AMRL HITECH CITY LTD Vs. MANAGING DIRECTOR, TANTRANSCO

JUDGEMENT

(1.) The issue involved in both the writ petitions are common and hence they are taken up together, heard and disposed of through this Common order.

(2.) The subject matter of challenge in the writ petitions is the impugned letter dated 17.11.2020 issued by the second respondent and the consequential proceedings of the third respondent dated 19.11.2020 and 11.02.2021 and the impugned letter of the fourth respondent dated 24.02.2021 wherein the petitioner Company has been informed that they must bear the defrayment costs towards deviation of the approved line failing which the respondents will proceed further to carry on with the works of erection of 230 KV and 110 KV transmission line as per the original approved route and the petitioner has sought for a direction to the respondents to consider the representation dated 24.03.2021 and proceed with the work as per the deviated plan suggested during the Joint Survey that was undertaken by both parties on 08.12.2020.

(3.) The petitioner has set up a multi-product Special Economic Zone (SEZ) in an area measuring about 2518 Acres at Tirunelveli District. The Department of Commerce vide proceedings dated 20.08.2018 granted approval to the petitioner to set up the SEZ. The petitioner also entered into a 99 year lease agreement with TANGEDCO on 03.02.2011 whereby a portion of the land in the South Eastern part was given to TANGEDCO for establishing and commissioning of an Electric Sub-Station. Accordingly the department has also established a 110 KV sub-station.