NANDINI P.M. Vs. CHAIRMAN

JUDGEMENT

(1.) W.P.(C).No.33759 of 2019 is filed seeking directions to respondents 1 to 4 to ensure that the construction of the mobile tower by the 6th respondent is not proceeded with. There is a further prayer to direct the 1st respondent to ensure that no mobile tower is constructed by the 6th respondent before finalising Exhibit P3 in terms of Exhibit P4 judgment and for a direction to the Tribunal for the Local Self Government Institutions to decide Appeal No.612/2019 before the mobile tower is permitted to be constructed.

(2.) W.P.(C).No.50 of 2020 is filed challenging Exhibit P5 communication dated 26.6.2019 from the District Collector to the Secretary of the 4th respondent Panchayat permitting the construction of the mobile tower as well as Exhibit P6 decision of the District Telecom Committee dated 29.10.2018.

(3.) Heard learned counsel for the petitioners, learned Government Pleader, the learned standing counsel appearing for the 4th respondent-Panchayat, the learned counsel appearing for respondents 6 and 7 respectively.