Unknown vs Hon'Ble Sri Justice R. ...
2023 Latest Caselaw 3291 AP

   HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
  WRIT PETITION Nos.2928, 9747 & 24493 of 2010

COMMON ORDER:

                In all these three Writ Petitions, the erection of

statue of public figures and departed leaders on road margins

and other public places has been challenged.

      2.        The issues raised in these Writ Petitions are now

covered by a Judgment of a Division Bench of this Court

dated 07.12.2022 in W.P.No.4626 of 2010.


      3.        The     Division   Bench    after    taking     notice   of

G.O.Ms.No.18,         Transport,    Roads       &   Buildings    (Road-1)

Department, dated           18.02.2013      had     directed    the State

Government, to follow the guidelines in these directions,

issued     by     the     Government       in   G.O.Ms.No.18,       dated

18.02.2013 while considering any permission for erection of

statues in public places.


      4.        Following the said Judgment, these Writ Petitions

are disposed of with a direction to the respondents to take a

decision in relation to the erection of statutes in public places

and for their removal if such statues are in public places is

strictly in accordance with the guidelines set out in

G.O.Ms.No.18, Transport, Roads & Building (Road-1)

Department, dated 18.02.2013. There shall be no order as to

cost.

As a sequel, pending miscellaneous petitions, if

any, shall stand closed.

____________________________ R. RAGHUNANDAN RAO, J 03.07.2023 BSM/SCH

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION Nos.2928, 9747 & 24493 of 2010

03-07-2023

BSM/SCH