M. PARVATHY Vs. DISTRICT COLLECTOR, COIMBATORE

JUDGEMENT

(1.) Mr.S.John J.Raja Singh, learned Additional Government Pleader accepts notice for R1 and R2, Mr.R.Kishore Kumar, learned Government Advocate accepts notice for R3 and R4 and Mr.G.Ameedius, learned Government Advocate accepts notice for R5. They are armed with instructions to enable final disposal of this Writ Petition, even at the stage of admission. No notice is thought necessary to R6 at this juncture as her interests have been duly taken note of and addressed by virtue of this order.

(2.) The petitioner states that she is a resident of Ayyasamy Nagar, Mettupalayam Road, Jothipuram, Coimbatore. She is aggrieved by the cell phone tower that has been installed in the property belonging to R6 for the past 10 years. The petitioner states that the radiation from the cell phone tower has been causing health hazard to all the residents in that locality.

(3.) The petitioner has made a representation to the first respondent, i.e., District Collector to remove the cell phone tower, who, in turn, has sought reports from the Tahsildar/R2 and the Revenue Divisional Officer, the latter not arrayed in this Writ Petition, vide proceedings bearing Na.Ka.No.878750/2023/C2 dtd. 5/5/2023.