JAL GRAHAN VIKAS SANSTHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two petitions termed to be Public Interest Litigation question, orders No.1307 and 1317 dtd. 23/4/2021 whereby, the State Government has allotted chunks of land to the respondent M/s.SBE Renewables Ten Projects Private Limited for establishing a solar project in the village Riwadi.

(2.) The Solar Energy Corporation of India (a Govt, of India enterprise) issued a Letter of Award in favour of the respondent M/s.SBE Renewables Ten Projects Private Limited (hereinafter to be referred as 'the company') for establishing Inter State Transmission System Connected Wind Solar Hybrid Power Projects (Tranche-I). In furtherance of the said Award, the State Government sanctioned allotment of lands to the company on lease basis for establishing the solar project. The petitioners are opposed to the allotment of the land so made to the company for establishing the solar power plant.

(3.) Before entering into the merits of the case, we would like to extract the quotes of world leaders, scientists and environmentalists on the aspects of climate change and its impact which, by use of renewable energy, can help in reversing the process of global warming which has started having a serious adverse impact on the world at large.