NELAKUDITHI VENKATAPATHI RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed for a mandamus to declare the inaction of respondent Nos.2 to 6 in stopping erection of statue occupying road margin adjacent to the wall of the Primary Aided Co - operative Society, Dondapadu Village, Thullur Mandal, Guntur District without approval from the Statue Committee, in violation of the interim orders of the Supreme Court and also G.O.Ms.No.18, dated 18.02.2013, as illegal and arbitrary.

(2.) The petitioners pleaded that they are the residents of Dondapadu Village, Guntur District and that both of them are farmers. That Dondapadu Village is predominantly agriculture based one and that roads get blocked when tractors and bullock carts pass through them, that there was a proposal to widen the roads to accommodate the growing traffic and the buses plying to the Village, that lorries are frequenting the Village and when the capital region works progress, there will be increased traffic and that any reduction of road width or occupation of road margin and carriage way will make life miserable in the Village and that the petitioners are therefore affected parties by the proposed erection of statue by respondent No.7.

(3.) The petitioners further averred that respondent No.7, Sarpanch of the Village, along with his supporters, has raised foundation on which the statue is proposed to be installed, that on 29.06.2015, respondent No.7 and his followers tried to bring the statue and put it on the basement podium and that on the intervention of the police at the instance of some of the elders of the Village, erection is stopped. The petitioners also averred that erection of statue is in contravention of the orders passed by the Supreme Court and also G.O.Ms.No.18, dated 18.02.2013, which was issued in order to give effect to the orders of this Court.