Latchupatni Param Naidu, vs State Of Andhra Pradesh,
2022 Latest Caselaw 4417 AP

                 THE HON'BLE SRI JUSTICE D. RAMESH
                       WRIT PETITION NO.1066 of 2022
ORDER:-

       This petition under Article 226 of the Constitution of India is filed

seeking to declare the action of the respondents in rejecting the

application of the petitioner filed for change of classification of his land in

Sy.No.2/2 and Sy.No.2/3 in Mudasarlova Village, Visakhapatnam Rural

and for deletion of the property from the prohibited list of lands as illegal.

2. Heard both the learned counsel appearing for the petitioner and the

learned Government Pleader appearing for the respondents.

3. Today, when the case is taken up, the learned counsel for the

petitioner submitted that the issue is squarely covered by the judgment of

the learned Single Judge of this High Court in W.P.No. 994 of 2022 dated

13.7.2022, wherein the learned Single Judge of this High Court while

setting aside the rejection orders impugned therein, gave liberty to the

petitioner to make a separate application, under section VI-A, to the

concerned Tahsildar, through online along with all relevant documents,

which he is relying for mutation of his name and for grant of Pattadar

Pass Book, within two weeks and the 4th respondent therein was directed

to consider the same, taking into consideration the material filed along

with the application and pass appropriate orders within four weeks

thereafter and communicate the same to the petitioner. Further, the

petitioner was given liberty to make an application, to the District

Collector/2nd respondent, along with relevant documents, for deletion of

the subject property from the prohibitory list and on such application, the

District Collector/2nd respondent was directed to pass appropriate orders

within two months thereafter. Therefore, requested to dispose of this Writ

Petition also under similar lines.

4. Recording the submissions of the learned Counsel for

the petitioner, this Writ Petition is also disposed of in terms of the orders

passed in W.P.No. 994 of 2022 dated 13.7.2022, giving liberty to the

petitioner to make a separate application, under section VI-A, to the

Tahsildar, Visakhapatnam Rural, Visakhapatnam, through online along

with all relevant documents, within two weeks from today and the 4th

respondent thereupon, is directed to consider the same, taking into

consideration the material filed along with the application and pass

appropriate orders within four weeks thereafter and communicate the

same to the petitioner. Further, the petitioner is given liberty to make an

application, to the District Collector, Visakhapatnam/2nd respondent, along

with relevant documents, for deletion of the subject property from the

prohibitory list and on such application, the District Collector,

Visakhapatnam/2nd respondent is directed to pass appropriate orders

within two months thereafter.

5. With the above directions, the Writ Petition is disposed of.

4. Consequently miscellaneous applications pending, if any in the Writ Petition, shall also stand closed.

__________ D.RAMESH,J Date: 22.7.2022 PA.

THE HON'BLE SRI JUSTICE D.RAMESH

WRIT PETITION No.1066 of 2022

Date : 22-07-2022

PA.

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No:W.P.No.1066 of 2022

PROCEEDING SHEET

SL.

      DATE         ORDER                                           OFFIC
NO.
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                                                                   NOTE
01.   22.07.2022   DR, J




                           Writ Petition is disposed of. (VSO)




                                                         _______


                                                         DR,J


                   PA.
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