In a huge setback to the state govt’s plan to build a new Assembly complex, the Telangana HC on Monday set aside the state’s June 18 cabinet decision to raze the 150-year-old Irrum Manzil situated near the busy Panjagutta area in the city. The state was planning to raise a legislature complex here to house its Assembly, Legislative Council & residential quarters for speaker, deputy speaker & council chairman.
“While it is important to plan for the future, it is equally important to protect, preserve & promote the past,” the bench said while hearing a batch of public interest petitions filed by Deccan Archaeological & Cultural Research Institute, Dr Mir Asghar Hussain, journalist Pasham Yadagiri of ‘Zindabad Hyderabad’, professor P L Visweshwar Rao & a few others.
In its 110-page judgment, the bench said that a bare perusal of facts revealed that the state had ignored essential provisions of the law while taking the decision.
State ignored regulations, says court
The bench also said that the govt overlooked the fact that under the Master Plan, 2010, certain areas of Hyderabad have been declared as Special Reservation Zones. These Special Reservation Zones incorporate “heritage buildings & heritage sites”.
“The govt has ignored the scope & ambit of the Hyderabad Metropolitan Development Authority (HMDA) Act. Under Section 18 of this Act, the power to develop the land is bestowed only on Hyderabad Metropolitan Development Authority (HMDA) whose permission is essential even to modify the heritage structures. For change of land use too there is a special procedure under section 19 of the Hyderabad Metropolitan Development Authority (HMDA) Act,” the bench said, pointing out that the state had violated this norm too in respect of Irrum Manzil.
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