Indus Power Limited vs The District Police Chief
2021 Latest Caselaw 23229 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA, 1943
                     WP(C) NO. 15310 OF 2020
PETITIONER:

          INDUS TOWERS LIMITED
          8TH FLOOR, VANKARATH TOWER, PALARIVATTOM-682 024.
          (REPRESENTED BY ITS HEAD-LEGAL-MR.RAJKUMAR PAVOTHIL,
          S/O P. NARENDRAN, AGED 41 YEARS, RESIDING AT MIDHILA,
          THAMARAKULANGARA, THRIPUNITHURA).
          BY ADV P.DEEPAK


RESPONDENTS:

    1     THE DISTRICT POLICE CHIEF
          KOZHIKODE, KOZHIKODE-673 004.
    2     THE STATION HOUSE OFFICER,
          FEROKE POLICE STATION, KOZHIKODE-673 631.


          SRI.E C.BINEESH - GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 15310/2020                      2




                                 JUDGMENT

When this matter was called today (24.11.2021), Smt.Nazrin

Banu, learned counsel appearing for the petitioner, submitted that

since the construction of the tower is not complete, no further

orders are being sought.

In the above circumstances, I close this Writ Petition

confirming the interim order dated 28.7.2020.

Sd/-

DEVAN RAMACHANDRAN JUDGE csl

APPENDIX OF WP(C) 15310/2020

PETITIONER's EXHIBITS EXHIBIT P1 A TRUE COPY OF THE BUILDING PERMIT ISSUED ON 24.6.2020 EXHIBIT P2 A TRUE COPY OF THE EMF CERTIFICATION FOR RADIATION COMPLIANCE DATED 24.2.2020 EXHIBIT P3 TRUE COPY OF THE COMPLAINT DATED 24.7.2020 FILED BEFORE THE 1ST RESPONDENT