Indus Towers Limited vs District Police Chief

Citation : 2022 Latest Caselaw 7035 Ker
Judgement Date : 17 June, 2022

Kerala High Court
Indus Towers Limited vs District Police Chief on 17 June, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
                        WP(C) NO. 20250 OF 2020
PETITIONER:

            INDUS TOWERS LIMITED
            CIRCLE OFFICE AT VANKARATH TOWERS 8TH FLOOR, NH 47
            PLARIVATTOM, COCHIN -24 REP. BY ITS AUTHORIZED OFFICER
            HEAD LEGAL, RAJKUMAR PAVOTHIL, AGED 42 YEARS,
            S/O.P.NARENDRAN, RESIDING AT MIDHILA, THAMARAMULANGARA,
            TRIPUNITHURA P.O.
            BY ADVS.
            P.SATHISAN
            SMT.KRISHNA.G.NATH
            SMT.DONA AUGUSTINE


RESPONDENTS:

    1       DISTRICT POLICE CHIEF
            NEAR KOTTAYAM EAST POLICE STATION, DISTRICT POLICE
            OFFICE, KOTTAYAM-KUMILY RD., KOTTAYAM COLLECTORATE
            P.O., KOTTAYAM, KERALA - 686 002.
    2       STATION HOUSE OFFICER
            THRIKKODITHANAM POLICE STATION, SCHOOL LN,
            CHANGANASSERY, KOTTAMURICKAL P.O., KERALA - 686 105.
    3       DEPARTMENT OF TELECOMMUNICATION
            O/O SR.DEPUTY DIRECTOR GENERAL, DEPARTMENT OF
            TELECOMMUNICATIONS, CTSD COMPLEX, GANDHI NAGAR,
            KADAVANTHRA P.O., ERNAKULAM - 682 020 REPRESENTED BY
            ADDITIONAL DIRECTOR GENERAL (TECHNOLOGY), KERALA LSA.
    4       TRUKUDITHANAM PANCHAYAT
            REPRESENTED BY ITS SECRETARY, TRUKUDITHANAM P.O.,
            CHANGANACHERRY, KOTTAYAM - 686 105.
    5       DISTRICT TELECOM COMMITTEE
            REPRESENTED BY DISTRICT COLLECTOR, COLLECTORATE P.O.,
            KOTTAYAM, KERALA - 686002.
            BY ADV KUM.S.KRISHNA


            BY SRI.T.K.SHAJAHAN-SR.GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.20250 OF 2020

                                2




                           JUDGMENT

Dated this the 17th day of June, 2022 Learned counsel for the petitioner submits that the prayer sought for in this writ petition has been rendered infructuous.

The writ petition is, therefore, dismissed as infructuous.

Sd/-

ANU SIVARAMAN JUDGE SSK/17/06 W.P.(C)No.20250 OF 2020 3 APPENDIX PETITIONER'S EXHIBITS:

TRUE COPY OF RELEVANT EXTRACT OF THE EXHIBIT P1 CERTIFICATE OF REGISTRATION OF PETITIONER COMPANY.

TRUE COPY OF RELEVANT EXTRACT OF CERTIFICATE OF EXHIBIT P2 INCORPORATION OF PETITIONER COMPANY. TRUE COPY OF THE LETTER ISSUED BY THE 3RD EXHIBIT P3 RESPONDENT DATED 24/03/2020. TRUE COPY OF THE RELEVANT EXTRACT OF EXHIBIT P4 APPLICATION ALONG WITH PROOF OF E-FILING DATED 29/03/2019.

TRUE COPY OF THE RECEIPT OF APPLICATION FEE EXHIBIT P4(A) DATED 10/04/2019.

TRUE COPY OF THE LETTER SUBMITTED BY THE EXHIBIT P4(B) PETITIONER TO 1ST RESPONDENT DATED 39/05/2019 ALONG WITH ITS ACKNOWLEDGMENT NO.0437970. TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.13283 EXHIBIT P5 OF 2018 DATED 05/07/2018. EXHIBIT P6 TRUE COPY OF THE CIRCULAR DATED 23/07/2020.

TRUE COPY OF THE LETTER ISSUED BY THE EXHIBIT P7 PETITIONER BEFORE THE 5TH RESPONDENT DATED 26/05/2020 VIA-EMAIL.

TRUE COPY OF THE REPRESENTATION SUBMITTED BY EXHIBIT P7(A) THE PETITIONER BEFORE THE 5TH RESPONDENT DATED 22/09/2020.

TRUE COPY OF THE LETTER ISSUED BY THE EXHIBIT P8 PETITIONER BEFORE 2ND RESPONDENT DATED 29/08/2020 VIA E-MAIL.

RESPONDENTS' EXHIBITS: NIL SSK //TRUE COPY// PA TO JUDGE