GRAM PANCHAYAT ZILLALGUDA VILLAGE HAYATNAGAR TALUK RANGAREDDY DISTRICT Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ appeal is preferred against the judgment of our learned brother Jeevan Reddy, J., dismissing the writ petition filed by the 9 appellants herein challenging the order of the 1st respondent Government in G.O. Ms. No. 391, M.A., dated 23rd June, 1980, published in the Gazette dated 10th December, 1980, according its approval for the Master Plan submitted by the Hyderabad Urban Development Authority, the 2nd respondent herein.

(2.) The relevant facts are as follows :-The Legislature of the State of Andhra Pradesh enacted the Andhra Pradesh Urban Areas (Development) Act I of 1975 (hereinafter called 'the Act') in order to provide, for the development of urban areas in the State of Andhra Pradesh according to plan and for matters ancillary thereto. The Act received the assent of the President on 20th January, 1975, and it was published in the Andhra Pradesh Gazette on 27th January, 1975. Subsection (3) of section 1 provides that the Act shall come into force on such date as the State Government may, by notification in the Andhra Pradesh Gazette, appoint. By order dated 25th September, 1975 in G.O. Ms. No. 409 published in the Andhra Pradesh Gazette dated 29th September, 1975, the Government fixed 1st October, 1975, as the date on which the Act was to come into force.

(3.) Section 2 (o) defines 'Urban area' as follows:-