SRI GAYATHRI CONSTRUCTION Vs. STATE OF A.P.

JUDGEMENT

(1.) The batch of writ petitions are filed challenging the orders dtd. 20/8/2024 and subsequent proceedings dtd. 14/10/2024. The petitioners are aggrieved by the action of the respondents in cancelling the part of the TDR (Transferable Development Rights) bonds and all consequential actions. The petitioners are seeking a consequential direction to the respondents to restore the visibility of the TDR bond certificates issued/purchased by the writ petitioners and other consequential reliefs. The petitioners are also challenging the unilateral action of cancelling the building permission, along with the utilisation of TDR bonds.

(2.) Sri.Unnam Muralidhar Rao, learned senior counsel appearing for the petitioners, submits that in the batch of writ petitions, the respondent authorities have resorted to the issuance of proceedings cancelling the building permissions along with the utilisation of TDR bond certificates. It is pertinent to mention that the petitioners are the subsequent purchasers of the TDR bonds, which were available on the DPMS portal of the 2nd respondent.

(3.) The 3rd respondent proposed a master plan for Tanuku Municipality on 8/10/2024 and issued GOMs.No.204. The lands belonging to three families were affected in the proposed road widening, and the landlords gifted the affected portion of land in favour of the 4th respondent. The landlords were issued the TDR Certificates in lieu of the land gifted to the Municipality. All the land owners were allotted TDRs in the 1:4 ratio.