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Judgment
Petitioners are aggrieved by non-consideration of the objection submitted by them before the 1st respondent, ie, the Chairman of the District Telecom Committee against the construction of telecom tower by the 4th respondent.
According to the petitioners, if the construction is carried out, it will cause serious prejudice to the petitioners as well as the people residing in the locality.
Having heard learned counsel for the petitioners and learned Government Pleader, I am of the considered opinion that the writ petition can be disposed of with appropriate directions.
There will be a direction to the 1st respondent to consider Ext.P1 in accordance with law and attain finality at the earliest and at any rate, within a month from the date of receipt of a copy of this judgment, after providing a notice of hearing to the petitioners, 4th respondent and any other interested persons.
I also make it clear that, the petitioners will also be at liberty to move the 1st respondent for any interim orders, which shall be considered in accordance with law, at the earliest possible, from the date of submission.
The writ petition is disposed of accordingly.
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF REPRESENTATION DATED 30.4.2019 SUBMITTED BEFORE THE 1ST RESPONDENT
EXHIBIT P2 TRUE COPY OF RECEIPT ISSUED BY THE 1ST RESPONDENT
EXHIBIT P3 TRUE COPY OF RECEIPT ISSUED BY THE 3RD RESPONDENT
EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 30.4.2019 SUBMITTED BEFORE THE DIRECTOR OF LOCAL SELF GOVERMANCE
EXHIBIT P5 TRUE COPY OF THE MEDICAL CERTIFICATES OF THE 1ST PETITIONER AND HIS DAUGHTER.