M.P. PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the parties. All these petitions are filed under Section 482 of Cr.P.C.

(2.) PETITIONER Sri. M.P. Patil, aged about 75 years is a retired Scientist. He is presently residing in his own layout at Bangalore. He was working as Senior Officer in the Department of Atomic Energy, Government of India and retired on 31.07.2000 after 36 years of service.

(3.) THE National Thermal Power Corporation (NTPC) wanted to establish a Thermal Power Plan in Kudagi village of Basavana Bagewadi taluk. The power project intended to be set -up by National Thermal Project Corporation was of 4000 mw. Capacity and an agreement was signed on 11.01.2009 to establish Kudagi Super Thermal Power Project (KSTPP). In this regard, NTPC had convened a public hearing on 25.03.2010.