K.S. WIND AND RENEWABLES INDIA PRIVATE LIMITED Vs. THE COLLECTOR, OFFICE OF THE COLLECTORATE, KARUR AND ORS.

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The Solar Energy Corporation of India Limited is a Government of India Enterprise. It is engaged in promoting renewable energy. It invited bits for setting up 300 megawatt wind power project at Mulanoor, Dharapuram, Thirupur. M/s.Sprng Energy Private Limited participated in the bidding and became the successful bidder. A letter of award dated 01.06.2018 was issued in its favour with the condition that the execution of project is to be done by the project Company floated in this regard, namely, M/s.Sprng Renewable Energy Private Limited. A time line has been imposed in the letter of award for the execution of the project.

(3.) M/s.Sprng Renewable Energy Private Limited entered into contract with M/s.Nordex India Private Limited. The said Nordex India Private Limited, in turn, entered into sub-contract with the writ petitioner for the construction and installation of towers and drawing of lines on the project route. For carrying out the said work, the writ petitioner entered into Right of Way agreements with the various land owners. It appears that the petitioner had completed installation of most of the transmission towers and only a very few are remaining to be installed. The petitioner is unable to complete the work on account of resistance from a handful of the land owners. Therefore, the petitioner submitted an application dated 12.03.2020 to the District Collector, Karur seeking permission and protection to execute the work. However, the District Collector, Karur, by the impugned order dated 02.04.2020 rejected the petitioner's request. Questioning the same, this Writ Petition came to be filed.