Kerala High Court
Sunil P.K. S/O. Kurumban vs Respondent on 22 October, 2009
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 23214 of 2009(V)
1. SUNIL P.K. S/O. KURUMBAN,
... Petitioner
Vs
1. ,/S. WIRELESS T.T. INFO SERVICES LTD.
... Respondent
2. KARUKUTTY GRAMA PANCHAYAT,
3. THE ENVIRONMENTAL ENGINER, KERALA STATE
4. THE SUB INSPECTOR OF POLICE, ANGAMALY.
5. ITTIRA, S/O. THOMAS, PUTHUSSERRY HOUSE
For Petitioner :SRI.WILSON URMESE
For Respondent :SRI.M.K.CHANDRA MOHANDAS,SC,POLL.C.BOAR
The Hon'ble MR. Justice THOTTATHIL B.RADHAKRISHNAN
Dated :22/10/2009
O R D E R
THOTTATHIL B. RADHAKRISHNAN, J.
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W.P.(C). No.23214 OF 2009
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Dated this the 22nd day of October, 2009
J U D G M E N T
~~~~~~~~~~~ The petitioner challenges the action of granting permit for erection of a Mobile Telecommunication Tower. The plea is that there are other Towers in the same site. That should not be a matter of concern of the petitioner, if the competent authority to sanction the clearance of the site, has granted the same. It is not contended that the operator does not have the sanction of SACFA. Therefore, the challenge fails. If any installation requires the clearance of any other body like the Pollution Control Board, obviously, that will have to be obtained as and when required. Without prejudice to the petitioner's objection to the installation of the Diesel Generator Sets etc., this Writ Petition is dismissed.
(THOTTATHIL B. RADHAKRISHNAN, JUDGE) ps