N.VENKATACHALAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Alleging that the 3rd respondent viz., Mrs.Krishnaveni, has entered into an agreement with M/s.American Tower Corporation of India, Chennai, the 2nd respondent herein, for building and operating a cell phone tower at her residential Plot No.9 in Survey No.190/2B, one Mr.N.Venkatachalam, petitioner, has filed the instant public interest writ petition to forbear the District Collector, Namakkal District, the 1st respondent from granting permission to build the proposed phone tower by the 2nd respondent in S.No.190/2B, Plot No.9, Vettambadi Village, Kosavampatti, Namakkal District and consequently to direct the 2nd respondent to build and operate this proposed cell phone tower to a suitable location where buildings are not concentrated or in a remote location.

(2.) Opposing the erection of cell phone tower, petitioner and other residents of Chettiyar Street, Veetampadi Village, seemed to have sent representations to the District Collector, Namakkal and District Superintendent of Police, Namakkal District on 22.07.2019. Said representation reads as under:

(3.) As there was no response, petitioner has filed the instant writ petition for the relief stated supra.