(1.) W.P. No.6814 of 2009 and C.C. No.1455 of 2010:
(2.) This Court, while admitting the Writ Petition on 22.09.2009, directed the District Collector, Medak to personally enquire into the allotment of residential plots, under the IDSMT scheme, by the Zaheerabad Municipality; and to submit a comprehensive report, including whether any plots were allotted to family members and relatives of the chairman, vice-chairman and councillors of Zaheerabad Municipality, the number of plots so allotted, and whether such allotments were in conformity with the guidelines. This Court observed that the enquiry by the District Collector should also cover areas whether any public and transparent process was followed in calling for applications for the purpose of ensuring equitable allotment of plots.
(3.) In his counter affidavit dated 28.10.2009, the Secretary to the Government, Municipal Administration and Urban Development, states that there was no demand for IDSMT plots since the venture was located at a distance of 3 kms from the main town; purchasers of plots had defaulted in instalment payments; the Municipality did not receive any applications during the years 1982 to 1987; 15 applications were received in the year 1987-1988; 114 applications were received in 1988-1989, out of which 104 applicants paid the full amount, and plots were registered in their favour; thereafter the Municipality received, on an average, merely 50 applications each year; the special officer, Zaheerabad Municipality passed a resolution in the year 1994 to re-allot plots only to those who paid the full price; the municipal commissioner, who was the authority designated to implement the scheme, did not follow the prescribed guidelines; he had intimated, vide letter dated 24.10.2009, that 348 plots were allotted after the year 2005 contrary to the guidelines; 14 plots were sub-divided, sold and registered; commercial space, earmarked for public use i.e., for schools and community purposes etc, were also sold without approval of the competent authority; out of 1294 plots, 1115 were sold and registered i.e., 520 plots at Rs.5,330/- each under the EWS category, 260 plots at Rs.14,933/- each under the Lower Income Group (LIG) category, 236 plots at Rs.18,600 each under the MIG category and 63 plots at Rs.21,700/- each under the Higher Income Group (HIG) category.
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