Telangana High Court
M/S. Platinum Proprerties Ltd. vs The Government Of Andhra Pradesh on 23 August, 2024
THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
AND
THE HON'BLE SRI JUSTICE J. SREENIVAS RAO
WRIT PETITION No.9646 of 2011
ORDER:
(per the Hon'ble the Chief Justice Alok Aradhe) Mr. Deepak Bhattacharjee, learned Senior Counsel appears for the petitioner.
Ms. D. Madhavi, learned Standing Counsel for Hyderabad Metropolitan Development Authority appears for respondent No.2.
2. In this Writ Petition, the petitioner has prayed for the following relief:
"......in the nature of writ of mandamus declaring the order of Respondent No.2 in issuing the letter with Reference No.11779/MP2/Plg/H/2005 dated 30.03.2011 directing the petitioner to submit the conversion certificate from the Revenue Divisional Officer, Ranga Reddy East, Ranga Reddy District/Competent Authority for non agricultural purpose as per the Andhra Pradesh Agricultural Land (Conversion for non-agricultural purpose) Act and Rules 2006 is arbitrary, illegal, violative of the fundamental rights under Article 14 and 19(1)(g) of the Constitution of India, violative of Constitutional Guarantee under Article 300-A of the Constitution of India, hit by doctrine of promissory estoppels and quash the same."
2 CJ & JSR, J W.P.No.9646 of 2011
3. Learned counsel for the parties jointly submit that the issue involved in this Writ Petition is squarely covered by the common judgment dated 28.08.2015 passed in Writ Appeal No.702 of 2010 and batch.
4. It is also pertinent to mention that in pursuance of an interim order dated 11.04.2011 passed by the learned Single Judge of erstwhile High Court of Andhra Pradesh, the layout has already been approved.
5. Therefore, no further orders are required to be passed in the Writ Petition.
6. Accordingly, the Writ Petition is disposed of.
Miscellaneous applications, if any pending, shall stand closed. There shall be no order as to costs.
___________________ ALOK ARADHE, CJ ____________________ J. SREENIVAS RAO, J 23rd AUGUST, 2024.
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