INDO ARAB LEAGUE Vs. A FAIZUDDIN

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) This appeal by special leave is directed against the judgment and order passed by the High Court of Judicature of Andhra Pradesh at Hyderabad in Writ Petition No. 22445 of 2005, dated 11.07.2006.

(3.) Before delving into the merits of the case, we would first bring forth the factual resume of the case. One Smt. Basheerunnisa Begum was the original owner of the property in question. She had filed an application before the State Government stating her intention of donating the excess land, admeasuring 10,000 sq. mts., held by her in Plot Nos. 63 and 66 at Road No. 10, Banjara Hills, Hyderabad to the Appellant-Society for promotion of its cultural activities and construction of a complex by it and sought for exemption from the provisions of Chapter III of the Urban Land (Ceiling and Regulation) Act, 1976 ("the Act" for short).