OMIM MANECKSHAW DEBARA Vs. UNION OF INDIA

JUDGEMENT

(1.) These five writ petitions have been filed for challenging the decision of the Council of Ministers dated 18.06.2019 whereby the Cabinet has decided to construct a new legislative complex at the site of the Irrum Manzil, a 150 year old palace, situated in the heart of Hyderabad. Although different reliefs have been prayed for from this Court, but the common denominator remains the same, namely challenging the impugned order mentioned above. Therefore, all these writ petitions are being decided by this common order. WRIT PETITION (PIL) No. 75 OF 2019

(2.) In this writ petition, five reliefs have been sought for, which are as under:

(3.) For the reasons given in W.P. (PIL) Nos. 79 of 2019 and 86 of 2019, it is obvious that once Irrum Manzil is declared as protected building under Regulation 13 of the Bhagyanagar (Hyderabad) Urban Development Authority Zoning Regulations, 1981 ("the Zoning Regulations, 1981", for short), which has been incorporated in Regulation 9(A)(ii) of the Land Use Zoning Regulations, 2010 ("the Zoning Regulations, 2010", for short), Irrum Manzil will continue to enjoy the status of being "protected heritage building". Therefore, prayer No.1, made in the present writ petition, is hereby allowed.