Delhi High Court
Mrs. Sonia Singh & Ors. vs Lt. Governor & Ors. on 15 July, 2011
Author: Rajiv Sahai Endlaw
*IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 15th July, 2011
+ W.P.(C) No.8552/2009
% MRS. SONIA SINGH & ORS. ..... Petitioners
Through: Mr. Manjit Singh Ahluwalia, Adv.
Versus
LT. GOVERNOR & ORS. ..... Respondents
Through: Sushil Dutt Salwan, Adv. for R-1, 2, 3
& 12/GNCTD.
Ms. Manmeet Kaur, Adv. for
GNCTD.
Mr. Rahul Srivastava, Adv. for Ms.
Suparna Srivastava, Adv. for MCD.
Mr. Sanjeev Ralli, Adv. for R-
6/Bharti Airtel Ltd.
Mr. Ajit Kumar Singh, Adv. R-8/ M/s
ESSAR Ltd.
SI D.K. Tejwan, PS, Kalkaji.
CORAM :-
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
1. Whether reporters of Local papers may No
be allowed to see the judgment?
2. To be referred to the reporter or not? No
3. Whether the judgment should be reported No
in the Digest?
W.P.(C) No.8552/2009 Page 1 of 7
RAJIV SAHAI ENDLAW, J.
1. The fourteen petitioners, all residents of the colony of Nehru Enclave
(East), Kalkaji Extension, New Delhi, have filed this writ petition seeking
directions for removal of the Cellular Towers installed on the rooftop of
properties No.11/8 and 11/12 in the said colony and for restraining the
respondents from installing any new Cellular Towers on rooftop of property
No.11/8 in the said colony. Declaration of Guidelines dated 10 th January,
2008 issued by the respondent No.2 Government of NCT of Delhi (GNCTD)
as illegal, arbitrary and ultra vires with respect to installation of Cellular
Tower in residential areas has also been sought.
2. Notice of the petition was issued and vide interim order dated 28th
April, 2009, it was directed that further towers in the said colony should not
be permitted and the permissions already granted be verified to determine
whether they conform to the standards prescribed or not.
3. Counter affidavits have been filed by the respondent No.3 Secretary
(Environment), GNCTD, respondents No.4&5 MCD, respondent No.6
Bharti Airtel Ltd. and respondent No.8 M/s ESSAR Ltd. Respondent No.7
Aircel Ltd. on 21st April, 2011 stated that it did not have and did not intend
to install any Cellular Mobile Tower and on such statement, it was deleted
from the array of parties.
4. The counsel for the Department of Environment has today stated that
another writ petition being W.P.(C) No.9511/2006 titled Saraswati Jan
Kalyan Trust Vs. UOI & Ors. also relating to emission of electro-magnetic
radiation from electronic and electromagnetic components associated with
the Cellular Towers and from the Cellular Towers was listed before the
Chief Justice's Bench of this Court on 11th May, 2011 when the same was
disposed of for the reason of matters involving similar issues pending before
the Apex Court and holding that the decision of the Apex Court will be
binding and complied with. He has stated that the present petition should
also be similarly disposed of. It is also informed that a number of petitions
pending before various High Courts alleging pollution and health problems
associated with Cellphone Towers have vide order in W.P.(C) No.471/2005
titled Karma Jyot Seva Trust of Gujarat Vs. Union of India pending before
the Apex Court been ordered to be transferred to the Apex Court.
5. The petitioners in the present petition also have objected to the
Cellular Towers on the same grounds.
6. Besides the aforesaid, the respondent No.3 Secretary (Environment),
GNCTD in his counter affidavit has stated that the towers and other
equipments installed in properties No.11/8 & 11/12 were inspected on 26th
May, 2009 and the noise levels were found to be within the permissible
limits.
7. The respondent No.8 M/s ESSAR Ltd. in its counter affidavit has
pleaded that the Cellular Towers on the properties aforesaid were installed
after obtaining requisite permissions and after fulfilling all the statutory
requirements with respect thereto. Reliance is also placed on the report of
the various studies to the effect that there is no evidence of any direct health
hazard from exposure to Cellular Towers and Antenna.
8. The respondent No.6 Bharti Airtel Ltd. in its counter affidavit has
besides the aforesaid also pleaded of having obtained permission for the
Cellular Towers to which objection is taken, from the Delhi Pollution
Control Committee.
9. The respondents No.4&5 MCD in its counter affidavit has informed of
the state of permissions granted with respect to the properties and has
pleaded that the permissions have been issued on the basis of guidelines in
force on the date of installation and the guidelines of 10th January, 2008 have
been issued subsequently.
10. I may mention that I have in Cellular Operators Association of India
Vs. MCD 179 (2011) DLT 381 made a recommendation for change in Laws
/ Bye-Laws so as to make specific provision for such towers which are of
recent origin.
11. The counsel for the petitioners has today urged that the argument of
the counsel for the respondents No.4&5 MCD and of the counsel for the
respondent No.6 Bharti Airtel Ltd. that the Cellular Towers installed prior to
coming into force of the 2008 Notification would continue to be governed by
the guidelines / regulations in force at the time of installation thereof is
fallacious inasmuch as, since they continue to remain in existence, they
ought to comply with the regulations in force from time to time. It is
contended that in such situation there is no question of prospectivity or
retrospectivity as contended by the counsel for the respondent No.6 Bharti
Airtel Ltd.
12. However, since the Supreme Court is seized of the matter and further
since the Division Bench of this Court also for the said reason has refused to
entertain other writ petitions, it is not deemed expedient to entertain this writ
petition. The same is disposed of:
(i) With liberty to the petitioners to if so deem necessary to
participate in the proceedings before the Supreme Court;
(ii) With liberty to the petitioners to make representations /
complaints to the authorities concerned for breach / violation of
any of the applicable laws, rules, bye laws and regulations;
(iii) With a direction to the parties concerned to look into such
complaints / representations of the petitioners and to ensure
strict adherence to all applicable laws, bye laws and regulations;
and
(iv) With a direction that the towers subject matter of this petition
shall be dealt with in accordance with the judgment of the Apex
Court.
No order as to costs.
RAJIV SAHAI ENDLAW
(JUDGE)
JULY 15, 2011
'gsr'..
