Ascend Telecom Infrastructure ... vs The District Telecom Committee
2023 Latest Caselaw 1817 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                    WP(C) NO. 3402 OF 2023
PETITIONER:

            ASCEND TELECOM INFRASTRUCTURE PVT. LTD
            2ND FLOOR, SALAMIYA BUILDINGS NH-47,
            AYSHA ROAD, VYTTILA.P.O,
            ERNAKULAM- 682 019,
            REPRESENTED BY CIRCLE HEAD,
            P.N.JAYAKUMAR, AGED 49 YEARS,
            S/O. NANDA KUMAR NAIR,
            ASCEND TELECOM INFRASTRUCTURE PVT LTD,
            2ND FLOOR, SALAMIYA BUILDINGS,
            NH-47, AYSHA ROAD, VYTTILA.P.O.
            ERNAKULAM., PIN - 682019

            BY ADVS.KRISHNA PRASAD. S
                    SINDHU S KAMATH
                    SWAPNA S.K.
                    ROHINI NAIR
                    SURAJ KUMAR D.
RESPONDENTS:

    1       THE DISTRICT TELECOM COMMITTEE
            ALAPPUZHA DISTRICT REPRESENTED BY ITS
            CHAIRMAN/DISTRICT COLLECTOR,
            COLLECTORATE,
            ALAPPUZHA, KERALA., PIN - 688001

    2       THANNEERMUKKOM GRAMA PANCHAYAT
            REPRESENTED BY ITS SECRETARY,
            THANNEERMUKKOM GRAMA PANCHAYAT OFFICE,
            ALAPPUZHA,
            KERALA,
            PIN - 688527

    3       THE STATION HOUSE OFFICER
            MARARIKULAM POLICE STATION
            ALAPPUZHA, KERALA,
            PIN - 688523


            BY SMT. RASHMI K.M., SENIOR GOVERNMENT PLEADER
     THIS     WRIT PETITION   (CIVIL) HAVING   COME UP       FOR
ADMISSION ON 01.02.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(C.) No. 3402/2023             2




                              JUDGMENT

Petitioner is a Telecom Infrastructure Company. The

petitioner has submitted Ext.P4 representation before the

District Telecom Committee, Alappuzha District - the 1 st

respondent seeking police protection in order to erect a

telecom tower, which is pending consideration and seeks

early disposal of the same.

Having heard learned counsel for the petitioner, Sri.

Krishna Prasad S. and learned Senior Government Pleader

Smt. Rashmi K.M., this writ petition is disposed of directing

the first respondent to finalise Ext.P4 representation

submitted by the petitioner, in accordance with law, at the

earliest and at any rate, within fifteen days from the date of

receipt of a copy of this judgment, if required after securing

participation of all concerned.

Sd/-

SHAJI P. CHALY JUDGE DCS/01.02.2023

APPENDIX

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE G.O. DOT/KRL/6-

14/DM-CORR/2019-20 DATED 24-03-2020.

EXHIBIT P2 A TRUE COPY OF THE BUILDING PERMIT NO.D-BA(385357)/2022 DATED 06-12-2022 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT.

EXHIBIT P3 A TRUE COPY OF THE RECEIPT ISSUED BY THE 3RD RESPONDENT DATED 05-01-2023.

EXHIBIT P4 A TRUE COPY OF THE COMPLAINT PREFERRED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 09.01.2023.

EXHIBIT P5 A TRUE COPY OF THE G.O.(MS) NO.31/2014/ITD DATED 05-11-2014.