INDUS TOWER LIMITED Vs. GRAM PANCHAYAT TANANG

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India praying for the following substantive reliefs :-

(2.) We have heard Mr. Anil Anturkr, learned senior counsel for the petitioner and Mr. Tejas Dande, for respondent nos. 1 to 3 and with their assistance we have perused the record.

(3.) The challenge in this petition is to a resolution no. 3 dtd. 8/8/2024 passed by the Gramsabha, Grampanchayat of Tanang, Taluka Miraj, Dist. Sangli, Kolhapur. ("Impugned Resolution"). By such resolution, the No Objection Certificate ("NOC") granted to the petitioner for installing the mobile tower on the subject land owned by petitioner no. 2 is cancelled by which, the petitioner is aggrieved and hence approached this Court by way of this writ petition. We are called upon to examine the validity and legality of the impugned resolution in light of the legal position as applicable.