BODDU VENKATESWARLU S/O APPAIAH Vs. KHAMMAM MUNICIPALITY

JUDGEMENT

(1.) R .P. No.4433 OF 2013

(2.) THE complaint was resisted by the municipality inter alia on the ground that they had requested Government of Andhra Pradesh to approve the aforesaid transaction of auction of the plot. However, no permission from the Government was received. It was also stated in the reply that without permission of the Government required under Rule 4 (1) of the Andhra Pradesh Municipalities Acquisition and Transfer of Immovable Properties Rules 1967, the municipality is not competent to execute the sale deed in favour of the complainants. It was also stated in the reply that the balance amount had not been deposited by the complainants.

(3.) THE District Forum vide its order dated 17 -02 -2004 directed the municipality to obtain permission from the concerned Government authority within two months and execute the sale deed in favour of the complainants.