INDUS TOWERS LIMITED Vs. DISTRICT COLLECTOR/PANCHAYAT INSPECTOR

JUDGEMENT

(1.) The present writ petition has been filed challenging the order passed by the respondent dated 31.08.2019 and for a consequential direction to the respondent to grant permission to the petitioner for the installation of their Mobile Phone Tower in the subject property.

(2.) The case of the petitioner is that they are engaged in the business of establishing and maintaining Telecommunication Infrastructure and assets. They are carrying on their operations throughout India. The petitioner entered into a lease agreement dated 06.03.2019, with one Tmt.J.Chithra for the purpose of taking her property on lease and establishing a Mobile Phone Tower. The land owner is said to have given the No Objection Certificate for putting up the Mobile Phone Tower and to carry on with the other allied works.

(3.) The petitioner thereafter applied for the clearance/acceptance before the concerned authority belonging to the Central Government and the Certificate was issued by the Department of Telecommunications on 11.03.2019, giving clearance for carrying on with the project.