Andhra Pradesh High Court - Amravati
Uppuluri Jitendra vs The State Of Ap on 23 March, 2026
APHC010084182026
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3330]
(Special Original Jurisdiction)
MONDAY,THE TWENTY THIRD DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION NO: 7371/2026
Between:
1. UPPULURI JITENDRA, S/O SUBRAMANYAM, AGED ABOUT 50
YEARS, OCC AGRICULTURE, RIO D.NO.2-70/2, RAMALAYAM
VEEDHI, ITHEMPUDI VILLAGE, IRAGAVARAM MANDAL, WEST
GODAVARI DISTRICT, AP-534320.
...PETITIONER
AND
1. THE STATE OF AP, REP BY ITS PRINCIPAL SECRETARY, ROAD
AND BUILDINGS, SECRETARIAT, VELAGAPUDI, GUNTUR
DISTRICT, AP-522238.
2. THE CHIEF ENGINEER ROAD AND BUILDINGS DEPARTMENT,
LABBIPETA, PUNNAMMA THOTA, VIJAYAWADA, NTR KRISHNA
DISTRICT, ANDHRA PRADESH-520001.
3. THE SUPERINTENDENT ENGINEER, ROAD AND BUILDINGS
DEPARTMENT, ELURU, WEST GODAVARI, AP-534001.
4. THE EXECUTIVE ENGINEER, ROAD AND BUILDINGS
DEPARTMENT, BHIMAVARAM,WEST GODAVARI,AP-534201.
5. THE DEPUTY ENGINEER, ROAD AND BUILDINGS DEPARTMENT,
TANUKU, WEST GODAVARI, AP-534211.
6. THE ASSISTANT ENGINEER, ROAD AND BUILDINGS
DEPARTMENT, TANUKU, WEST GODAVARI, AP-534211.
...RESPONDENT(S):
2
TRR,J
W.P.No.7371 of 2026
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 topleased to issue an appropriate writ, order or direction more
particularly one in the nature of Writ of Mandamus declaring the action of the
Respondent in not removing / modifying the illegal speed breakers on front of
the petitioner house as per IRC Standards-1996 which mandates every
speed breaker to be of 3.7 meter width and 0.10 meter height with bump of
17 meter radius and should be 100 meters distance between two speed
breakers and not taking any action on the petitioner notice dated 13.01 .2026
is contrary to the Indian Road Congress-1996 (IRC-99-1988) Mandatory
guidelines and violation of order in WP(PIL) No 76 of 2025 dated 06.08.2025
is illegal, arbitrary and violation of Article.14, 16, 19(1)(g) and 21 of the
Constitution of India, Consequently, direct the Respondents to remove the
illegal speed breakers on front of the petitioner house as per Indian Road
Congress-1996 (IRC-99-1988) Mandatory guidelines and the order of this
Hon'ble High Court in WP(PIL) No 76 of 2025 dated 06.08.2025 and pass
IA NO: 1 OF 2026
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
pleased to direct the Respondents to consider the petitioner notice dated
13.01 .2026 basing on Indian Road Congress-1996 (IRC-99-1988) Mandatory
guidelines and the order of this Hon'ble High Court in WP(PIL) No 76 of 2025
dated:06.08.2025 and taken necessary steps remove the illegal speed
breakers on front of the petitioner house and pass
Counsel for the Petitioner:
1. THANDAVA YOGESH
Counsel for the Respondent(S):
1. GP FOR ROADS BUILDINGS
The Court made the following:
3
TRR,J
W.P.No.7371 of 2026
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION No.7371 OF 2026
ORDER:
The present Writ Petition is filed to declare the action of the respondents in not removing/modifying the illegal speed breakers infront of the house of the petitioner and the same is contrary to IRC standards-1996, which mandates every speed breaker to be of 3.7 meters width and 0.10 meter height with the bump of 17 meters radius and should be 100 meters distance between two speed breakers and not taking any action on the petitioner notice, dated 13.01.2026 and it is also contrary to the Order in W.P. (PIL) No.76 of 2025, dated 06.08.2025. Hence, the present Writ Petition is filed to direct the respondents to remove the speed breakers infront of the house of the petitioner as the action of the respondents is illegal, arbitrary and violation of Articles 14, 16, 19(1)(g) and 21 of the Constitution of India.
2. A Division Bench of this Hon'ble Court on a similar issue had disposed of W.P.(PIL) No.76 of 2025, directing the respondents to follow the new guidelines issued by the concerned Ministry of the Central Government vide Order, dated 06.08.2025. A Division Bench of this Hon'ble Court further directed to issue a circular to all the concerned to ensure that the new guidelines to be followed and also to ensure the existing speed breakers are brought in conformity to the new guidelines. 4
TRR,J W.P.No.7371 of 2026
3. The learned counsel appearing for the respondents has not placed any new guidelines or any circular as directed by the Division Bench of this Hon'ble Court in W.P. (PIL) No.76 of 2025, dated 06.08.2025.
4. Therefore, this Writ Petition is disposed of, directing the respondents to follow the directions issued by the Division Bench of this Court in W.P. (PIL) No.76 of 2025. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.
__________________________________ JUSTICE TARLADA RAJASEKHAR RAO Date: 23.03.2026 KPV 5 TRR,J W.P.No.7371 of 2026 113 THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO WRIT PETITION No.7371 of 2026 Date: 23.03.2026 KPV