KANCHI RAMU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is aggrieved by the order passed by the 2nd respondent vide Lr.Roc.No.19024(31)/81/2022-ATR RGNDOTCP, dtd. 13/9/2024, by which the respondent had kept in abeyance both utilised and unutilized TDR dtd. 19/8/2023 issued to the petitioner and also a direction is sought to set aside the said order.

(2.) Sri. O. Manohar Reddy, learned senior counsel appearing for the petitioner, submits that the petitioner, along with his family members, had executed a registered gift deed dtd. 17/7/2023 in favour of the 3rd respondent. The petitioner's family transferred rights over land admeasuring 2603.14 square meters/3113.32 square yards to facilitate the 3rd respondent's use of the same for road widening.

(3.) It is submitted that the 3rd respondent awarded Transferrable Development Right (TDR) in the name of the petitioner vide certificate No.1012/00356/TDR/GN/2023, dtd. 19/8/2023, for 10412.559 square meters of built-up area. It is also submitted that the petitioner has sold away 7386.48 square meters of built- up area, thereby utilising more than 75% of the TDR Certificate granted.