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An appeal filed by the Andhra Pradesh government against a state high court decision was rejected by the Supreme Court on Wednesday.
The appeal was against the decision to scrub off colours akin to ruling party YSR Congress from gram panchayat building.
A bench led by Justice L. Nageswara Rao ordered that the respondents are directed to remove the existing colours of the gram panchayat buildings per the decision by the High Court within four weeks from yesterday.
On 10th March, the High Court stated that painting public buildings in the colours of the ruling party and flag colours of the ruling party would amount to influencing the mind of the people towards its ideology. The High Court had addressed it as an evil practise using public money. It had ordered the State to remove the paint within 10 days.
The Supreme Court complied with the decision of the High Court and said that the gram panchayat must not be painted with colours similar to any political party.
It stated that not following the court orders would be subversive of the rule of law. Public confidence in the judiciary would be eroded if orders are not complied with.
The Hogh Court had passed the order after a PIL filed by Surya Venkata Rao who was represented by advocate Pramod Kumar.
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