone 2500 MW, after acquiring the SPV from REC Power Development and Consultancy Limited.