Loganathan I vs The District Collector on 22 April, 2015

[Cites 1, Cited by 2]

Madras High Court

Loganathan I vs The District Collector on 22 April, 2015

Bench: S.Manikumar

       

  

   

 
 
 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

DATED: 22.04.2015

Coram
THE HONOURABLE Mr.JUSTICE S.MANIKUMAR
 and
THE HONOURABLE Mr.JUSTICE G.CHOKALINGAM

W.P(MD) Nos.5249 of 2010
and
W.P(MD) Nos.14987 of 2010
W.P(MD) Nos.1124 of 2011
W.P(MD) Nos.1474, 9907, 16816 and 16842 of 2014
W.P.(MD) Nos.701, 1200,2460, 3529 and 3769 of 2015
and
connected Miscellaneous Petitions

W.P(MD) Nos.5249 of 2010

Loganathan i							... Petitioner


				vs.


1.The District Collector,
   District Collectorate,
   Trichy-1, Trichy District.

2.The Commissioner,
   Thuraiyur Municipality,
   Thuraiyur, Thuraiyur Taluk,
   Trichy District.

3.The Junior Engineer,
   Tamil Nadu Electricity Board,
   Town Circle, Thuraiyur,
   Thuraiyur Taluk,
   Trichy District.

4.The District Environment Engineer,
   Tamil Nadu Pollution Control Board,
   No.25, Sidco Industrial Estate,
   Thuvakudi, Trichy ? 15.
   Trichy District.

5. M/s.Reliance Communications Limited,
   Represented its Director,
   Registered Office, H Block
   1st Floor, Dhirubhai Ambani Knowledge City,
   Navi Mumbai ? 400 710,
   Maharashtra, India. 							... Respondents


	Writ Petition filed under Article 226 of the Constitution of India,
praying for issuance of a writ of Mandamus, directing 1 and 4 respondent
herein to take appropriate steps to shift the cell phone tower installed by
the 5th respondent herein at Venkatachalam Lane, Thuraiyur Town, Thuraiyur
Taluk, Trichy District, to any other far place and ensure the welfare of
residents of old post office lane as well as Venkatachalam lane, Thuraiyur,
within a stipulated period as may be fixed by this Court.

		
!For Petitioner		: Mr.R.Sundar
For Respondent-1	: Mr.M.Govindan
			  Spl.Government Pleader.
For Respondent-2	: Mr.M.Alagadevan
			  Spl.Government Pleader.
For Respondent-3	: No Appearance
For Respondent-4	: Mr.C.Elaman
For Respondent-5	: Mr.S.Suresh Kumar


:COMMON ORDER

(Order of this Court was made by S.MANIKUMAR, J.) The writ petitions are disposed of in terms of the orders passed by the Principal Bench in W.P.No.24976 of 2008 and connected matters, dated 15.03.2015. No costs. Consequently, connected miscellaneous petitions are closed.

2.We may, however, state that it is given to understand that there are different technologies now available in some countries, whereby necessity of erecting towers can be dispensed with either taking cable underground or otherwise. This is a matter for the Telecommunication Regulatory Authority of India, Government of India, to examine. We thus request the said Authority to look into this aspect and the possibility of the same in India.

3.Copy of the order be sent to the Telecommunication Regulatory Authority of India, Government of India, New Delhi.

Index:yes/no (S.M.K.,J) (G.C.,J) Internet:yes/no. 22.04.2015 mpk To:

1.The District Collector, District Collectorate, Trichy-1, Trichy District.

2.The Commissioner, Thuraiyur Municipality, Thuraiyur, Thuraiyur Taluk, Trichy District.

3.The Junior Engineer, Tamil Nadu Electricity Board, Town Circle, Thuraiyur,Thuraiyur Taluk, Trichy District.

4.The District Environment Engineer, Tamil Nadu Pollution Control Board, No.25, Sidco Industrial Estate, Thuvakudi, Trichy ? 15. Trichy District.

S.MANIKUMAR, J and G.CHOCKALINGAM, J.

mpk W.P(MD) Nos.5249 and 14987 of 2010 W.P(MD) Nos.1124 of 2011 W.P(MD) Nos.1474, 9907, 16816 and 16842 of 2014 W.P.(MD) Nos.701, 1200,2460, 3529 and 3769 of 2015 Dated:22.04.2015

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