Madras High Court
M/S.Indus Towers Limited vs The Superintendent Of Police on 30 March, 2021
Author: N. Anand Venkatesh
Bench: N. Anand Venkatesh
WP.No.8016 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.03.2021
CORAM
THE HONOURABLE MR.JUSTICE N. ANAND VENKATESH
W.P.No.8016 of 2021
M/s.Indus Towers Limited,
having its circle office at 5 (NP), ESPEE, IT Park,
5th Floor, Jawaharlal Nehru Road,
Ekkatuthangal, Chennai 600 097.
represented by its Assistant Legal Manager,
S.Prasanna. ... Petitioner
Vs.
1.The Superintendent of Police,
District Police Office,
Cuddalore.
2.The Deputy Superintendent of Police,
Neyveli Sub-Division,
Cuddalore.
3.The Inspector of Police,
Neyveli Township Police Station,
Cuddalore.
4.The District Collector,
District Collector Office,
Cuddalore. ... Respondents
1/8
https://www.mhc.tn.gov.in/judis/
WP.No.8016 of 2021
Prayer: Writ Petition filed under Section 226 of Constitution of India
praying for issuance of Writ of Mandamus directing the respondents 1 to 3
to provide the effective police protection to the petitioner company to erect
transmission cell phone tower and to install all the telecommunication
electrical & electronics equipments, OFC cable and its maintenance work
on the said BTS transmission Tower at S.F.No.190/3A1A, Plot No.150,
Vadalur, Neyveli and direct the 4th respondent to co-operate with
respondents 1 to 3 as per the letter dated 20.04.2020 vide
Lr.No.DDG(Techolongy)/TN-LSA/DM/COVID-19/20-21 issued by the
Government of India, Ministry of Communications, Department of
Telecommunications to the Secretary (IT) Government of Tamilnadu, copy
to Chief Secretary and DGP of Police, Tamilnadu.
For Petitioner : Mr.T.N.Karthikeyan
For Respondents : Mr.C.Raghavan
Government Advocate (Crl.side)
ORDER
This petition has been filed for the issue of a writ of mandamus, directing the respondents to provide adequate police protection to the petitioner Company and its staff and subordinates to erect transmission cell phone tower and to install all the telecommunication 2/8 https://www.mhc.tn.gov.in/judis/ WP.No.8016 of 2021 electrical & electronics equipments, OFC cable and its maintenance work on the said BTS transmission Tower at S.F.No.190/3A1A, Plot No.150, Vadalur, Neyveli.
2.The case of the petitioner is that the petitioner is engaged in the business of Operation and Maintenance of Mobile phone towers across India for all the mobile phone operators/service providers providing broadband internet services and other allied services. For the said purpose, cell phone tower is going to be erected. The petitioner had also entered into a lease agreement with the owner of the property and had taken steps to install the cell phone tower. Already, the Government of Tamil Nadu has granted exemption to all the Telecom companies to install the cell phone towers by virtue of Government Order passed in G.O.Ms.No.2, dated 01.04.2002.
3.When the petitioner attempted to erect the cell phone tower, some people with vested interest claiming to be neighbors have been causing hindrance and preventing the workers from carrying out the 3/8 https://www.mhc.tn.gov.in/judis/ WP.No.8016 of 2021 construction work. In this regard, the petitioner gave complaints to the 3rd respondent seeking police protection. However, the 3rd respondent had not acted upon the said complaints and therefore, the present Petition has been filed.
4.The learned counsel appearing for the petitioner would submit that the issue involved in this petition is covered by the earlier Judgments of this Court. The learned counsel brought to the notice of this Court the order passed by this Court in Crl.O.P.No.16618 of 2018 dt.28.06.2018.
5.It will be appropriate to extract the relevant portions of the order in Crl.O.P.No.16618 of 2018, which is extracted hereunder:-
“2.The learned counsel for the petitioner would submit that the petitioner's company had the contract agreement for installation of cell phone tower with M/s.Indus Towers Limited, a company registered under the provisions of Indian Companies Act, 1956. It is further submitted by the learned counsel for the petitioner that whenever the petitioner's company attempted to 4/8 https://www.mhc.tn.gov.in/judis/ WP.No.8016 of 2021 erect transmission cell phone tower, publics are causing interference. The learned counsel for the petitioner also submitted that by order dated 05.03.2015, the Honourable First Bench of this Court, in W.P.Nos.24976 of 2008 and etc., batch, held that because of the advancement in the science, no one has prevented to erect cell phone towers. It is also submitted that the petitioner has given a complaint dated 24.02.2016 to the first respondent police seeking police protection, for which C.S.R.No.42 of 2016 and since the same has not been considered so far, he has come up with the present petition for the relief stated supra.
3.Heard the learned Additional Public Prosecutor appearing for the respondent.
4.Considering the facts and circumstances of the case, the petitioner is directed to send a fresh representation to the respondent and on receipt of the same, the respondent is directed to consider the representation to be submitted by the petitioner and pass appropriate orders on merits and in accordance with law, within a period of one week from the date of receipt of copy of this order.
5.With the above directions, this Criminal Original Petition is disposed of.” 5/8 https://www.mhc.tn.gov.in/judis/ WP.No.8016 of 2021
6.This Court has consistently taken the view that no one can be prevented from erecting the cell phone towers on a mere apprehension about the effect of radiation from the cell phone tower. The apprehension does not have a scientific backing. Till a positive finding is given in this regard, cell phone towers cannot be prevented to be installed on mere apprehensions.
7.For the reasons stated above, there shall be a direction to the 3rd respondent police to provide police protection to the petitioner for erection of the cell phone tower. The 3rd respondent police shall ensure that the entire process goes on in a smooth manner, without giving raise to any law and order problem.
8. This writ petition is disposed of with the above direction. No costs.
30.03.2021 Index:Yes/no Internet:Yes/No Speaking order/Non-speaking order rm 6/8 https://www.mhc.tn.gov.in/judis/ WP.No.8016 of 2021 To
1.The Superintendent of Police, District Police Office, Cuddalore.
2.The Deputy Superintendent of Police, Neyveli Sub-Division, Cuddalore.
3.The Inspector of Police, Neyveli Township Police Station, Cuddalore.
4.The District Collector, District Collector Office, Cuddalore.
5.The Public Prosecutor, High Court, Madras.7/8
https://www.mhc.tn.gov.in/judis/ WP.No.8016 of 2021 N. ANAND VENKATESH, J.
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