RELICANCE JIJO INFOCOMM LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the Local Authority.

(2.) BY this Writ Petition, the writ petitioner has prayed for a mandamus directing respondents 4 and 5 to provide adequate protection to the life of the officials of petitioner and its workers to carry out the construction in the 4G telecommunication tower covered by Ext.P2 building permit.

(3.) LEARNED counsel for the petitioner submits that the order suspending the building permit has already been stayed on 18.7.2014.