2015 AIR CC 1054 (HYD) ::(2015) 3 AndhLD 35 ::(2015) 3 AndhLD 705

Hyderabad High Court

Hon'ble Judge(s): M. S. Ramachandra Rao , J

( A ) Andhra Pradesh Urban Area (Development) Act (1 of 1975) S. 12 — Hyderabad Metropolitan Development Authority Act (8 of 2008), S. 32 — Application for construction of residential building — Rejection of — On ground that site falls under 200 feet proposed road as per Revised Master Plan — Road widening works not undertaken — Expecting land owner to wait till undertaking of said work to receive compensation for his land, not proper — Land owner cannot be compelled to give land free of cost — Incumbent on part of State to initiate proceedings under S. 32 of Act — Rejection of permission for construction in rest of land required for road widening, improper. AIR 1995 SC 430, AIR 2007 SC 2458 and AIR 2007 SC (Supp) 1633, Relied on. (Paras19202122)