Telangana High Court
V.V.S.S.Kameswara Rao Kamesh, vs The State Of Andhra Pradesh, ... on 8 January, 2024
THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
AND
THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI
WRIT PETITION No.8582 of 2010
ORDER:(per the Hon'ble the Chief Justice Alok Aradhe) None for the petitioner.
2. In this Writ Petition, the petitioner inter alia has prayed for the following relief:
"For the reasons stated in the accompanying affidavit, it is humbly prayed that this Hon'ble Court may be pleased to issue writ of mandamus or any appropriate writ, order or direction declaring the action of the respondents 1 to 3 in not implementing the Cable Television Networks (Regulation) Act 1995 and Rule 6 of the Cable Television Network Rules 1994 in Andhra Pradesh by taking action against the 4th respondent for operating and issuing ratings against the Television Channel Programmes as illegal, arbitrary and violative of principles of natural justice and consequently direct the respondent 1 to 3 to implement Cable Television Networks (Regulation) Act 1995 and Rule 6 of the Cable Television Network Rules 1994 in Andhra Pradesh and direct all the Television Channels in Andhra Pradesh to strictly follow programme code Rule 6 of the Cable Television Networks Rules 1994 and direct the 4th respondent not to rate television channel programmes that are broadcasted in Andhra Pradesh."
3. On account of subsequent events, it appears that the issue involved in this Writ Petition does not survive for consideration.
CJ & JAK, J 2 W.P.No.8582 of 2010
4. The Writ Petition is therefore dismissed as infructuous.
Miscellaneous applications, if any pending, shall stand closed. There shall be no order as to costs.
___________________ ALOK ARADHE, CJ ________________________ ANIL KUMAR JUKANTI, J 8th JANUARY, 2024.
kvni