LAYA VINCENT Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court alleging that the 5th respondent - Telecom Service provider, has constructed a Mobile Telecommunication Tower in the property owned by respondents 6 and 7, without obtaining necessary licences and consents and without the Local Authorities having heard the objections of the petitioner and similarly placed persons.

(2.) The petitioner alleges that even pending this lis, the construction of the Mobile Tower has been illegally completed by the 5th respondent and that it has now been energized, leading to its operation, which is likely to cause severe detriment to the residents of the locality, including her.

(3.) The petitioner prays that therefore, the competent Authority be directed to immediately intervene and stop the functioning of the Telecom Tower; adding that she has, in fact, filed her objections before the 2 nd respondent - District Telecom Committee (DTC for short), but that no action has been taken by the said Committee until now. The petitioner therefore, prays that emergent orders be issued in this writ petition as prayed for.