SONIA SINGH Vs. LT GOVERNOR

JUDGEMENT

(1.) THE fourteen petitioners, all residents of the colony of Nehru Enclave (East), Kalkaji Extension, New Delhi, have filed this writ petition seeking directions for removal of the Cellular Towers installed on the rooftop of properties No.11/8 and 11/12 in the said colony and for restraining the respondents from installing any new Cellular Towers on rooftop of property No.11/8 in the said colony. Declaration of Guidelines dated 10 th January, 2008 issued by the respondent No.2 Government of NCT of Delhi (GNCTD) as illegal, arbitrary and ultra vires with respect to installation of Cellular Tower in residential areas has also been sought.

(2.) NOTICE of the petition was issued and vide interim order dated 28th April, 2009, it was directed that further towers in the said colony should not be permitted and the permissions already granted be verified to determine whether they conform to the standards prescribed or not.

(3.) THE petitioners in the present petition also have objected to the Cellular Towers on the same grounds.