Telangana High Court

Vaddiraju Deepak Kumar, Warangal ... vs The State Of A.P., M.A. U.D., Hyd. 3 ... on 1 March, 2023

Bench: C.V. Bhaskar Reddy

IN THE HIGH COURT OF JUDICATURE, ANDHRA PRADESH
AT HYDERABAD
(Special Original Jurisdiction)

EIGHTH DAY OF JUNE
TWO THOUSAND AND NINE

PRESENT
THE HON'BLE MR JUSTICE V.ESWARAIAH
AND
THE HON'BLE MR JUSTICE VILAS V. AFZULPURKAR

WRIT PETITION Nos.1069, 6562, 1894, 2063, 542, 7542 of 2008 & 4409 of
2006 & 15611, 16025, 16381, 16623, 17859, 8578, 7133, 15787 and 23494
of 2008 and 2861 of 2009

WP.No.1069 of 2008:

BETWEEN:

K.H.V. Prasad, S/o. K. Gopala Rao, R/o. M-11, Kakatiya Nagar,
Habsiguda, Hyderabad.
... PETITIONER

AND
1 The Govt. of Andhra Pradesh, Rep by its Principal Secretary,
Municipal Administration & Urban Development, Secretarial,
Secretarial Buildings, Hyderabad.
2 The Greater Hyderabad Municipal Corporation, Rep byits
Commissioner, Near B.R.K.R. Bhavan, Hyderabad.
...RESPONDENTS

Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the Affidavit filed herein the High Court may be
pleased to issue writ of Mandamus declaring that the ordinance No 15/2007
and the consequential GO Ms.No. 901, dt. 31-12-2007 as illegal, abitrary and
violative of Article 21 of the constitution of India and to pass such other order
or orders.

Counsel for the Petitioner: MR.SRINIVAS DAMMALAPATI

Counsel for the Respondents: GP FOR MUNCIPAL ADMN. & URBAN
DEV.

WP.No.6562 of 2008

BETWEEN:
Lok Satta Party, H. No. 5-10-180/A&A1, Bond Lanes, Adarsh
Nagar, Hyderabad rep by its Vice-President of its, Greater
Hyderabad Municipal Corporation Chapter, K. Srinivasa Rao.
... PETITIONER

AND

1 Government of Andhra Pradesh rep by its Principal Secretary,
Municipal Administrative Department, Secretariat Buildings,
Hyderabad.
2 Greater Hyderabad Municipal Corporation rep by its Commissioner,
Hyderabad.
3 V.Sita Ramaiah, S/o Late V.Narasimha Murthy, R/o of Flat No.403,
Rakshith Residency, Plot No.6/2, Officers Colony, Sainathapuram,
Hyd - 62.
R-3 is impleaded as per Court Order dated on 25.09.08 in WPMP
11349/08
...RESPONDENTS

Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the Affidavit filed herein the High Court may be
pleased to issue a writ, order or direction, one more particularly in the nature
of Writ of Mandamus declarignthe A.P. Regulation and Penalization of
Unauthorizedly constructed Buildings and Buildings Constructed in Deviation
of the Sanctioned Plan Rules, 2007 as ultravires, illegal, arbitrary,
unconstitutional and a colorable exercise of power and strike down the same
and pass such other further order or orders as the Hon'ble Court may deem
fit and proper inthe circumstances of the case.

Counsel for the Petitioner: MR.S.NIRANJAN REDDY

Counsel for the Respondents 1 & 2 : GP FOR MUNCIPAL ADMN. &
URBAN DEV.

WP.No.1894 of 2008

BETWEEN:

1 Dr. A.S. Gajendra Mudaliar S/o.A.S. Srinivasa Mudaliar,
Gandhi Hospital, Secunderabad, Occ: Doctor, aged 72 years
2 Dr. Sreelatha G. Mudaliar W/o.A.S. Gajendra Mudaliar
R/o.H.No. 10-2-35, West Maredpally, Secunderabad.

... PETITIONERS
AND

1 Government of Andhra Pradesh, Rep. by Chief Secretary,
Secretariat, Hyderabad.
2 Principal Secretary, Municipal Administration and Urban
Development Authority, Secretariat, Hyderabad.
3 Commissioner, Greater Hyderabad Municipal Corporation, Tank
Bund Road, Hyderabad.
4 A.G. Rajender S/o.A. Gouthameshwar Rao Rep. by GPA K. Sridevi
W/o. K. Srinivasulu R/o. Padmakala Apartments, Flat NO.401,
Road No.1, West Maredpally, Secunderabad.
5 A.G. Devender S/o.A. Gouthameshwar Rao, Rep. by GPA
K. Sridevi W/o. K. Srinivasulu R/o. Padmakala Apartments, Flat
No.401, Road No.1, West Maredpally, Secunderabad.
6 A.G. Sreeram S/o.A. Gouthameshwar Rao, Rep. by GPA K. Sridevi
W/o. K. Srinivasulu R/o. Padmakala Apartments, Flat No.401,
Road No.1, West Maredpally, Secunderabad.
7 C. Venkat Rao S/o. C. Suryanagaran Rao, Rep. by GPA K. Sridevi
W/o. K. Srinivasulu R/o. Padmakala Apartments, Flat No.401,
Road No.1, West Maredpally, Secunderabad.
8 P. Renuka Seethapathi W/o. Seethapathi, Rep. by L.D. Rajendra
Prasad, Advocate Plot No.69 Road No.2 , West Maredpally,
Secunderabad.
9 P. Anapurna D/o. Seethapathi, Rep. by L.D. Rajendra Prasad,
Advocate Plot No.69 Road No.2 , West Maredpally, Secunderabad.
10 P. Nirupama D/o. Seethapathi, Rep. by L.D. Rajendra Prasad,
Advocate Plot No.69 Road No.2 , West Maredpally, Secunderabad.
11 Dr. V. Sathi Reddy S/o. V.A.S.N. Reddy, R/o. Flat No.201, Royal
Nest, West Marredpally, Secunderabad.
12 Sanjay M. Rohra S/o. Manganlal U. Ohra, R/o. Flat No.202, Royal
Nest, West Marredpally, Secunderabad.
13 M.S. Subramanyam S/o. Seshadri Iyer, R/o. Flat No.202, Royal
Nest, West Marredpally, Secunderabad.
14 Smt.Indumathi Rajendra Prasad W/o. L.D. Rajendra Prasad
R/o. Flat No.302, Royal Nest, West Marredpally, Secunderabad.
15 K. Srinivasulu S/o. K. Shankaraiah, R/o. Flat No.402, Padmakala
Apartments, Road No.1 West Marredpally, Secunderabad.
16 K. Ashok S/o. K. Shankaraiah, R/o. H.No. 1-7-631/A, Ramnagar,
Hyderabad.
...RESPONDENTS

Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the Affidavit filed herein the High Court may be
pleased to pass an order direction or writ more in the nature of writ of
Mandamus under Art.226 of Constitution of India a. To Declare Andhra
Pradesh Municipal Laws and Urban Areas (Development) (Amendment)
Ordinance 2007 dt. 15-12-2007 as arbitrary, irrational unreasonable and ultra
vires the constitution Consequently G.O.Ms.no.901 MA dt.31-12-2007
Scheme of the Andhra Pradesh regulation and penalisation of unauthorisedly
constructed buildings and building constructed in deviation of sanction plan
Rules 2007 issued in pursuance of the ordinance as sham null and void in
the interest of justice and to pass such other order or orders

Counsel for the Petitioners: MR.S.SAINATHAN

Counsel for the Respondents 1 to 3: GP FOR MUNCIPAL ADMN. &
URBAN DEV.

WP.No.2063 of 2008

BETWEEN:

K.Madhu Sudhan Rao, S/o.Late Sri Koripalli(V) Veeraju
Flat No.501,Vietla Towers Palace Layout Pedwaltiar Visakhapatnam.

... PETITIONER

AND

1 Government of A.P, Rep.by its Principal Secreary M.C.H and Urban
Development Secretariat,Secretariat Buildings Hyd
2 The Greater Visakha Municipal Corporation Rep.by its
Commissioner, Visakhapatnam
3 M/s. Ram Constructions, Rep.by its Managing Partner Sri Vitela
Rama Mohan, S/o.V.V.S.Prasad R/o.2nd Floor Kasturi Towers Polt
No.19, Vijayanagar Place Layout Peda Waltaiar.
...RESPONDENTS

Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the Affidavit filed herein the High Court may be
pleased to issue a situate the nature of Mandamus declaring the action of the
1st respondent to regularize the unathorized constructions as illegal, arbitrary
and violative of Article 300-A of the constitution of India and consequently
direct the 2nd respondent not to regularize unathorized consturuction made
in to floor(pent House) in Vietla Towers,bearing Door No.8-3-16/16 covered
by T.S No.116-A of Waltair ward the limts of Municipal Corporation
Visakhapatnam and pass such other order or orders.

Counsel for the Petitioner: SMT.S.A.V.RATNAM
Counsel for the Respondents: GP FOR MUNCIPAL ADMN. &
URBAN DEV.
MR. G. RAMA GOPAL

WP.No.542 of 2008

BETWEEN:

M/s. Rajyalakshmi Modern Rice Mill Contractors Company,
A Registered Firm Rep. by its Managing Partner, V. Venkata
Ramaiah, S/o.Durga Nageswara Rao aged 62 yrs, Occ: Business,
R/o. D.No. 74-2-19, Old Check Post Center, Bandar Road, Krishna
Nagar, Patamata, Vijayawada.
... PETITIONER

AND

1 The Municipal Corporation, Vijayawada, Rep. by its Commissioner.
2 M/s. Kodur Villa Constructions Rep. by Managing Partner
K. Pitcheswara Rao, S/o.Not known to the Petitioner, Aged 50 yrs
R/o. D.No. 74-2-20, Old Check Post Center, Bandar Road, Krishna
Nagar, Patamata, Vijayawada.
3 K. Purnachander Raao S/o. Lakshmaiah, Ramachander Rao
Street, Patamata Vijayawada.
4 V. Ramakrishna W/o. Sriniasa Rao, SE4, Rithik Encla, NH-5,
Patamata Lanka, Vijayawada.
5 P. Aparna W/o. Srinivas, Qtr.No. 2029, MIG, BHEL,
Ramachandrapuram, Hyderabad
6 A. Sumalatha W/o. Purna idya Chander, D.No.5-188, Main Road,
Gudlaalleru Village(Mandal) Krishna District.
7 R. Venkateswara Rao S/o. Sreeramulu, Koneruvari Street,
Patamata, Vijayawada.
8 Y. Sreelatha W/o. Lakshmi Prasad, Flat No.202, Kakarla Towers,
Sai Nagar, Vijayawada.
9 S. Kodandarama Prabhu S/o. Narayana Rao, D.No. 12-137,
Jangareddygudem, West Godavari District.
10 N. Sridhar Kumar S/o. Hanumanth Rao, D.No.6-126,Mallapadu
Ibrahimpatnam Village&Mandal Krishna District.
11 R. Ranga Rao S/o. Veeraraghavaiah, D.No.23-237A, Batchupet,
Machilipatnam, Krishna District.
12 K. Lakshmikantha W/o. Radhakrishnamurthy, Qtr.No. 1338, MIG,
BHEL, Ramachandrapuram, Hyderabad.
13 S. Naga Saroja D/o. Rama Rao, FFi, Koduru Residency, Labbipet,
Vijayawada.
RR 3to13 impleaded as per court order dt. 21-4-2008 in WPMP
10364 of 2008
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the Affidavit filed herein the High Court may be
pleased to issue a writ of Mandamus declaring the inaction of Respondent
No.1 in preventing illegal, constructions made/being made by Respondent
No.2 in premises bearing No. D.No. 74-2-20. Old Check Post Center,
Bandar Road, Krishna Nagar, Patamata, Vijayawada in spite of
representation dt. 12-1-2008 and telegram dt. 13-1-2008 of the petitioner as
illegal, arbitrary and violative of Art. 14,21,300-A of Constitution of India and
consequently direct Respondent No. 1 to forthwith take action and demolish
the illegal constructions made Respondent NO.2 in violation of the
sanctioned plan and pass such other order or orders.

Counsel for the Petitioner: MR.M.S.RAMCHANDRA RAO

Counsel for the Respondents: SMT.G.JHANSI
MR. M.V. SURESH KUMAR
MR.D.V. SITARAMAMURTHY
MRS. V. PREETI REDDY

WP.No.7542 of 2008

BETWEEN:

Hindustan Petroleum Corporation Ltd., Rep. by S.K.Suri, Chief
Regional Manager, Secunderabad Regional Office, Unit: Visakha
Regional Office, Visakhapatnam, Siripuram, Visakhapatnam.

... PETITIONER

AND

1 The Govt. of A.P., Rep. by its Secretary, Municipal Administration
Department, Secretariat Buildings, Hyderabad.
2 The Greater Visakhapatnam Municipal Corporation Visakhapatnam,
rep. by its Commissioner.
...RESPONDENTS

Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the Affidavit filed herein the High Court may be
pleased to issue writ or order or direction more particularly one in the nature
of Writ of Mandamus declaring the Proceedings of the 2nd respondent in
U.C.No.2/2008/ACP-III dated 27-03-2008 thereby directing the petitioner/ to
demolish the Retail Outlet Petrol-cum- Filling Station in T.S.No.1032, Block
No.45, Waltair Uplands, Visakhapatnam, as one without jurisdiction, arbitrary
and illegal and pass such other order or orders.
Counsel for the Petitioner: MR.M.RAVINDRANATH REDDY

Counsel for the Respondents: GP FOR MUNCIPAL ADMN. &
URBAN DEV.
MR VENKATA RANGADAS KANURI
MR. P. KAMLAKAR
MR. N. RANGA REDDY

WP.No.4409 of 2006

BETWEEN:

M.V. Sudhakar, S/o. Ramanuja Das, R/o. D.No. 10-3-11, Kailash,
Uplands, Visakhapatnam.
... PETITIONER

AND

1 Hindustan Petroleum Corporation Ltd., rep. by its Vice Chairman
and M.D., at Mumbai.
2 Hindustan Petroleum Corporation Ltd., rep. by its Retails
Outlet
Senior Manager, Visakhapatnam.
3 Joint Collector, Visakhapatnam District, Visakhapatnam.
4 Commissioner of Police, Visakhapatnam.
5 Municipal Corporation of Visakhapatnam, rep. by its
Commissioner.
6 District Fire Station Officer, Visakhapatnam.
7 Visakhapatnam Urban Development Authority, Visakhapatnam,
rep. by its Vice Chairman and Managing Director.
8 Sri K. Ramakrishna Rao, R/o. Sunitha Enclave, II Floor,
Opp. Municipal High Level, Reservoir, Visakhapatnam.
9 Sri S. Kasi Viswanadha Raju, C/o. M/s. Guru Sampath Krupa
Agencies, Opp. Sampath Vinayagar Temple, Visakhapatnam.

...RESPONDENTS

Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the Affidavit filed herein the High Court may be
pleased to issue a writ of Mandamus, or any other appropriate writ, order or
direction, declaring the action of the 1st to 7th respondents in permitting the
respondents 8 and 9 in establishing and running the petrol outlet in the name
and style of M/s. Guru Sampath Krupa Agencies, Petrol Bunk, Uplands
Visakhapatnam (near Sampat Vinayagar Temple) as being illegal, arbitrary,
and violative of Article 14 of the Constitution of India and consequently direct
the respondents 1 to 7 to stop running of the said Petroleum outlet and pass
such other order or orders.

Counsel for the Petitioner: MR.S.V.R.SUBRAHMANYAM

Counsel for the Respondents: GP FOR REVENUE
MR. M. RAVINDRANATH REDDY
MR VENKATA RANGADAS KANURI
GP FOR HOME
MRS. V. PREETI REDDY
MR. N. RANGA REDDY

WP.No.15611 of 2008

BETWEEN:

Sri Balaji Towers Association, Regd.No.880/2006, Plot No.32,
Venkateswara Nagar, Extention-II, Old Safilguda, Secunderabad -
56, rep. by its Secretary, Mr.N.B.S.Rao, S/o. late N.Babu Rao.

... PETITIONER

AND

1 The Govt. of A.P. rep. by its Principal Secretary, Municipal
Administration and Urban Development, Secretariat Buildings,
Hyderabad.
2 Greater Hyderabad Municipal Corporation of Hyderabad, rep. by its
Commissioner, Hyderabad.
3 The Deputy Commissioner Malkajgiri Division, GHMC, Hyderabad.
4 M/s. Aditya Builders rep. by its Proprietor Mr.A.C.Reddy S/o. ASI
Reddy, R/o.H.No. Plot No.33, Venkateswara Nagar Extention-II,
Old Safilguda, Secunderabad - 500 056.
5 Mrs. P.T.D. Lakshmi W/o. Mr. A.C. Reddy, R/o. H.No.Plot No.33,
Venkateswara Nagar Extention-II, Old Safilguda, Secunderabad -
500 056.
6 State Bank of India, rep. by its Manager, P.B. Branch, Gun Rock,
Secunderabad.
7 Syndicate Bank rep.by its Manager, A.O.C. Centre Branch,
Secunderabad.
8 Mr. Martin L.K. Gangolu S/o. not known, Quarter No.C/4, K.V.
Picket, Secunderabad.
9 Mr. Ganta Tirupati Rao S/o. Mr. G.Krishna Murthy Naidu
R/o.H.No.8-3-582/2/1, Yellareddiguda, Hyderabad - 073.
...RESPONDENTS

Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the Affidavit filed herein the High Court may be
pleased to a) to issue a writ, direction(s), order or orders more particularly
one in the nature of writ of mandamus declaring the G.O.Ms.No.901 of 2007
dated 31.12.2007 and G.O.Ms.No.112 of 2008 dt. 31.1.2008 as illegal,
arbitrary and violative of Article 21 and 300-A of the Constitution of India and
consequentially direct the 2nd respondent a) not to regularize the illegal
constructions in 5th Floor and Stilt (ground) Floor in Sri Balaji Towers, Plot
No.32, Venkateswara Nagar, Extention-II, Old Safilguda, Secunderabad-56.
b) to declare that the respondent Nos. 6 to 9 have no saleable right, interest,
title over the 5th Floor or Stilt (Ground Floor) or any other unauthorized
constructions in Sri Balaji Towers, c) To direct the Respondent Nos. 2 & 3 to
demolish the unauthorized constructions i.e., in the Stilt (ground Floor), 5th
Floor d) To direct the respondent Nos. 1 to 6 to pay damages of Rs.5 Lakhs
for encouraging the illegal constructions and causing mental agony to the
members of the Petitioner's Association in the interest of justice as pass
such other order or orders.

Counsel for the Petitioner: MR.A.CHANDRAIH NAIDU

Counsel for the Respondents: GP FOR MUNCIPAL ADMN. &
URBAN DEV.
MR. M. NARENDER REDDY
MR. CHETLURU SREENIVAS
MR. S.S. VISWANETRA REDDY
MR. G.K. DESHPANDE
MR. Y. RAVINDRA SC FOR HUDA
MR. R. RADHA KRISHNA REDDY
SC FOR GHMC, SNC ZONE

WP.No.16025 of 2008

BETWEEN:

Bhaskar Nagar Colony Development, Welfare Association,
Regd.No.109/87, Rajahmundry, a Society registered under The
Societies Registration Act, rep by its Secretary ABS Prasad.

... PETITIONER

AND

1 State of AP., rep by Secretary (Municipal Administration),
Secretariat Buildings, Hyderabad.
2 Municipal Corporation of Rajahmundry, Rep by its Commissioner,
Rajahmundry, E.G. District.

...RESPONDENTS

Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the Affidavit filed herein the High Court may be
pleased to issue a writ, order or direction more particularly one in the nature
of writ of Ceritorari, striking down the G.O.Ms.Nos.112 and 113 dated
31.01.08 in so far as the layouts of the Petitioner's Members, created and
acted upon in the year 1969 covered by RSNo.110, 111, 112/1 & 2, 113 to
116 120, 121/1, 2 && 3, 122/1 & 2, 135, 136, and 137 of Bhaskar Nagar,
Rajamundry, and consequently direct the respondents not to interfere with
the existing buildings with a further direction to approve the plans that might
be submitted for future constructions such are in conformity with the
Municipal Corporation Act and Town Planning Rules and pass such other
order or orders.

Counsel for the Petitioner: MR.M.SIVANANDA KUMAR

Counsel for the Respondents: GP FOR MUNCIPAL ADMN. &
URBAN DEV.
MR. M. VISHNUVARDHAN REDDY

WP.No.16381 of 2008

BETWEEN:

Visakhapatnam Apartment Residents Welfare Association
(VARWA), registered No. 1319 of 2005, rep by its General
Secretary A.V. Ramana Rao havingits officeat B-25, LIC
Apartments, Opp: MMTC. Colony, H.B. Colony Road, Visakhapatnam
... PETITIONER

AND

1 The Government of Andhra Pradesh, rep by its Principal Secretary,
Municipal Administration and Urban Development, Secretariat,
Hyderabad.
2 The Greater Visakhapatnam Municipal Corporation, rep by its
Commissioner, Visakhapatnam.
...RESPONDENTS

Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the Affidavit filed herein the High Court may be
pleased to issue a Writ, order or direction particularly one in the nature of Writ
of Mandamus declaring action of 1st respondent is issuing G.O.Ms.No.901
M.A. and U.D(M1) Department dated 31-12-2007 as amended by
G.O.Ms.No.112 M.A. dated 31-01-2008 as illegal arbitrary and contrary to
the Article 14 and 21 of the Constitution of India and pass such other order or
orders which this Hon'ble Court may deem fit and proper in the
circumstances of the case and in the interest of justice.

Counsel for the Petitioner: MR.V.RAGHU

Counsel for the Respondents: GP FOR MUNCIPAL ADMN. &
URBAN DEV.
MR. N. RANGA REDDY
SC FOR MPL. CORP. VSP

WP.No.16623 of 2008

BETWEEN:

1 Vaddiraju Deepak Kumar, S/o. Radhakishan Rao,
R/o. H.No.2-3/1 & 2, Vaddiraj Colony, R/o. Gopalapuram Village,
Hanamkonda(M), Warangal District.
2 Modigonda Vijaya Lakshmi, W/o. Mallikarjuna Rao, R/o. 3-106,
Vaddiraj Colony, R/o. Gopalapuram Village, Hanamkonda(M),
Warangal District.
3 Shankaramanchi Upendra Shastri, S/o. Ramaiah,
R/o. H.No.4-15, Kanakadurga Colony, R/o. Gopalapuram Village,
Hanamkonda(M), Warangal District.
4 Udayamarri Hemalatha, W/o. Krishnamurthy Sharma,
R/o. H.No.4-4/2, Kanakadurga Colony, R/o. Gopalapuram Village,
Hanamkonda(M), Warangal District.
5 Maringanti Yadagira Charyulu, S/o. Kurma Charyulu,
R/o. 4-17, Kanakadurga Colony, R/o. Gopalapuram Village,
Hanamkonda(M), Warangal District.
6 Gade Sampath Rao, S/o. Jaganmohan Rao, R/o. H.No.3-117,
Kanakadurga Colony, R/o. Gopalapuram Village, Hanamkonda(M),
Warangal District.
7 Porandla Satish, S/o. P.D.Krishnamurthy, R/o.3-138,
Kanakadurga Colony, R/o. Gopalapuram Village, Hanamkonda(M),
Warangal District.
8 Gundimella Sampath Kumar S/o. G.V. Rmanuja Charyulu
R/o. H.No.3-138/1, Kanakadurga Colony. R/o. Gopalapuram
Village, Hanamkonda(M), Warangal District.
9 Ragi Upender S/o. Laxmipathi R/o. H.No.3-136 Kanakadurga
Colony. R/o. Gopalapuram Village, Hanamkonda(M), Warangal
District.
10 Valaboju Upender Rao S/o. Srinivasa Rao R/o. H.No.6-2/5,
Gupalapuram. R/o. Gopalapuram Village, Hanamkonda(M),
Warangal District.
11 Valaboju Muralidhar Rao S/o. Srinivasa Rao R/o. H.No.6-2/6,
Gupalapuram, R/o. Gopalapuram Village, Hanamkonda(M),
Warangal District.
12 Thumuganti Rajeshwar Rao S/o. Vasantha Rao, R/o. H.No.4-12/3,
Gupalapuram. R/o. Gopalapuram Village, Hanamkonda(M),
Warangal District.
13 Chindural Aruna Devi W/o. Bhaskar, R/o. H.No.4/1/A/1,
Gupalapuram, R/o. Gopalapuram Village, Hanamkonda(M),
Warangal District.
14 Chakilam Prasada Rao S/o. Venkatarama Rao, R/o. H.No.4-14
Gupalapuram. R/o. Gopalapuram Village, Hanamkonda(M),
Warangal District.
15 Damera Parsharamulu S/o. Komuraiah, R/o. H.No.4-12/1,
Gupalapuram. R/o. Gopalapuram Village, Hanamkonda(M),
Warangal District.
16 Govikaari Sujatha W/o. Mohan Rao, R/o. H.No.4-5/3,
Gupalapuram. R/o. Gopalapuram Village, Hanamkonda(M),
Warangal District.
17 Chidhirala Srinivasulu S/o. Vinkataiah R/o. H.No.5-58, L.I.C.
Colony, R/o. Gopalapuram Village, Hanamkonda(M), Warangal
District.
18 Edumuri Neelamma W/o. Rajamogili, R/o. H.No.4-12/2,
Gupalapuram. R/o. Gopalapuram Village, Hanamkonda(M),
Warangal District.
19 Brahmnapally Seeth Laxmi W/o. Someshwara Sharma
R/o. H.No.6-12/4, Viveknagar Colony
R/o. Gopalapuram Village, Hanamkonda(M), Warangal District.
20 Shankaramanchi Satyanarayana Shastri S/o. Ramaiah
R/o. H.No.3-137/1, Kanakadurga Colony
R/o. Gopalapuram Village, Hanamkonda(M), Warangal District.
... PETITIONERS

AND
1 The State of Andhra Pradesh, Rep by its Principal Secretary,
Municipal Administration & Urban Development, A.P. Secretariat,
Hyderabad.
2 The Kakatiya Urban Development authority, Rep by its Vice-
Chairman, Hanamkonda, Waragnal District.
3 The District Collector, Warangal District, Warangal,
4 The Grampanchayath, Rep by its Surpanchy Gopalapuram
Grampanchayath and Village Hanamkonda Mandal, Warnagal
District.
...RESPONDENTS

Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the Affidavit filed herein the High Court may be
pleased to issue a writ or order more in the nature of writ of Mandamus
declaring the application of impugned G.O.Ms.No.901 and 902 Municipal
Administration & Urban Development (M1) dated 31.12.2007 against the
petitioners as ultravires, illegal, arbitrary, unconstitutional and pass such
other order or orders.

Counsel for the Petitioners: MR.SADASIVA RAO PAMULAPARTY

Counsel for the Respondents: G.ELISHA( SC FOR ZPPS AND
MPPS,TEL REG)
MR. G. VISHWESHWAR REDDY
GP FOR MUNICIPAL ADMN. &
URBAN DEV.
GP FOR REVENUE

WP.No.17859 of 2008

BETWEEN:

Y. Sambasiva Rao, S/o. Y. Venkat Ramaiah, R/o. Flat No. 305,
Prashanth Heights, Prashanth Nagar, Kapra, ECIL Post,
Hyderabad - 62
... PETITIONER

AND

1 Hyderabad Urban Development Authority, Rep by its Vice
Chairman, 1-8-323, Paigah Palace, Police Lines, Rasoolpura,
Secunderabad.
2 Kapra Municipality, Rep by its Commissioner, Kapra, R.R. District.

...RESPONDENTS

Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the Affidavit filed herein the High Court may be
pleased to issue an appropriate writ, order or direction, more particularly one
in the nature of Writ of Mandamus, declaring the inaction of the 2nd
respondent herein, in not taking any steps to remove the unauthorized
constructions raised in the stilt area of premises bearing Municipal No. 1-19-
68/A-13, Prashant Heights, Prashant Nagar, Kapra, ECIL Post, Hyderabad,
in contravention of the sanctioned plan in gross violation to the technical
permission granted by the 1st respondent herein, spite of the 1st respondent
herein, inspite of the 1st respondent's clear directins to the 2nd respondent
herein vide Lr.No. 2125/PA/H/2003 dt. 29-3-2008 as illegal, arbitrary and
consequently direct the 2 respondent herein to forthwith implement the
directions of the 1st respondent herein as per the 1st respondent's letter dt.
29-3-2003, and to pass such other order or orders.

Counsel for the Petitioner: MRS.S.NANDA

Counsel for the Respondents: R.RAMACHANDRA REDDY, SC FOR
MCH 1,2,4&6
MR. M. SURENDER RAO

WP.No.8578 of 2008

BETWEEN:

1 Forum for Better Hyderabad, rep. by its Secretary, Mr. Omim
Maneck Shaw Debara S/o. Late Maneckshaw Debara, R/o. Mani
Minar, 41-913, Tilak Road, Hyderabad.
2 Prajaspandana A Common Cause Forum, Rep. by its President C.S.
Rao, S/o. Veerasaiah, 302 SV Towers, 5th Lane, Dwaraka Nagar,
Visakhapatnam.
3 P. Rama Murthy, S/o. Subba Rama Avadhani, AR Avenue, Balaji
Nagar, Nellore.

... PETITIONERS

AND

1 State of Andhra Pradesh, rep. by its Principal Secretary, Municipal
Administration and Urban Development, Secretariat Buildings,
Saifabad, Hyderabad.
2 Greater Hyderabad Municipal Corporation, rep. by its
Commissioner & Spl. Officer, Tank Bund Road, Hyderabad.
3 Greater Visakhapatnam Municipal Corporation, rep. by its
Commissioner, Asilmetta Junction, Visakhapatnam.
4 Vijayawada Municipal Corporation, rep. by its Commissioner,
Vijayawada.
5 Hyderabad Urban Development Authority (HUDA), rep. by its Vice-
Chairman, Greenlands, Hyderabad.
6 Visakhapatnam Urban Development Authority (VUDA), rep. by its
Vice-Chairman, Visakhapatnam.
7 Vijayawada Guntur Tenali Mangalagiri Urban Development
Authority (VGTMUDA), rep. by its Vice-Chairman, Vijayawada.
8 Director of Fire Services, Government of Andhra Pradesh, Tank
Bund Road, Hyderabad.

...RESPONDENTS

Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the Affidavit filed herein the High Court may be
pleased to issue a writ, order or direction; more particularly one in the nature
of writ of Mandamus declaring the action of respondents in restoring to
conferring of powers upon the authorities to regualrize the constructions and
layouts which have violated the building rules and regulations and other
statutes as illegal and unconstitutional; consequently, set aside the A.P.
Ordinance No.15 of 2007 and the consequential GOs declaring that the State
does not have the power to condone the violations of buildings laws by
collecting penalties etc., and pass such other order or orders

Counsel for the Petitioners: MR.K.S.MURTHY

Counsel for the Respondents: GP FOR MUNCIPAL ADMN. &
URBAN DEV.
MR. M. SURENDER RAO
GP FOR HOME
MRS. V. PREETI REDDY
SMT. G. JHANSI
MR. N. RANGA REDDY
(SC FOR MPL. CORP. VSP)
MS. K. ARUNA
(SC FOR VGTMUDA)
MR. M. DHANANJAY REDDY
(SC FOR HUDA)
V. SITA RAMAIAH
(PARTY-IN-PERSON)

WP.No.7133 of 2008

BETWEEN:

Anuradha Apartments Owner's Association Jandachettu Street
Gandhinagar Tenali Rep.by its President Challa Subba Rao
S/o. Kotaiah R/o. Flat No.103 Anuradha Apartments Gandhinagar
Tenali, Guntur District.
... PETITIONER

AND
1 Government of A.P Rep. by its principal Secretary Municipal
Administration & Urban Development Secretariat Krishna Dist
2 Vijayawada-Guntur Tenali Mangalagiri Urban Development
Authority Rep. by its Vice President, Lenin Centre Vijayawada
Krishna District.
3 Tenali Municipality Rep. by its Municipal Commissioner AVR Market
Building, Main Road Tenali, Guntur District
4 M/s. Anuradha Constructions Tenali, Rep. by its Proprietor
Kasaraneni Anuradha, W/o. Sambasivarao R/o.5-86-31 1st Line
Lakshmipuram Guntur Dist.
...RESPONDENTS

Counsel for the Petitioner: MR.N.SRIRAM MURTHY

Counsel for the Respondents: GP FOR MUNCIPAL ADMN. &
URBAN DEV.
MR. S. NAGESWARA REDDY
MR. PRABHU NATH VASIREDDY
MS. J. ARUNA
(SC FOR VGTMUDA)

WP.No.15787 of 2008

BETWEEN:

1 Javaji Koti Nagaiah S/o.Venkata Narsaiah, R/o.H.No.3-14-74,
Nehru Road,Gandhi Nagar,Tenali,Guntur District.
2 Siddam Venkata Lakshmi W/o.J.Koti Nagaiah, R/o.H.No.3-14-74,
Nehru Road,Gandhi Nagar,Tenali,Guntur District.
... PETITIONERS

AND

1 The Government of Andhra Pradesh, rep. by its Secretary
Municipal Administration & Urban Development Authority
Secretariat Buildings, Hyderabad.
2 VGTM, Urban Development Authority, rep. by its Planning Officer,
Vijayawada, Krishna District.
3 The Commissioner of Tenali Municipality, Tenali Guntur District.
4 Town Planning Officer, Tenali Municipality, Tenali, Guntur District.

...RESPONDENTS

Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the Affidavit filed herein the High Court may be
pleased to issue an appropriate writ or order or direction more particularly a
writ in the nature of writ of Certiorari to call for the records and to quash the
notices issued by the 2nd and 3rd respondents vide his proceedings
Rc.No.G1/93/06 dated 30.4.2007 and Roc.No.6055/07/G2 dated 19.3.2008
by declaring G.O.Ms.No.901 (MA&UD(M1) Department dated 31.12.2007
and G.O.ms.No.112 MASUD dated 31.1.2008 as illegal void and without
jurisdiction and pass such other order or orders.

Counsel for the Petitioners: MR.G.DHARMA RAO

Counsel for the Respondents: GP FOR MUNCIPAL ADMN. &
URBAN DEV.
MR. S. NAGESWARA REDDY
MS. K. ARUNA
(SC FOR VGTMUDA)

WP.No.23494 of 2008

BETWEEN:

Snehabhavana House Owners Welfare Society Gopaluram Village &
Grampanchayat, Regd. Office, H.No. 5-70, Jeevanmitra Nagar,
Gopalpuram (V), Warangal, Rep. by its President Sri Udayamarry
Krishnamurthy, S/o. U.B. Sharma, aged 50 yrs, Occ: Business R/o.
4-1/2. Kankadurga Colony, Gopalapuram Village, Warangal

... PETITIONER

AND

1 The State of Andhra Pradesh Rep. by its Principal Secretary
Municipal Administration & Urban Development Authority, Rep. by
its Vice Chairman, Hanamkonda, Warangal District.
2 The Kakatiya Urban Development Authority Rep. by its Vice
Chairman, Hanamkonda, Warangal District.
3 The District Collector, Warangal District, Warangal.
4 The Grampanchayath, Rep. by its Surpanch Gopalapuram
Grampanchayath and Village, Hanamkonda Mandal, Warangal
District.
...RESPONDENTS

Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the Affidavit filed herein the High Court may be
pleased to issue a writ order or direction more in the nature of writ of
Mandamus declaring the action of the Respondent NO.2 applying the
impugned G.O.Ms.No.901 and 902 Municipal Administration & Urban
Development (M1) dt. 31-12-2007 and issuing regularization notices to the
houses constructed with the permission and approved plans of Gram
Panchayat Gopalpuram, Gopalpuram (V) Warangal District as ultravires
illegal, arbitrary unconstitutional and pass such other order or orders.

Counsel for the Petitioner: MR.SADASIVA RAO PAMULAPARTY

Counsel for the Respondents: GP FOR MUNCIPAL ADMN. &
URBAN DEV.
MR. G. VISHWESHWAR REDDY
GP FOR REVENUE
G. ELISHA
(SC FOR ZPPS AND MPPS, TEL
REG)

WP.No.2861 of 2009

BETWEEN:

J.R.Nagar Residents Welfare Association, Rep.by its President
Prof.(DR) B.R.K.Raju,S/o.Late Jagapathi Raju, R/o.Ground floor-1
Nandini Apartments, J.R.Nagar, Visakhapatnam, Visakhapatnam
District
... PETITIONER

AND

1 The Government of Andhra Pradesh, rep. by its Principal
Secretary, Municipal Administration & Urban Development
Secretarial ,Secretariat buildings, Hyderabad.
2 Greater Visakhapatnam Municipal Corporation, rep. by its
Commissioner, Visakhapatnam.
...RESPONDENTS

Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the Affidavit filed herein the High Court may
be pleased to issue an appropriate writ order or direction more particularly
one in the nature of writ of mandamus declaring the action of 1st respondent
in issuing G.O.Ms.No.901 dated 31.2.2007 as amended by G.O.ms.No.112
dated 31.1.2008 (hereinafter the "Amended Rules") passed thereunder,
empowering the 2nd respondent to regularize the buildings constructed
without sanctioned plan and also the buildings constructed in deviation of the
sanctioned plan and compelling the innocent purchasers to pay the
penalizing amount having failed to take action against the real violators of law
is ultravires, illegal, arbitrary, unconstitutional violative ofArticle 14 and 21 of
the Constitution of India and in violation of the principles of natural justice and
to pass

Counsel for the Petitioner: MR. RAMA RAO GHANTA

Counsel for the Respondents: GP FOR MUNCIPAL ADMN. &
URBAN DEV.
MR. N. RANGA REDDY
(SC FOR MPL. CORP. VSP)

The Court made the following common order:

THE HONOURABLE SRI JUSTICE V. ESWARAIAH

AND

THE HONOURABLE SRI JUSTICE VILAS V. AFZULPURKAR

WP.No.1069 OF 2008 & BATCH

COMMON ORDER: (per Hon'ble Sri Justice Vilas V. Afzulpurkar)

In this batch of cases the question posed for consideration is regarding

the validity of AP Act 9 of 2008, which amended the Hyderabad Municipal
Corporation Act, 1955 (for short 'HMC Act'), Andhra Pradesh Municipalities

Act, 1965, Vijayawada Municipal Corporation Act, Visakhapatnam Municipal

Corporation Act, Andhra Pradesh Municipal Corporations Act, 1955 and the
Andhra Pradesh Urban Areas (Development) Act, 1975 and G.O.Ms.No.901

dated 31.12.2007 issued thereunder.

2. By the aforesaid amendment Act the HMC Act was amended by
inserting Sections 452-A, 455-A and 455-AA apart from substituting
Schedule U and V of the HMC Act. Similarly, with respect to the other allied
Acts, in the Andhra Pradesh Municipalities Act, 1965, Section 218-A was

inserted and in the Andhra Pradesh Urban Areas (Development) Act, 1975

under Section 2h(h) high rise buildings was defined and Sections 41 and 43
were amended by inserting sub-sections. Further, Section 46 was

substituted by conferring power of regularization on the Vice-Chairman and
Section 46-A was inserted in the said Act. The said Act came into force on

15.12.2007 having received assent of the Governor on 16.04.2008 and
published in Andhra Pradesh Gazette Part IV - B (Extraordinary) dated

19.04.2008. In pursuance of the powers conferred under Section 455-AA of

the HMC Act as well as Section 218-A of the Andhra Pradesh Municipalities
Act and Section 46 of the Andhra Pradesh Urban (Development) Act, the

Government issued G.O.Ms.No.901 Municipal Administration and Urban
Development (M1) Department dated 31.12.2007 titled "The Andhra Pradesh

Regulation and Penalization of Unauthorizedly Constructed Buildings and
Buildings Constructed in Deviation of the Sanctioned Plan Rules, 2007". The

aforesaid GO is applicable to the existing buildings in the jurisdiction of the

Municipal Corporations, the Urban Development Authorities and the
Municipalities in the State of Andhra Pradesh constructed after 01.01.1985

and before 15.12.2007. The said GO was published in Andhra Pradesh
Gazette Part - I (Extraordinary) dated 31.12.2007 and came into force from

the date of said publication.

3. In this batch of cases the aforesaid provisions of AP Act 9 of 2008 as
well as G.O.Ms.No.901 are questioned by the petitioners primarily on the

ground that they are ultravires the power of the Government in amending the
HMC Act and the allied Corporation Acts as well as in the AP Municipalities

Act and the AP Urban Areas (Development) Act. In some of the writ

petitions only Section 455-AA is questioned and in some writ petitions only
the Rules under G.O.Ms.No.901 are questioned, while in some other writ

petitions the ordinance No.15 of 2007, preceding AP Act 9 of 2008 is
questioned whereas in some of the writ petitions only the method of
penalization in the aforesaid GO is questioned.

4. We have heard all the writ petitions together and in this judgment,

though we have separately dealt with each writ petition,
the area of challenge broadly as appearing in the batch of cases is indicated

as above.

5. Before we deal with the issue involved it may be necessary to set out
the previous history and the events leading up to the enactment of impugned

GO. For the sake of convenience those events are categorized under the
following head and broadly referred to as preamble.

PREAMBLE:

6. The HMC Act was enacted and enforced in the year 1955 whereas AP

Municipalities Act was enacted in 1965 and the AP Urban Areas
(Development) Act was enacted in the year 1975. The aforesaid acts seek

to regulate, inter alia, the constructions of buildings under the Building Rules,

which are framed by keeping in view the requisite Floor Area Ratio (FAR),
the open space norms on all sides of the building etc. Spurt in population

explosion in the Hyderabad and other cities in Andhra Pradesh over the
decades, has also resulted in massive increase in demand for built-up area

in the cities including conversion of agricultural land into commercial,
industrial and institutional use within and around the cities leading to overall

demand for land and built-up areas. An Expert Committee, appointed by the

Government prior to taking up these impugned amendments, has found that
massive unauthorized constructions have been made and some of the

reasons enumerated by the said committee are as follows:
1. Eagerness of applicant for maximum utilization of site to get
maximum returns.
2. High land cost and smaller plot sizes.
3. Building regulations not being accepted by applicants.
4. Non-regulation unauthorized layouts both by owners and
authorities.
5. Land use controls.
6. Ineffective and inadequate development control machinery.
7. Dependence on lower staff for detection, issue of notices and
demolition and lack of interdepartmental co-ordination etc.

7. These and such other reasons resulted in massive unauthorized

constructions in and around the city and in municipal and urban areas in the
State, which ultimately resulted in the Government coming up with a scheme

for regularization of these unauthorized constructions under G.O.Ms.No.419
dated 30.07.1998. The aforesaid GO was preceeded by similar schemes of

regularization issued from time to time between 1992 to 1998 and such
schemes were extended to other municipal and urban development areas in

the State and under these various schemes the regularization of

constructions made before a particular cut off date mentioned therein were
sought to be regularized.

8. We have not been informed of any challenge to any of the said

regularization schemes taken out by the Government from 1992 to 1998
under various GOs commencing from G.O.Ms.No.87 dated 12.02.1992 and

ending with G.O.Ms.No.373 dated 01.07.1998. However, the last of the GOs
being G.O.Ms.No.419 dated 30.07.1998 was challenged by way of public

interest litigation (PIL) before this Court in WP.No.25011 of 1998. The
Division Bench of this Court in

[1]
C. KULSUM REDDY AND OTHERS v. STATE OF AP examined the

said aspect of validity of G.O.Ms.No.419 dated 30.07.1998 and found that
the said scheme of regularization had no legislative sanction under the Act.

This Court, therefore, found that there was no power under any of the laws

i.e. HMC Act, AP Urban Areas (Development) Act, AP Town Planning Act
etc. whereby illegal constructions could be regularized and it was held that

"...there is nothing in these provisions which gives power to any authority including
the Government to allow any person to make any unauthorized construction and if

such construction is made to regularize it ..."
This Court, further, held in Para 4 of the said judgment as under:
"...If the State is empowered under definite entry to legislate
and there is no legislation it may exercise the power but once there is
legislation the Government cannot use its executive power to defeat
the legislation. The only way in such a situation is amendment in the
legislation..."

9. In view of the above, this Court had quashed G.O.Ms.No.419 dated
30.07.1998 as being ultravires the provisions of HMC Act.

This resulted in the State Government enacting AP Act 6 of 2003.

The title of the said act was "An Act to provide for the regularization of the
unauthorized constructions in the areas of municipal corporations,

municipalities and urban development authorities and the matters connected
therewith and incidental thereto." The preamble of the said Act lists out the

details of various regularization schemes commencing with G.O.Ms.No.87
dated 12.02.1992 up to G.O.Ms.No.419 dated 30.07.1998 and also reference

to the decision of this Court in WP.No.25011 of 1998 dated 25.01.2002

referred to above whereunder G.O.Ms.No.419, as above, was quashed. The
preamble, further, recites that consequent on quashing the aforesaid orders,

the demolition of unauthorized construction shall have to be taken up by the
Government and whereas such demolition of thousands of buildings shall

result in causing hardship to the public and such demolition might invite
litigation from the public and involve huge expenditure for the State

exchequer. It also, further, recites that the Government have regularized

several unauthorized constructions as per the Government orders issued
from time to time and several persons paid huge amounts in response to the

orders issued by the Government in G.O.Ms.No.419 dated 30.07.1998 and

whereas the repayment of amounts already collected by the Government
under the several Government orders involves huge financial burden to the

local authorities and thereby hampering developmental programmes of the

local authorities in the State and whereas to avoid such hardship, huge

financial expenditure and litigation, the Government have decided to enact a

law to empower the Government to regularize the unauthorized
constructions made in the said urban areas and to validate the actions of the

authorities in regularizing the unauthorized constructions in pursuance of the

orders issued by the Government from time to time.

10. In the background of the aforesaid preamble, Section 2 of the said

amendment Act provided that notwithstanding anything contained in the
HMC Act, 1955, the Andhra Pradesh Municipalities Act, 1965 and the

Andhra Pradesh Urban Areas (Development) Act, 1975, the Government

shall have power to regularize unauthorized constructions made by the

owners or individuals, who constructed the buildings unauthorizedly or in
deviation of the sanction plan up to 30.06.1998, filed voluntary declarations or

applications for regularization as stipulated in the various Government orders

and to regularize the same after levying the penal amount in accordance with

the procedure prescribed or the orders issued in this regard. Further, Section

3 inserted and enacted under the said amendment act has validated all the
actions taken by the competent authorities to regularize the unauthorized

constructions under the aforesaid G.O.Ms.No.419 dated 30.07.1998. It is to

be noted that the aforesaid AP Act 6 of 2003 was not challenged even earlier

nor is under challenge in the present batch of cases. As would be noticed
from above, the aforesaid act merely authorizes the Government to

regularize unauthorized constructions up to 30.07.1998.

11. The unauthorized constructions, which were regularized under the

aforesaid scheme of G.O.Ms.No.419 after the AP Act 6 of 2003, however,

did not result in curbing the menace of unauthorized and illegal constructions

in the city and the other urban areas including the municipalities. It appears to
us that in view of the repeated GOs issued by the Government from 1992

onwards commencing with G.O.Ms.No.82 referred to above, a perception

was created among the builders and citizens that even if unauthorized

constructions are taken up and completed, eventually the Government would

come up with another regulation scheme and such violators would get away
with the violations with impunity. It is also to be noticed that even in spite of
these legislative enactments inclusive of AP Act 6 of 2003 no stringent penal

provision was introduced in any of the municipal laws dealing with the

Corporations or Municipalities or other urban areas, with the result the
building activity continued unabated either with sanction or without sanction

and as such, the activity became so uncontrollable that the municipal

authorities, either designedly or on the pretext of want of staff and machinery,

were unable to take any preventive action including any drastic action of

demolition of such unauthorized constructions.

12. One such matter came up before this Court when a Division Bench of
this Court was hearing WA.No.2130 of 2005. The said writ appeal was

concerned with the unauthorized constructions made in Begumpet area of

the twin cities and this Court had passed series of orders, which are apt to

be extracted here. On 02.02.2006, this Court observed as under:
"In compliance of the direction given by the Court on
21.12.2005, Commissioner, Municipal Corporation of Hyderabad has
supplied list of the cases pending in the courts at Hyderabad and
Secunderabad, in which injunctions have been granted at the
instance of the parties who have raised constructions in violation of
the sanctioned building plans. In some of these cases, buildings
have been or are being constructed without obtaining sanctioned
plan.
Chief Judge, City Civil Court, Hyderabad, is directed to obtain
necessary information from the concerned courts to which all the
injunction matters were transferred, and send the same to this Court
indicating the disposal of injunction applications by those courts. The
needful be done within a period of two weeks from today.
In reply to the Court's query, learned counsel for Municipal
Corporation, Hyderabad submitted that violations of various
provisions concerning the erection of buildings invites fine as
enumerated in Schedule U of the Hyderabad Municipal Corporation
Act, 1955 (for short 'the Act').
We have gone through Schedule U of the Act and find that
the fine prescribed therein is highly insignificant and does not operate
as deterrent against the illegal constructions.
The schedule was framed more than 50 years ago. It is high time
that the Schedule is adequately revised and the fine is made
substantially punitive.
Commissioner, Municipal Corporation of Hyderabad is
directed to file an affidavit after consulting experts on the subject and
suggest quantum of fine which may be imposed in cases of different
kinds of violations of sanctioned buildings plans. The needful be
done within two weeks from today.
In order to obviate the possibility of misuse of injunction
orders passed by the subordinate courts at Hyderabad and
Secunderabad, we deem it proper to direct that none of the plaintiff
shall be entitled to continue with the construction activities on the
strength of the injunctions orders passed by the civil courts.
Municipal Corporation of Hyderabad is directed to issue
public notice within 48 hours from today incorporating this direction of
the Court so that the violators of the building plans and other
statutory provisions may become aware of the possibility of a
direction being given by the Court for demolition of the illegal and
unauthorized constructions.
The case be listed on 17th February,2006."

In pursuance of the above orders, a High Level Expert Committee has

been constituted vide G.O.Rt.No.177 M.A & U.D. Department, dated

18.02.2006 to suggest necessary amendments to Schedule "U" of the HMC

Act, 1955 and AP U A (D) Act, 1975 with special emphasis on the quantum

of fines to be imposed in cases of different kinds of building violations.

This Court in W.A.No.2130 of 2005 in its orders dated 21.02.2006 has

issued directions that
"Committee constituted by State Government vide
G.O.Rt.No.177 dated 18.02.2006 shall also look into the following
issues:
i) Whether the minor deviations made in the construction of
buildings after obtaining sanctioned plan should be
regularized
ii) The committee should also go into the issue of
regularization of constructions made without obtaining
sanctioned plan and suggest whether such constructions
made up to this day can be regularized on the condition of
submission of building plan to the competent authority and
sanction thereof subject to payment of heavy fine/penalty.

The High Level Expert committee has submitted its first report on

17.05.2006 and second report on 07.07.2006. The Committee has made

following recommendations:

i) Enhanced Penal rates under Schedule U & V of
Municipal Corporation Act and A.P.U.D.A Act for various
building violations suggested.
ii) To formulate a scheme to penalize unauthorized
constructions made up to a specified date and up to
certain limits to avoid hardships to owners of such
unauthorized constructions.
iii) The rates for penalization of these existing
unauthorized constructions are also suggested.
iv) Amendments to Municipal Laws suggested.

The above reports were placed before this Court, and by further order
dated 27.07.2006, observed as under:
"We have gone through the report, dated 26.07.2006 sent by
the Chief Judge, City Civil Court and have no hesitation to express
our dissatisfaction over the disposal of cases by nine Courts.
It appears that the attention of the Chief Judge has not been
invited to the earlier direction given by the Court for expeditious
disposal of the injunction suits in which Municipal Corporation,
Hyderabad is a defendant. The Chief Judge, City Civil Court should
undertake a fresh exercise and assign the suits for injunction and/or
appeals in which Municipal Corporation, Hyderabad and Hyderabad
Urban Development Authority are defendants to identified officers
with specific instruction that they are expected to deal with and
dispose of cases expeditiously without granting any adjournment.
It should be made clear to the officers concerned that any delay on
their part will be viewed by the High Court on judicial side with severe
adversity.
The Chief Judge, City Civil Court should send further report
within fifteen days.
For consideration of that report, the case be listed on
22.08.2006.
Registrar (Judicial), Andhra Pradesh High Court is directed to
communicate this order to the Chief Judge, City Civil Court today
itself.
Learned Advocate General has placed before the Court letter
No.28/TPS/MCH/HO/05 dated 07.07.2006 sent by Shri
M. Prasada Rao, Former Commissioner and Director of Municipal
Administration, Hyderabad to Secretary to Government, M.A. & U.D.
Department. This letter is accompanied by second report submitted
by High Level Expert Committee constituted by the State
Government in furtherance of the directions given by this Court.
We have gone through the second report and are of view that
the fines suggested in first report as well as second report is highly
inadequate. In order to check the menace of unauthorized
constructions and violation of the sanctioned building plans, it is
absolutely imperative for the State to make provision for levy of
exemplary fines, which would operate as deterrent against those who
are in the habit of taking law into their own hands insofar as the
constructions of buildings and encroachment on public lands are
concerned.
It will be highly appreciated if the State, while amending the
relevant statutory provisions, delete the provision regarding
compounding of violation of municipal acts and other similar statutes
which regulate construction of buildings etc.
Other steps, which will go a long way to curb the menace of
unauthorized and illegal constructions is to make such activity
cognizable offence and constitution of special courts to deal with
such cases.
The learned Advocate General says that the State
Government has already decided to bring about suitable amendments
in the municipal legislations keeping in view the recommendations
made by High Level Expert Committee.
He says that this exercise is likely to take six to eight weeks.
While appreciating the stand taken by the State Government
to implement the recommendations of High Level Expert Committee,
we deem it proper to observe that the State Government may also
keep in mind the suggestions made by the Court while amending the
statutes.
For consideration of the matter relating to the steps taken by
the State Government in furtherance of the reports submitted by High
Level Expert Committee and the observations made by this Court,
the case shall be listed on 28.09.2006.
With a view to curb the menace of illegal constructions in the
garb of order of status quo passed by the Courts, we direct that
notwithstanding the tenor and nature of the injunction orders passed
in all the cases pending in the Court at Hyderabad, Secunderabad
and Ranga Reddy, none of the person, who is a plaintiff or appellant
before these Courts shall be entitled to raise construction over the
disputed site.
This would necessarily mean that all the injunction orders or orders of
status quo passed by the Civil Courts shall stand modified to that
extent.
This unusual order has been passed by us because, we are
informed that in a majority of cases, the plaintiffs or appellants, after
getting the order of injunction from the Courts concerned, continue
the constructions activities and threaten the municipal authorities and
the authorities of Hyderabad Urban Development Authority with the
initiation of contempt proceedings, if steps are taken to stop the
construction activities."

13. The reports of the expert committee were in two parts viz. Report I and

II. The first report was submitted with covering letter dated 17.05.2006 by the

committee and the second report under covering letter dated 07.07.2006.

The reasons for unauthorized constructions, which are enumerated by the
said committee, are already mentioned earlier in this judgment. The

committee also noted the constraints in controlling the unauthorized
constructions, which include lack of awareness among the citizens regarding

necessity of having a building with adequate open spaces to provide natural
light and ventilation, gross and inadequate town planning staff with urban and

local bodies to regulate unauthorized constructions, lack of modern

equipment and trained personnel to demolish the unauthorized constructions,

inasmuch as submission of occupancy certificate to get essential services

viz. electricity, water, sewerage etc. and keeping in view the necessity to
control all unauthorized constructions, the committee suggested

amendments to HMC Act and various other measures including the

amendment to schedule U provided for levying of deterrent fine for violations.

The committee also suggested preventive action for regularizing

unauthorized constructions and similar amendments, which will be
applicable to AP Municipal Corporations Act and AP Urban Areas

(Development) Act etc.

14. In the second report overall view of the various regularization schemes

in the past was taken and it also took note of the latest policy of the

Government when it had issued Hyderabad Revised Building Rules, 2006 in
G.O.Ms.No.86 Municipal Administration dated 03.03.2006 applicable to

Hyderabad Metropolitan area and extendable to all the urban areas in the

State. The said policy was aimed at effectively curbing the unauthorized

constructions. However, with a view to tackle large number of unauthorized

constructions existing, particularly, in the major cities of Hyderabad,
Vijayawada and Visakhapatnam neither there was manpower nor machinery

to take up demolition nor there was any provision to levy penalty. The

committee also noted that several persons have purchased the buildings

without any awareness about the deviation to sanction plan by the builder
and it was practically not possible/feasible to demolish all unauthorized

constructions. The committee, therefore, recommended penalization of

unauthorized constructions in the development area of HUDA and in the

urban areas including Municipal Corporation of Hyderabad.
The recommendations of the committee included the suggested rates of

structures, which would be eligible for penalization and the proposed

amendments to HMC Act and AP Urban Areas (Development) Act were
suggested. As would be noticed from above, the said

II report was also placed before this Court as reflected from the order of this

Court dated 27.07.2006 extracted above.

15. Based on the above recommendations, steps were taken by the

Government to amend HMC Act, AP Municipalities Act, AP Municipal

Corporations Act and AP Urban Areas (Development) Act including
amendment to the schedule U and V of HMC Act and Urban Areas

(Development) Act and consequently AP Act 9 of 2008 was enacted.

16. In the meanwhile, the HMC Act, the Vijayawada Municipal Corporation

Act, the Visakhapatnam Municipal Corporation Act, the AP Municipal

Corporations Act, the AP Municipalities Act and the AP Urban Areas
(Development) Act were amended by enacting AP Act 6 of 2008, which

received the assent of the Governor on 16.04.2008 and was published in the

AP Gazette Extraordinary Part IV - B dated 18.04.2008. The aforesaid Act

amended Section 461 of the HMC Act by inserting sub-section 3 thereto and

the said section provided for punishment or fine by any person, who
undertakes or carries out construction or development of any land in

contravention of master plan or without permission, approval or sanction or

in contravention of any condition subject to which such permission, approval

or sanction has been granted. Further, a new Section 461-A was also
inserted empowering the Commissioner to make an order for removal or

discontinuance of any such unauthorized development or an order directing

sealing of such development. Similar provision was inserted in AP

Municipalities Act by substituting Section 340 with a new provision Section

340-A was inserted on the same lines as Section 461-A referred to above.
Similarly under the AP Urban Areas (Development) Act, similar amendment

was made by amending Section 41 and inserting Section 43-A and all the
said amendments were extended to and applied to Vijayawada Municipal

Corporation Act and Visakhapatnam Municipal Corporation Act and to any

municipal corporation constituted under the AP Municipal Corporations Act,
1994.

17. In the chronology thereafter, the AP Act 9 of 2008 was enacted to give

effect to the recommendations of the expert committee referred to above by

enacting Sections 452-A, 455-A and 455-AA and allied provisions in other

cognate Acts and G.O.Ms.No.901 dated 31.12.2007 was issued, which is
the last of the aforesaid enactments, which are singularly or otherwise

questioned in this batch of matters. Now, we shall take up each of the

individual writ petitions in this batch of cases in the serial in which they were

argued by the learned counsel on either side.

WP.No.1069 of 2008:

18. This writ petition challenges AP Ordinance 15 of 2007, which later
became AP Act 9 of 2008. The petitioner also challenges G.O.Ms.No.901

dated 31.12.2007 and G.O.Ms.No.112 dated 31.01.2008, which partially

amended G.O.Ms.No.901.

19. Mr. D. Srinivas, learned counsel for the petitioner contends that
G.O.Ms.No.901 affected the rights of the apartment owners.

The primary contention raised by the learned counsel, therefore, is the

aforesaid impugned enactments seriously affect the ecology and

environment and affects water supply, sewarage and traffic movement
facilities and the impugned ordinance and the rules violate the right of life of

the citizens as it confers unbridled powers on the Municipal Commissioner to

regulate unauthorized constructions. It is also contended that the previous

attempt of the Government in 1998 vide G.O.Ms.No.419 dated 30.07.1998

whereunder unauthorized constructions made up to June 1998 were sought
to be regularized, was quashed by this Court and again the impugned

provisions have been brought-in, which makes the regularization a regular
phenomenon. The said impugned ordinance and the scheme, therefore,

violates Articles 21 and 14 of the Constitution of India and also affects the AP

Apartments (Promotion of Construction and Ownership) Act, 1987.

20. In support of his contention, the learned counsel relied upon a decision

[2]
of the learned Single Judge of this Court in CSR ESTATES v. HUDA .
The said decision dealt with and interpreted various provisions of the AP

Apartments (Promotion of Construction and Ownership) Act wherein it was
held that the said Act has been given overriding effect vide Section 32

thereof and that once a declaration is given by the builder relating to the plan

under Section 4 of the Act, he cannot unilaterally alter the plan and file

amended declaration unless the said amended declaration is duly executed

and registered by all the flat owners.

21. He also cited a Division Bench judgment, which considered the appeal

against the aforesaid judgment of the learned Single Judge,

i n C. SHEKAR REDDY v. CSR ESTATES FLAT OWNERS WELFARE

[3]
ASSOCIATION , which affirmed the judgment of the learned Single Judge

as above. He has also relied on a decision in FRIENDS COLONY

[4]
DEVELOPMENT COMMITTEE v. STATE OF ORISSA decided by the
Honourable Supreme Court and particularly placed reliance on Para 25,

which is extracted below:
"...Though the municipal laws permit deviations from the
sanctioned constructions being regularized by compounding but that
is by way of an exception. Unfortunately, the exception, with the
lapse of time and frequent exercise of the discretionary power
conferred by such exception, has become the rule. Only such
deviations deserve to be condoned as are bona fide or are
attributable to some misunderstanding or are such deviations as
where the benefit gained by demolition would be far less than the
disadvantage suffered...."
In Para 26 the Supreme Court observed as follows:

26. The application for compounding the deviations made by
the builders should always be dealt with at higher level by a multi-
membered High Powered Committee so that the builders cannot
manipulate. The officials who have connived at unauthorized or illegal
constructions should not be spared. In developing cities the strength
of the staff, which is supposed to keep a watch on the building
activities should be suitably increased in the interest of constant and
vigilant watch on illegal or unauthorized constructions."

22. Learned counsel would, further, contend that powers of the

Commissioners under the impugned G.O.Ms.No.901 is unguided and

arbitrary and no distinction has been made between innocent and deliberate

violations. It is contended that relaxation granted to G.O.Ms.No.901 by
further G.O.Ms.No.112 dated 31.01.2008 is also liable to be declared as

illegal as it deletes clause (i) from Rule 9 of G.O.Ms.No.901. Clause (i) as

originally drafted in G.O.Ms.No.901 was one of the categories of the sites

where penalization scheme was not applied and the same was in the

following words:
(i) Buildings that are in conformity with the land use approved in the
master plan/zonal development plan.

Under G.O.Ms.No.112 the said Rule 9(i) and 9(m) were deleted, with

the result there is no prohibition for penalization even where the buildings are

not in conformity with the approved land use (clause (i)) and the

constructions made are not within the building lines of major road of width 80
feet within the limits of Greater Hyderabad Municipal Corporation (GHMC);

Vijayawada and Visakhapatnam Municipal Corporations and the road width

of 60' in the urban areas

(clause (m)). Under G.O.Ms.No.112 while the said clause 9(i) and 9(m) were

deleted Rule 5(3) was amended by inserting the sub rules
4 to 7 and Rule 5(7) substituted clause (m) of Rule 9 above. The said sub-

rule (7) deals with the constructions made within the building lines of major

roads as above and provides that the regularization and penalization shall be

done subject to the property owner furnishing legally enforceable undertaking
that he shall surrender the land falling within the building line to local body or

urban development authority free of cost as and when required in future for

road widening or other public purpose.
23. As mentioned above, the learned counsel questions G.O.Ms.No.112

as well on the same ground and has relied on a decision of the Supreme

[5]
Court in M.C. MEHTA v. UNION OF INDIA and particularly paragraphs

33, 53 and 61 thereof. The aforesaid decision dealt with sealing of properties
in Delhi, which were either constructed or used contrary to the permissible

use in the master plan and in that context, the Honourable Supreme Court

held that the constructions cannot be permitted to go on in this manner

forever.
It also felt that on the one hand various laws are enacted and expert planners

prepare master plans and on the other hand, the said illegal activities go on

unabated without having any respect for law and other citizens. Thus, though

the laws are passed, enforcement of laws and implementation of the orders

is utterly lacking, which results in total lawlessness and therefore, the
identification of such violators and appropriate action against such blatant

misuse of properties and large-scale violations cannot be ignored. The

Supreme Court, therefore, expressed a very serious anguish against such

violators. The learned counsel urged that the violations in the present case

also need to be viewed from the said angle.

WP.No.1894 of 2008:

24. The relief claimed in this writ petition is also similar to the one claimed

in WP.No.1069 of 2008 referred to above and the petitioners in this writ

petition are owners of two plots, who question the constructions made by

respondents 4 to 10 while constructing a residential building. Individual plot
owners are also made party respondents 11 to 16 and it is alleged that while

litigations were pending between the parties the impugned ordinance and the

GOs have been issued whereunder the builder seeks regularization of

unauthorized constructions. The ordinance itself is issued to avoid debate on
the Bill in either of the two Houses and as such, the ordinance itself is

brought out in an undemocratic manner. Previous attempts of regularization
by the Government in G.O.Ms.No.419 and its striking down by this Court is

also relied upon and the main contention raised is relating to sufferings of the

neighbours, who are affected by regularization and that their easementary
rights would be seriously violated.

25. He also questioned the process of regularization on the ground that

civil and writ proceedings against the illegal constructions are already

pending between the parties. Thus, primarily the petitioners are objecting the

constructions, being made by the neighbour, which are grossly unauthorized
and which are sought to be regularized under the impugned proceedings. By

way of an amendment to the prayer vide WPMP.No.25638 of 2008 the

subsequent G.O.Ms.No.112 dated 31.01.2008 was also challenged. Since

the relief claimed is similar to the one in WP.No.1069 of 2008 there is no

impediment for allowing the said petition. WPMP is accordingly ordered.

26. We have heard Sri S. Sainath, learned counsel for the petitioners.

27. Learned counsel would contend that the impugned proceedings affect

public interest and safety and the setbacks are necessary in the interest of

neighbours. It is also contended that under AP Act 6 of 2003 while the
regularization of all constructions between 01.01.1985 to 30.06.1998 are

covered, the present Act again refers to constructions made from

01.01.1985 to 15.12.2007. He contends that though it stipulated that it is a

one-time measure, the Government is resorting to repeated measures of this
nature. All the provisions of the impugned G.O.Ms.No.901 provide that on

such penalization and regularization though local authorities shall issue

proceedings and action for enforcement initiated or contemplated against

such offending constructions shall stand withdrawn and occupancy

certificate will be issued to the applicant vide rule 10 of the Rules. According
to the learned counsel such withdrawal of action seriously affects the

neighbour. He also contends that withdrawal of Rule 9(m) by subsequent

G.O.Ms.No.112 dated 31.01.2008 is also illogical and arbitrary.
28. Learned counsel has relied upon the following decisions in support of

his contentions. K. RAMADAS SHENOY v. THE CHIEF OFFICERS,

[6]
TOWN MUNICIPAL COUNCIL and particularly he relied upon Para 28 of
the said decision. The aforesaid case arose out of a sanction granted by the

Municipal Council, Udipi where permission was granted to the contesting

respondents to construct a Cinema Theatre, which was objected to by the

appellant on the ground that construction of a Cinema Theatre was contrary

to town planning scheme, as the area is purely a residential area. While
upholding the said contention the Supreme Court observed in Para 28 as

follows:
"An illegal construction of a cinema building materially affects
the right to or enjoyment of the property by persons residing in the
residential area. The Municipal Authorities, owe a duty and obligation
under the statute to see that the residential area is not spoiled by
unauthorized constructions...

"If the scheme is nullified by arbitrary acts in excess application of the

powers of the municipal Commissioner, the Courts will quash the orders

passed by the municipalities in such cases."

29. He also relied upon another judgment of the Supreme Court in V.M.

[7]
KURIAN v. STATE OF KERALA wherein exemption was granted by the

Government without there being any recommendations from the Greater

Cochin Development Authority and the same was held to be beyond the
power of the Government, as it could not act in the absence of such

recommendations by interpreting Rule 5 of the Rules, which fell for

consideration. Another decision relied upon by the learned counsel is that of

a Division Bench of this Court in

Y. JYOTHIRMOY v. MUNICIPAL CORPORATION OF HYDERABAD,
[8]
HYDERABAD wherein the question involved was validity of the order of

demolition issued by the Commissioner with respect to unauthorized

constructions, though the proceedings for regularization of the unauthorized

constructions under 2003 Act were pending. Further in Friends Colony's
case (4 supra) referred to earlier is also relied upon. Another judgment of the
Supreme Court in CONSUMER ACTION GROUP AND ANOTHER v.

[9]
STATE OF TAMIL NADU is also relied upon, particularly Para 41 thereof.

30. Learned counsel also relied upon the decision in L. CHANDRA

[10]
KUMAR v. UNION OF INDIA , which laid down law relating to judicial

review vested in the High Court and Supreme Court under Articles 226 and

32 respectively of the Constitution of India. It is held as part of the basic

structure of the Constitution of India and as such the decision of all Courts
and tribunals within the respective jurisdiction are held to be subject to

judicial superintendence of the High Court and the Supreme Court.

WP.No.7542 of 2008 & WP.No.4409 of 2006:

31. In these writ petitions neither AP Act 9 of 2008 nor G.O.Ms.No.901 is

questioned and as such these writ petitions are deleted from this batch to be

heard separately.

WP.No.542 of 2008:

32. The relief sought in this writ petition is questioning the inaction of the
Municipal Corporation of Vijayawada in preventing the illegal constructions

being made by the respondent No.2 and consequently for direction to the

Municipal Corporation to take action and demolish the illegal constructions.

33. In the counter filed by the second respondent it was alleged that he
has made application to the first respondent for regularization of deviation of

the construction in terms of amended provisions i.e. Sections 455-A and

455-AA and in terms of regularization and penalization scheme and in that

context the writ petitioner had contended that even the Commissioner cannot

use his discretion to regularize unauthorized constructions contrary to public
interest.

A learned single Judge of this Court under order dated 12.08.2008 was of the
opinion that since the interpretation of virus of Sections 455-A and 455-AA is

being considered in WP.No.1069 of 2008 and batch, this writ petition was

referred to be heard along with this batch.

34. Learned counsel for the petitioner, Mr. S. Ramachandra Rao,
submitted the following points for consideration and relied upon several

decisions of the Supreme Court.
1. Sections 452-A, 455-A and 455-AA introduced by Act 9 of
2008 enable regularization of structures which are in violation
of floor area or which are constructed without sanctioned plan
or which are in deviation of the sanctioned plan. The public
policy behind such a provision appears to be to protect
owners of property from undue harassment by Municipal
Officials for small deviations of sanctioned plan and protect
the right of the owners of properties to put their property to
use which they choose.
2. All these sections say the Commissioner "may" regularize
such constructions. The word "may" indicates that it is not
mandatory for the Commissioner to regularize such
construction merely because an application for regularization
is made. This implies that the Commissioner may also
refuse to Regularize and relied upon a decision of the
Supreme Court in
THE LABOUR COMMISSIONER v. BURHANPUR TAPTI
[11]
MILLS LIMITED , particularly Para 9.

3. The commissioner may regularize such constructions where
the public interest in not regularizing the construction
outweighs the private interest of the Builder who built such
constructions or of the purchasers who purchased such
constructions. Some of the public interest criteria are set out
in Rule 9 in G.O.Ms.No.901 dated 31.12.2007. In cases
covered by Rule 9, the Commissioner can refuse to
regularize.

4. The order of the Commissioner involves civil consequences
as rights of the violator of the building rules and that of the
other affected parties like neighbours would be adjudicated.
It is settled law that a hearing should be provided to a party
whose rights are likely to be prejudiced by any order likely to
be passed by a quasi judicial or administrative body involving
civil consequences.
Although the Sections 452 A, 455-A and 455-AA and
G.O.Ms.No.901 do not mention of any opportunity to be
given to persons who are likely to be effected by proposed
regularization, such a requirement has therefore to be read
into the said G.O. and also the statute. The Hyderabad
Municipal Corporation Act, 1955 does not exclude the
operation of the principles of natural justice and therefore
principles of natural justice must be red into the stature and
the neighbours or other persons likely to be affected by the
order of regularization must be heard before the orders are
passed by the Commissioner in exercise of powers under
these sections. The learned counsel relied upon the following
decisions of the Supreme Court in
[12]
MANEKA GANDHI v. UNION OF INDIA , particularly
Paras 32, 57, 58 and 59 thereof; INSTITUTE OF
CHARTERED ACCOUNTANTS OF INDIA v. L.K. RATNA
[13]
AND OTHERS , Para 16 thereof; S.C. AND WEAKER
SECTION WELFARE ASSOCIAIOTN (REGD.) v. STATE
[14]
OF KARNATAKA , Para 15 thereof.
5. The Municipal laws regulating the building construction
activity may provide for regulations as to set-backs, floor
area, the number of floors, extent of height of the building
and the nature of use to which a built up property may be
subjected in any particular area. The individuals as property
owners have to pay some price for securing peace, good
order, dignity, protection and comfort and safety of the
community. Thus the object behind the rules is maintenance
of public safety and convenience.
6. The Municipal Corporation being a creature of the statute is
bound to carry out its functions within the four corners
thereof. It is required to follow the statute scrupulously.
7. While exercising the power conferred by the above sections,
the Commissioner has to balance the interest of the violator
and the interest of the public including neighbours and other
persons in the locality depending upon the nature and degree
of violation of the statute and the rules made thereunder. He
also relied upon a decision of the Supreme Court in
Consumer Action Group's case (9 supra), Para 30 thereof.
8. Neighbours who are affected by illegal constructions have
locus standi to challenge such constructions or oppose their
regularization by the Commissioner.
This has to be implied into the statute and the regulations as
it is in the public interest to do so. He relied upon the
following decisions: K. RAMADAS SHENOY's case (6
supra), Paras 27 to 29 thereof; BHAGWANDAS AND
[15]
OTHERS v. HARISH CHETWAL AND ANOTHER ; K.
[16]
JAWAHAR REDDY v. STATE OF AP , Para 18 thereof
a n d YASSEEN KHATOON v. COMMISSIONER,
[17]
MUNICIPAL CORPORATION OF HYDERABAD ; Para 15
thereof.

9. Any exercise of the power to regularize illegal constructions
without hearing the affected parties such as neighbours
would be violative of Article 14 and 300-A of the Constitution
of India and also the principles of natural justice and void.
He relied upon a decision of the Supreme Court in STATE
[18]
OF ORISSA v. DR. BINAPANI DEI , Para 9 thereof.

10. The purpose behind the building Rules in relation
to set-backs is that not only the property owner but also his
neighbours have adequate privacy and would get natural light
and air which would promote public health, peace and public
convenience. It is open to a neighbour to waive such right or
acquiesce in its violation if he chooses to do so. But where
there is no such waiver or acquiescence, such rights have to
be upheld and no order of regularization should be passed in
such cases.

35. Since the virus of the impugned provisions is alone being decided in

this judgment, all other aspects in the writ petition are not dealt with herein.

The writ petition is accordingly deleted from this batch to be heard separately

by an appropriate learned Single Judge.

WP.No.2063 of 2008:

36. In this writ petition the relief sought for is similar to WP.No.1069 of

2008 in addition to the petitioner seeking a consequential direction to the
second respondent - Greater Visakhapatnam Municipal Corporation, not to

regularize the unauthorized constructions made on the pent house at the

premises in question.

37. It is alleged in the affidavit that a civil litigation questioning the said

unauthorized construction is pending between the parties in O.S.No.1548 of
2003 before the I Additional Junior Civil Judge, Visakhapatnam. Here also

the previous regularization scheme in G.O.Ms.No.419 dated 30.07.1998 was

questioned by the petitioner in WP.No.25011 of 1998, which was later,

allowed by Division Bench. However, later the validation Act 6 of 2003 was
passed by the State Legislature and later the present impugned provisions
and the scheme of penalization is issued by the State. Thus, the basic

contention raised by Smt. S.V. Ratnam, learned counsel for the petitioner is

that the impugned provisions are contrary to the rights conferred on the

neighbour or affected parties under the AP Apartments (Promotion and
Construction of Ownership) Act, 1987.

WP.No.15611 of 2008:

38. The petitioners seek to challenge only G.O.Ms.No.901 dated

31.12.2007 and G.O.Ms.No.112 dated 31.01.2008 as illegal and arbitrary and

violative of Articles 21 and 300-A of the Constitution of India and seek a

consequential direction to the second respondent - Greater Hyderabad
Municipal Corporation (GHMC) not to regularize the illegal constructions by

respondents 4 to 9 and other reliefs.

39. We have heard Sri G. Chandraiah Naidu, learned counsel for the

petitioners, who contended that the impugned GOs violate citizens right to

free air and light. He also made exclusive reference to the brochure

published by the respondents while answering various queries of the citizens
regarding the penalization scheme under the chapter 'Frequently Asked

Questions' in the said brochure. Learned counsel placed reliance on I. R.

[19]
COELHO v. STATE OF TAMIL NADU . This decision concerns and

deals with the questions relating to laws placed in Schedule IX of the

Constitution of India and where the protective umbrella of Article 31B and the
basic power of judicial review are considered. Learned counsel relied upon

several paragraphs in the said judgment viz. Paras 51, 102, 103, 135, 144

and 146 wherein the Supreme Court dealt with the power of judicial review,

basic structure of the Constitution of India and the questions considering the

extent of judicial review permissible in spite of IX schedule laws in the light of
the basic structure theory. We are afraid the said decision has no relation to

the issue involved in this batch of writ petitions.
40. Similarly, the learned counsel relied upon a judgment of MAHENDRA

[20]
BABURAO MAHADIK v. SUBHASH KRISHNA KANITKAR , which

arose out of applications made for regularization, which were found to have

suffered from willful suppression of material facts even before the Supreme
Court and on facts, the regularization was found not justified and

permissible. The said decision also did not deal with the question regarding

the virus of the provisions as involved in the present batch.

WP.No.17859 of 2008:

41. The relief sought for in this writ petition is seeking to declare the

inaction of the second respondent - GHMC in not taking steps to remove

unauthorized constructions contrary to the sanction plan as illegal and
sought implementation of general directions of Hyderabad Urban

Development Authority (HUDA) addressed to the second respondent to take

action against the unauthorized and illegal constructions. In this writ petition,

neither the amended provisions nor G.O.Ms.No.901 or 112 is questioned.

Further, the builder, who has made alleged offending constructions, is also
not impleaded as party. Hence, this writ petition is also deleted from this

batch to be heard separately by appropriate learned single Judge.

WP.No.8578 of 2008:

42. This writ petition is filed in public interest by Forum for Better

Hyderabad questioning the power of regularization conferred on the

authorities under AP Ordinance 15 of 2007 and the consequential
G.O.Ms.No.901 dated 31.12.2007.

43. By WPMP.No.4539 of 2008 the petitioner has sought amendment of

the prayer to replace the AP Ordinance 15 of 2007 by the words AP Act 9 of

2008. We had permitted the learned counsel for the parties to make

submissions with regard to the said amended relief and as such the

application is allowed. In this writ petition,
a private party respondent sought leave to implead him and to oppose the

writ petition vide WPMP.No.14513 of 2008. We had heard the party-in-
person also and as such the application is allowed.

44. Sri K.S. Murthy, learned counsel for the petitioner submitted that the

impugned provisions of G.O.Ms.No.901 dated 31.12.2007 violate the 73rd
Constitutional amendment. He relied upon Articles 243-G, 243-W and 243-

ZE to contend that the impugned provisions take away the fundamental

authority of the local self-government.

He also contended that regularization of offending constructions would
seriously affect civic amenities. He also submitted that National Building

Code stipulations are grossly violated by these unauthorized constructions

and as such regularization contrary thereto ought not to be allowed.

According to the learned counsel structural stability of the constructions and

thereby right to life is not kept in mind by the respondents and as such
structural safety is required to be insisted upon not only for high rise buildings

but also for non-high rise buildings. The proportion of population and building

density in zonal development plan is also being ignored resulting in serious

strain on the civic amenities. According to him, no proper groundwork and

study has been made either by the municipal corporation or by the urban
development authority and challenges the impugned provision as arbitrary.

45. Learned counsel relied upon a decision of the Supreme Court in

Kurian's case (7 supra), which is referred to above. We have already

quoted that the aforesaid decision has no application as on facts it was found
by the Honourable Supreme Court that the Government had granted

exemption without there being any recommendations as required under law.

Learned counsel also relied upon a decision of the Supreme Court in

Friends Colony's case (4 supra), which is also referred to above. Finally,
the learned counsel would contend that affected persons must have an

opportunity to ventilate their grievances. Learned counsel finally would place

reliance on a decision of the Supreme Court in STATE OF RAJASTHAN v.
[21]
H.V. HOTELS (P) LIMITED for the proposition that power of exemption

is not to be exercised freely and the power to relax a building rule, regulation

or requirement is an exception to the rule and it is to be used with caution
and for the further proposition that regularization of floor area ratio could not

have been granted without Development Authority being impleaded as a

party. In the said decision the Honourable Supreme Court considered the

power of relaxation contained in the amended byelaws.

WP.No.16381 of 2008:

46. This writ petition is filed questioning G.O.Ms.No.901 dated 31.12.2007

and G.O.Ms.No.112 dated 31.01.2008. Learned counsel for the petitioner

moved an application for amendment vide WPMP.No.4542 of 2009 on

20.02.2009 seeking to challenge regularization and penalization rules as
contrary to the principles of natural justice. Since we have already heard the

learned counsel on the said issue, this application is allowed.

47. The writ petition is filed by the Apartments Residents Welfare

Association, which is said to be registered with the District Registrar,

Visakhapatnam on 09.08.2005 and it has claimed that the petitioner has

made several representations including the one to the Honourable Chief
Minister complaining of coercive steps being taken by the official on the

ground that the last date given in the impugned GOs is getting over. It is

contended that the aforesaid G.O.Ms.No.419 is illegal, as it did not give any

exemption to apartments and the penalization charges per flat ought to have
been fixed per square feet of the area of deviation and not at a flat rate.

Learned counsel criticizes the table in the annexure to the said GO on the

ground that it treats major and minor deviations with the same penalization

charges, which is arbitrary. According to the learned counsel, therefore, the

discretionary power vested in the Commissioner and the said GO is
unchannelised, vague and it is alleged that by this method the Corporation is

collecting security deposit from the builders as well as the penalization
charges from the occupiers resulting in double taxation. He also contends

that under Rule 8 small flats are not exempted.

WP.No.6562 of 2008:

48. This writ petition is filed by a political party in public interest seeking
declaration that the regularization and penalization rules are ultravires and

arbitrary.

49. Learned counsel, Sri S. Niranjan Reddy, appearing for the petitioner

contends that the rules regarding penalization are challenged on the ground

that instead of collecting penalization charges from the builder the same is

being collected from bonafide purchasers. Learned counsel relied upon the
objects of the Bill to contend that while the aforesaid Bill and the scheme is

aimed at penalizing the builder as a deterrent measure, in effect the

penalization charges are being levied and collected from the occupiers, who

are the bona fide purchasers of the flats. Learned counsel has filed brief note

of his submissions, which primarily question the burden of payment of
penalization amount imposed on the occupier rather than the builder. The

aforesaid contention is supported by the provisions of Section 455-AA and

reliance is placed upon the words "deviation to the building made is sought to

be penalized" which invariably refers to the builder, who makes the
deviation. The words "made by the owner or as the case may be by any

individual" as used in the said provision, according to the learned counsel

can only mean the builder or the owner and the innocent purchaser, who

bonafidely purchases the flat, is not to be penalized for acts or omissions of

the owner or the builder.

50. The contention of the learned counsel in other words is that provisions
of Section 455-AA must be read in a manner that means the owner or builder

responsible for the construction and consequently are alone liable for

payment of penalization amount.
WP.Nos.16623 and 23494 of 2008:

51. These writ petitions are filed seeking a Mandamus declaring the action

of the second respondent - Kakatiya Urban Development Authority (KUDA)
in applying G.O.Ms.Nos.901 and 902 dated 31.12.2007 to the house

constructed by the petitioners without due permission from the Gram

Panchayat, Gopalapuram, Warangal District as illegal.

52. During the hearing of the writ petitions, We pointed out to

Mr. Y. Rama Rao, learned counsel appearing for the petitioners that the virus
of the provisions is not questioned by the petitioner and the only relief sought

for is G.O.Ms.Nos.901 and 902 are not applicable to the petitioner. The

question involved in the writ petitions, therefore, is really not the subject

matter of this batch. These writ petitions are accordingly deleted from this

batch to be heard separately by an appropriate learned Single Judge.

WP.No.15787 of 2008:

53. The relief sought for in the writ petition is to quash the notices issued

by the second and third respondents i.e. Vijayawada Urban Development

Authority and the Commissioner, Tenali Municipality by declaring
G.O.Ms.Nos.901 and 112 dated 31.12.2007 and 31.01.2008 respectively as

illegal and void.

54. Sri Dharma Rao, learned counsel for the petitioner has brought to our

notice the impugned notices issued by the Commissioner, Tenali

Municipality informing the petitioner that he has constructed the building

contrary to the plan and also with deviations and brought to his notice the
opportunity given for regularization of unauthorized constructions. The earlier

notices of the Vijayawada Urban Development Authority dated 30.04.2007

points out the violation made by the petitioner requiring him to submit

explanation.
55. During the hearing, We pointed out to the learned counsel that as per

the document filed by him, Page No.23 of the material papers contains the

letter of the petitioner dated 14.07.2008 addressed to the Municipal

Commissioner, Tenali Municipality that the petitioner wants to regularize the

building under BPS scheme and paid Rs.10,000/- vide demand draft dated

12.07.2008 towards penalty and requisite fee for regularization. We,

therefore, pointed out to the learned counsel that having sought

regularization, the petitioner cannot turn around and question the BPS

scheme itself.

56. Learned counsel, thereupon, has filed WPMP.No.6805 of 2009

seeking to place on record the letter of the petitioner dated Nil addressed to

the Municipal Commissioner, Tenali Municipality seeking withdrawal of his

application for regularization. The petitioner, therefore, submits that his

request for regularization having been withdrawn, he is entitled to question

the impugned GOs. Learned counsel contends that the aforesaid impugned
rules of regularization are arbitrary and has relied upon the decisions of the

Supreme court in MESSRS. DWARAKA PRASAD LAXMI NARAIN v.

[22] [23]
STATE OF U.P. and A.N.PARASURAMAN v. STATE OF T.N. .

WP.No.2861 of 2008:

57. Another welfare association has questioned G.O.Ms.No.901 dated

31.12.2007 as well as G.O.Ms.No.112 dated 31.01.2008.

The contentions raised in this writ petition are similar to the one raised in
WP.No.6562 of 2008 referred to above.

58. Sri Ghanta Rama Rao, learned counsel for the petitioners submits that

the official respondents have failed to discharge their statutory duty and on

account of their persistent failures, the menace of unauthorized

constructions has grown up to such proportion that the municipal bodies are
unable to take up preventive action.

The penalization scheme now introduced again allows the builders to go

scot-free and only the innocent buyers will be compelled to shell down the
penalization amount. The said impugned GOs are accordingly questioned on

the ground that they are wholly arbitrary.

WP.No.7133 of 2008:

59. The writ petition challenges the ordinance 15 of 2007 and consequently

G.O.Ms.No.901 dated 31.12.2007 and G.O.Ms.No.112 dated 31.01.2008 as

arbitrary, which aspect is being considered in this batch.

WP.No.16025 of 2008:

60. Petitioners seek to challenge G.O.Ms.Nos.112 and 113 dated

31.01.2008 and the substance of the relief coupled with the averments in the

affidavit show that they are aggrieved by the lay out regularization scheme

covered by G.O.Ms.No.113 whereas in this batch, we are considering the

regularization scheme covered by G.O.Ms.No.901. Hence, this writ petition

is deleted from the batch to be heard separately.

SUBMISSIONS OF THE LEARNED ADVOCATE GENERAL:

61. The learned Advocate General has taken us through the legislative
history, previous adjudications and the scope of the present batch of cases.

He contends that none of the petitioners have challenged the legislative

competence of the State in enacting the

AP Act 9 of 2008 whereunder the impugned provisions - Sections 452-A,

455-A and 455-AA were enacted. Further, G.O.Ms.No.901 was issued in

pursuance of Section 455-AA as in the nature of policy guidelines of the

State and it is not, as if, that the Commissioner of the Corporation is given an

uncontrolled and unguided power and discretion to regularize any

construction. He, further, submitted that so far as the provision similar to
Section 455-AA enacted by the Tamil Nadu State by incorporating Section

113A to the Tamil Nadu Town and Country Planning Act, 1971 is concerned,

the same was held to be valid by the Honourable Supreme Court in the case

of Consumer Action Group's case (9 supra).

62. The learned Advocate General also relied upon a decision of the
Supreme Court in GOVERNMENT OF ANDHRA PRADESH v.

[24]
P. LAXMI DEVI , which contains a very in depth discussion on the theory

of judicial review of statutes and has relied upon several paragraphs of the

said judgment. It is his, further, submission that the resultant scheme, which

is covered by G.O.Ms.No.901,
has emerged after directions of this Court to appoint an Expert Committee

and the said committee having gone into the root cause and the manner of

deviations, has suggested remedial action as well as the mechanism, which

is to be adopted hereafter to ensure that such maladies do not recur. As per

the said high-level expert committee report, the Government has examined

the entire issue and the same was also apprised by this Court in the earlier

writ petition referred to in the preamble of the judgment above and after duly

providing necessary safeguards in the scheme itself, the regularization is

proposed. According to the learned Advocate General, therefore, the
regularization is not with respect to all and sundry violations irrespective of

the other necessary requirements of planned development of the city and in

that view of the matter, Rule 9 of the Rules framed under the G.O.Ms.No.901

clearly provide the necessary safeguards and it is not, as if, that the

wholesale regularization is envisaged under these rules. He, further,

contends that basically the impugned scheme is not for regularization but for

penalization.

The report I & II of the high-level expert committee is, thus, relied upon,

reference to which is already made in the preamble of the judgment above.

63. To the extent of meeting the allegations in the individual writ petitions,
the learned Advocate General submits that individual grievance of the

neighbours including their claims under the Easements Act or affecting such

other civil rights are concerned, the aforesaid scheme would not affect the

same inasmuch as the scheme merely envisages penalization of irregular

and illegal constructions from the standpoint of municipal laws. He also
points out that regulation 9(j) which stipulates that sites under legal

litigation/disputes regarding ownership of the site or building are not covered

by the aforesaid scheme, such individual grievances are open to be

adjudicated upon before any law Courts and inasmuch as such dispute

between the builder/owner and the neighbour would not give rise to any

cause of action for a neighbour to challenge the very scheme itself. He,

further, submits that the cases of individual buildings and the grievances

made by the neighbours against the offending constructions, therefore, has

no relevance to the issue involved in this batch. The scheme of penalization
cannot be said to be arbitrary based on such individual grievances and the

invocation of Article 21 by the petitioners is totally misplaced as on facts

each of such cases the infringement of civil right is alleged. Similar

contentions based upon the AP Apartments (Promotion of Construction and

Ownership) Act, 1987 are also not sustainable inasmuch as the very

wording of Section 455-AA is with reference to municipal laws in general viz.

HMC Act, AP Municipalities Act, AP Municipal Corporations Act and AP

Urban Areas (Development) Act. The regularization and penalization is

intended only so far as the aforesaid acts are concerned and in view of that
the Apartments Act or the rights or liabilities thereunder remains unaffected.

64. Learned Advocate General, lastly, submits that in view of enactment

AP Act 6 of 2003 the statutory basis was provided for earlier regularization

scheme under G.O.Ms.No.419 dated 30.07.1998 and thereby the defect

pointed out by this Court in C. KULSUM REDDY's case (1 supra) was

cured and the validation of regularization under the aforesaid scheme and the
regularization made under the aforesaid scheme were statutorily validated
and the same remains unchallenged. Later, the State also enacted AP Act 6
of 2008 whereunder all the municipal laws were amended to provide fine to

the tune of 10% of the value of the land for any contravention or with

imprisonment with a term, which may extend to three years and thereby the

Legislature has taken stringent action against the said violations and the

further provision for sealing of the property is also added, inasmuch as vide

Section 461(4) and Section 461-A so far as HMC Act is concerned. Further,

under the present AP Act 9 of 2008 the enactment of Section 452-A provides

for regularization of violations and floor area ratio in non high-rise buildings,

which is available up to 10% of the permissible setbacks on payment of fine
as provided. Similarly, under Section 455-AA the buildings constructed

without sanction plan can be regularized provided necessary plan,

on payment of requisite fee, is submitted together with all parameters of all

relevant laws including Fire Services Act and National Building Code is

satisfied.

65. Learned Advocate General points out that there is no serious

challenge to these two provisions viz. Sections 452A and 455A by any of the

petitioners. So far as Section 455-AA is concerned, the said provision

enables the Commissioner to regularize and penalize the constructions

either unauthorizedly made or in deviation of sanction plan as a one time

measure subject to payment of penal amount as prescribed and compliance

with necessary guidelines of the State policy guidelines, which are set out in

detail in G.O.Ms.No.901.
It is stated that the discretion of the Commissioner is neither unguided nor

unchannelized and as such, the Article 14 of the Constitution of India is not

attracted on the facts and circumstances of the case.

66. Learned Advocate General brought to our notice that G.O.Ms.No.901

underwent amendment vide G.O.Ms.No.112 dated 31.01.2008 and the later
GOs were issued in view of several representations received by the

Government from various quarters including public and accordingly, the said
modifications are made. Primarily, under the aforesaid modification, the time

limit of 90 days as stipulated under Rule 3 of G.O.Ms.No.901 was split into

two parts i.e. 50% of the amount along with submission of application and

balance 50% within a period of six months thereafter. The same, therefore,

cannot be said to be arbitrary. Further, amendments to Rule 5(7) really

ensures that even though the regularization of buildings is made within the

building line of major roads of the width of 80', the same is subject to giving

an undertaking by the owner/builder that if required for road widening in future
or any other purpose,

he shall forego that part of the construction falling within the building line, free

of cost. The said provision, therefore, sufficiently safeguards the road width

and the building lines and even if clause (m) of Rule 9 is deleted the said

amended Rule 5(7) would take care of the situation fully. Further, with regard

to Rule 8 it was amended to provide RCC house up to two stories i.e. G+1 in

sites up to 100 sq. meters, as against earlier Rule 8 providing for single

storey in sites up to 100 sq. yards, also is in public interest and as such not

arbitrary. Similarly, the deletion of clause (i) of Rule 9 also cannot be said to
be arbitrary in view of several representations received by the Government

seeking deletion of the said clause. The said G.O.Ms.No.112 has, further,

reduced penalization charges also with a view to make it affordable for

general public and for rationalization thereof, which cannot be said to be

arbitrary. The time limit of 90 days prescribed in Rule 3 of G.O.Ms.No.901

within which the application for regularization or penalization could be made

was further extended by the Government in (i) G.O.Ms.No.272 dated

28.03.2008 up to 30.04.2008; then further under (ii) G.O.Ms.No.328 dated

30.04.2008 time is extended up to 31.05.2008; further under (iii)
G.O.Ms.No.384 dated 31.05.2008 time was extended till 30.06.2008 and

lastly under (iv) G.O.Ms.no.455 dated 28.06.2008 it was extended till

15.07.2008. Thus, though the time for making application is extended, the

cut off date with respect to the constructions made up to 15.12.2008 alone

were permissible to be considered and mere extension of dates for making
applications would not affect the validity of the impugned provisions.

Learned Advocate General, therefore, urged that these writ petitions being

devoid of merit are liable to be dismissed.

67. Apart from the learned Advocate General, Mr. J. V. Suryanarayana,

senior advocate, appearing for one of the respondents in WP.No.4409 of

2008 and WP.No.7542 of 2008 made the following submissions. While the

learned senior counsel fairly conceded that Section 455-A is in public interest

but questions the validity of Section 455-AA on the ground that the discretion

therein lacks any guidelines. According to him, the legislative power so

exercised is against public interest and all unauthorized constructions are
sought to be legalized under the aforesaid provision. He also submitted that

though it is styled as a one-time measure, there are series of instances, on

earlier occasions, where such regularization schemes were issued by the

Government and thereby allowed rampant unauthorized constructions in the

city and every builder and owner continues to take up unauthorized

constructions with impunity. Learned senior counsel, therefore, submits that

if such regularizations are to be allowed the other regulatory provisions under

the HMC Act and other municipal acts, which deal with application of powers

of the Commissioner to call for information of such unauthorized
constructions, issue show cause notice against violations and power of

demolition, would all become otiose.

68. While dealing with G.O.Ms.No.901 the learned senior counsel would

contend that the definition of authorized technical personnel under Rule 2(1)

is too vague and what scrutiny would such technical personnel do under

Rule 6 with respect to any such application received is left entirely for such

persons' dictates, which is clearly unguided. According to the learned

counsel public interest and safety is completely given a go by in enacting

these provision.

Learned senior counsel relied upon some decisions of the Supreme Court in
PLEASANT STAY HOTEL AND ANOTHER v. PALANI HILLS
[25]
CONSERVATION COUNCIL AND OTHERS : Mahendra Babubrao's

case (20 supra): Kurian's case (7 supra); SUO MOTU PETITONER v.

[26]
STATE OF RAJASTHAN ; Maneka Gandhi's case (12 supra)

particularly Para 121 thereof, which deals with Article 21 vis-à-vis the liberty

[27]
of citizens; S.P. GUPTA v. PRESIDENT OF INDIA , particularly Para 22

thereof.

69. Mr. V. Venkataramana, learned counsel, appearing for respondents in

WP.No.1894 of 2008 supported the impugned provisions by contending that

the petitioners have failed to show any infringement of fundamental rights

and has relied upon a decision of Supreme Court in DHARAM DUTT v.
[28]
UNION OF INDIA for the proposition that no motives can be attributed

when the competent legislature has enacted a law within its competence.

The reasons for enquiry into the motives, which persuaded the legislature

into the passing of the Act, are of no use while considering the validity of the

Act. He also relied upon SHRI RAM KRISHNA DALMIA AND OTHERS v.
[29]
SHRI JUSTICE S. R. TENDOLKAR AND OTHERS , which a case

arising out of commissions of enquiry act and Para 11 is relied upon for the

proposition that even the classification made by the Legislature, if founded on

different bases, according to the objects sought to be achieved, the same

would also be valid and not violative of Article 14 of the Constitution of India.
He has also lastly, relied upon CONFEDERATION OF EX-SERVICEMEN

[30]
ASSOCIATION V. UNION OF INDIA , particularly Paras 27 to 30 and 61

to 64.

SUBMISSIONS OF PARTY-IN-PERSON:

70. Mr. V. Sitaramaiah, party-in-person, has sought impleadment of

himself as respondent No.3 in WP.No.6562 of 2008 and the said implead

petition WPMP.No.11349 of 2008 was ordered on 25.09.2008. He has,
accordingly, filed a counter and supports the impugned provisions. In

WP.No.8578 of 2008 also he has filed a similar application for impleadment

vide WPMP.No.14513 of 2008. We had, accordingly, ordered the same on

20.02.2009. He has, thereafter, field a counter affidavit with material papers

and at his request, We have heard him also.

71. In the counter affidavit filed, he states that his son owns a flat in which
he is residing with his family members and sought impeladment as special

power of attorney to look after the flat's welfare, court cases etc. According

to him, the impugned provisions and the BPS scheme is a welfare scheme

by the Government in the interest of general common class of people, who

innocently purchased the flats and houses, which contained inherent

deviations. According to him, the entire class of such bona fide purchasers is

an exploited class, which has parted with their life savings in purchasing the

flats and

is residing there with their families for several years. According to him, the
majority of the buildings are constructed in deviation and violation of

approved plan and if one wants to by a flat there is hardly any building, which

could be certified as in conformity with the approved plan and the byelaws.

He, therefore, submits that it is the causal and lethargic attitude of the

officials of the corporation, which has resulted in the present menace where

everybody has resorted to unauthorized constructions and sold the flats to

the innocent buyers and they are now made to litigate, as builders have

disappeared from the scene after selling the flats to individuals. He, further,

submits that the flat owners, now residing, are around two lakh families,
which are neither criminals, who violated the municipal laws nor are even

indirectly parties to such constructions and they being the only victims,

the striking down of provisions would only result in their flats getting

demolished. According to him, therefore, demolition of flats where two lakh

families are residing and costing about Rs.40,000/- crores would be a

complete national waste and he criticizes the petitioners in WP.No.6562 of
2008 (Lok Satta Party) and WP.No.8578 of 2008 (Forum for Better

Hyderabad) on the ground that instead of helping the innocent two lakh

families and helping the existing exploited members of public, these writ

petitions are filed challenging the impugned schemes. He submitted that

Rule 9 of the Rules gives complete safeguard to the public interest and the

Government interest and as such, no invalidation is attached to the

impugned provisions. He also submitted in his counter affidavits two

alternatives viz. one demolition of 50,000 illegal buildings working out to

about 1 lakh flats and financial loss to about 1½ lakh families and second
alternative is penalization of illegal constructions, which roughly comes out to

Rs.12,000/- per flat. According to him, therefore, quashing of the BPS

scheme would be totally against public interest.

72. In the documents annexed to his counter affidavit he has filed sample

document showing inspection of unauthorized construction and illegal
buildings carried out in Malkajgiri Municipality vide Government

Memo.No.1681/M1/07-1 dated 24.02.2007 which had noted that out of 317

buildings inspected deviations were found in 313 buildings and only four

buildings out of 317 buildings were constructed as per approved plan. The

violations regarding plot coverage accounted for 294 out of 317, FAR

violation was found in 253 out of 317, setback violation was found in all the

317 buildings whereas parking violation was found in 81 and action was

initiated by the municipality only with respect to 23 cases out of which in 13

cases court cases were pending. 70 buildings, which were meant for
individual residential buildings were converted into residential apartments out

of 241 and 23 buildings, which were initially permitted for construction of

individual residential buildings were converted into residential cum

commercial buildings. The reasons for such lapses were also noted in the

report, which primarily includes lack of supervision and timely action by

officials.
QUESTIONS FOR CONSIDERATION:

73. In the light of the above rival contentions, the following questions arise

for consideration:
(i) Whether the AP Act 9 of 2008 is valid and enforceable?

(ii) Whether G.O.Ms.No.901 dated 31.12.2007 issued under the
impugned provisions is arbitrary?

ANALYSIS:

Though the impugned provisions under Act 9 of 2008 refer to different

provisions inserted under the HMC Act, AP Municipalities Act as well as AP

Urban Areas (Development) Act, for the purpose of convenience reference

herein is made to the provisions in HMC Act as they are similar to the

amendments to the other allied Acts.

74. The Constitutional validity of the impugned provisions herein is

required to be examined in the light of the parameters of judicial review as

laid down in various decisions of the Supreme Court and various High

Courts including this Court. However, the latest decision of the Supreme

Court has discussed the said aspect in great detail and the judgment itself

states that similar issues, which are often faced by the Courts, are
necessary to be clarified so as to lay down the scope of judicial review in

such cases. Since invalidation of statute is a grave step and the

presumption of Constitutionality being available with respect to the impugned

legislation, We have carefully considered the submissions on the either side

in the light of the aforesaid decision of the Supreme Court reported in P.

Laxmi Devi's case (24 supra). Before discussing the aforesaid decision it is

to be noted that there is no serious challenge in any of these cases with

regard to Sections

452-A and 455-A under the AP Act 9 of 2008. In fact, as noted above, one of
the senior counsel appearing for the respondents, though supporting the

petitioners, has fairly stated that Sections 452-A and 455-A is desirable
provision as it envisages regularization subject to fulfillment of all statutory
requirements. It has, therefore, to be held that Sections 452-A and 455-A as

valid.

75. In the decision of the Supreme Court in Laxmi Devi's case

(24 supra) referred to above, the aforesaid issue viz. validity of statutory

provisions, was discussed from several angles and in Para 44 the Supreme
Court held as follows:
"44. In our opinion, there is one and only one ground for
declaring an Act of the legislature (or a provision in the Act) to be
invalid, and that is if it clearly violates some provision of the
Constitution in so evident a manner as to leave no manner of doubt.
This violation can, of course, be in different ways, e.g. if a State
legislature makes a law which only the Parliament can make under
List I to the Seventh Schedule, in which case it will violate Article
246(1) of the Constitution, or the law violates some specific provision
of the Constitution (other than the directive principles). But before
declaring the statute to be unconstitutional, the Court must be
absolutely sure that there can be no manner of doubt that it violates a
provision of the Constitution. If two views are possible, one making
the statute constitutional and the other making it unconstitutional, the
former view must always be preferred. Also, the Court must make
every effort to uphold the constitutional validity of a statute, even if
that requires giving a strained construction or narrowing down its
scope vide Mark Netto vs. Government of Kerala and others, AIR
1979 SC 83 (para 6). Also, it is none of the concern of the Court
whether the legislation in its opinion is wise or unwise."
Further, in Paras 49, 54 and 55, the Supreme Court observed as
follows:
"49. In our opinion the legislature must be given freedom to do
experimentations in exercising its powers, provided of course it does
not clearly and flagrantly violate its constitutional limits.
54. In our opinion adjudication must be done within the system
of historically validated restraints and conscious minimization of the
judges personal preferences. The Court must not invalidate a statute
lightly, for, as observed above, invalidation of a statute made by the
legislature elected by the people is a grave step. As observed by this
Court in State of Bihar vs. Kameshwar Singh AIR 1952, SC 252(274)
: "The legislature is the best judge of what is good for the community,
by whose suffrage it comes into existence".
55. In our opinion, the Court should, therefore, ordinarily defer
to the wisdom of the legislature unless it enacts a law about which
there can be no manner of doubt about its unconstitutionality."
In Para 59 the Supreme Court observed as follows:

"...Constitutional Law of India (3rd Edn.) page 119 found
approval in Delhi Transport Corporation vs. D.T.C. Mazdoor
Congress, 1991 (Supp) 1 SCC 600 : (AIR 1991 SC 101). The Court
held:
"Seervai in his book Constitutional Law of India (3rd Edn) has stated
at page 119 that:
".......the courts are guided by the following rules in discharging their
solemn duty to declare laws passed by a legislature unconstitutional :
1) There is a presumption in favour of constitutionality and a law will
not be declared unconstitutional unless the case is so clear as to be
free from doubt: 'to doubt the constitutionality of a law is to resolve it
in favour of its validity'.
****

2) A statute cannot be declared unconstitutional merely because in the opinion of the court it violates one or more of the principles of liberty, of the spirit of the Constitution, unless such principles and that spirit are found in the terms of the Constitution"

In conclusion the Supreme Court has held in Paras 65 and 69 as

follows:

"65. The Court must, therefore, make every effort to uphold the constitutional validity of a Statute, even if that requires giving the statutory provision a strained meaning, or narrower or wider meaning, than what appears on the face of it. It is only when all efforts to do so fail should the Court declare a statute to be unconstitutional.

69. All decisions in the economic and social spheres are essentially ad hoc and experimental. Since economic matters are extremely complicated, this inevitably entails special treatment for special situations. The State must therefore be left with wide latitude in devising ways and means of fiscal or regulatory measures, and the Court should not, unless compelled by the statute or by the Constitution, encroach into this field, or invalidate such law."

76. It is also to be borne in mind that the Courts have been adopting

another devise under the principles of reading down and the principles of

severability, with a view to save the Constitutionality of the impugned

provisions.

77. It is now well-settled that if a part of the Statute or a Rule is found to be

offending the Constitutional safeguards and if such part is severable from the rest so as to make the rest of the provisions valid and enforceable, the

offending part can be severed or read down so as to sustain the

Constitutional validity of the rest of the part of the statute. The principle of

severability, undoubtedly, is attracted only when the rest of the provision independently exists and is enforceable without the offending part.

78. The principle of severability is well recognized by the honourable

[31] Supreme Court as early as in R.M.D.C. v UNION OF INDIA as well as

[32] in later decision in SATYAWATI SHARMA v. UNION OF INDIA . In the

last of the decisions referred to above the Supreme Court had occasion to

consider Section 14(1)(e) of the Delhi Rent Control Act, 1958 making

distinction between premises let for residential and non-residential purposes

by restricting landlord's rights to seek eviction of tenant from premises let for

residential purposes only. When the validity of the said provisions was in

issue before the Supreme Court, the entirety of Section 14(1)(e), which was impugned was not struck down and only part thereof, which was offending

the Constitution was severed without doing violence to the remaining part.

79. I n CALCUTTA GUJARATI EDUCATION SOCIETY v. CALCITTA

[33] MUNICIPAL CORPN. the Supreme Court applied the rule of reading

down a provision of law to make the particular provision workable and to

bring it in harness with the other provisions of the statute. Para 35, which is

relevant, is necessary to be extracted:

"35. The rule of "reading down" a provision of law is now well recognized. It is a rule of harmonious construction in a different name. It is resorted to smoothen the crudities or ironing out the creases found in a statute to make it workable. In the garb of "reading down", however, it is not open to read words and expressions not found in it and thus venture into a kind of judicial legislation. The rule of reading down is to be used for the limited purpose of making a particular provision workable and to bring it in harmony with other provisions of the statute. It is to be used keeping in view the scheme of the statute and to fulfill its purposes. See the following observations of this Court in the case of B.R. Enterprises v. State of U.P. [(1999) 9 SCC 700]:

"First attempt should be made by the courts to uphold the charged provision and not to invalidate it merely because one of the possible interpretations leads to such a result, howsoever attractive it may be. Thus, where there are two possible interpretations, one invalidating the law and the other upholding, the latter should be adopted. For this, the courts have been endeavouring, sometimes to give restrictive or expansive meaning keeping in view the nature of legislation, may be beneficial, penal or fiscal etc. Cumulatively it is to subserve the object of the legislation. Old golden rule is of respecting the wisdom of legislature that they are aware of the law and would never have intended for an invalid legislation. This also keeps courts within their track and checks individual zeal of going wayward. Yet in spite of this, if the impugned legislation cannot be saved the courts shall not hesitate to strike it down. Similarly, for upholding any provision, if it could be saved by reading it down, it should be done, unless plain words are so clear to be in defiance of the Constitution. These interpretations spring out because of concern of the courts to salvage a legislation to achieve its objective and not to let it fall merely because of a possible ingenious interpretation. The words are not static but dynamic. This infuses fertility in the field of interpretation. This equally helps us to save an Act but also the cause of attack on the Act. Here the courts have to play cautious role of weeding out the wide from the crop, of course, without infringing the Constitution. For doing this, the courts have taken help from the preamble, Objects, the scheme of the Act, its historical background, the purpose for enacting such a provision, the mischief, if any which existed, which is sought to be eliminated. ... This principle of reading down, however, will not be available where the plain and literal meaning from a bare reading of any impugned provisions clearly shows that it confers arbitrary, uncanalised or unbridled power."

In the light of the above principles we have considered the issues

raised herein.

POINT No.1:

80. It is also to be noticed that legislative competence of the State in

enacting the aforesaid amendment Act is not in question in this batch of

cases, as none of the learned counsel for the petitioners have addressed

submission on that behalf. The validity of the impugned Act, therefore, has to

be considered only from the standpoint of whether the said Act is in conflict

with the Constitution. With the aforesaid in the background, it would be

noticed that the main attack of the learned counsel for the petitioners is on

Section 455-AA of the HMC Act on the ground that power of regularization and penalization conferred on the Commissioner is unchannelized, unguided

and as such, is arbitrary. The several decisions on behalf of the petitioners

are, however, not useful in considering the said aspect as the said decisions are either relating to individual cases where regularization or exemption is

granted contrary to the Legislative mandate or in cases where undue

favouritism to a particular individual case is clear and apparent. For instance,

the case of Pleasant Stay Hotel's case (25 supra) as well as Kurian's case

(7 supra) and Mahendra Baburao Mahadik's case (20 supra) would fall in

the above category and really are not cases, which deal with the vires of any

provisions. In all those cases, the exemption or regularization granted in

individual cases was questioned and validity thereof was decided. Similarly,

the other decisions cited by some of the learned counsel for the petitioners

viz. Maneka Gandhi's case (12 supra); PEERLESS GENERAL FINANCE [34] AND INVESTMENT CO. LIMITED v. RESERVE BANK OF INDIA ;

[35] E.P. ROYAPPA v. STATE OF TAMIL NADU ; L. Chandra Kumar's

case (10 supra); K. Ramadas Shenoy's case (6 supra) also do not deal with

the question involved in the present case, as discussed above.

81. The Division Bench decision of this Court in C. Kulsum Reddy's case (1 supra), relied upon by some of the learned counsel for the petitioners to

contend that similar regularization scheme in G.O.Ms.No.419 dated

30.07.1998 was struck down by this Court,

has also no relevance in view of the present legislative scenario.

The Legislature has provided, by amending the parent statute, the provision

under which the State is empowered to take up scheme of regularization. In

fact, in the aforesaid decision this Court itself has noted in Para 4 as follows:

"4. ... If the State Government is empowered under a definite entry to legislate and there is no legislation it may exercise the power but once there is legislation the Government cannot use its executive power to defeat the legislation. The only way in such a situation is amendment in the legislation. This is settled law and the Courts have consistently taken this view that when a power is sought to be exercised in a particular way by the legislation the executive has to follow the methodology laid down by such legislation."

(emphasis supplied)

82. Y. Jyothirmoy's case (8 supra) decided by another Division Bench of

this court was also a case, in the light of legislative environment, then

existing. The said scenario has now undergone a change by the Legislature

enacting and amending the parent acts by insertion of provisions 461(3) and

461-A so far as HMC Act is concerned and allied provisions in the other

municipal laws under AP Act 6 of 2008. Thus, under AP Act 9 of 2008,

further amendments to the parent Acts are made by inserting Sections 452-

A, 455-A and 455-AA in the HMC Act and allied provisions insofar as other municipal laws

are concerned. Thus, the deficiency in the Act pointed out by the Division

Bench of this Court in C. Kulsum Reddy's case (1 supra) is now been

supplied by the Legislature by amending the parent act and providing for

legislative basis for such scheme.

83. One of the learned counsel for the petitioners also relied upon Maneka Gandhi's case (12 supra) and particularly Paras 121 to 126 therein. We are

at loss to appreciate as to how the said decision helps the petitioners while

supporting their arguments on Article 21 of the Constitution of India. Right to

life as claimed by the petitioners is not merely that of the petitioners but all

the owners of the properties as well. The procedural safeguards and

concessions granted with respect to the constructions by law, therefore,

cannot be said to deprive any fundamental right to life of a neighbour and the

contentions of the petitioners on that premise are clearly unsustainable. It is

in cases where setback violations take place or in cases where the FSI or FAR is exceeded; then neighbour of such offending construction may, at the

most, claim that his easementary right or his right to light and air is affected

but it would be wholly unsustainable for him to contend that his right to life is

being affected on account of such construction.

The challenge to the provisions from the standpoint of violations of Article 21

of the Constitution of India, in our view, is, therefore, totally unsustainable and is liable to be rejected.

84. Similarly, K. Ramadas Shenoy's case (6 supra) relied upon by the

petitioners was a case where the challenge to the permission to construct a

cinema theatre in a residential locality was upheld by the Supreme Court.

The proposition that a neighbour has a right to object in such cases was

upheld by the Supreme Court in the following words as mentioned in Para

29:

"29. The Court enforces the performance of statutory duty by public bodies as obligation to rate payers who have a legal right to demand compliance by a local authority with its duty to observe statutory rights alone. The scheme here is for the benefit of the public. There is special interest in the performance of the duty. All the residents in the area have their personal interest in the performance of the duty. The special and substantial interest of the residents in the area is injured by the illegal construction."

The said aspect is not in dispute and as has been discussed herein

the legal rights of the neighbours against offending constructions are neither

taken away nor are nullified by the provisions impugned in this batch of

cases. The orders of regularization or penalization, which are envisaged to be passed under the impugned provisions, merely secures the said

offending constructions from drastic provisions, such as sealing, demolition

etc. under the municipal laws. The apprehensions of the petitioners that all

their rights, which are primarily in the nature of easementary rights are lost

on account of such regularization or penalization is, therefore, fundamentally

incorrect.

85. So far as the basic challenge to Section 455-AA is concerned,

the decision of the Supreme Court in Consumer Action Group's case

(9 supra) a provision similar in nature viz. Section 113-A inserted in the Tamil

Nadu Town and Country Planning Act was considered by the Honourable

Supreme Court. For the sake of appreciation, it is appropriate to extract

Section 113-A and Section 455-AA and allied provisions, which are as

follows:

TAMIL NADU TOWN & COUNTRY PLANNING ACT, 1971:

"113-A. Exemption in respect of development of certain lands or buildings.- (1) Notwithstanding anything contained in this Act or any other law for the time being in force, the Government or any officer or authority authorized by the Government, by notification, in this behalf may, on application, by order, exempt any land or building or class of lands or buildings developed immediately before the date of commencement of the Tamil Nadu Town and Country Planning (Amendment) Act, 1988 (hereafter in this section referred to as 'the said date') in the Chennai Metropolitan Planning Area, from all or any of the provisions of this Act or any Rule or Regulation made thereunder, by collecting regularization fee at such rate not exceeding twenty thousand rupees per square meter, as may be prescribed. Different rates may be prescribed for different planning parameters and for different parts of the Chennai Metropolitan Planning Area.

(2) The application under sub-section (1) shall be made within ninety days from the said date in such form containing such particulars and with such documents and such application fee, as may be prescribed.

(3) Upon the issue of the order under sub-section (1), permission shall be deemed to have been granted under this Act for such development of land or building.

(4) Nothing contained in sub-section (1) shall apply to any application made by any person who does not have any right over the land or building referred to in sub-section (1).

(5) Save as otherwise provided in this section, the provisions of this Act, or other laws for the time being in force, and Rules and Regulations made thereunder, shall apply to the development of land or building referred to in sub-section (1).

(6) Any person aggrieved by any order passed under sub- section (1) by any officer or authority may prefer an appeal to the Government within thirty days from the date of receipt of the order."

HYDERABAD MUNICIPAL CORPORATION ACT, 1955:

"455-AA. Notwithstanding anything in the Act, the Municipal Commissioner may regulate and penalize the constructions of buildings, made by the owner, or by an individual as the case may be, unauthorisedly or in deviation of the sanctioned plan as on the date of commencement of the Andhra Pradesh Municipal Laws and Urban Areas (Development) (Second Amendment) Act, 2008 as a one time measure, as per the procedure and by levying such penal amount as may be prescribed and upon payment of such amount all pending or contemplated proceedings and action of enforcement shall be deemed to have been withdrawn and the competent authority shall issue necessary Occupancy Certificate to the owner or the individual as the case may be."

AP MUNICIAPALITIES ACT, 1965:

"218-A. Notwithstanding anything in the Act, the Municipal Commissioner may regulate and penalize the constructions of buildings, made by owner, or by an individual as the case may be unauthorisedly or in deviation of the sanctioned plan as on the date of commencement of the Andhra Pradesh Municipal Laws and Urban Areas (Development) (Second Amendment) Act, 2008 as a one time measure, as per the procedure and by levying such penal amount as may be prescribed and upon payment of such amount, all pending or contemplated proceedings and action of enforcement shall be deemed to have been withdrawn and the competent authority shall issue necessary Occupancy Certificate to the owner or the individual as the case may be."

AP URBAN AREAS (DEVELOPMENT) ACT, 1975:

"46. (1) It is open to the Vice-Chairman to regularize constructions made without obtaining sanctioned plan subject to fulfilling the following conditions:

(a) Submission of building plans to the competent authority duly paying all categories of fees and charges.

(b) The construction shall be subject to the condition that all parameters laid down in relevant statutes, Master Plan, Zonal Development Plan, Building Bye-Laws, Building Rules and other relevant Government Orders including Andhra Pradesh Fire Service Act, 1999 and the National Building Code are satisfied;

(c) Payment of penalty equivalent to Thirty Three Percent (33%) of the various categories of fees and charges payable by the applicant for obtaining building permission in addition to the regular fee and other charges payable.

(2) Any offence made punishable under this Act in respect o Non-High Rise buildings may be regularized by the Vice- Chairman or any officer authorized by the Vice-Chairman in this behalf to the extent of violations made to the setbacks on each side of each floor except building line up to 100% of the permissible setbacks, on payment of fine equivalent to one hundred percent of the value of the land as fixed by the Registration Department applicable at the time of regularization in respect of violated floor area, subject to the condition that the sanctioned plan has already been obtained in each case."

86. It would be noticed from the above provisions that substantially the

provisions are on similar lines. Before the Honourable Supreme Court also, a contention was raised that the enactment of the aforesaid provisions does not subserve the policy under the Act and public interest and the aforesaid

provisions merely seeks to legitimize all the violations under the Act and Rules and Regulations and condones all executive acts, which is the cause

of reaching the situation on account of inaction of the Government machinery

and that the said provision would greatly prejudice public security, safety,

fresh air, light and convenience to the public at large. Para 36 of the

aforesaid judgment dealt with the aforesaid contention in the following words:

"36...Section 113-A read with the Statement of Objects and Reasons clearly indicates Legislature's intent and policy, instead of demolishing illegal constructions to regularise them by charging regularisation fees. Thus no similar attributable vice could be attached to Section 113-A which was submitted for Section 113. Section 113-A, Legislature itself lays down what is to do be done by the Government, while in Section 113 Government is conferred with wide discretion though to act within the channel of the policy. In Section 113-A hardly any discretion is left on the Government while in Section 113 very large discretion is left. Challenge to Section 113 is unguided wide power to a delegatee, but no such challenge could be made against Legislature. Section 113-A is mandate of the Legislature itself to grant exemption and realise regularisation fees (sic) no discretion on the delegatee. Hence we hold Section 113-A as a one time measure is valid piece of legislation and challenge to its validity has no merit..."

(emphasis supplied)

In Paras 37 and 38 the Supreme Court recorded as follows:

"37. Mere reading of this reveals, administrative failure, regulatory inefficiency and laxity on the part of the concerned authorities being conceded which has led to the result, that half of the city buildings are unauthorised, violating the town planning legislation and with staring eyes Government feels helpless to let it pass, as the period of limitation has gone, so no action could be taken. This mess is the creation out of the inefficiency, callousness and the failure of the statutory functionaries to perform their obligation under the Act. Because of the largeness of the illegalities it has placed the Government in a situation of helplessness as knowing illegalities, which is writ large no administratively action of demolition of such a large number of cases is feasible. The seriousness of the situation does not stay here when it further records, this is the pattern in other metropolitan cities of India. What is the reason? Does the Act and Rules not clearly lay down, what constructions are legal what are not? Are consequences of such illegal constructions not laid down?

Does the statute not provide for controlled development of cities and rural lands in the interest of the welfare of the people to cater to public conveniences, safety, health etc.? Why this inaction? The Government may have a gainful eye in this process of regularisation to gain affluence by enriching coffers of the State resources but this gain is insignificant to the loss to the public, which is State concern also as it waters down all preceding developments. Before such pattern becoming cancerous to spread to all part of this country, it is high time that remedial measure is taken by the State to check this pattern. Unless the administration is toned up, the persons entrusted to implement the scheme of the Act are made answerable to the laches on their failure to perform their statutory obligations, it would continue to result with wrongful gains to the violators of the law at the cost of public, and instead of development bring back cities into the hazards of pollution, disorderly traffic, security risks etc. Such a pattern retards the development, jeopardises all purposeful plans of any city, and liquidates the expenditure incurred in such development process.

38. We may shortly refer to the possible consequences of the grant of such exemption under Section 113-A by collecting regularisation fees. Regularisation in many cases, for the violation of, front set-back, will not make it easily feasible for the Corporation to widen the abutting road in future and bring the incumbent closer to the danger of the road. The waiver of requirements of side set-back will deprive adjacent buildings and their occupants of light and air and also make it impossible for a fire engine to be used to fight a fire in a high rise building. The violation of floor space index will result in undue strain on the civil amenities such as water, electricity, sewage collection and disposal. The waiver of requirements regarding fire staircase and other fire prevention and fire fighting measures would seriously endanger the occupants resulting in the building becoming a veritable death trap. The waiver of car parking and abutting road width requirements would inevitabely lead to congestion on public roads causing severe inconvenience to the public at large. Such grant of exemption and the regularisation is likely to spell ruin of any city as it affects the lives, health, safety and convenience of all its citizens. This provision, as we have said, cannot be held to be invalid as it is within the competence of State Legislature to legislate based on its policy decision, but it is a matter of concern. Unless check at the nascent stage is made, for which it is for the State to consider what administrative scheme is to be evolved, it may be difficult to control this progressive illegality. If such illegalities stays for a long, wave of political, humanitarian regional and other sympathies develop. Then to break it may become difficult. Thus this inflow has to be checked at the very root. State must act effectively not to permit such situation to develop in the wider interest of public at large. When there is any provision to make illegal construction valid on ground of limitation, then it must mean Statutory Authority in spite of knowledge has not taken any action. The functionary of this infrastructure has to report such illegalities within shortest period, if not, there should be stricter rules for their non-compliance. We leave the matter here by bringing this to the notice of the State Government to do the needful for salvaging the cities and country from this wrath of these illegal colonies and construction."

(emphasis supplied)

Section 455-AA, therefore, cannot be said to be ultravires the powers

of the State Government and the above decision itself answers similar

contentions of the learned counsel for the petitioners raised in this batch of

cases.

POINT No.2:

87. It is also to be noted that AP Act 6 of 2003 as well as AP Act 6 of 2008

was not under challenge. Now it has to be examined as to whether the power

of regularization conferred on the Commissioner under the aforesaid

provisions is unguided, unchannelized and thereby the said provision is

rendered arbitrary. It is also to be remembered that the aforesaid scheme particularly under Rule 9 of G.O.Ms.No.901 is based upon the report of the

expert committee constituted by the State in pursuance of the orders of this

Court in WA.No.2130 of 2005 dated 21.02.2006 extracted above. The said

high-level expert committee suggested enhanced penal rates under

Schedule 'U' and Schedule 'V' of HMC Act and amendments to AP Urban

Areas (Development) Act respectively. It also suggested formulated

scheme to penalize unauthorized constructions made up to specified date up

to certain limit. It also suggested rates of penalization and amendments to

the municipal laws and this Court in the above writ appeal vide orders dated 27.07.2006 had examined the expert committee report and observed that the

recommendations would serve deterrent against violators and it is in the light

of the Report I and II of the said expert committed that the Government had

come up with the amendments above to various municipal laws and the

scheme as discussed above. Rule 9, in particular, which keeps the

regularization of certain types of constructions outside the purview of general

amnesty scheme, is in conformity with the recommendations of high level

expert committee under Para 5.5. of the I report dated 17.05.2006.

88. As we have discussed above, in order to guide the said discretion

under Section 455-AA rules under G.O.Ms.No.901 dated 31.12.2007 were enacted and published. As briefly discussed above, the regularization and

penalization under Section 455-AA and the allied provisions of other

municipal laws opens with a non-obstantic clause to regulate and insulate the

said constructions from the municipal corporations act and allied municipal

laws; provided the application falls within the permissible rules under

G.O.Ms.No.901. The apprehensions of the petitioners that their rights under

the Apartments Act, Easements Act or all pending civil litigations etc. will be

affected on account of such regularization and thereby their attempt to

oppose the aforesaid scheme, is not sustainable in view of the fact that non-obstantic clause under Section 455-AA is intended to insulate the said

offending constructions only against the rigors of municipal laws. Thus, if

any offending construction is regularized or penalized, it would only mean

that the municipal authorities would not proceed against the same on the

ground that any building byelaws, zoning regulations or sanction plan is

violated. The said regularization, therefore, per se, has no affect on the legal

rights, if any, of any other person.

Any civil right of such person is affected by G.O.Ms.No.901 dated

31.12.2007 and thereby G.O.Ms.No.901 is arbitrary on that account is, therefore, not sustainable.

89. The most important provision in saving Section 455-AA from the vice

of unguided discretion is contained in Rule 4 and Rule 9 of the Rules framed

under G.O.Ms.No.901. Rule 4 is as follows:

"4. Prior clearance from other Authorities/Departments in certain cases:

(1) In the following cases, prior clearance shall be ensured by the Competent Authority before considering the application under these Rules:

(d) In respect of cases of residential buildings 18 m and above in height, Commercial buildings 15 mts. and above in height, and buildings of public congregation like schools, Cinema theatres, function halls and other assembly building on plot area of 500 sq. mts. and above or of height above 6 mts as stipulated in Section 13 of the Andhra Pradesh Fire Services Act, 1999 from Fire Service Department.

(e) From Airport Authority of India wherever applicable.

(f) In case of buildings of height above 15 mt, necessary certificate from licensed structural engineer with regard to structural safety compliance of such buildings need to be submitted.

(2) Applicants shall submit such application along with the above details within the stipulated time. However, an additional time period of three months will be allowed for filing the Clearance as required under Rule 4(1) (a) and Rule 4(1)(b)."

90. From the above it is clear that all regularizations relating to high-rise

buildings to both residential and commercial nature as well as buildings where public congregation is visualized, are required to satisfy the norms of

Andhra Pradesh Fire Services Act and clearance from the Fire Services

Department is essential. Similarly, the Airport Authority of India's clearance

is also necessary where it is applicable. Thus, the prior clearance on fire

services authorities in case of high rise residential or commercial buildings

and such prior clearance of Airport Authority of India wherever applicable, is

a pre-condition for considering any application for regularization and

penalization.

The contention on the part of the petitioners that all requirements under the Fire Services Act etc. are given a go by is factually incorrect. So far as the

argument of ignoring structural safety while considering such regularization

and penalization is concerned, Rule 4(c) requires a necessary prior

clearance certificate from a licenced structural engineer certifying structural

safety compliance of a building, which is of height of 15 meters above. This

necessarily ensures and provides that structural safety is not ignored even

while considering regularization and penalization.

91. It is, however, true that structural safety with respect to buildings below

15 meters is not provided for in the aforesaid rules. There must be several instances, where building may not be exceeding height of 15 meters and may be constructed on a very small plot area, where the height to which it is

constructed may not be permissible from the standpoint of structural safety,

population density etc.

The requirement of prior clearance on structural safety certificate having

been restricted only with respect to building with a height above 15 meters, in

our opinion, requires to be appropriately read down so as to save the said

rules from the vice of arbitrariness. It cannot be denied that any construction

whether illegally raised or raised in deviation of sanction plan must conform

to minimum structural safety standards. So far as Rule 4(c) is concerned,

therefore, in our opinion the requirement of prior structural safety compliance

from a licenced structural engineer must be insisted upon for all buildings

and not necessarily only the building of the height of above 15 meters. The

words 'of height above 15 mt' is necessary to be severed and struck down

and the rest of the Rule 4(c) is valid and enforceable.

92. So far as Rule 9 is concerned, the said clauses (a) to (m) thereof

stipulate that for a building falling within any of the above, penalization of

unauthorized constructions under the impugned scheme will not be

considered. The said sub-clauses (a) to (m) have undergone a marginal

amendment under G.O.Ms.No.112 dated 31.01.2008, which shall be discussed hereafter. However, a look at the clauses (a) to (m) would be

useful. Rule 9 is extracted as under:

9. Penalization not to apply to certain sites:

Penalization of unauthorized constructions shall not be considered in the following cases and in cases where public interest and public safety are likely to be adversely affected, viz.

(a) Encroachment on Government land or property belonging to Public undertakings, Andhra Pradesh Housing Board, Andhra Pradesh Industrial Infrastructure Corporation, Urban Development Authority, Local Body, Endowments, Wakf Board etc.

(b) Land for which the applicant has no title;

(c) Surplus land declared under Urban Land Ceiling/Agricultural Land Ceiling/lands resumed under Andhra Pradesh Assigned Lands (POT) Act;

(d) Buildings affected under alignment of any road or proposed road under Master Plan/Zonal Development Plan/Road Development Plan or any other public roads/MRTS/BRTS;

(e) Tank bed and Sikham lands;

(f) Areas prohibited for construction under G.O.Ms.No.111 MA & UD Dept., dated 08.03.1996 (protection of Catchment area of Osmansagar and Himayatsagar lakes);

(g) Prohibited areas under the Coastal Regulation Zone and such other environmentally restricted zones as may be prescribed;

(h) Layout/Master Plan open spaces/Areas earmarked for Recreation Use in Master Plan/Zonal Development Plan;

(i) Buildings that are not in conformity with land use approved in Master Plan/Zonal development Plan;

(j) Sites under legal litigation/disputes regarding ownership of the site/building;

(k) Area earmarked for parking as per sanctioned plan;

(l) Unauthorized constructions without any building sanction in unapproved/unauthorized layouts, for which prior approval of site/plot under regulation of unapproved/unauthorized layouts rules shall be obtained;

However in case of Rule 9(i), application for penalization will be accepted if the applicant encloses the Acknowledgment of the Application made for regulation of the unauthorized site/plot under the relevant rules to the competent authority.

(m) Regulation and penalization shall not be done for the constructions made within the building line of major roads of width 80 feet and above within the limits of Greater Hyderabad Municipal Corporation, Greater Visakhapatnam Municipal Corporation, Vijayawada Municipal Corporation and roads of width 60 feet and above in rest of the urban areas as per Master Plan/Zonal Development Plan.

93. Under G.O.Ms.No.112 dated 31.01.2008 Rule 3 was amended to

provide payment of penal amount in two installments, which really has not

much of a bearing on the issue. The sub-rule 3 is added to Rule 5 and newly

added sub-rules 4, 5 and 6 merely deal with reduction of penalization

charges, which also has not much of relevance.

The sub-rule 7, however, is important, which is extracted hereunder.

"5(7). In case of constructions made within the building line of major roads of width 80 feet and above within the limits of Greater Hyderabad Municipal Corporation, Greater Visakhapatnam Municipal Corporation, and Vijayawada Municipal Corporation and roads of width 60 feet and above in rest of the urban areas as per Master Plan/Zonal Development Plan, the regulation and penalization shall be done subject to the property owner furnishing a legally enforceable undertaking that he will surrender the land falling within the building line to local body/UDA free of costs as and when required in future for road widening or other public purposes."

The rest of the amendments under G.O.Ms.No.112 including the

revised table for penalization charges are not in much controversy or dispute

except in one writ petition, which will be discussed appropriately.

94. It will be noticed from the above that no application for regularization or penalization shall be considered, most importantly, with respect to lands

belonging to the State Government or local bodies; where constructions are

on the land belonging to the State Government or local authorities or land;

where the title of the applicant is not established as well as the lands covered

by surplus land under the Urban Land Ceilings, Agricultural Land Ceilings

and resumed lands under the AP Assigned Lands (Prohibition of Transfers)

Act etc. Clauses (d) and (e) prohibit any regularization and penalization of

buildings, which are constructed in the affected alignment of roads proposed

under Master Plan/Zonal Development Plan/Road Development Plan or other public roads or tank bed and sikham lands as well as under clause (f)

constructions prohibited in the areas of Osmansagar and Himayatsagar

lakes including prohibited areas under the Coastal Regulation Zone and on

environmentally restricted zones. The impermissibility or inapplicability of the

entire scheme of regularization and penalization with respect to

constructions falling within any of the above categories make it clear that the

regularization is not applicable in a wholesale manner to any building whether

constructed unauthorizedly and whatever may be the violations. The

discretion of the Commissioner to regularize and penalize, under the parent provisions, is thus, circumscribed by the restrictions as mentioned above

and the buildings constructed in any of the above prohibited categories are

outside the purview of the scheme of regularization. The contention,

generally on the part of the petitioners, that under the aforesaid scheme the

Government would be free to regularize all or any of the constructions by condoning all or any of the violations, therefore, clearly overlooks the above

prohibited areas under the scheme itself.

95. So far as clause (h), (i) and (m) of Rule 9 are concerned;

they are necessary to be dealt with separately. Clause (h) prohibits constructions in layout or master plan open spaces earmarked for recreation

use in the master plan or zonal development plan. The plain reading of the

aforesaid provisions would mean that in other than recreation use zones, the

regularization and penalization would be permissible even if constructions

are made in the mandatory open spaces in the layouts or the master plan in

such zones. The very basic purpose of leaving mandatory open spaces in

the layouts and master plan would be completely defeated if such

constructions are also to be allowed in the open spaces earmarked. It is now

well settled that open spaces required under the Layout Rules or Master Plan are aimed to provide necessary lung space for the residents and

whatever may be the compulsion, the open spaces are required to be meant

as such and cannot be utilized for any other purpose. We are, therefore,

unable to appreciate the clause (h) and the purpose behind the same.

Further, clause (h) permits regularization of constructions made in such

mandatory open spaces in zones other than recreation use zone, which is

not based on any reasonable criteria. The requirement of open spaces in

any layout or master plan irrespective of the purpose for which the zone is

reserved is required to be kept as such and is not allowed to be frittered away by permitting constructions and later on permitting such constructions

to be legalized by the scheme of regularization or penalization. The clause

(h), therefore, to our mind, negates the very purpose on mandatory open

spaces and when the law does not approve of any such violations of

mandatory open spaces there is no question of legalizing the constructions

made therein. In fact, the open spaces in the layouts or the master plan vest

in the local authority and would automatically assume the category of the

land or property belonging to the Government or local authority and would fall under clause (a) of Rule 9. When the scheme under G.O.Ms.No.901 itself

mandates under clause (a) that any constructions made in the land

belonging to the Government or local authority shall not be considered for regularization and penalization, the same would squarely apply to all such

mandatory open spaces in the layout or master plan in all zones under the

master plan and zonal development plans and in that view of the matter, the

words 'for recreation use' in clause (h) of Rule 9 is clearly arbitrary and is

required to be struck down and severed while retaining rest of clause (h) as

valid.

96. So far as Clause (i) is concerned, it was originally envisaged that

buildings, which are not in conformity with the approved land use shall not be

considered for penalization or regularization and no exception could have

been taken to the same. In fact, retention of such clause (i) in

G.O.Ms.No.901 would also save the aforesaid rules from the vice of

arbitrariness but surprisingly under G.O.Ms.No.112

clause (i) of Rule 9 is deleted. The State is not able to substantiate any

reasoning in support of deletion of clause (i) of Rule 9 when originally clause

(i) had sought to restrict the penalization and amending the same within the four corners of use in a particular zone. Under the AP Urban Areas

(Development) Act the use of land or premises, which is not in conformity

with the approved land use, is required to be discontinued and it is envisaged

that all uses of land or building within a particular zone shall be in conformity

with the approved land use. The successful implementation of the master

plans, which are always prepared after an elaborate technical study and after

ensuring the division of city into separate zones for that purpose by making

plans, would be nullified, if non-conformity uses are legalized under the

present scheme of regularization and penalization. Further, the said deletion of clause (i) would amount to modification of master plan/zonal development

plan to the extent of allowing the said building to be used for a non-conformity

purpose. Under the AP Urban Areas (Development) Act, specific provision under Section 13 is enacted together with the Rules to enable any person to

seek modification of the master plan. The said elaborate procedure is

provided under the AP Urban Areas (Development) Act only to ensure that

as far as possible the approved land use must be maintained in every zone.

By deletion of the said clause (i), therefore, the State has licenced non-

conformity use of land in any zone. Hypothetically it allows a purely

commercial building to be legalized into a purely residential zone and a

purely residential building into a purely industrial zone etc.

97. Learned Advocate General is also not able to substantiate any

reasoning on the part of the State Government in deleting the said clause (i)

from G.O.Ms.No.901 vide amendments made under further G.O.Ms.No.112

dated 31.01.2008. In some of the writ petitions in this batch, G.O.Ms.No.112

is also questioned. We are of the view that such challenge deserves to

succeed to the extent of clause (i) and to that extent G.O.Ms.No.112 is liable to be declared arbitrary and unsustainable and thereby clause (i) under Rule

9 of G.O.Ms.No.901 is retained and is made expressly applicable to all such

building applications for regularization or penalization and no such application

shall be considered if it violates clause (i).

98. Under clause (j) of Rule 9, sites in legal litigation/disputes regarding

ownership of a site or building are not covered by the aforesaid scheme. The apprehensions of some of the learned counsel for the petitioners that

their pending civil litigations would be affected on account of regularization or

penalization is, therefore, not sustainable in view of clear mandate of clause

(j) above. Further, under clause (k) no such regularization is permissible

with regard to areas earmarked for parking as per sanctioned plan. The

contention of the learned counsel for the petitioners that the constructions

made in the parking spaces would get legalized is also not sustainable and

such contention is advanced in ignorance of the safety valve of clause (k)

under Rule 9. Similarly, under clause (l) the unauthorized construction in land not covered by layout or unauthorized layouts also require prior clearance of such layout, which by itself safeguards and ensures that at

least, layout sanction is granted and only thereafter the building application is

taken up for consideration for regularization or penalization. The State has

framed separate rules regarding regularization of unauthorized layouts under

G.O.Ms.No.902 dated 31.12.2007, but however, the same is not the subject

matter of this batch of cases.

99. Further, under clause (m) it was originally provided that on all major

roads of width of 80 feet and above within the Greater Hyderabad Municipal

Corporation, Greater Visakhapatnam Municipal Corporation, Vijayawada

Municipal Corporation and roads of width 60 feet and above in other

municipal and urban areas, no constructions affecting the building line would

be permissible for regularization. Under G.O.Ms.No.112 the aforesaid

clause (m) is also deleted and based on that some of the learned counsel

contended that once the building line on such major roads is ignored and regularization is allowed, it will be impossible in the future to take up any

development on all such roads. As mentioned above, the aforesaid clause

(m) was deleted vide G.O.Ms.No.112 dated 31.01.2008. However, in the

place of clause (m) Rule 5(7) was inserted, which is extracted above. Under

the said sub-rule (7) of Rule 5 though the buildings constructed within the

building line on such major roads can be considered for regularization or

penalization but is subject to an undertaking given by the owner/builder that

in the event of any part, thereafter, is being affected in future road widening or

other public purpose, he would surrender the affected portion without claiming any compensation. In other words, therefore, while buildings made

within the building line of such major roads, even if regularized and penalized,

that would not make such construction immune from requirement for public

purpose including road widening in the future. On the contrary, in such

eventuality, the Government would be entitled to the affected portion without

the necessity of paying any compensation to the owner/builder, in view of the

undertaking, from such person, secured by the Government at the time of regularization itself. To our mind, therefore, the aforesaid provision sufficiently safeguards the public interest and it is not, as if, that once

construction is regularized within the building line on major roads, no

development of the said road could take place at any future time. The said

construction even if regularized and penalized would not make it immune

from requirement of any part thereof for any public purpose including road

widening in future. Deletion of clause (m) under G.O.Ms.No.112 dated

31.01.2008 is, therefore, sufficiently safeguarded by insertion of Rule 5(7)

and thereby the contention to the contrary raised by the learned counsel for

the petitioners is not sustainable.

100. We shall now deal with three other contentions of the learned counsel

for the petitioners viz. the questions raised on behalf of two petitioners, who

are before this Court in the capacity of pre-bono publico viz. WP.No.6562 of

2008 (a registered political party) and WP.No.8578 of 2008 (a society

functioning for the betterment of Hyderabad). The basic contention advanced

on behalf of the learned counsel for the petitioner in WP.No.6562 of 2008 is only with respect to the penal charges imposed on the bona fide purchasers

and not on the owner or the builder. The detailed submissions of the learned

counsel for the petitioners are already extracted above and the said

argument is based upon the reading of Section 455-AA and the object of the

Act to penalize the builder/owner. It is to be appreciated that when a builder

or owner makes constructions, it is for the purchaser to make all reasonable

enquiries, especially as the rights of the buyer and seller are set out in detail

under Section 55 of the Transfer of Property Act. The theory of 'buyer

beware' emerges from the said principles that diligent and reasonable enquiries must be made by the purchaser so that any patent defects could

be discovered and if possible remedied before the buyer purchases the

property. The most basic requirement before purchasing an immovable

property being to make inspection and discovery of title and link document of

the seller would necessarily include examination of sanction plan under which the construction is taken up. Even a layman's examination of a

sanction plan would reveal to him as to whether the constructions are in

conformity thereof or not. It has been contended by some of the petitioners

and the party-in-person that the builders invariably do not show the sanction

plan and thereby the innocent purchaser is made to purchase an apartment

or a building without knowing as to whether the constructions are permissible or not and legal or not. The basic fallacy in the said argument is apparent

from the fact that if a buyer purchases an apartment without taking due and

reasonable care it is not open for him to further contend that he is a bona fide

purchaser and as such needs to be protected. It is not possible to adjudicate

in these proceedings as to whether the purchaser is all innocent and bona

fide purchaser and it has to be presumed that the theory of 'buyer beware' is

applicable to all such purchases.

101. All that apart, the State is not concerned as to who pays for

penalization as long as application for penalization is received accompanied

by the requisite fee. Whether the penalization charges are to be borne by the

builder or the owner or the subsequent purchaser is a matter entirely among

themselves and the State is no way concerned as to who pays. It is also to

be remembered that the ultimate benefit of penalization or regularization goes

to the subsequent purchaser, who is in possession of such unauthorized

construction on the basis of his purchase. It would, therefore, be wholly untenable to accept the contention that while the benefit of regularization and

penalization would be retained by the purchaser but he should not be made

to pay for such regularization and penalization. The State, which has come

up with the scheme, has offered to the general public to avail the scheme. If

a subsequent purchaser does not desire of availing the scheme and if he

insists that only the builder or the owner must pay, the consequences of not

applying within the prescribed time would also be that of the subsequent

purchaser.

The contention of the petitioners, therefore, that in no case they should be made liable to pay and the object of deterrence against owner or builder

would be lost if subsequent purchaser is made to pay, is unsustainable. The deterrent against unauthorized constructions and the heavy penalties

envisaged would by itself deter any unauthorized constructions in the future

as the legislations and the rules framed thereunder themselves provide

penalties against unauthorized constructions.

102. Now the other challenge by the petitioners in WP.No.8578 of 2008

based upon the 73rd amendment to the Constitution is also not sustainable

on a deeper examination. It is to be remembered that under the impugned

provisions, the local bodies are not dealing with any urban planning as such

and the impugned provisions are primarily meant to safeguard the urban

planning as far as possible and at the same time balancing the unauthorized

constructions to save majority of the buildings within the city from the only

option of demolition.

It is, no doubt, true that some violations may affect the National Building

Code as well as the ideal and model building byelaws necessary for

maintaining ecology and growth of the environment in an organized manner

but such problems are faced in all the metropolitan cities within the country.

The Chennai Municipal Corporation as well as the New Delhi Municipal

Corporation have already shown method and manner in which the problems

are attempted to be tackled and reasonable rate of success achieved

therefrom. Fortunately, in the present case, the master plan itself is not

changed as was done in New Delhi Municipal Corporation and further, fortunately, in the present case, the restrictions under Rule 9 of

G.O.Ms.No.901 as discussed in detail above, have saved the said basic

provision of regularization and penalization viz. Section 455-AA from the vice

of arbitrariness and unguided exercise of discretion.

We, therefore, think that the functional autonomy of local

self-government is not taken away just because the scheme of regularization

is proposed which will benefit public at large and each local self-government. So far as structural safety and stability is concerned, We have already dealt

with the said aspect in some detail and with the modifications as suggested

in this judgment, We are of the view that neither fire safety requirements nor

the structural safety requirements on any constructions is allowed to be

given a go by.

103. Learned counsel relied upon Kurian's case (7 supra), which is already

discussed above that the said case dealt with the case of exercise of power

of exemption without recommendation and is clearly not applicable. Similarly,

the proposition of Friends Colony's case

(4 supra) and Consumer Action Group's case (9 supra) relied upon by the

learned counsel is already dealt with and discussed as above.

104. So far as the submissions on the part of the party-in-person are

concerned, most of the said submissions are considered under various

heads as above. It is, however, to be noted that regularization and

penalization scheme is no premium on dishonest and unauthorized

construction activity witnessed in the city and other urban areas but is only a

scheme to ameliorate the acute shortage of housing felt by general public

and to offset the national waste, which could be the result of wholesale and massive demolitions required to be made by all the municipal authorities all

over the State leading to other related problems of rehabilitation of thousands

of families residing in the said objectionable buildings. The one time measure

envisaged under the impugned provisions and the rules, as discussed

above, is by itself stringent and not a wholesale licence in favour of the

unauthorized constructions and in the larger public interest several pre-

conditions are required to be met and exclusion clauses apart, as discussed

in detail above. The party-in-person, who is said to represent innocent

buyers of the said unauthorized constructions, as held above cannot be said

to be so innocent a buyer as is projected. But, however, as a policy, the State Government, felt it necessary to act in aid of large number of such

occupants of unauthorized constructions, the scheme was envisaged with the modifications proposed herein, therefore, according to us, is valid and

challenge to the impugned provisions and the rules except to the extent

indicated herein deserves to be answered in negative.

105. In this context one more aspect relating to Section 461(3) needs a

mention. The said section enacted by AP Act 6 of 2008 is not subject matter

of any challenge but the said aspect in the context becomes relevant and we

shall place our views on the subject.

The said provision envisages that, whoever, either himself or through any

other person undertakes or carries out any construction in contravention of

master plan or permission shall be punished with imprisonment for a term

which may extent to three years or with fine which may extend to 10% of the

value of the land. The purpose of the aforesaid provision is to enable the

local authority to prosecute such violators and provide a stringent punishment of imprisonment of a term, which may extend to three years.

However, the escape route provide for imposition of fine in lieu of punishment

of imprisonment, which may completely dilute the stringent deterrent

envisaged in the basis provision. The payment of 10% of the value of the

land is no deterrent against unauthorized constructions inasmuch as the

person, who takes up construction, would reap benefit of much more value

than the said 10%. The said escape route, which dilutes the deterrent effect

of the said provision, needs a serous re-look by the State Legislative. Even

if the State Legislature intends to provide a penalty of mandatory fine in lieu of imprisonment for such offence, such mandatory fine should be

commensurate and deterrent enough to ensure that violators do not get

away by paying a pittance of fine and thereby frustrate the provision of

prosecution for a municipal offence envisaged therein.

CONCLUSIONS:

106. In view of our conclusions on point No.1 and point No.2 above, the

provisions under the impugned amendment Act cannot be said to be unconstitutional or invalid. G.O.Ms.No.901 dated 31.12.2007, which was

issued under the said impugned provisions, also cannot be said to be

arbitrary except to the extent of part of clause (h) of Rule 9, which we have

struck down in Para 95 above and deletion of clause (i) of Rule 9 vide

G.O.Ms.No.112 dated 31.01.2008 has also been declared arbitrary and

unsustainable vide our conclusions in Para 97 above.

We have considered various sub-clauses (a) to (m) of Rule 9 and in

particular part of Rule 4(c) as struck down. We have also held in this

judgment that except to the extent indicated herein the rest of the Rules are sustainable and are neither arbitrary nor unconstitutional. Thus, the principle

of severability, to our mind, is necessary to be applied to severe the partial

invalidity of part of the provisions of Rules framed under G.O.Ms.No.901

dated 31.12.2007 to save the said GO from contravention of Constitutional

limitations.

107. By the aforesaid principles, Rule 4(c) under G.O.Ms.No.902 requiring

satisfaction of structural safety only with respect to buildings of height of

above 15 meters, however, does not stand to reason.

If the said Rule 4(c) is read down accordingly, the said requirement shall be

applicable to all buildings irrespective of height.

108. In conclusion, therefore, the provisions of Sections 452-A, 455-A and 455-AA are declared valid and within the competence of the State

Government. The rules under G.O.Ms.No.901 Municipal Administration and

Urban Development (M1) dated 31.12.2007 and G.O.Ms.No.112 Municipal

Administration and Urban Development (M1) dated 31.01.2008 are also

declared valid except to the extent of declaring Rule 4 (c) as applicable to all

buildings irrespective of height and part of Rule 9 (h) is struck down to

include all open spaces earmarked for any use in the master plan or zonal

development plan; further amendment IV of G.O.Ms.No.112 to the extent of

deleting Rule 9(i) of the Rules under G.O.Ms.No.901 is declared arbitrary and invalid and consequently, Rule 9(i) shall remain in operation as part of the scheme under G.O.Ms.No.901.

109. Before we part with this case, one other aspect is required to be dealt

with. During the hearing, we received suggestions including one from the

learned Advocate General that there should be effective monitoring of the

entire gamut of regularization and penalization and it was urged that this Court would take up the said monitoring so as to ensure that the malady

sought to be remedied does not recur at any time in future. We have given

our earnest consideration to the said aspect. We also felt that keeping in

view the pressure of work and demand on the time of this Court, the

periodical monitoring of work under the impugned scheme by this Court may

not be feasible and as such, we have evolved an alternative mechanism,

which we think should serve the purpose of monitoring the work under the

impugned scheme. It is evident from the Rules 1 to 10 of the Rules framed

under G.O.Ms.No.901 that it is only the applicant, who is involved in the entire process up to the issuance of occupancy certificate after completion of

entire process of regularization and penalization.

One of the grievances of some of the learned counsel for the petitioners was

that there is no mechanism where an objector to the said scheme could

ventilate his objections. Any objector including a neighbour of an offending

construction, undoubtedly, has locus and would be entitled to object to the

construction including objection from the point of view of ineligibility of a

particular construction from the provisions of the scheme itself. The

provisions of G.O.Ms.No.901 do not any way provide for such objector being heard either before or after such orders for regularization are issued in favour

of the application. Under Rule 11 if an applicant is aggrieved by an order

passed by the competent authority an appeal is provided to a committee,

which would be constituted by the Government under Rule 14. No such

appeal is, however, available to an objector. The said issue can be looked at

from two different alternatives: (i) a mechanism can be provided in the rule

itself where a right of appeal is conferred not only on an applicant aggrieved but also on any person, who is desirous of registering objections against the proposed action of the competent authority and till the said appeal is heard

and decided the orders of the competent authority passed ultimately under

Rule 10 would be declared provisional and subject to its confirmation by the

appellate authority and (ii) to leave it open for the objector to question the

decision of the competent authority or the appellate authority, as the case

may be, by approaching the common law Courts and to ventilate his

grievance accordingly.

110. In the scheme of things as it stands under the Rules no such locus or

hearing is provided to an objector and thereby he has no other remedy

except to approach common law Courts for appropriate relief. We have

already held above that all such regularizations and penalizations would not

affect the easementary or civil rights of any neighbour and as such, he would

be free to ventilate his grievance before the competent civil Court, if he so

desires. We are also of the further view that the Government may consider

amendment of Rules 11 and 14 so as to provide right of appeal to an objector or a third party and till such decision of the appellate authority the orders of

regularization or penalization including occupancy certificate issued under

Rule 10 would remain provisional and subject to confirmation of such

appellate authority. Under Rule 14 the State is required to constitute an

appellate committee for examining appeals under Rule 11. We feel that the

work of monitoring as well as serving as an appellate authority can well be

entrusted to the high level expert committee, which has submitted report I

and II to the Government on the very same subject. The said high level

expert committee comprised of (i) Former Commissioner & Director of Municipal Administration - Chairman, (ii) Director, Town & Country Planning

- Member, (iii) Professor, Architecture & Urban Planning, School of Planning

& Architecture, JNTU, Hyderabad - Member, (iv) Director (Planning),

HUDA, Hyderabad - Member, (v) Additional Director of Municipal

Administration Officer, C&DMA - Member, (vi) Officer on Special Duty, Municipal Administration & Urban Development - Member and (vii) Chief

City Planner, Greater Hyderabad Municipal Corporation - Member

Convenor. We are of view that the said committee should be further

constituted to serve as a Monitoring Committee to ensure compliance of the

provisions and rules relating to penalization and regularization and the said

committee would be required to submit report on the work done at every interval of six months to the Secretary to the Government, Municipal

Administration & Urban Development and on the basis of the report of the

monitoring committee appropriate remedial action shall be taken by the

Government within a reasonable time.

111. We are also of the view that the said monitoring committee may also

serve as an appellate authority as envisaged under Rule 14 for reviewing the

decisions of the competent authority, in the aforesaid capacity would also do

monitoring work envisaged herein. We hope and trust that the State

Government shall take appropriate prompt action in this respect, which

would substantially provide a forum to the objectors to ventilate their

grievances against the orders of the competent authority and would

sufficiently safeguard the object, purpose and the scheme of regularization

and penalization envisaged by the Government.

Subject to the above, all the writ petitions are disposed of accordingly.

However, WP.No.4409 of 2006 and WP.Nos.7542, 542, 17859, 16623,

23494 and 16025 of 2008 are deleted from this batch to be heard separately

by an appropriate bench. There shall be no order as to costs.

______________ V. ESWARAIAH, J

_____________________ VILAS V. AFZULPURKAR, J June 8, 2009 DSK [1] 2002 4 ALD 2003 (DB) [2] 1998 6 ALT 540 [3] 2003 (3) ALD 553 [4] (2004) 8 SCC 733 [5] (2006) 3 SCC 399 [6] (1974) 2 SCC 506 = AIR 1974 SC 2177 [7] AIR 2001 SC 1409 [8] 2007 (2) ALD 533 (DB) [9] AIR 2000 SC 3060 = (2000) 7 SCC 425 [10] AIR 1997 SC 1125 [11] AIR 1964 SC 1687 [12] AIR 1978 SC 597 [13] AIR 1987 SC 71 [14] AIR 1991 SC 1117 [15] 1983 (1) ALT 78 NRC [16] 2003 (3) ALD 195 [17] 2005 (4) ALT 252 [18] AIR 1967 SC 1269 [19] AIR 2007 SC 861 [20] (2005) 4 SCC 99 [21] (2007) 2 SCC 468 [22] AIR 1954 SC 224 [23] (1989) 4 SCC 683 [24] AIR 2008 SC 1640 [25] (1995) 6 SCC 127 [26] AIR 2005 RAJASTHAN 82 [27] AIR 1982 SC 149 [28] AIR 2004 SC 1295 [29] AIR 1958 SC 538 [30] (2006) 8 SCC 399 [31] AIR 1957 SC 628 [32] (2008) 5 SCC 287 [33] (2003) 10 SCC 533 [34] AIR 1992 SC 1033 [35] AIR 1974 SC 555