VENKAT RAM REDDY K Vs. HUDA

JUDGEMENT

(1.) The petitioners approached this Court for issue of Writ of Mandamus compelling the Respondent to leave 60 ft. wide road from Hyderabad Vijayawada National High Way to the colony and for other connected reliefs.

(2.) It is their case that the Hyderabad Urban Development Authority (for brevity H.U.D.A.) was constituted under A.P. Urban Areas (Development) Act, 1975 for the purpose of developing the areas by providing all civic amenities. A vast area in Saroornagar was developed as residential and commercial complexes and the area was acquired by H.U.D.A. paying compensation @ Rs.10/- per sq.yard. After development, it was sold to the individual members in the year 1979 with a promise to complete the developmental works viz. laying of B.T. road and providing other amenities as mentioned in the prospectus issued by the H.U.D.A. during 1976.

(3.) It is the case of the petitioners that the Respondent H.U.D.A. had not provided the necessary roads and it has backed out on its promise. The H.U.D.A. being a statutory authority is bound to honour its promise, more especially, when the petitioners have purchased the plots which have no essential amenities like roads, paths, water supply and drainage system. Therefore, they seek appropriate directions.