INDUS TOWERS LIMITED Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are aggrieved by Ext.P-4 order, which has been issued by the 4th respondent Village Officer, interdicting the construction of the telecommunication tower of the 1 st petitioner, on the basis of the alleged complaints of the local residents. The petitioners state that the 4th respondent Village Officer has no jurisdiction or competence to issue an order in the nature of Ext.P-4. It is in the above facts and circumstances that the petitioners have filed the instant Writ Petition (Civil) with the following prayers:

(2.) Heard Sri. Santhosh Mathew, learned counsel for the petitioners and Sri.Saigi Jacob Palatty, learned Senior Govt. Pleader appearing for R-1, R-2 & R-3. In the nature of the order that is proposed to be passed in this petition, notice R-3 will stand dispensed with.

(3.) The specific contention raised by the raised by the petitioners is that the 4th respondent Village Officer has no jurisdiction or competence to pass an adverse order in the nature of Ext.P-4 dated 10.3.2020, whereby the 4 th respondent has interdicted the petitioners from functioning of the telecom tower, etc.