Andhra Pradesh High Court - Amravati
Jasti Venkata Narayana, vs The State Of Andhra Pradesh, on 28 September, 2022
HON'BLE SRI JUSTICE SUBBA REDDY SATTI
WRIT PETITION No.2439 of 2016
Jasti Venkata Narayana, S/o Late J.L.K. Ranganayakulu,
aged about 55 years, R/o Rajupalem Village, Martur Mandal,
Prakasam District, A.P.
... Petitioner
Versus
The State of Andhra Pradesh, Rep. by its Principal Secretary,
Roads and Buildings Department, Secretariat, Hyderabad.
And others
... Respondents
Counsel for the petitioner : Sri V. Surya Kiran Kumar
Counsel for respondents : Learned Government Pleader
for Roads and Buildings
ORDER:-
The above writ petition is filed challenging the action of respondent Nos.2 to 4 in taking steps to demolish the statues of late Gottipati Hanumantha Rao and late J.L.K. Ranganayakulu, situated in the premises of community hall of Rajupalem Gram Panchayat, Prakasam District, as illegal, arbitrary and without jurisdiction and consequently refrain the respondents from doing so. 2
2. The case of the petitioner as stated in the writ petition is that statues of late Gottipati Hanumantha Rao and late J.L.K. Ranganayakulu were erected in the year, 2011 in community hall of Rajupalem Gram Panchayat, Prakasam District, after obtaining permission from Gram Panchayat on 16.07.2011. It is also asserted in the writ affidavit that no public inconvenience is caused due to erection of said statues, but because of the political scenario, respondents are trying to demolish the statues. Hence, the writ petition.
3. This Court by order, dated 28.01.2016 directed the authorities not to interfere with the demolition of the statues except in accordance with the due procedure laid down bylaw.
4. Today when the matter is listed, learned Government Pleader for R & B, basing on the letter addressed by the respondents, submitted that R & B Department has not removed the statues as they are not located on the right of way of R & B road and they are located with the premises of community hall of Rajupalem Gram Panchayat, Prakasam District.
3
5. Recording the submission made by learned Government Pleader and as the statues were erected within the premises of community hall of Rajupalem Gram Panchayat, Prakasam District after obtaining permission from Gram Panchayat, this writ petition is disposed of directing the respondents not to remove the statues of late Gottipati Hanumantha Rao and late J.L.K. Ranganayakulu.
Miscellaneous petitions, if any pending, in this case, shall stand closed.
_________________________________ JUSTICE SUBBA REDDY SATTI Date : 28.09.2022 ikn 4 HON'BLE SRI JUSTICE SUBBA REDDY SATTI WRIT PETITION No.2439 of 2016 Date : 28.09.2022 ikn