PACHIPALA VENKATESWAR RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners are residents of Pamidimukkala Village and Mandal, Krishna District. They are aggrieved by the action of the 6th respondent and his followers in erecting the statue of an ExChief Minister near Bandar Canal Bridge on Mantada to Lankapalli R and B eighty feet road in Pamidimukkala Village.

(2.) It is the contention of the petitioners that erection of any statue has to be in accordance with G.O.Ms.No.18, Transport, Roads and Buildings (Roads-I), Department, dated 18.02.2013, which requires permission from the District Collector, Krishna. It is also stated that even otherwise, the location of the statue is not in accordance with the regulations set out in G.O.Ms.No.18, dated 18.02.2013.

(3.) It is further submitted that steps had been taken for conducting Bhoomi Pooja before filing of the writ petition and the statue has now been erected after filing of the writ petition but before the petition came up for hearing.