INDUS TOWERS LIMITED Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr.Anil Anturkar, learned senior Advocate alongwith Mr.Nikhil Vaze and Mr.Sugandh Deshmukh, learned counsel for the petitioner, Mr.Deep D. Shirodkar, learned Additional Government Advocate for the respondents no.1 and 3, Ms Maria S. J. Correia, learned counsel for respondent no.2 and Mr.Akhil Parrikar and Ms Sowmya Drago, learned counsel for respondent no.4, 5(A) to 5(F).

(2.) Rule. Rule made returnable forthwith. Heard learned counsel for the parties with consent at the admission stage itself.

(3.) Whether the electro magnetic frequency (EMF) radiation emitting from a mobile connection tower would cause irreparable harm to the children with disabilities such as intellectual disability, mental illness, autism spectrum disorder, cerebral palsy, muscular dystrophy, chronic neurological condition, specific learning disabilities and other disabilities, taking education in the special school situated at Corlim, Mapusa and run by the Society under the name and styled as Aastha Anand Niketan at Corlim, Mapusa, is the moot question to be considered in this petition.