INDUS TOWERS LIMITED Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) These writ petitions are filed by the Telecom Infrastructure Company for police protection. They have not approached the District Telecom Committee for police protection. This is for the reason that the Government of India, taking note of the pandemic, issued a direction to the District Collector and the District Police Chief to accord necessary protection. These directions are reflected in the order dated 24.03.2020 by the Government of India. This Court already granted an interim order on 24.06.2020 as the petitioner is having all necessary requisites i.e., permit, licence etc.

(2.) In the light of the above, by making the interim order as absolute, the writ petitions are disposed of.