M A SATTAR Vs. PRINCIPAL ACCOUNTANT GENERAL

JUDGEMENT

(1.) In this writ petition, the petitioner has sought three reliefs from this Court, which are as under:-

(2.) The detailed facts of the case have already been narrated in Writ Petition (PIL) Nos.79 of 2019 and 86 of 2019. Therefore, they are not being recorded herein. Therefore, only the bare facts, essential for the understanding of the controversy involved in this case, are being narrated as under:

(3.) In 1870, Nawab Safdar Jung Musheer-udDaula Fakhrul-Mulk himself designed, and got constructed a 150 room palace for his family, popularly known as 'Irrum Manzil'. The palace is sprawled over 36 acres, 36 guntas, on top of a hillock known as "Erragadda" or "red hill" in the Telugu language. The word "Errum" means the colour 'red' in Telugu language. The controversy in the present case revolves around the proposed demolition of the said palace due to the Cabinet decision dated 18.06.2019 wherein the Council of Ministers has decided to construct a new legislative complex at the site of the palace.