SRI K. JANARDHAN Vs. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, MUNICIPAL ADMINISTRATION DEPARTMENT, SECRETARIAT, HYDERABAD AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Government Pleader for Municipal Administration for the 1st respondent, Sri N. Venkateswarlu, learned Standing Counsel for the 2nd respondent-Municipality, unofficial 3rd respondent-owner of the premises in question and the 4th respondent-Reliance Jio Infocomm Limited, who erected the cell tower, which is in question by the petitioner in the writ petition.

(2.) The prayer in the writ petition reads as follows:

(3.) Perused the affidavit averments and particularly G.O.Ms. No. 380, dated 01.08.2013, with clarification memo, dated 05.12.2013, and the guidelines of the Department of Telecommunication (DOT) in this regard, dated 01.08.2013 and G.O.Ms. No. 203 of the State of Andhra Pradesh, dated 01.10.2014 and G.O.Ms. No. 146 of the State of Andhra Pradesh, which is in force, dated 19.06.2015.