HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE No.W.P.No.11756 of 2022
PROCEEDING SHEET
Sl.No DATE Office
ORDER
Note 1 04.05.2022 RRR, J The petitioner had approached this Court with the complaint that the respondents are seeking to convert athe drainage channel and tank bund, spread over in an extent of Ac.1.36 cents of land in Sy.No.234/1B, Ac.0.62 cents in Sy.No.238/2 and Ac.0.34 cents in Sy.No.238/3 of Chodavaram Village, Nagayalanka Mandal, Krishna District, into house sites and the same is impermissible. The petitioner relies upon a judgment of a learned Single Judge of this Court dated 18.08.2021 in W.P.No.16274 of 2021 to contend that such usage of land is not permissible as long as the classification of the land remains as water channel and tank bund.
The learned Government Pleader has produced written instructions given by the Tahsildar Nagayalanka Mandal. In these instructions, it has been stated that steps are being taken to convert the classification of land from Drainage channel and tank bund to AWD Lands.
In view of the fact that classification of the land remains as water channel and tank bunds, there shall be an interim direction as prayed for, up to 30.06.2022.
Post on 22.06.2022.
_________ RRR, J Js.