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Judgment
T.R.Ravi, J
The petitioner has a grievance that the 3rd respondent is erecting a mobile tower in the property of the 4th respondent, which is at a distance of about
5 meters from the petitioner's property. According to the petitioner, this can cause serious hazards to the petitioner. Petitioner has preferred Ext.P1
representation before the 1st respondent-District Telecom Committee and prays that the same may be directed to be disposed of. It is also prayed that
since the mobile tower is likely to be erected on 14.08.2021, the representation may be considered immediately.
In the above circumstances, the writ petition is disposed of directing the 1st respondent to consider and pass orders on Ext.P1 representation, after
hearing the petitioner and other interested persons, at the earliest, at any rate, within three weeks from the date of receipt of a copy of this judgment.
If physical hearing is not possible, the hearing may be conducted on virtual mode.