Andhra Pradesh High Court - Amravati
Pinninti Ramesh Naidu vs The State Of Andhra Pradesh on 1 September, 2023
HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI
MAIN CASE NO: WRIT PETITION No.20045 of 2023
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
03 01.09.2023 RC, J:
W.P.No.20045 of 2023
Post on 22.09.2023 for filing counters.
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RC, J
I.A.No.1 of 2023
The learned counsel for the petitioner
submitted that the authorities are insisting to
obtain No Objection certificate from the
Tahsildar or Land Conversion Certificate for
sanction of the building permission for
construction of house. The learned counsel
for the petitioner has further contended that
the subject layout has been laid prior to
2016 and as per the Rules that were in
vogue, the authorities have no right to insist
for either No Objection Certificate or land
Conversion Certificate. Further, in similar set
of facts, this Court, vide orders dated
11.03.2022 passed in I.A.No.1 of 2022 in
Writ Petition No.5757 of 2022, granted
interim orders and prayed to pass similar
orders.
2
Taking into consideration the
submissions made by the learned counsel for
the petitioner and also the orders passed in
the writ petition referred to above, this Court
is inclined to pass the following interim
order:
"there shall be an interim direction to the
3rd respondent to consider the application
submitted by the petitioner seeking building permission for construction of house in Plot Nos.17,18 and 28 situated in Sy.No.101-1A4 of Chintalavalasa Village, Denkada Mandal, Vizianagaram District, without insisting for Land Conversion Certificate or No Objection Certificate from the Tahsildar, if the petitioner fulfils all the other conditions within a period of three (03) weeks from today.
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