MANIVANNAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) These writ petitions are filed by the respective petitioners, in the form of public interest litigations, seeking closure or not to erect the cell phone towers, on the ground that the respondent / service providers either constructed or are constructing the cell phone towers without obtaining any permission from the local authorities and that these towers are responsible for innumerable health hazards to the nearby residents. Since the issue involved in all these writ petitions is one and same, they are taken up together for hearing and are disposed off by way of this common order.

(2.) Heard the respective learned Counsel appearing for the petitioners, the learned Special Government Pleader appearing for the State and the respective learned Counsel appearing for the service providers.

(3.) The sum and substance of the petitioners' arguments are as follows: