ITC LIMITED Vs. CHILAKALURIPET MUNICIPALITY

JUDGEMENT

(1.) The present Writ Petition is filed inter alia, aggrieved by the Condition Nos.15 and 17 imposed in the Communication dtd. 30/11/2009 while granting "Technical Approval" to the petitioner for Construction of a Warehouse Shed and the demand for producing the Mortgage Deed and payment of Rs.42,85,450.00 towards 14% open space charges as per G.O.Ms.No.902, Municipal Administration and Urban Development (M1) Department, dtd. 31/12/2007 vide Endorsement dtd. 1/6/2010 issued by the 1strespondent, to declare the same as invalid, in-operative, non-est in Law apart from seeking other reliefs.

(2.) The brief facts as per the averments made in the Writ Affidavit may be narrated for better appreciation of the case as follows:-

(3.) Heard Mr.Ghanta Rama Rao, Learned Senior Counsel, assisted by Mr.G.V.S.Ganesh, learned counsel for the petitioner. Also heard Learned Government Pleader for Municipal Administration and the Learned Standing Counsel appearing for the respective respondents.