RELIANCE JIO INFOCOMM LIMITED Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed for a direction to the respondents herein to provide adequate police protection to the petitioner company and its staff and subordinates to erect, commissioning of equipments and to radiate the transmission tower at the lease site namely plot measuring 900 sq.ft. Situate in plot No.268, "Veerapandi Nagar", S.No.119, as per Patta No.4596 new S.No.119/73, Attanthangal Village, Ponneri Taluk, Thriuvallur District.

(2.) The case of the petitioner is that the petitioner is engaged in the business of providing broadband Internet services and other allied services throughout India. For the said purpose, cell phone towers are going to be erected. The petitioner had also entered into a lease agreement with the owner of the property and had taken steps to install the cell phone tower. Already, the Government of Tamil Nadu has granted exemption to all the Telecom companies to install the cell phone towers by virtue of Government Order passed in G.O.Ms.No.2, dated 01.04.2002.

(3.) When the petitioner attempted to erect the cell phone tower, the residents of the area came to the spot and started causing hindrance to the company officials from carrying out the construction work. The petitioner also gave a representation dated 20.05.2019 to the 2nd respondent Police to provide them with protection. However, the 2nd respondent Police had not acted upon the said complaint and therefore, the present Criminal Original Petition has been filed.