Karnataka High Court
Hallur Solar Power Private Limited vs The Superintendent Of Police on 11 July, 2025
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NC: 2025:KHC-K:3842
WP No. 201921 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 11TH DAY OF JULY, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.I.ARUN
WRIT PETITION NO.201921 OF 2025 (GM-POLICE)
BETWEEN:
1. HALLUR SOLAR POWER PRIVATE LIMITED,
A COMPANY INCORPORATED UNDER
THE PROVISIONS OF THE COMPANIES ACT, 2013
HAVING ITS REGISTERED OFFICE AT NO.29,
HARE KRISHAN REGENCY,
RAMPURA ROAD, SUKHIYA,
SANGANER, JAIPUR-302 011,
REPRESENTED BY ITS
AUTHORISED SIGNATORY
MR. M. PRABHAKARAN.
2. M/S. RAYS POWER INFRA LIMITED,
A COMPANY INCORPORATED UNDER
Digitally signed THE PROVISIONS OF THE COMPANIES ACT, 2013,
by LUCYGRACE HAVING ITS REGISTERED OFFICE AT 1ST-21
Location: HIGH EVERSHINE MALL NORTH METER CABIN 1,
COURT OF MALAD WEST MUMBAI-400 064,
KARNATAKA
REPRESENTED BY ITS
AUTHORIZED SIGNATORY
MR. SANNA THIPPESWAMY.
3. M/S. SOLARCRAFT POWER INDIA 23
PRIVATE LIMITED,
A COMPANY INCORPORATED UNDER
THE PROVISIONS OF THE COMPANIES ACT, 2013,
HAVING ITS REGISTERED OFFICE AT
1ST FLOOR, TOWER-C, BUILDING 10,
CYBER CITY, DLF PHASE-II,
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WP No. 201921 of 2025
HC-KAR
GURUGRAM, HARYANA-122 002,
REPRESENTED BY ITS
AUTHORISED SIGNATORY
MR. M. PRABHAKARAN.
4. M/S. SOLARCRAFT POWER INDIA 25
PRIVATE LIMITED,
A COMPANY INCORPORATED UNDER
THE PROVISIONS OF THE COMPANIES ACT, 2013,
HAVING ITS REGISTERED OFFICE AT
1ST FLOOR, TOWER-C, BUILDING 10,
CYBER CITY, DLF PHASE-II,
GURUGRAM, HARYANA-122 002,
REPRESENTED BY ITS
AUTHORISED SIGNATORY
MR. M. PRABHAKARAN.
...PETITIONERS
(BY SRI. PRABULING K. NAVADGI, SR. ADVOCATE FOR
SRI. ABHINAY S.,
SRI. GURURAJ MAMDY AND
SRI. SANTOSH A., ADVOCATES)
AND:
1. THE SUPERINTENDENT OF POLICE, RAICHUR,
OFFICE OF THE SUPERINTENDENT OF POLICE,
RAICHUR-HYDERABAD ROAD,
MANCHALEPUR, RAICHUR-584 101.
2. DEPUTY COMMISSIONER,
DEPUTY COMMISSIONER'S OFFICE,
YAKLASPUR ROAD, RAICHUR-584 101.
...RESPONDENTS
(BY SRI. MALLIKARJUN SAHUKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO;
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WP No. 201921 of 2025
HC-KAR
A) ISSUE A WRIT, ORDER, OR DIRECTION, MORE IN THE
NATURE OF WRIT OF MANDAMUS OR ANY OTHER
APPROPRIATE WRIT, DIRECTION, OR ORDER
DIRECTING THE RESPONDENTS TO CONSIDER THE
REPRESENTATIONS DATED 07.07.2025 (ANNEXURE-L
AND L1) ISSUED BY THE PETITIONER TO THE
RESPONDENTS NO.1 AND 2;
B) CONSEQUENTLY, ISSUE A WRIT, ORDER, OR
DIRECTION, MORE IN THE NATURE OF WRIT OF
MANDAMUS OR ANY OTHER APPROPRIATE WRIT,
DIRECTION, OR ORDER DIRECTING THE
RESPONDENTS TO GIVE POLICE PROTECTION AND
PROVIDE ROW CLEARANCE TO THE PETITIONERS AS
PER THE REPRESENTATIONS DATED 07.07.2025 MADE
AND AT SUCH OTHER LOCATIONS TO THE EXTENT OF
THE PROJECT LAND AREAS UNTIL COMPLETION OF
THE CONSTRUCTION OF THE 110KV TRANSMISSION
LINE BY THE PETITIONERS (ANNEXURE-L AND L1)
AND ETC.
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.I.ARUN
ORAL ORDER
(PER: HON'BLE MR. JUSTICE M.I.ARUN) The petitioners are said to have established a Solar Park in Javalagera village, Sindhanoor Taluk, Raichur District, Karnataka, for generation of electricity. They are also said to have entered into agreement for laying the required transmission lines over several agricultural lands -4- NC: 2025:KHC-K:3842 WP No. 201921 of 2025 HC-KAR with the owners of those lands. It is submitted that persons who have no right, title and interest over the lands concerned are disturbing and trying to damage the transmission lines sought to be laid on the lands. Hence, the petitioners made a request to the jurisdictional police to give the necessary protection. As there has been no response form the respondent authorities, the present writ petition is filed with the following prayers:
"a) Issue a writ, order, or direction, more in the nature of Writ of Mandamus or any other appropriate writ, direction, or order directing the Respondents to consider the representations dated 07.07.2025 (Annexure-l and L1) issued by the petitioner to the Respondents No.1 and 2; and
b) Consequently, issue a writ, order, or direction, more in the nature of Writ of Mandamus or any other appropriate writ, direction, or order directing the Respondents to give police protection and provide RoW Clearance to the Petitioners as per the Representations dated 07.07.2025 made and at such other locations to the extent of the project land areas until completion of the construction of the 110kv -5- NC: 2025:KHC-K:3842 WP No. 201921 of 2025 HC-KAR Transmission Line by the Petitioners (Annexure-L and L1).
c) To pass any other order or directions as this Hon'ble Court may deem fit in the facts and circumstances of the case, in the interest of justice and equity."
2. Generation and transmission of electricity is an act done in the interest of development of the State. If the petitioners have entered into valid agreements for laying transmission lines and installing the necessary poles as per the terms agreed upon, the State is obliged to give necessary protection. However, the same shall be subject to the rights of the parties over the lands concerned as determined by the Courts.
3. Hence, the following:
ORDER i. Respondent No.1 is directed act on the representations made by the petitioners vide Annexures-L and L1 to the writ petition and -6- NC: 2025:KHC-K:3842 WP No. 201921 of 2025 HC-KAR accord adequate protection to the project of the petitioners.
ii. However, it is clarified that this order will not come in the way of any third party enforcing their rights against the petitioners in accordance with law.
iii. Writ petition stands disposed of accordingly.
Sd/-
(M.I.ARUN) JUDGE LG List No.: 1 Sl No.: 23