Kerala High Court
M/S.Essar Telecom Infrastructure ... vs The Circle Inspector Of Police on 19 June, 2007
Bench: P.R.Raman, K.Hema
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 15260 of 2007(N)
1. M/S.ESSAR TELECOM INFRASTRUCTURE (P)LTD.
... Petitioner
Vs
1. THE CIRCLE INSPECTOR OF POLICE,
... Respondent
2. THE SUB INSPECTOR OF POLICE,
3. SRI.R.P. RAJEEV, VENGATHODI HOUSE,
4. SRI.SASI, MARANCHERY HOUSE,
For Petitioner :SRI.SANTHOSH MATHEW
For Respondent :SRI.C.VALSALAN
The Hon'ble MR. Justice P.R.RAMAN
The Hon'ble MRS. Justice K.HEMA
Dated :19/06/2007
O R D E R
P.R. RAMAN & K. HEMA, JJ.
--------------------------------------------
W.P.(C).No.15260 of 2007
--------------------------------------------
Dated this the 19th day of June, 2007.
JUDGMENT
Raman, J.
In the light of the interim order passed by this Court on 24.5.2007, which does not affect the rights of parties as such, no further order is to be passed except to make the same absolute. We do so. It is open to the party-respondents, in case there is any objection for the Mobile Telecommunication Tower being put up, to seek their remedies in appropriate proceedings in accordance with law.
Writ Petition is closed.
P.R.RAMAN, JUDGE.
K. HEMA, JUDGE.
Krs.