Andhra Pradesh High Court - Amravati
Y Rama Krishna vs The State Of Ap on 11 October, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMAR
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY , THE ELEVENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY THREE oo
:PRESENT:
THE HONOURABLE THE CHIEF JUSTICE SRI DHIRAJ SINGH THAKUR or
AND
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO ~
~_e
WRIT PETITION(PUBLIC INTEREST LITIGATION) NO: 128 OF 2023
Between:
Y Rama Krishna, S/o Narasimha Rao, aged about 49 years, President, Nandigama
Chamber of Commerce and Industry, R/o Vasavi Market, Nandigama, Krishna
District. Andhra Bank A/c.No.216710100047831, Aadhar No.200523564300, Mobile
No.9848539558, Mail [email protected].
Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Transport
Roads and Buildings, AP Secretariat, Velagapudi, Amaravati, Guntur
District.
2. The District Collector, Head the District Statue Committee, NTR District,
Vijayawada.
3. Nandigama Nagara Panchayat, Rep by its Commissioner, Nandigama,
NTR District.
4, Chairperson, Nandigama Nagara Panchayat, Nandigama, NTR District.
5. The Commissioner of AP Vaidya Vidhan Parishad, Gollapudi, Viilayawada,
NTR District.
6. Assistant Executive Engineer (R & B), Roads & Buildings, Nandigama,
NTR District.
¢. Sri Dr. Mondithoka Jaganmohan Rao, S/o Krishna, aged about 52 years,
Hon'ble Member of Legislative Assembly (MLA), Nandigama town, NTR
District.
8. Mondithoka Arun Kumar, S/o Krishna, aged about 48 years, Hon'ble
Member of Legislative Counsel (MLC), Nandigama town, NTR District
Respondents
Petition under Article 226 of the Constitution of India is filed praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased
to issue a writ, order or direction more particularly one in the nature of writ of
mandamus to declaring the to issue a writ, order or direction more particularly one in
the Writ of Mandamus declaring the action of the respondents in seeking to install
the statues of leaders Sri.Dr.B.R.Ambedkar, Sri Bhagath Singh, other leaders Sri.
A.P.J.Abdul Kalam, Sri. Rajeev Gandhi, Telugu Poet Sri. Gurram Jhashuva, Sri
Devineni Venkataramana and Tangirala Prabhakar Rao, Sri.Jyothirao Pule, Sri.Babu
Jagajivanram, Smtindira Gandhi, Sri.Potti Sriramulu, Sri.N.T.Rama Rao on the
platform raised within the government hospital site/oremises an its western side as
va
the same is contrary to the judgment of the Hon'ble Supreme court laid down in
special leave appeal (civil} No.8519/2006 and consequential G.O.Ms.No.18 Dt.718-
02-2013 read with G.O.Ms.No.55 Dt.08-04-2003 of the ist respondent and also the
judgement dated 02-08-2023 of the Han'ble High Court of Andhra Pradesh in
WP(PIL) No. 27 of 2022 as the same is arbitrary, illegal and against the faw and
consequently direct the respondents not to instal! any statues in the Government
Hospital site/premises of Nandigama town, NTR District.
IA NO: 1 OF 2023:
Petition under Section 151 of CPC is filed 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 install any statues in the Government Hospital
site/premises of Nandigama town, NTR District, Pending disposal of WP(PIL) 128 of
2023, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated 27.09.2023
upon hearing the arguments of SRILP. PRABHAKAR RAO Advocate for the Petitioner
and of GP for Roads & Buildings for the Respondent Nos.1 & 6 and of GP for
Revenue for the Respondent No.2, Sri.M.Manohar Reddy, Standing Counsel for
Respondent Nos.3 & 4 and of GP for Medical & Science far the Respondent No.5,
the Court made the following
ORDER:
"The District Collector, NTR District to file an affidavit as to whether
despite the cancellation of the permission vide its communication dated
10.12.2023, there has been any statue installed within the premises of the
Government Hospital at Nandigama. .
List on 22.11.2023."
SD/-U.SRI DEVI
ASSISTANT REGISTRAR
HTRUE COPY! aw
SECTION OFFICER
To,
1. The Principal Secretary, Transport Roads and Buildings, State of Andhra
Pradesh, AP Secretariat, Velagapudi, Amaravati, Guntur District.
2. The District Collector, Head the District Statue Committee, NTR District,
Vijayawada.(by SPEED POST)(By Special Messenger)
3. One CC to SRLP.PRABHAKAR RAO Advocate fOPUC]
4. Two CCs to GP FOR ROADS & BUILDINGS, High Court of Andhra Pradesh.
[OUT]
S. Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. [OUT]
8. Two CCs to GP FOR MEDICAL & SCIENCE, High Court of Andhra Pradesh.
{OUT}
7. One CC to SRILM Manohar Reddy, Standing Counsel, fOPUC]
8. Two spare copies
HIGH COURT
DATED:1 1/10/2023
LIST ON 22.11.2023
ORDER
WP(PIL).No.128 of 2023
DIRECTION
Stan
