Jharkhand High Court
Atc Tower Company Of India Pri vs State Of Jharkhand & Ors on 2 May, 2011
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 1439 of 2011
ATC Tower Company of India Private Ltd. ...Petitioner
Versus
The State of Jharkhand & others ...... Respondents
CORAM: HON'BLE MR. JUSTICE D. N. PATEL
For the Petitioner : Mr. Rajesh Lala, Advocate
For the State : J.C. to S.C.I
02/Dated: 2 nd May 2011
1. Counsel for the petitioner submitted that suffice it will be for disposal of the present writ petition, if a direction is given to respondent no. 3 to treat this writ petition as a representation and to decide the grievances ventilated in this writ petition, in accordance with law, within stipulated time.
2. I have heard counsel for the respondents, who has submitted that they have no much objection, if such direction is given to respondent no. 3 by this Court to decide the representation, in accordance with law, within stipulated time.
3. In view of these submissions, I hereby, direct respondent no. 3 to treat this writ petition as a representation and to decide the grievances ventilated in this writ petition, within a period of sixteen weeks from the date of receipt of a copy of an order of this Court, after giving an adequate opportunity of being heard to the petitioner or to its representative and also to the owner of the land, in question, and also after properly verifying the rules and regulations for constructing R.T.T. Tower and considering all the rules regarding construction of R.T.T. Tower including emission or radiation etc. looking to the surrounding population.
4. In view of the aforesaid observations and directions, this writ petition stands disposed of.
(D.N. Patel, J) VK