Telangana High Court
The Out Space Advertising vs The Tellapur Municipality on 1 July, 2024
Author: T. Vinod Kumar
Bench: T. Vinod Kumar
THE HON'BLE SRI JUSTICE T. VINOD KUMAR
Writ Petition No.17450 of 2023
ORDER:
This Writ Petition is filed to declare the action of the 1st respondent in taking steps to demolish/remove the Unipole situated in Sy.No.187/E (Weigh Bridge) Kollur Village, RC Puram Mandal, Tellapur Municipality, Sanga Reddy District, in spite of valid permission granted by the 1st respondent on 09.03.2023 and being valid for a period of one year from 01.04.2023 to 31.03.2024, as being illegal, arbitrary, bad in law and violative of principles of natural justice.
2. Heard learned counsel for the petitioner, Sri B.Jagan Madhav Rao, learned Standing Counsel appearing for respondent No.1, and learned Government Pleader for Municipal Administration and Urban Development appearing for respondent No.2 and perused the record.
3. This Court, on 06.07.2023, while ordering notice in the matter, taking note of the fact that the respondents-authorities have accepted the fee for renewal of the licence for the year 2023-24, directed the respondents-authorities not to take any coercive steps for a period of two weeks.
4. Pursuant to the aforesaid interim order granted by this Court, not only the period of two weeks, whereby the authorities were restrained 2 from taking any action, is over, but the entire contract period of one year i.e. 01.04.2023 to 31.03.2024 is also over.
5. In view of the above, since, on account of the interim orders passed by this Court, the entire period of contract itself got over, the grievance of the petitioner in the present Writ Petition stands redressed and thus, no further orders are necessary to be passed in this matter.
6. Accordingly, the Writ Petition is closed. No order as to costs.
7. Miscellaneous petitions, if any, pending in this writ petition shall stand closed.
___________________ T. VINOD KUMAR, J Date:01.07.2024 GJ