Telangana High Court
Suryadevara Pullarao, vs Paloncha Municipality, Rep. By Its ... on 22 September, 2025
THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY
WRIT PETITION No.33851 of 2014
ORDER:
This writ petition is filed seeking following relief:
"Declaring the inaction on the part of respondent No.1 on the representation dated 01.10.2014 submitted for prevention of errection of cell phone tower by respondent Nos.2 and 3 on the site of respondent No.3 in midst of residential locality in Seetharampatnam, Karakavagu road of Paloncha Town, Khamma District Municipal Limits as illegal, irregular, irrational and violative of provisions of Andhra Pradesh (Andhra Area) Public Health Act, 1939 and also the Andhra Pradesh Municipalities Act and offends Articles 14 and 21 of Constitution of India and consequently direct the respondents not to erect cell phone tower."
2. No representation on behalf of the petitioners. Sri Putta Krishna Reddy, learned Standing Counsel for respondent No.1 and Sri Mohd. Arifwali, learned counsel representing Sri Mohd. Islamuddin Ansari, learned counsel for respondent No.2 on record are present.
3. Learned counsel for respondent No.2 represented that cause in the writ petition does not survive since cell tower has already been established and the same is in operation.
4. Recording the above said submission of learned counsel for respondent No.2, Writ Petition is closed. However, liberty is granted to the petitioners to agitate their grievance if they 2 are aggrieved by errection of cell tower. There shall be no order as to costs.
Miscellaneous petitions, if any pending, shall stand dismissed.
__________________________________ LAXMI NARAYANA ALISHETTY, J 22nd September, 2025 Bw 3 275 THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY WRIT PETITION No.33851 of 2014 22nd September, 2025 Bw