Nsl Power Ltd vs State Of Karnataka on 4 December, 2020

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Karnataka High Court

Nsl Power Ltd vs State Of Karnataka on 4 December, 2020

Bench: P. B. Bajanthri

                            1



        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 4TH DAY OF DECEMBER, 2020

                           BEFORE

            THE HON'BLE MR.JUSTICE P. B. BAJANTHRI

          WRIT PETITION NO.15902/2015(GM-RES)


BETWEEN:

NSL POWER LTD.
REGD.OFFICE AT NSL ICON,
NO.8-2-684/2/A, PLOT BI,1 TO 4,
4TH FLOOR, ROAD NO.12,
BANJARA HILLS,
HYDERABAD-500 034.

REP. BY ITS G.P.A HOLDER
SRI.M.VENKAT.
                                       ... PETITIONER

(BY SRI.HARISHCHANDRA.M., ADVOCATE FOR
 SMT.VAISHALI HEGDE BY HEGDE & RAO, ADVOCATES)

AND:

1.     STATE OF KARNATAKA
       REP. BY ITS SECRETARY,
       DEPARTMENT FOR ENERGY,
       VIKASA SOUDHA,
       DR.AMBEDKAR ROAD,
       BANGALORE-560 001.

2.     KARNATAKA RENEWABLE ENERGY
       DEVELOPMENT LTD
       (A GOVERNMENT OF KARNATAKA ENTERPRISE),
       REP. BY ITS MANAGING DIRECTOR,
       NO.39, "SHANTHI GRUHA",
                                     2



      BHARAT SCOUTS AND GUIDES BUILDING,
      PALACE ROAD,
      BANGALORE-560 001.
                                      ... RESPONDENTS

(BY SRI.V.SREENIDHI, AGA FOR R1;
    SRI.MURUGESH V.CHARATI FOR R2)

     THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE GOVERNMENT
ORDER DATED 05.01.2015 PASSED BY THE R-1 VIDE ANNEXURE-A
THE COMMUNICATION/DEMAND NOTICE DATED 16.03.2015
ISSUED BY THE R-2 VIDE ANNEXURE-A1 AND ETC.,


     THIS WRIT PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:-

                                ORDER

Learned counsel for respondent No.2 objected in so far as statement made in the memo dated 01.12.2020 to the extent that "the petitioner has deposited huge amount of Rs.56 lakhs towards fee and other charges to KREDL-Respondent No.2. The petitioner will pursue its effort to seek refund of the same." The petitioner is not entitled to aforesaid relief.

2. The respondents are at liberty to consider the grievance of the petitioner in accordance with law within a period of eight weeks from the date of receipt of this order in passing a speaking order.

3. Memo for withdrawal is accepted. Writ petition stands disposed of in terms of memo.

Sd/-

JUDGE RKA

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