GTL INFRASTRUCTURE LIMITED Vs. GRAM PANCHAYAT

JUDGEMENT

(1.) At the interlocutory stage, the writ petition is taken up for hearing and disposal with the consent of the learned Counsel for the parties.

(2.) This writ petition is filed for a mandamus to declare the action of Respondent No. 2 in not allowing the Petitioner to complete the erection of cell tower in Survey Nos. 150/1 and 150/2 of Nadakuduru Village, Karapa Mandal, East Godavari District, as illegal and arbitrary.

(3.) At the hearing, Sri Ghanta Rama Rao, learned Counsel for the Petitioner, placed reliance on the order of this Court in M. Balaram v. Bharat Sanchar Nigam Ltd., Hyderabad and Ors., 2010 6 ALT 648, wherein it is inter alia held as under: