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Madhya Pradesh High Court
Indus Towers Limited Through Its ... vs The State Of Madhya Pradesh on 20 March, 2026
Author: Pranay Verma
Bench: Pranay Verma
NEUTRAL CITATION NO. 2026:MPHC-IND:7591
1 WP-10153-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE PRANAY VERMA
ON THE 20th OF MARCH, 2026
WRIT PETITION No. 10153 of 2026
INDUS TOWERS LIMITED THROUGH ITS AUTHORIZED OFFICER
RIA AGARWAL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Kuldeep Pathak, learned counsel for the petitioner.
Ms. Pranjali Yajurvedi, learned Govt. Advocate for the
respondents/State.
ORDER
1. By this petition preferred under Article 226 of the Constitution of
India the petitioner has prayed for the following reliefs:-
"(a) To allow this petition by issuing appropriate writ,
direction or order and to direct the Respondent State
Authorities more particularly respondent no. 2 to 5 to
provide appropriate Police Protection to the petitioner
company and to take appropriate penal action against
the persons who are obstructing in the process of
installation of telecommunication tower, which is being
done by the petitioner company on the land belonging
to Mr. Raju Singh S/o Puran Singh, at Khasra No.
784/2, Halka No. 32, Super City Colony, Village-
Maugaon, Tehsil- Mhow, District- Indore, (M.P.); and
(b) To direct the respondent no.2 and 3 to take
appropriate penal action against the persons, who
obstructing such process of installation of
telecommunication tower; and
(c) That that this Hon'ble Court may kindly be pleased
to direct the Respondents to allow the petitioner to
complete the installation of the mobile tower and DOT
NEUTRAL CITATION NO. 2026:MPHC-IND:7591
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to submit EMF report once the mobile tower is
operational for the benefit of respondent; and
(d) That that this Hon'ble Court may kindly be pleased
to direct respondent to forward all compliant related to
mobile tower by local resident to MPLSA state wing of
department of telecommunication who is authorized
body to adjudicate all complaint related to EMF issues;
and
(e) To direct the State and Local Authorities to ensure
compliance of the provisions of the Telecommunication
Act, 2023 and the Telecommunication (Right to Way)
Rules, 2024 and direct State and Local Authorities to
facilitate the smooth competition of project relating to
installation of Telecommunication Tower; and
(f) Any other relief is this court may deem fit, in
favour of the petitioner, in the interest of justice."
2. At the outset, learned counsel for the petitioner has drawn the
notice of this Court to order dated 07.05.2025, passed by High Court of
Chhatisgarh at Bilaspur in WPC No. 2350/2025 to contend that the case of
the petitioner is similar to the said case and similar directions deserve to be
issued in this petition as well.
3. Learned counsel for the respondent has submitted that similar
directions can be issued in this petition as well.
4. In view of aforesaid, it is directed that the respondent authorities
shall ensure compliance with the Right of Way Rules, 2024, as well as the
Telecommunications Act, 2023, and take appropriate steps towards smooth
completion of project relating to installation of telecommunication tower of
petitioner. The respondent authorities are further directed to expedite the
remaining work, ensuring that the petitioner work is not hindered and the
essential telecom infrastructure is completed without delay. The police, State
authorities and local authorities are also directed to provide security and
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protection at the site of the petitioner for installing the equipment and tower.
5. Accordingly, this writ petition stands disposed of.
(PRANAY VERMA)
JUDGE
ns
