Andhra Pradesh High Court - Amravati
M/S. Viom Networks Limited vs Greater Visakhapatnam Municipal ... on 7 July, 2025
APHC010586312014
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3460]
(Special Original Jurisdiction)
MONDAY,THE SEVENTH DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
WRIT PETITION NO: 24997/2014
Between:
1. M/S. VIOM NETWORKS LIMITED, (FORMERLY KNOWN AS WIRELESS-
TT INFO SERVICES LIMITED) IV FLOOR, GOWRA PLAZA, BEGUMPET,
HYDERABAD REP. BY ITS ASSISTANT MANAGER - LEGAL
...PETITIONER
AND
1. GREATER VISAKHAPATNAM MUNICIPAL CORPORATION, represented
By its Commissioner, Visakhapatnam District, Andhra Pradesh.
...RESPONDENT
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased toto issue an appropriate Writ or order or direction particularly one in the
nature of Writ of Mandamus declaring the action of the respondent in trying to
take coercive action for removing the towers (list enclosed as P.-8) erected prior
to issuance of G.O.Ms.No.380, dated 01.08.2013 by the Petitioner Company
within the jurisdiction of the Respondent for non-compliance of conditions of the
said G.O., and issuing endorsement in Roc.No.016525/2013/ACP-1, dated
30.07.2014 and disconnecting the power supply to tower erected at Sy.No.25/2
of Pothinamallayyapalem Village, as, arbitrary, illegal, without jurisdiction, in
violtion of well settled principles of natural justice and contrary to the provisions
of the Greater Hyderabad Municipal Corporation Act, 1955
IA NO: 1 OF 2014(WPMP 31275 OF 2014
Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to
direct the respondent not to take any coercive action for removing the towers
erected by the petitioner on the terrace of various buildings within the jurisdiction
of the respondent cantonment board, pending disposal of the writ petition
IA NO: 2 OF 2014(WPMP 31276 OF 2014
Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to
direct the respondent to restore the power supply to tower erected at Sy.No.25/2
of Pothinamallayyapalem Village by suspending the operation of
Roc.No.016525/2013/ACP-1, dated 30.07.2014, pending disposal of the writ
petition
Counsel for the Petitioner:
1. MOHD ISLAMUDDIN ANSARI
Counsel for the Respondent:
1. SC FOR GVMC
2.
The Court made the following:
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
Writ Petition No. 24997 of 2014
ORDER:
1. In view of the Letter dated 03.07.2025 filed by the learned counsel for Petitioner(s) before the Registry seeking permission of this Court to withdraw the Writ Petition, permission for withdrawal is accorded.
2. Accordingly, the Writ Petition is dismissed as withdrawn. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall stand dismissed as withdrawn.
__________________ NYAPATHY VIJAY, J Date: 07.07.2025 eha THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY Writ Petition No. 24997 of 2014 Date: 07.07.2025 eha U