LexThe Telangana Government Property (Preservation, Protection and Resumption) Act, 2007.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA GOVERNMENT PROPERTY (PRESERVATION,
PROTECTION AND RESUMPTION) ACT, 2007.
(ACT NO. 11 OF 2007)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Annulment of certain transactions.
3. Payment of compensation.
4. Overriding effect.
5. Repeal of Ordinance.
SCHEDULE - I.
SCHEDULE - II.
THE TELANGANA GOVERNMENT PROPERTY
(PRESERVATION, PROTECTION AND RESUMPTION)
ACT, 2007.1
ACT No.11 OF 2007.
1. (1) This Act may be called the 2Telangana Government
Property (Preservation, Protection and Resumption) Act,
2007.
(2) It extends to the whole of the State of 2Telangana.
(3) It shall be deemed to have come into force with
effect on and from the 20th November, 2006.
2. With effect from the date of coming into force of this
Act, the following consequences shall follow:-
(a) the transactions as enumerated in Schedule -I and
any instrument including a deed of sale, memorandum of
understanding and agreement relating to property
enumerated in Schedule -II entered into by or on behalf of
the State of Andhra Pradesh in exercise o f its executive
power and which have the effect of transferring or agreeing
to transfer by way of sale, lease or otherwise, the State
ownership or interest therein to any private party shall stand
annulled and be deemed to be void from the date on which
they were entered into or executed as being
unconscionable and not in public interest;
1. The Andhra Pradesh Government Property (Preservation, Protection
and Resumption) Act, 2007 received the assent of the President on the
26th March, 2007. The said Act in force in the combined State, as on
02.06.2014, has been adapted to the State of Telangana, under section
101 of the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of
2014) vide. the Telangana Adaptation of Laws Order, 2016, issued in
G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Short title, extent
and
commencement.
Annulment of
certain
transactions.
2 [Act No.11 of 2007]
(b) any arbitration clause forming part of any
agreement being a part of such instrument as is referred to
in clause (a) shall also stand annulled and be deemed to be
void from its inception;
(c) possession over property enumerated in Schedule -
II shall forthwith stand resumed and restored to the
Government of 3Telangana;
(d) all rights and liabilities arising out of or incidental to
the said transaction or instrument shall cease and determine
except for payment of compensation as provided by
section 3.
3. (1) Consequent upon the annulment of transactions
and instruments under section 2, the transferee shall be
entitled to be paid a reasonable compensation by the
Government of 3Telangana.
(2) The amount of considerat ion recited in any
instrument enumerated in Schedule I with interest calculated
at the rate of 12% per annum shall be deemed to be the
reasonable compensation within the meaning of
sub-section (1).
4. The provisions of this Act shall be given effect to
notwithstanding anything conta ined in any instrument or
enactment for the time being in force.
5. The Andhra Pradesh Government Property
(Preservation, Protection and Resumption) Ordinance , 2006
is hereby repealed.
3. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Payment of
compensation.
Overriding effect.
Repeal of
Ordinance No.12
of 2006.
[Act No.11 of 2007] 3
SCHEDULE - I
(See section 2)
Transactions of property entered into by State of
Andhra Pradesh annulled hereby:-
1. Memorandum of Understanding entered into on
August 9, 2003 between Government of Andhra Pradesh
represented by Miss Chandana Khan, Principal Secretary to
Government of Andhra Pradesh for Sports, Youth Affairs,
Tourism and Cultural Affairs.
And
IMG Academies Bh aratha Private Limited, a compan y
incorporated under the provisions of the Companies Act,
1956 claiming to be 100% subsidiary of IMG Academies
East Limited and a part of IMG World Wide with headquarter
located in Florida, USA represented by Mr.Andrew J.Krieger,
Chairman, IMGB.
2. Deed of Sale executed on February 10, 2004 and
registered on the same day between the Government of
Andhra Pradesh represented by Vic e-Chairman and
Managing Director, Sports Authority of Andhra Pradesh and
M/s.IMG Academies Bharatha Pvt. Ltd., in respect of 400
acres of land in Survey No. 25 situate at Kancha Gachibowli
village, Serilingampally Mandal, Rangareddy District more
specifically described in Schedule of Property forming part
of the sale deed.
3. Agreement to sell in respect of 450 acre s of land
situate in Survey No. 99/1 of Mamidipally village,
Rangareddy District near new International Airport.
4 [Act No.11 of 2007]
4. Agreement to sell one to f ive acres of land in the
area on the main road from Banjara Hills, Hyderabad to
Shilparamam, Madhapur, Rangareddy District.
5. Agreement to lease with right to purchase the land
and buildings and equipments comprised in stadia and
agreement to manage and utilize SAAP facilities and share
revenues.
[Act No.11 of 2007] 5
SCHEDULE - II
(See section 2)
Description of property transferred or agreed to be
transferred through transactions annulled hereby:-
1. 400 acres of land in Survey No .25 situate at Kancha
Gachibowli Village, Serilingampally Mandal, Ranga Reddy
District.
2. 450 acres of land in Survey No. 99/1 of Mamidipally
village, Ranga Reddy District, near new International Airport.
3. Stadia situate in the city of Hyderabad which
include GMC Balayogi Sports Com plex, Gachibowli, Indoor
stadium Gachibowli, Acquatics Stadium Gachibowli, KVB
Reddy Indoor Stadium , Yousufguda, Hockey Stadium
Gachibowli, Indoor Stadium Saroornagar, SAAP Veldrome
Osmania University, L.B. Stadium Tennis Complex and
Indoor Stadium, Shooti ng Ran ge, University of Hyderabad
etc.
4. One to five acres of land in the area on main road
from Banjara Hills, Hyderabad to Shilparamam, Madhapur,
Ranga Reddy District.
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