R.K. ENCLAVE PLOT OWNERS Vs. J. SWAMY

JUDGEMENT

(1.) The 1st petitioner society is a Society registered under the Telangana Societies Registration Act, 2001 and consists of 30 persons who own plots in Sy. Nos.143, 146 and 150 of Ameenpur village and Mandal (earlier Patancheru Mandal) through registered sale deeds. They had purchased plots in a layout initially approved by the then Grampanchayat and subsequently the said layout/plots therein were regularized by the Hyderabad Metropolitan Development Authority (8th respondent) under the A.P. Regulation of Unapproved and Illegal Layout Rules, 2007 on collection of requisite charges . According to the petitioners, in the vicinity of their plots, the entire area has only residential activity and no agricultural activity.

(2.) The 2nd petitioner is a member of the 1st petitioner society and is also owner of a plot in the above layout.

(3.) The 1st respondent is the Principal Secretary of the Irrigation and CAD department and respondents 2-4 are officers of the said department. The 5th respondent is the District Collector of Sanga Reddy District and respondents 6 and 7 are Officers of the said department. The 8th respondent is the Hyderabad Metropolitan Development Authority. The contentions of the petitioners: