SUZLON ENERGY LTD. Vs. JAYANTHI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dated 6/5/2021 passed by the High Court of Judicature at Madras in W.A. No.1365 of 2021.

(3.) The instant proceedings arise out of Writ Petition No.15896 of 2020 filed by the respondents challenging the order dated 8/10/2020 passed by the third respondent in the writ petition, granting permission to the present appellant to erect electric towers in the lands of the writ petitioners, under Sec. 16(1) of the Indian Telegraph Act, 1885.