Indus Towers Limited vs The District Collector
2021 Latest Caselaw 20265 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 30TH DAY OF SEPTEMBER 2021 / 8TH ASWINA, 1943
                       WP(C) NO. 17137 OF 2020
WRIT PETITIONER:

          INDUS TOWERS LIMITED,
          8TH FLOOR, VANKARATH TOWERS,
          N H BYPASS, PALARIVATTOM,
          KOCHI - 24, REPRESENTED BY ITS HEAD LEGAL,
          RAJ KUMAR PAVOTHIL,
          S/O. NARENDRAN, AGED 41 YEARS,
          INDUS TOWER LIMITED,
          8TH FLOOR, VANKARATH TOWER,
          COCHIN NH BYPASS, PALARIVATTOM,
          EDAPPALLY POST,
          ERNAKULAM - 682 024.

          BY ADVS.
          SRI. KRISHNA PRASAD. S
          SMT. SINDHU S. KAMATH
          SMT. ROHINI NAIR


RESPONDENTS:

    1     THE DISTRICT COLLECTOR,
          COLLECTORATE, CIVIL STATION,
          KOZHIKODE - 673 020.
    2     THE STATION HOUSE OFFICER,
          NADAKKAVU POLICE STATION,
          KOZHIKODE - 673 011.
    3     THE DISTRICT POLICE CHIEF,
          OFFICE OF THE DISTRICT POLICE CHIEF,
          KOZHIKODE - 673 004.


          SRI. E. C BINEESH - G.P



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.17137 OF 2020

                                   2


                            JUDGMENT

When this matter was called today, the

learned counsel for the petitioner submitted that

construction of the mobile tower is now complete

and that there has been no law and order issues,

on account of the interim order of this Court,

dated 20.08.2020.

2. Sri.E.C.Bineesh - learned Government

Pleader also affirmed the afore.

In the above circumstances, I allow this writ

petition, confirming the interim order dated

20.08.2020; with a further direction to the 2nd

respondent-Station House Officer to ensure that

law and order in the area where the Tower has

been installed is constantly maintained, without

any breach of peace being allowed by any person.

Sd/-

DEVAN RAMACHANDRAN JUDGE SPR WP(C).No.17137 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE COMMUNICATION FROM THE KERALA STATE TELECOM DISASTER COMMITTEE DATED 24-03-2020. EXHIBIT P2 A TRUE COPY OF THE BUILDING PERMIT NO.

BPA 122019003807, DATED 11-12-2019. EXHIBIT P3 A TRUE COPY OF THE JUDGMENT IN W.P(C) NO.1486 OF 2020 DATED 03-02-2020. EXHIBIT P4 A TRUE COPY OF THE COMPLAINT MADE TO THE 2ND RESPONDENT DATED 11-08-2020. EXHIBIT P5 A TRUE COPY OF THE MALAYALA MANORAMA CLIPPING DATED 06-06-2020.

RESPONDENT'S/S EXHIBITS: NIL.