Atc Telecom Infrastructure ... vs The State Of Andhra Pradesh,
2021 Latest Caselaw 135 AP

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 HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY

               Writ Petition No.1019 of 2021

Order:

     This writ petition is filed seeking a direction to the

2nd respondent-Station House Officer, Guntakal II Town Police

Station, to provide police protection to the petitioner for

erection of Roof Top Tower (RTT) at House No.17/521-A of

Guntakal, Ananthapur District.

     2. Heard learned counsel for the petitioner and the

learned Government Pleader for Home.

     3. The petitioner herein claims to have obtained

permission from the Municipal Administration for erection of

Roof Top Tower at Guntakal in Ananthapur District.         It is

stated that when he has been erecting the same that some

unlawful elements have been illegally obstructing him from

erecting the said Root Top Tower. Therefore, it is alleged that

he has approached the 2nd respondent seeking police

protection to enable him to erect the Roof Top Tower as per

the permission accorded by the Municipal Administration.

However, police are not providing any police aid. Therefore, it

is prayed to direct the 2nd respondent to provide police

protection to the petitioner.

     4.   Learned    Government     Pleader   for   Home   fairly

concedes that permission was accorded to the petitioner by

Municipal Administration for erection of the said Roof Top

Tower. He submits that if the petitioner furnishes the date on
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which he is going to execute the said Roof Top Tower at

Guntakal in Ananthapur District that the Police would

provide necessary police aid to enable the petitioner to erect

the said tower.         In fact, the issue relating to the same is

covered     by    two     Judgments       of   this   Court   passed    in

W.P.No.4295 of 2020 and W.P.No.15155 of 2020 wherein this

Court has directed the Police to provide police protection for

erection of Mobile Telecom Tower to the petitioners therein.

        5. Therefore, in view of the aforesaid orders of this

Court,     this    writ    petition       is   allowed   directing     the

2nd respondent to provide necessary police protection to the

petitioner for erection of Roof Top Tower at House No.17/

521-A of Guntakal in Ananthapur District. The petitioner is

directed to furnish the date and time relating to the execution

of the said work to the 2nd respondent and the 2nd respondent

has to accordingly provide police protection to the petitioner

on the given date to enable him to execute the said work.

Pending applications, if any, shall stand closed. No costs.


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                     CHEEKATI MANAVENDRANATH ROY, J.

18th January, 2021. Ak

HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY

Writ Petition No.1019 of 2021

18th January, 2021 (Ak)