SHRI BONTHA VEERA VENKATA SRIHARI RAO, S/O. SATYANARAYANA, AGED 43 YEARS, OCCU: 4TH DIVISION CORPORATION, MUNICIPAL CORPORATION, RAJAHMUNDRY, EAST GODAVARI DIST. Vs. STATE OF ANDHRA PRADESH, REP. BY SECRETARY, MUNICIPAL ADMINISTRATION, SECRETARIAT BUILDING SAIFABAD, HYDERABAD AND OTHERS

JUDGEMENT

(1.) - This writ petition is filed praying to grant the following reliefs:

(2.) Petitioner claims to be a Corporator in Rajahmundry Municipal Corporation (2nd respondent). According to the petitioner, the Council of municipal corporation passed resolution on 25.05.2015 proposing to erect statues of leading film personalities including former Chief Minister and Actor late N.T. Rama Rao in Gouthami Nandanam Park. Contrary to the said resolution, Government is making arrangements to construct a platform in between Gavelock Bridge and new Railway Bridge at Pushkar Ghat to erect huge bronze status of late N.T. Rama Rao. Petitioner contends that respondents, i.e., the State of Andhra Pradesh, Municipal Corporation, District Collector and Superintendent of Police, have no power or right to go beyond the resolution passed by the Council of municipal corporation.

(3.) Heard learned counsel for the petitioner and learned Additional Advocate General for the respondents.