Andhra Pradesh High Court - Amravati
Durga Prasad Chaturvedula, vs Visakhapatnam Urban Development ... on 6 February, 2025
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P.No.30999 of 2017.
PROCEEDING SHEET
Sl.No DATE OFFICE
ORDER
NOTE
12. 06.02.2025 VS, J Heard learned counsel for the petitioners. Learned counsel for the petitioners argued that the memo issued by the Government on 29.11.2016 is contrary to G.O. Ms.No.301, dated 11.04.2008 which in fact is an amendment to rule 10(b) of A.P. Regulation of unapproved and illegal layout rules, 2007 which says that in case of plots either with construction or vacant in an unapproved layout, the open space charges shall be collected based on the land value prevailing as on the date of registration of such plot. But, however, in pursuance of the said memo dated 29.11.2016, the respondents are calculating on the prevailing basic value instead of the land value prevailing as on the date of registration of such plot.
However, at request of learned Standing Counsel, for obtaining instructions on the current issue, post the matter after one (1) week.
_____ VS, J GSS