ESWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These four Writ Petitions are connected and as such are disposed of by this common order. A. The Writ Petitions:

(2.) W.P. Nos. 2673 and 4084 of 2025 challenge the orders of the District Collector, Tiruppur District, dtd. 31/12/2024, which granted permission to M/s T.P. Vardhaman Surya Limited (hereafter referred to as 'TPVSL') to enter the survey fields mentioned therein and erect transmission towers, in accordance with Sec. 16 (1) of the Indian Telegraph Act, 1885. This permission is conditional upon their payment of compensation for damages and adherence to the Indian Electricity Rules, 1956, regarding the distance to be maintained from homes, wells, etc. They are also required to ascertain joint ownership in the case of joint patta, disburse compensation accordingly, and follow the necessary rules and directives outlined in the Government Orders related to this matter, making compensation payments promptly before commencing the erection of towers.

(3.) The factual background in which these Writ Petitions arise is that TPREL planned to establish a 198 MW Wind Power Generating Station in Karur District, Tamil Nadu. TPREL submitted an application for the grant of connectivity for the aforementioned 198 MW at the Karur Pooling Station in Tamil Nadu. On 13/10/2023, TPREL requested the Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO) for in-principle approval to register the locations of wind energy generators.