Vema China Koteswara Rao Vs.
District Collector & Ors [2007] Insc 151 (15 February 2007)
S. B. Sinha & Markandey Katju
(arising out of Special Leave Petition (Civil) No.9225 of 2005) MARKANDEY
KATJU, J.
Leave granted.
This appeal has been filed against the impugned judgment of the Andhra
Pradesh High Court dated 28.2.2005 in Writ Petition No. 282 of 2005.
Heard learned counsel for the parties and perused the record.
The judgment of the Andhra Pradesh High Court was delivered on a writ
petition filed as a `Public Interest Litigation' to declare the action of the
respondent in permitting the third respondent to construct and install the
statue of his father, an Ex. MLA, as arbitrary and illegal being contrary to GOMs No.393 dated 13.6.2000.
A counter affidavit had been filed in the writ petition in which it was
stated that the respondents have followed the rules contained in GOMs No.55,
Transport, R&B, (R-1) Department, dated 8.4.2003 which superceded GOMs
No.393 dated 13.6.2000.
The Andhra Pradesh High Court dismissed the writ petition in view of the
GOMs No.55, Transport, R&B, (R-1) Department, dated 8.4.2003.
We have perused the GOMs No.55, Transport, R&B, (R-1) Department, dated
8.4.2003. Clause No.4 of the same states :
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"If statues/monuments are unavoidable on roads, they should be
located only on large traffic islands, public gardens, parks, premises of
Government buildings, town halls or places of public importance. In case, any
approval of Government is required, recommendation by a Statue Committee headed
by the District Collector and comprising Superintendent of Police,
Superintendent Engineers (R&B), Chairman/CEO, Local Municipal Body,
Superintending Engineers (PR), Superintending Engineer (AP Transco) and the
concerned Executive Engineer (R&B) is mandatory. This Committee which may
also draft if necessary representatives of other Departments, should examine
all aspects before making any recommendation including possibility of proposed
statues obstructing the flow of traffic, future expansion of roads and the
design of the roads, the water supply and sewerage pipe lines, electrical and
telephone wires and cables as well as the local situation. The size of the
statue/monument, metal used & the design should also be considered and a
site plan shall be prepared and approved by committee before forwarding to the
Government."
It appears that a meeting of the Statue Committee was held in the
Collector's chamber, Ongole on 22.11.2004 and we have perused the Minutes of
the said meeting. Thereafter another meeting was held in the Collector's
chamber, Ongole on 12.12.2004 and we have perused the proceedings of the said
meeting also.
In the meeting of the Statue Committee the Members agreed on erection of the
statue of late Vema Yellaiah, Ex. MLA and Ex.
Chairman, S.C. Corporation within the Mandal Complex site at Chimakurthy.
In our opinion the said decision was in accordance with the Clause 4 of GOMs
No.55, Transport, R&B, (R-1) Department, dated 8.4.2003. Hence we cannot
interfere. It is well settled that there must be judicial restraint regarding
administrative decisions vide Tata Cellular vs. Union of India, AIR 1996 SC 11.
Learned counsel for the appellant submitted that GOMs No.55, Transport,
R&B, (R-1) Department, dated 8.4.2003 doest not authorize individuals to
erect a statue on Government premises but it contemplates permission only for
organizations. We cannot accept this submission. It may be noted that GOMs
No.55, Transport, R&B, (R-1) Department, dated 8.4.2003 refers to
organizations only in para 5 of the said GOMs which states :
"The concerned organization who wants to install/erect the
statue/monuments should procure land on payment of compensation to the
concerned land owners/concerned department as the case may."
A comparison of para 4 and para 5 of GOMs No.55, Transport, R&B, (R-1)
Department, dated 8.4.2003 shows the difference between the two. Para 5 deals
with land belonging to private persons on which the statue is proposed to be
erected. Para 5 has nothing to do with land belonging to the Government, in
which case para 4 applies. Hence so far as land belonging to the Government is
concerned the setting up of a statue thereon is not restricted to
organizations, and permission for doing so can even be granted to individuals
provided it is recommended by the Statue Committee contemplated by para 4.
There is no dispute that the Statue Committee has made the recommendation in
this case.
As regards the constitutional validity of GOMs No.55, Transport, R&B,
(R-1) Department, dated 8.4.2003 the same has not been challenged before us and
hence we are leaving this question open.
For the reasons given above this appeal is dismissed.
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