B Narasimhulu vs The State Of Andhra Pradesh,
2022 Latest Caselaw 8083 AP

Citation : 2022 Latest Caselaw 8083 AP
Judgement Date : 28 October, 2022

Andhra Pradesh High Court - Amravati

B Narasimhulu vs The State Of Andhra Pradesh, on 28 October, 2022

            HIGH COURT OF ANDHRA PRADESH
      MAIN CASE No: W.P.No.32106 OF 2022

                           PROCEEDING SHEET

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3     28.10.2022 TRR, J
                       The case of the petitioners is that respondent No.6

has made a representation for installation of Vemana Statue on public road on Penugonda to Hindupur State Highway near Somandepalli/Kothapalli Cross, Somandepalli Mandal, Sri Sathya Sai District.

Having regard to the facts and circumstances of the case and taking into the consideration the submissions of the learned counsel for both sides, the respondents shall follow the conditions prescribed in G.O.Ms.No.55, Transport, Roads & Buildings (R.I) Department, dated 08.04.2003 and G.O.Ms.No.18, Transport, Roads & Buildings (Roads-1) Department, dated 18.02.2013 and also the judgment of the Hon'ble Apex Court in SLP (Civil) No(s).8519 of 2006 before issuing any permission to respondent No.6 for erection of the statue.

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