AMARJIT SAMUEL DATT Vs. U.O.I.

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as Mr. J.N. Mathur, learned Senior Advocate assisted by Mr. Aakash Prasad, learned counsel for the opposite party no.7 and Mr. S.B. Pandey, learned Assistant Solicitor General of India assisted by Mr. Ambrish Rai, learned Central Government Counsel for opposite party nos. 1 to 4 and the learned Standing Counsel for the opposite party nos. 5 and 6.

(2.) The writ petition has been filed seeking the following reliefs:-

(3.) Learned counsel for petitioner submits that opposite party no.7 has erected mobile tower and 4G Base Transmitting Station at the adjacent plot of the residence of the petitioner. It is located in the densely populated area and the emission of radiation from the tower has adverse effect on the health of the petitioner and his family members and the people living nearby.