MURALIDHAR WELFARE SOCIETY Vs. GOVERNMENT OF ANDHRA PRADESH REP BY ITS CHIEF SECRETARY GENERAL ADMINISTRATION DEPARTMENT SECRETARIAT HYDERABAD

JUDGEMENT

(1.) The following Draft Variation to the roads notified in the Revised Master Plan 2020 for Ramchandrapuram zone was proposed by the 3rd respondent-State Government vide Memo No. 10720/I/2010-5, MA & UD, dated 3.12.2010 in exercise of its powers under Section 15(1) of Hyderabad Metropolitan Development Authority Act, 2008 (for brevity 'the Act').

(2.) No objections/suggestions were received including from the petitioners. The 3rd respondent-State Government therefore confirmed the aforesaid proposal vide G.O. Ms. No. 22, MA & UD Department dated 12.01.2011.

(3.) Petitioner Nos. 2 to 14 are the members of the 1st respondent-welfare society. They own plots in Sy. No. 320/1 of Chandanagar village. The re-aligned Master Plan Road as per the aforesaid Notifications passes through the plots of the petitioners. Hence they have challenged the aforesaid notifications in this writ petition.