Andhra Pradesh High Court - Amravati
Represented By Its Authorised ... vs Union Of India on 24 March, 2026
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
TUESDAY, THE TWENTY FOURTH DAY OF MARCH,
TWO THOUSAND AND TWENTY SIX
:PRESENT:
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
WRIT PETITION NO: 8015 OF 2026
Between:
Project Sixteen Renewable Power Private Limited A company
incorporated under the provisions of the Companies Act, 2013 having its
registered office: S 2904, 29*^ Floor, World Trade Centre, Brigade Gateway
Campus, 26/1, Dr.Rajkumar Road, Rajajinagar, Bangalore - 560055
Represented by its authorised signatory Tummeda Navya Namratha Raj.
...Petitioner
AND
1. Union of India, Represented by its Secretary, Ministry of New and
Renewable Energy Atal Akshaya Urja Bhawan, CGO Complex, Lodhi
Road, New Delhi - 110 003
2. Central Transmission Utility of India Limited, Floor No. 5*^ to 10*^
IRCON International Tower, Tower-1, Plot No.16, Industrial area,
Sector-32, Gurugram, Haryana - 122003.
3. The State of Andhra Pradesh, Represented by its Principal Secretary,
Energy Department, 1®* Floor, 1®' Building, A.P. Secretariat Office,
Velagapudi, Amaravati - 522238.
4. New & Renewable Energy Development Corporation of Andhra
Pradesh (NREDCAP), Represented by its Managing Director,
#12-464/5/1, River Oaks Apartment, CSR Kalyana Mandapam Road,
Tadepalli, Guntur District, Andhra Pradesh - 522 501.
5. Andhra Pradesh Southern Power Distribution Company Limited,
19-13-65/A, Srinivasapuram, Thiruchanoor Road, Tirupati - 517503.
6. JSW Neo Energy Limited, JSW Centre, Bandra Kurla Complex, Bandra
(East), Mumbai, Maharashtra- 400051 Represented by its Authorized
Representative!
7. JSW Renewable Energy (Cement) Limited., JSW Centre, Bandra Kurla
Complex, Bandra (East), Mumbai, Maharashtra- 400051 Represented
by its Authorized Representative
...Respondents
WHEREAS the Petitioner above named through its Advocate Sri D.S.Siva Darshan presented this Petition under Article 226 of the Constitution of India is filed praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a writ, order or direction, more particularly one in the nature of a Writ of Mandamus, to:
A) Declare the actions of respondents no. 1 to 5 in failing to take effective and appropriate action against respondents no. 6 and 7, for violating the Spacing Guidelines while establishing the wind turbine generator at AS-14 (Coordinates: 43P East - 757550; North - 1701388), as illegal, arbitrary and unconstitutional and consequently, direct respondents no. 1 to 5 to immediately ensure compliance with the safety norms and micrositing criteria under the Spacing Guidelines, and to take appropriate action against respondents no. 6 and 7 for erecting the wind turbine generator at coordinates contrary to the Spacing Guidelines.
B) Direct respondents no. 1 to 5 not to grant any approval or ratification in favour of respondents no. 6 and 7 in respect of the erection, construction or commissioning of the wind turbine generator at AS-14 (Coordinates: 43P East
- 757550; North - 1701388), which is being undertaken in violation of the Spacing Guidelines.
C) Direct respondents including respondents no. 6 and 7 to strictly comply with the safety norms and micro-siting criteria mentioned in the Spacing Guidelines, and not to undertake any construction or erection of the wind turbine generator contrary to the Spacing Guidelines.7
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri D.S.Siva Darshan, Advocate for the Petitioner and of Sri Pasala Ponna Rao, Deputy Solicitor General for Respondent Nos. 1 and 2 and of GP for Energy for Respondent No.3 and of Sri Alapati Vivekananda, Standing Counsel for Respondent No.4 and of Sri Venkata Rama Rao Kota, Standing Counsel for Respondent No.5, directed issue of notice to the Respondent Nos. 6 and 7, herein to show cause as to why this WRIT PETITION should not be admitted. You viz:
1. The Authorized Representative, JSW Neo Energy Limited, JSW Centre, Bandra Kurla Complex, Bandra (East), Mumbai, Maharashtra- 400051.
2. The Authorized Representative, JSW Renewable Energy (Cement) Limited., JSW Centre, Bandra Kurla Complex, Bandra (East), Mumbai, Maharashtra- 400051.
be and hereby are directed to show cause, either appearing in person or through Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted on or before 07.04.2026, on which date the case stands posted for hearing.
THE COURT MADE THE FOLLOWING ORDER:
"Notice before admission.
Mr. Pasala Ponna Rao, learned Deputy Solicitor General takes notice for the respondent Nos.1 & 2.
Learned Government Pleader for Energy takes notice for the respondent No.3.
Mr. Alapati Vivekananda, learned Standing Counsel for takes notice for the respondent No.4.
Mr. Venkata Rama Rao Kota, learned Standing Counsel takes notice for the respondent No.5.
Issue notice to respondent Nos.6 & 7.
Post the matter on 07.04.2026, to enable the respondents to file their counter affidavits."
SD/-SK MD RAF! DEPUTY REGISTRAR //TRUE COPY// SECTION OF^ER To.
1. The Authorized Representative, JSW Neo Energy Limited, JSW Centre, Bandra Kurla Complex, Bandra (East), Mumbai, Maharashtra-400051.
2. The Authorized Representative, JSW Renewable Energy (Cement) Limited., JSW Centre, Bandra Kurla Complex, Bandra (East), Mumbai, Maharashtra- 400051.(Addressee Nos. 1 and 2 by SPEED POST - along with a copy of petition and affidavit)
3. One CC to Sri D.S.Siva Darshan, Advocate [OPUC]
4. Two CCs to GP FOR ENERGY, High Court of A.P., Amaravati.[OUT]
5. One CC to Sri Pasala Ponna Rao, Deputy Solicitor General of India [OPUC]
6. One CC to Sri Alapati Vivekananda, Standing Counsel [OPUC]
7. One CC to Sri Venkata Rama Rao Kota, Standing Counsel [OPUC]
8. One spare copy.
PSD HIGH COURT DEV.J DATE:24/03/2026 NOTE: POST THE MATTER ON 07.04.2026 NOTICE BEFORE ADMISSION WP.No.8015 of 2026