Andhra Pradesh High Court - Amravati
Y.V. Murali Krishna vs The State Of Andhra Pradesh, on 14 February, 2019
Bench: C.Praveen Kumar, M.Satyanarayana Murthy
IN THE HIGH COURT OF ANDHRA PRADESH (Special Original Jurisdiction) THURSDAY , THE FOURTEENTH DAY OF FEBRUARY TWO THOUSAND AND NINETEEN PRESENT THE HONOURABLE THE ACTING CHIEF JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY WRIT PETITION (PIL) NO: 365 OF 2018 Between: Y.V¥. Murali Krishna, S/o Late Seetharamaiah Aged 55 years Occ business R/o H.No.9/386-D1 Sharada Residency Shanti nagar, Gudiwada, Krishna District §21304 . PETITIONER AND 4. The State of Andhra Pradesh,, rep. by its Principal Secretary Municipal Administration and Urban Development Department, Secretariat, at Velagapudi, Amaravathi, Guntur District. The Director of Municipal Administration,, Sri Krishna Enclave, Gorantla, Guntur, Guntur District. The District Collector,, Krishna. The Gudiwada Municipality,, Rep. by its Commissioner, Gudiwada, Krishna Disirict. The Deputy Superintendent of Polics,. Gudiwada Division, Gudiwada, Krishna District 6. The Andhra Pradesh, Pollution Control Board, represented by its Member Secretary, Andhra Pradesh. (RR6 is Suo Moto impleaded as per Court Order dated 04/12/2018 in WP. PIL. 365/2078.) po Bw on .. RESPONDENTS Petition under Aricle 226 of the Canstitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue writ or direction preferably Writ of Mandamus declaring the inaction of the respondents in taking appropriate steps for ensuring that no unauthorized cut outs, flexi boards, banners and posters are displayed on the main roads and main circies and also for immediate removal of the unauthorized flexi boards/cut outs that have been erected within the Gudiwada Municipal limits as illegal, arbitrary and violative of the orders of this Hon'ble High Court in W.P. No.28447/2008 dt.1-6-2015 and consequently direct the respondents to take immediate steps for removal of the unauthorized flexi boards/cut outs. iA NO: 1 OF 2018 Petition under Section 161 CPC praying thal in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased ta direct the respondent nos. 2 to 5 to forthwith remove the unauthorized flexi boards/cut outs that have been erected on the main roads and main circles of Gudiwada Municipality pending disposal of the Writ Petition (PIL) in the interest of Justice. Cre aatied sia es ehtncte bdo URAL hia abet hen cite errant thet ITEC ah GS TE nes dati iti nA MISA OnE SE Mo Doe yt DAMA ANIMALS a ania MEU nisin ene gilne ne neniit weit srt ee nett hae a ie Counsel for the Petitioner:SRI MOHAMMED GAYASUDBIN Counsel for the Respondent Nos. 1 & 2: GP FOR MUNCIPAL ADMN. & URBAN BEV. Counsel for the Respondent No. 3: GP FOR REVENUE Counsel for the Respondent No. 4: SRI. NIMMAGADDA VENKATESWARLU, SC FOR MUNICIPALITY Counsel for the Respondent No. 5: GP FOR HOME Counsel for the Respondent No. 6: SRI. RAMACHANDRA RAO GURRAM, SC FOR A.P. POLUTION BOARD The Court made the following: ORDER THE HON'BLE THE ACTING CHIEF JUSTICE C. PRAVEEN KUMAR AND THE HON'BLE SRI JUSTICE M. SATYANARAYANA MURTHY WRIT PETITION (PIL) No.365 OF 2018 ORDER:
(Por Hon'ble Sri Justice M. Satyonarayana Murthy) RRA Se ee Y i 4 Sri VV. Murali Krishna, a public spirited person filed this pro bono litigation under Article 226 of the Constitution of India, to declare the inaction of the respondents in taking appropriate steps for ensuring that no unauthorized cutouts. flexi boards, banners and posters are displayed on the main roads and main circles and immediate removal of the unauthorized flexi boards/cut outs that have been erected within the Gudiwada Municipal limits as illegal and arbitrary and violative of directions issued by the High Court of Judicature at Hyderabad in W.P.No.28447 of 2008 dated 01.06.2014, issue direction to remove such flex boards ete.
The facts im brief are that, the petitioner is a resident of Gudiwada Town, Krishna District, he alleged that, in the recent past, hundreds of unauthorized flexi boards/banners are being erected on the main roads of Gudiwada Town. It is submitted that the dividers on the main road, main circles and cross roads are being flooded with unauthorized flexi boards and banners purportedly to which celebrities/politicians on their birthday/festival days etc. Recently several flexi boards /banners have mushroomed at the main circles of Gudiwada Town ie. Koganti Rajababaiah Chowk, Nehru Chowk, Vasavi Chowk, Mudedia Rama Rao Chowk. Market Centre, Gowri Shankar Talkies Centre. Kothi Bomma Centre and Vegetable Market Centre. to convey birthday wishes to the Chairman of the Gudiwada oN Municipality. [{ is also contended that, earlier plantations have been > HAC & MSM WPIPEL) 865 of 2018 raised on the dividers on the main roads but recently banners have been affixed even to the plants and due to the use of binding wires for tying the barmers, the plantation is being destroyed. Immediately, the petitioner submitted a representation dated 23.11.2018 to the Municipal Commissioner, requesting the officers to immediately remove the unauthorized flexi boards, etc., as they are causing inconvenience to the public commuting on the roads and also posing serious traffic hazards. The petitioner protested before the offices of the respondenis, in order to sensitize them to rernove the flexi boards and also submitted another representation dated 28.11.2018 to the Deputy Superintendent of Police, Gudiwada in this regard and also sent whatsapp messages to the Director, Municipal Administration, but, mo positive steps have been taken till date for removal of the Same.
In W.P.No.28447 of 2008, High Court of Judicature at Hyderabad had taken a serious view of the unregulated erection of unauthorized flexi boards across the two States of Andhra Pradesh and Telangana and had issues specific direction to the authorities to ensure that no unauthorized cutouts, flexi boards, banners and posters are displayed and that, if any complaint is made by any of the citizens in this regard, the authorities are directed to take immediate action for removal of those unauthorized erections. inspite of the directions issued by the High Court of Judicature at Hyderabad, the respondents remained as mute Spectators on account of their patronage with highly placed persens in politics and therefore, inaction of the respondents is questioned and sought a direction Stated supra, TACT & MSM J WEIL] 365 of 2018 The 4" respondent/Gudiwada Municipality, represented by its Commissioner filed counter. denying material allegations, inter alia contending that the 445 respondent is taking steps to remove unauthorized flexes/banners erected in the main roads in Gudiwada Municipality and also removed unauthorized cutouts in Gudiwada Munelipality. It is also submitted that, the Municipality initiated action to remove the banners and flexes when it noticed that some personnel erected banners and flexes without obtaining permissions from the municipality for birthday celebration function of M.LA Gudivada and thereafter, removed the banners/flexes pursuant to the orders of High Court of Judicature at Hyderabad in W.P.No.28447 of 2018. Wis submitted that, banners/flexi boards have been removed at Koganti Rajababaiah Chowk, Nehru Chowk, Vasavi Chowk, Gowri Talkies Centre and the Municipality is initiating action to remove the unauthorized boards/banners/flexes ai Mudedla Rama Rao Chowk. Market. Centre, Kothi Bora Centre and Vegetable Market Centre, as the 4 respondent took action for removal of flexes/banners/cutouts, no further direction need be issued to the respondents and prayed to dismiss the writ petition, The 4° respondent also filed additional counter. contending that. as per the interim order dated 18.12.2018 of the Court in W.P.{PIL} No.365 of 2018, the 4 respondent submitted a report to the Chairman, Mandal Legal Services Authority-cum-XI Additional District & Sessions Judge, Gudivada listing 25 flexi boards/banners and posters on the main roads within the limits of Gudivada Municipality. Basing on the above report, this Court directed the Sub- Divisional Police Officer, Gudivada to remove the flexis in the centres mentioned above and report compliance by 21.12.2018. Accordingly, Hy ittteeniy 4 HACE & MSM WEPHLY 365 af 2018 three teams were formed to remove the unauthorized advertisement boards, posters, banners and flexis and the three teams removed 309 unauthorized advertisement boards, posters, banners and flexis in total, at various places of Gudivada Municipality. It is submitted by the 4 respondent in the additional counter that, when the 4) respondent removed the unauthorized advertisement boards, posters, banners and flexis and also proposed to take action against the persons responsible for erection of those unauthorized advertisement boards, posters, banners and flexis in contravention of the Rules. Photographs pertaining to removal of unauthorized advertisement boards, posters, banners and flexis, debris and solid waste are filed along with the additional counter. Copy of proceedings of the Municipal Commissioner, Gudivada dated 19.12.2018 and press note are also annexed to the counter affidavit.
The petitioner filed reply to the counter & additional affidavit reiterating the interim orders passed by the High Court of Judicature on 18.12.2018, directing the 4 respondent and its officials to get the list of details of all authorized and unauthorized flexis or any advertisement, banners etc, erected in the town and further directed to remove all the unauthorized ones and file compliance of their actions taken by them on 21.12.2018, as such, the au respondent filed additional counter on 27.12.2018 with details of action taken by them in complying the orders of the Court. The petitioner submitted in the reply affidavit stating that the respondents/authorities have not completed the exercise and it is only name sake action, thereby, the violators are erecting the unauthorized flexis, banners in the town again after removal of the same, thereby, the order issued by this Court was not substantially complied with and no action has taken < 5 RACE & MSM aS WEYL) 368 af 2g1s place for removal of flexis, banners, cutouts and no penalty was imposed as per Rule 20 of the Advertisement Tax and Regulation of Advertisements in Municipalities Rules, 1967 (henceforth 'the Rules', and requested this Court to take appropriate steps for levying fine under Rule 20 of the Rules and alsa requested to take necessary action for treatment of solid waste.
During hearing, learned counsel for the petitioner fairly conceded that. most of the banners /flexis are removed at the relevant centres as alleged in the petition. Bui, no action was taken for imposing penalty against the persons who erected the banners/cutouts. flexis ete. strictly adhering to Rule 20 of the Rules framed thereunder. A report submitted to Chairman, Mandal Legal Services Authority-cum-X] Additional District & Sessions Judge, Gudivada is also supporting the same, including the photographs produced before this Court. Therefore, there is substantial compliance af interim direction issued by this Court and the respondents/authorities at relevant centres complained in the writ petition.
Section 35 of the Andhra Pradesh Municipalities Act, 1965 (Act for short) deals with vesting of public streets and appurtenances in the council and according to it, (1) Al public streets in any municipality with the pavernents, stones and other materials thereof and all works, materials and other things provided for such streets, all sewers, drains. drainage works, tunnels and culverts, whether made at the cost of the municipal fund or otherwise, in, along-side or under any street, whether public or private, and all works, materials and things appertaining thereto shall vest in the council. (2) The Government may. after consultation with the council, by notification _ 6 HACY & MSM.
WE(PIL).365 of 2018 in the Andhra Pradesh Gazette, withdraw any such street, sewer, drain, drainage work, tunnel or culvert from the control of the council, According to Section 37 of the Act, on and fram the date of the commencement of the Act. all vacant lands belonging to or under the control of the Government situated withm the local limits of a municipality shall, subject to the provisions of Sub-section (2) and (3) and to such conditions as may be prescribed, be deemed to be in the possession or under the control of the council concerned for purposes of this Act. For the purpose of this section "vacant land" inchides a poramboke, donka or kunta. The council shall keep all such vacant lands free from encumbrances and shall restore the possession or control of any such land to the Government free of cost whenever it is required by the Government for their use for any public purpose or for purpose of alienation to any person or local authority. The council shall not {a} construct or permit the construction of any building or other structure on any such vacant land: (b}) use or permit the use of such vacant land for any permanent purpose; (c} alienate such vacant Jand to any third party, unless the prior permission of the Government is obtained by the council therefor, after furnishing such information as the Government may require, inchiding the usefulness of the land or any housing scheme.:
Thus, the public streets and appurtenances, including vacant land belonging to the government Situated In the Mumicipal area are deemed to have vested in the Municipality. Similarly, the vacant lands belonging to the government situated within the municipality to be in possession and cortrol of the M unicipality.
7 HAG & MSM.
WP{PIL) 365 of 2018 The main circles of Gudiwada Town ie. Koganti Rajababaiah Chowk, Nehru Chowk, Vasavi Chowk, Mudedila Rama Rao Chowk, Market Centre, Gowri Talkies Centre. Kothi Bomma Centre and Vegetable Market Centre, referred in the petition are already vested in the Municipality in terms of Section 35 of the Act and at the same lime, Municipality is maintaining the streets for the use of public.
Section 114 of the Act deals with Tax on advertisements. According to it, every person who erects. exhibits, fixes, or retains upon or over, any land. building. wall, hoarding or structure, any advertisement or who displays any advertisement to public view in any manner whatsoever, in any place whether public or private, shall pay on every advertisement which is so erected. exhibited, fixed, retained or displayed to public view, a tax calculated at such rates and in such manner and subject to such exemptions as the council may, with the approval of the Government. by resolution determine:
Provided that the rates shall be subject to the maximum and minimum laid down by the Government in this behalf Provided further that no tax shall be levied under this section on any advertisement or a notice---
fa) of a public meeting: or
(b) of an election to any legislative body or to the council: or (c} of a candidature in respect of such an election: Provided also that rio such tax shall be levied on any advertisement which is not a sky-
sign and which--
a
(a) is exhibited within the window of ary building: or & HAC & MSM WP{PIL) 365 of 2018 (b} relates to the trade or business carried on within the land or building upon or over which such advertisement is exhibited or to any sale, or leiting of such land or building or any effects therein or to any sale, entertainment or meeting to be held upon or in the same: or (c} relates to the name of the land or building upon or over which the advertisement is exhibited or to the name of the owner or occupier of such land or building: or
(d) relates to the business of any railway administration: or
(e) is exhibited within any railway station or upon any wall or other property of a railway administration except any portion of the surface of such wail or property fronting any street Therefore, advertisement to public can be erected with the permission of the municipality. Advertisements can be made either on private buildings or on the roads. But, permission for advertisement is mandatory under Section 115 of the Act to erect such advertisemenis. In certain circumstances, permission granted by the Commissioner under Section 115 of the Act shall become void in the following cases:
(aj if the advertisement contravenes any bye-law made by the council under clause (30) of Section 330:
(b) Wf any addition to the advertisement be made except for the purpose of making it secure under the direction of Miumicipal Engineer, or the Camunissioner:
{c} if any material change be made in the advertisement or any part thereot:
HAC? & MSM WPIPIL) 365 at 2018 wo (ij) if the advertisement or any part thereof falls otherwise than through accidert;
(fe) if any addition or alteration be made to or in the building, wall or structure upon or over which the advertisernent is erected, exhibited, fixed or retained, if such addition or alteration involves the disturbance of the advertisement or any part thereof: and () if the building, wall or structure upon or over which the acivertisement is erected, exhibited, fixed or retained, be demolshed or destroyed.
The dispute before us is with regard to rernoval of unauthorized advertisements, banners, flexis, cutouts etc. section 118 of the Act deals with removal of unauthorized advertisements and according to Section 118 of the Act, if any advertisement is erected, exhibited. fixed or retained contrary to the provisions of Section 114 or Section 115 or after the written permission for the erection, exhibition, fixation or retention thereof for any period has expired or become void, the Commissioner may. by notice In writing require the owner or occupier of the land. building, wall, hoarding or structure upon or over which the same is erected, exhibited, fixed or retained. to take down or remove such advertisement or may enter any building, land or property and have the advertisement removed, and the costs thereof shall be recoverable in the same manner as property tax.
In pursuance of Sections 114 to 118 of the Act, Government of Andhra Pradesh framed the Andhra Pradesh Municipalities (Advertisement Tax} Rules, 1967 (for short 'the Rules'). prescribing Collection of Advertisement Tax and Regulation of Advertisements in 10 HAG & MSM WP(PRL_385 of 2018 Municipalities [vide G.O.Ms.No.472 Municipal Administration dated 24.07.1967 and G.O.Ms.No.899 M.A. dated 26.11.1969]. Part-I Rule 3 articulates Tax on Advertisements. These Rules fixed certain guidelines for collection of Advertisement Tax and regulating advertisements in Municipalities.
Part-I] of the Rules deals with Prohibition and Regulation of Advertisements, consisting of Rules 10 to 20.
Rule 10 permits places for erecting etc., of advertisements and according to it, the council may, by notificatior:- {a} prohibit the erection, exhibition, fixation, retention of display of all or any class of advertisements in or around any street, heavy traffic points or inyportant road junctions or public parks or part thereof, in any place of public resort, place of workshop, historic public buildings inchiding monuments and in purely residential localities: and (b} regulate the erection, exhibition, fixation, retention for display of advertisement in any Marner in non-prohibited areas, Rule 11 deals with Advertisement, Hoarding, Cinema and Poster Boards and according to it, (1) Once a regulated hoarding has been allowed at any of the approved sites, all subsequent advertisements shall be required to conform thereto in the matter of size. position alignment, ete., of their hoardings. (2) The permissible sizes of each hoarding shall be as under: Size of hoardings (in Metres} Nature of election (i) 10 x 4 (ii) 6 x 3 (iii) 4.5 x 2.5 To be erected in horizontal length and verticle height fv) 452.50) 38x20) 2.5x2 provided that. no hoardings of different sizes shall be allowed at any one place. (3) The lower base or the bottom of a hoarding at an approved site shall be at a height of not less than 2.44 metres from the surface of the Vi HAGJT & MSM.t . WPIPILE 365 of 2018 ground below it and it shall be in correct alignment with the other approved hoardings, if any, previously put up on the site. (4) The supports of all such hoardings shall be of steel or other metal of sound quality timber ef about 11.1 11.1 em. thickness firmly embedded in the ground and suitably painted. {5} Before an advertisement hoarding is permitted to be erected at an approved site, the advertiser shall be required to submit to the Commissioner, a copy of the design showing the sizes, dimensions, etc., of the hoarding and supports, and the design and colour scheme of the matter to be advertised and no advertisement shall be allowed ifis not in harmory with the background or offends goad taste, public moral etc. Rule 12 deals with Sign or Signboards. According to it, (1) No person shall without or otherwise, than in conformity with the terms of a permission granted by the Commissioner retain, place, put up or fixed or cause or permit to be retained, placed, put up or fixed any sign or signboard, projecting in. an, over or across a public street or any public place.
(2) No sign or signboard shall be retained, placed, put up, fixed. hung or caused or permitted to be retained, placed, put up. fixed or hung:
{a} so as to project in, on, over or across a public sireet which is not more than 41/2 metres wide or which has no foot path or drain or aquaduct under the projection: Provided that sign and signboards against the face of a building in a portion included to the face may be allowed if they do not project more than 15 cm. into the stréet and are atleast 2.44 metres above the metres above the street level. or at such height as the Commissioner a t2 TAC & MSM TF WE(PILD S65 of 2018 (b}) on, or to or against a projecting or support varandah over a public street so as to project, In, over OF Across such street beyond the footpath appertaining thereto.
Rule 13 dealt with Sky-signs:
(1} The Commissioner may remove any sky-sign or advertisement or order to shift to another site if, in his opinion, such a course is needed to ensure public safety or convenience.
(2) No sky-sign or advertisement, frame, for other contrivance securely fixed to or one the cornice or block course of any wall or to the ridge of a roof or to the screen shall project behind 0.91 metres into the street.
Rule 14 dealt with Neon-Signs: An application for a permit for neon-sign shall accompany a sketch drawn to measurement from the manufacturers.
According to Rule 15 deals with Advertisements to bear the permit mumber etc., and, (1} All the advertisements for which permission has been accorded by the Commissioner in the form prescribed in Annexure II to these rules shall bear ihe permit mumber under which and the period for which the display has been permitted.
(2) No person shall deface or cause to be defaced any sign or mark or letter or words put up by the Cornmissioner or any other officers authorised by him on the advertisements in token of their having been permitted or approved by him and of the tax having been paid thereon.
43 HAC & MSM! . WP(PIL_365 of 2018 (3) Advertisements that do not bear the permit mumber shail be treated as unauthorized and shall be liable for rernoval.
Thus. it is mandatory that every advertisement shall contain the permit number and the period for which the display has been permitted and if, any advertisement does not bear the permit number, the same shall be treated as unauthorized and shall be lable for removal. It is noticed that this Rule has not been applied by any of the permit holders and those advertisements which are erected strictly not in compliance of Rule 15 of the Rules, shall be removed in view of the deeming provision i.e. Sub-Rule (8) of Rule 15 of the Rules. Rule 18 further specified about Salety of advertisements.
(1) The Commissioner or any other officer authorised by him may remove any advertisement or sky-sign which, in his opinion has been displayed in contravention of the provisions of the Act, rules or bye-
laws made thereunder, (2) The Municipal Council shall not be responsible for the safety of any advertisement displayed on any public street or land. No suit or claim for damages shall lie against the Municipal Council for any loss or damage to and such advertisement or on account of loss damage caused to a third party by such advertisement of sky-sign.
The word "sky-sign" is defined in Explanation I of Section 114 of the Act, meaning advertisement. supported on or attached to any post, pole. standard, frame-work or other support wholly or in part upon or over any land, building. wall or structure. which, or any part of which, 'shall be visible against the sky from some point in any public place and includes all and every part of any such post, pole, standard, frame-work or other support. The expression "sky-sign' 14 HACd & MSM WPIPIL)_ 365 of 2018 shall also include any balloon, parachute or other similar device employed wholly or in part for the purposes of any advertisement upon or over any land, building or structure or upon or over any public place but shall not inclide---
{a} any flagstaff, pole, vane or weathercock, unless adapted or used wholly or in part for the purpose of any advertisement: or
(b) any sign or any board, frame or other contrivance securely fixed fo or on the tep of the wall or parapet of any building or on the cornice or blocking course of any wall or to the ridge of a roof:
Provided that such board, frame or other contrivance be of one continuous face and not open work, and does not extend in height more than one metre above ary part of the wall, or parapet or ridge, to against or on which it is fixed or supported; or {c) any advertisement relating to the name of the land or building upon or aver which the advertisernent is exhibited or to the name of the owner or occupier of such land or building; or {d} any advertisement relating exclusively to the business of a railway administration and placed wholly upon or over any railway. rallway station, yard, platform or station approach belonging to a railway administration and so placed that it cannot fall into any street or public place; or (e} any notice of land or building to be sold or Iet, placed upon such land or building.
The penalty prescribed under Rule 20 of the Rules, for contravention of any provisions of any of the foregoimg rules or fails to comply with any order or direction lawfully given to him under any of the said rules shall, in addition to the Hability of tax, be punishable with a fine which may extend up to one hundred rupees.
45 HAC & MSM WPIPH) 385 of 2018 As seen from the counter and additional counter filed by the 4h respondent, unauthorized advertisements were removed at various centres complained in the petition. But. no penalty was imposed for ithe simple reason that the person(s) who erected such flexies/banners/cutouts by way of advertisements are not identifiable either by name or address and no details were available in the advertisements. It is no doubt a difficult task to the Municipality or its officials to identify the persons who erected such unauthorized advertisements of any kind to impose penalty, as permitted under Rule 20 of the Rules. At the same time, if any penalty is imposed, it will be credited to the exchequer of the Municipality thai can be used for the benefit of the public at large, within the municipal area and thereby. the public injury complained is remote. Failure to impose penalty is a clear inaction on the part of the officials concerned. But, in view of the circumstances stated, it is difficult to impose such penalty en unidentifiable persons who erected such unauthorized flexics/banners/cutouts. Therefore, insistence on the Municipality to impose penalty against unidentifiable persons who erected advertisements is nothing but futile direction .
Similar question came up for consideration before the Division Bench of the High Court of A.P in Trust for Social Justice v. State of Andhra Pradesh}, the Division Bench of High Court of Andhra Pradesh at Hyderabad issued a direction to Greater Hyderabad Municipal Corporation and Corissioner of Police to remove all the cutouts, banners and sign boards which are erected without permission of the Greater Hyderabad Municipal Corporation and the Commissioner of Police shall issue notice to the persons identifiable i "2015 (5) ALD 58 1G HAC & MSM WP(PIL)_365 of 2018 who erected unauthorized cutouts, banners, hoardings. sign boards to remove them at their own cost.
When similar question came up for consideration in K.R. Ramaswamy © Traffic Ramaswamy v. The Collector, Chennai District?. the Madras High Court followed the view of the Supreme Court in Nevva ADS v. Secretary, Department of Municipal Administration and Water Supply and others? and having considered the facts and circumstances, inchiding the suggestions issued following directions enumerated in paragraph 19 as follows:
"19, Having regard to all these aspects anc keeping in view the earlier directions given by the Division Bench in. W.P.Nos. 7143 of 2006 & other comneected mutters, we dispose of the present writ petition with the folowing observations anc directions :
{a} Erection of digital banners without, appropriate license would attract the provisions of the Chennai City Municipal Corporation Licensing of Hoardings and Levy and Collection of Advertisement Tax Rules, 2003. and ac digital banner can be erected, whether for a temporary period or for a mere exteriled period, without licerise trom the appropriate authority. Hf there is any violation, obviously the appropriate authorities can take action im accordance with the provisions contained in the Chennai City Municipal Corporation Act TOS. the Tamil Nadu Public Property (Prevention of Destruction and Loss} Act. 1982 and the Chennai City Municipal Carporation Licensing of Hoarcings and Levy anc Collection of Advertisement Tax Rules, 2003.
(b} Since the cigital banners are covered under the definition of 'advertisement' under Section 2{b} of the Chennai City Municipal Corporation Licensing of Hoardings and Levy and Collection of Advertisement Tax Rules, 2003, it is obvious that no digital banner can. be erected on pavement having a width of less than 10 feet as specifically contemplated in Rule 6(3). Se far as the pavements having more than 10 feet are concerned, Rule 6() enables the licensing authority ta give license for display of advertisement or erection of hoardings including digital lhanners. However, as contemplated in stich rule. it can be erectecl only paraliel to the footpath or road margin. anc mot across. the footpath or the road margin. Since the footpaths are primarily meant for the use of pedestrians, the lcensing authority, while considering any application under Rule 6(), has to ensure that no incorivenience is caused to the users of the footpath.
(c} Sections 220 and 226 of the Chennai City Municipal Corporation "Act, 1919, envisage that no persen can dig roads, sireets or pavements without the permission of the Commissioner. It is obvious that while considering the question af granting such permission, thee Commissioner has to carefully consider the purpose for seeking such permission and has. to use his discretion in a proper manner. Even though there is mo specific provision * W.P.No. 14965 of 2007 dated 28.04.2008, * AIR 2008 SC 2941 1? TAC & MSM , WP(PILD 385. of BOTS under the Chennai City Municipal Corporation Act, it dees nat mean that those who dig roads. strecis or pavements can go srot- iree, It is the duty of the appropriate authority lo prosecute such viglators under the Tarmil Nadu Public Property (Prevention of Destruction and Loss) Aci, LGR2, (cl) The press releases No.558 dated 29.68.2007 and No.132 thatec!.
21.2.2008 should not be construed as givirig universal permission for erection. af such barmers mor it should be coristrued that the person shall have right to erect such banners for six days. Since statutory power is given to the Collector, it is for the Collector to decide whether such Heerise should be given and for how mary chs ancl the Collectar need mot feel bagged dowr by such press releases or the D.O. letter issued by the Chief Seeretary. If any digital banner is erected without permission, ever: temporarily, it is the duty of the comcerned authorities to take appropriate action. including removal of such unauthorised digital banner as well as launching of prosecution against the violators.
fe) Im case of erection of illuminated hoarding or electronic display with. the use of electricity. the Heersing authority should ensure that there is no pilferage of electric energy and appropriate permission is to be obtained from the State Electricity Board."
In B.S. Ismath Incon wv. The Commissioner, Tirunelveli Corporation*, the Madras High Court reiterated the same principles laid down in K.R. Ramaswamy @ Traffic Ramaswamy v. The Collector, Chennai District (referred supra).
In Noevva ADS v. Secretary, Department of Municipal Administration and Water Supply and others (referred supra), the Supreme Court had an occasion ta deal with the legality of the guidelines framed by the Municipal Corporation to regulate the advertisements under the Madras Municipal Corporation Act and upheld the guidelines laid down by the Municipal Corporation on advertisements, more particularly, Sections 326-A to Section 327-d, which prescribed certain limitations about the signs of such advertisements.
No doubt, the State of Andhra Pradesh issued certain guidelines considering the then prevailing circumstances in 1967. But, after lapse of more than 50 years, there is a lot of change in the type of "W.P.IMD) No.2467 of 2011 dated 26.02.2014 ae, 18 HAC & MSM.
WEIPIL) 365 of 2018 advertisements due to progress in technology. But, even after more than 50 years, the Rules framed are in-tact. Nt is high time for the State Government to amend/review the Rules suitable to the present trend of advertisements, taking into consideration, different types of advertisements. but, Advertisements having the following themes/messages shall not be allowed:
I. Nudity
2. Defamatory towards any caste, colour, creed, religion, ration, communtiy, race or institution.
3. Advertisement of drugs, alcohol, cigarette or tobacco items.
4. Advertisements propagating exploitation of women or child.
5. Advertisement depicting cruelty to animals.
6. Advertisement casting aspersion on aru brand or person or trade.
7, Advertisement glorifying violence.
& Advertisement of Weapons and related items {such as firearms, firearm parts and magazines, ammunition etc.)
9. Advertisements which may be defamatory, trade libelous, unlawfully threatening er unlatufully harassing structure of an. Advertising Device.
10, Advertisements which may be obscene or contain pornography or contain an "Indecent representation of women' within the meaning of the Indecent Representation of Wornen. (Prohibition) Act, 1986.
il, Advertisement linked directly or indirectly to or include description Qf items, goods or services that are prohibited under any cpplicable law jor the time being in force.
If. Rules are formulated taking into consideration of the abave aspects by the State, it would serve better purpose to the public. At the same time, regarding safety of advertisements, the Greater Hyderabad Municipal Cerporation issued certain guidelines for ouldoor advertisements in the city of Hyderabad. As per new imstructions, the 40 ft x 25 ft wall mounted and ground hoarding would be allowed for advertisements after its structural safety is assessed by an inspection of structural engineers from Jawaharlal 19 HAC & MSMal WPIPIL)]_385 of 2018 Nehru Technological University. Hyderabad. Por 30 ft X 25 ft hoarding on roof taps on buildings not exceeding two floors, the permission would be given only after inspection and certification from the structural engineer under intimation to JINTU-H. In case of uni-poles and hoardings beyond 30 ft X 25 ft on higher roof tops, design. certification and rectification should be taken before approval to display advertisernents. The civic body said that agencies have to submit structural stability certificate from GHMC empanched engineers and certification from JNT U or UT for allowing display on uni-pales and hoarding of sizes beyond 30 fi X 25 tt and on higher roof tops [second floor}. The GHMC stated that permission would be given tentatively to agencies to advertise. subject to an undertaking that in case of any mishap. the agericy would be held responsible for consequences of civil and criminal liability in accordance with the law. The civic body also said that all hoardings should be designed, certified and retrofiited in accordance with the codes of practice.
A judicial notice cam be taken as to the extent of damage to lives of commuters and damage to property that occurred in the recent past due to collapse of hoardings. causing damage to the public property, mostly the cars parked and the public on the road, during heavy rains or big gale. But, it is difficult for the persons injured or persons who have lost their property to recover damages from the concerned by following necessary procedure. To avoid such menace of threat to life on account of different types of advertisements of heavy weight and sizes, the State has to formulate or arnend the guidelines suitable to the present conditions.
Cme of the contentions raised by the learned counsel for the petitioner during hearing is that, no steps were taken to treat the 20 HAC & MSM WPPIL)_ 365 of 2618 solid waste. The 44° respondent contended that, steps were taken to treat the solid waste by entering into contract with M/s. Balaji Cement Works, Budawada Village, Jaggayyapet Mandal, Krishna District and a copy of letter dated 23.08.2018 ie agreement entered by the 4/5 respondent with Municipality after obtaining permission from A.P. Pellution Control Board for treatment of solid waste is placed on record. Therefore. the solid waste is being treated and no further directions need be issued. However, the 1% and 2"
respondents are directed to take appropriate steps te amend the Rules, suitable to the presert situation to ensure safety to the public and avoid loss to the exchequer of the Municipality or State and continue to endeavour for treatment of solid waste.
Ht is meediless to state that, the unauthorized banners/flexis/cutouts of any kind is allowed to continue, the 4% respondent shall reap serious consequences that. flow from such lethargic attitude of its officials for viclation of such direction.
The municipality is further directed not to allow any unauthorized banners of any kind, subject to Section 114 to Section 118 of the Act and exceptions contained therein and Rules 15, 16 & 18 of the Rules thereof. The Municipality is directed to continue monitoring of removal of unauthorized flexes, banners etc by its subordinates, In view of our foregoing discussion, there is no need to eontinuocusly monitor the proceedings by this Court, as the 4th respondent removed the unauthorized banners/flexis in substantial compliance of interim direction dated 18.12.2018, as reported by the
21 HAC & MSM I WP(PIL] 365 of 2018 4in respondent and the Chairman, Mandal Legal Services Authorily-
cum-XI Additional District & Sessions Judge, Gudivada. Hence, with the above directions. writ petition is disposed of.
Consequently, miscellaneous applications pending if any, shall Sdi/- K. AMMAJJI ASSISTANT REGISTRAR TRUE COPY! \. s SECTION OFFICER One Fair copy to the Hon'bie the Acting Chief Justice C. Praveen Kumar (For His Lordships Kind Perusal) One Fair copy to the Hon'ble Sri Justice M. Satyanarayana Murthy (For His Lordships Kind Perusal) To,
1. The Principal Secretary Municipal Administration and Urban Development Department, State of Andhra Pradesh, Secretariat, at Velagapudi, Amaravathi, Guntur District.
2 The Director of Municipal Administration, Sri Krishna Enclave, Gorantla, Guntur, Guntur District.
4. The District Collector,, Krishna.
4. The Commissioner, Gudiwada Municipality, Gudiwada, Krishna District.
5. The Deputy Superintendent of Police,, Gudiwada Division, Gudiwada, Krishna District
6. The Member Secretary, Pollution Control Board, Andhra Pradesh, Andhra Pradesh.
7. Nine LR. Copies &. The Under Secretary, Union of india, Ministry of Law, Justice and Company Affairs, New Delhi.
9. The Secretary, Advocatess Association Library, High Court of A-P.
40.One CC to Si. Mohammed Gayasuddin, Advocate (OPUC)
41.One CC to Sri. Nimmagadda Venkateswarlu, SC for Municipalities (OPUC)
42. One CC to Sri. Ramachandra Rao Gurram, SC for AP Pollution Board (OPUC})
13. Two CCs to the GP for Municipal Admn. & Urban Dev., High Court of ALP. (OUT)
14. Two CCs to the GP for Revenue, High Court of A.P. (OUT)
45. Two CCs to the GP for Home, High Court of A.P, (QUT)
16. Two CD Capies.
PM HIGH COURT DATED: 14/02/2019 ORDER WP(PIL).No.365 of 20718 Disposing of the WP(PIL) Without costs.
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