Andhra Pradesh High Court - Amravati
Marra Satyavathi, vs The State Of Andhra Pradesh, on 6 August, 2025
1
HN, J
W.P.No.33783_2018
APHC010700492018
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3457]
(Special Original Jurisdiction)
WEDNESDAY,THE SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 33783/2018
Between:
1. MARRA SATYAVATHI,, W/O NAGESWARA RAO, HINDU, AGED
ABOUT 52 YEARS, 5TH WARD MEMBER, R/O D.NO. 1-32-6,
NIMMAKAYALAVARI STREET, SITHARAMPUPRAM, TUNI, EAST
GODAVARI DISTRICT.EAST GODAVARI
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRL.
SECRETARY, MUNICIPAL ADMINISTRATION DEPARTMENT,
SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE TUNI MUNICIPALITY, REP. BY ITS COMMISSIONER, TUNI,
EAST GODAVARI DISTRICT,
3. THE GADI GANGA RATNAM, W/O SRINIVAS, HINDU, R/O D.NO. 1-
34-5/1, NIMMAKAYALAVARI STREET, SITHARAMPUPRAM, TUNI,
EAST GODAVARI DISTRICT.
4. M/S RALIANCE JIO INFOCOMM LIMITED, REP BY ITS.
AUTHORIZED OFFICER, 401, LAKE SHORE TOWERS, RAJBHAVAN
ROAD, SOMAJIGUDA, HYDERABAD.
...RESPONDENT(S):
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 toto issue an appropriate Writ, Order or direction more particularly 2 HN, J W.P.No.33783_2018 one in the nature of Wirt of Mandamus, declaring the action, things and deeds of Respondents in issuing the proceeding issued by 2nd Respondent in Roc. No.330/2017-G1 dated- 21-09-2017 in granting Clearance/ Permission for installation of New Telecommunication Infrastructures Tower (TIT) Roof Top Pole (RTP) for 4th Respondent on the premises of the 3rd Respondent in D.No.1-34-5/1 Nimmakayala Vari Street, Sitarampuram, Tuni, East Godavari District without calling for objections from the neighbours and public, which is illegal, irregular, arbitrary against to the Principles of Natural Justice, contra to the guidelines issued by the 1st Respondent in G.O.Ms. No. 380 dated 01-08- 2013 and in violation of Articles 14, 19, 21 and 300-A of Constitution of India, consequently direct the Respondent No.2 not to allow the 4th Respondent in installation of New Telecommunication Infrastructures Tower (TIT) Roof Top Pole (RTP) on the premises of the 3rd Respondent residential house in D.No.1-34-5/1 Nimmakayala Vari Street, Sitarampuram, Tuni, East Godavari District and pass IA NO: 1 OF 2018 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 to direct the Respondents not to allow 4th Respondent in installation of New Telecommunication Infrastructures Tower (TIT) Roof Top Pole (RTP) on the premises of the 3rd Respondent residential house in D.No.1-34-5/1 Nimmakayala Vari Street, Sitarampuram, Tuni, East Godavari District ending dispasal of Writ Petition and pass Counsel for the Petitioner:
1. NARASIMHA RAO GUDISEVA Counsel for the Respondent(S):
1. P HEMACHANDRA
2. GP FOR MUNCIPAL ADMN URBAN DEV
3. VENKATESWARLU NIMMAGADDA 3 HN, J W.P.No.33783_2018 The Court made the following Order:
1. Heard.
2. Both the learned counsels submit that this writ petition is squarely covered by the common order passed by this court in W.P.No.15293 of 2015, dated 04.0.04.2025.
3. In terms of the same, this writ petition is also disposed of and the petitioner is at liberty to re-agitate his grievance before the Principal Secretary to Government IT E & C Department, if so, advised. There shall be no order as to costs.
4. The Registry is directed to append the copy of the order passed in W.P.No.15293 of 2015, dated 04.0.04.2025 to this order.
Pending miscellaneous petitions, if any, shall stand closed.
___________________ JUSTICE HARINATH.N Date: 06.08.2025 NKA 4 HN, J W.P.No.33783_2018 196 HONOURABLE SRI JUSTICE HARINATH.N Writ Petition No.33783 of 2018 Date: 06.08.2025 NKA