PRADIPTA KUMAR JANA Vs. STATE OF WEST BENGAL
LAWS(CAL)-2020-2-7
HIGH COURT OF CALCUTTA
Decided on February 05,2020

Pradipta Kumar Jana Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

SABYASACHI BHATTACHARYYA, J. - (1.) The petitioner is a villager in Jahanabad, Khejuri Anchal No.6, Block No.1, District: Purba Medinipur. The grievance of the petitioner is that, despite the petitioner and other co-villagers having given repeated representations to the authorities concerned, the respondent no.1-company, that is, the Reliance JIO Infocomm Limited, has started construction of a mobile tower in close proximity (about 5 metres laterally) to the petitioner's house, allegedly in a densely populated area.
(2.) Such representations were made to the Panchayat Authorities and to the Block Development Officer and an e-mail was even sent to the respondent no.10 itself.
(3.) The petitioner alleges that the installation of such tower shall emit harmful radiation, which will pose a serious health hazard to the residents of the neighbourhood.;


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