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Telangana High Court
M/S. Aditya Constructions,Karimnagar vs The State Of A.P.,M.A.,Hyd.,And 2 Otrs on 10 April, 2026
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
MONDAY, THE THIRTIETH DAY OF DECEMBER
TWO THOUSAND AND THIRTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE NOOTY RAMAMOHANA RAO
WP .NO:38515 of 2013
Between:
M/s. Aditya Constructions, Rep. by it's Managing Partner Sri. Gunda
Mahesh, Sio. Kailasam, Aged:43 years, Occu: Business, R/o. H. No.
3-5-10, Osman Pura, Karimnagar, A.P
..... Petitioner
AND
1 The State of Andhra Pradesh, Rep. by its Principal Secretary,
Municipal
Administration & Urban Development Department, Secretariat,
Hyderabad,
A.P
2 The Municipal Corporation of Karimnagar, Rep. by its
Commissioner,
Karimnagar Dist: Karimnagar, A.P
3 The Director of Town and Country Planning, Govt. of AP, Maithri
Vihar,
2nd Floor, Ameerpet, Hyderabad, A.P
.....Respondents
Petition under Article 226 of the Constitution of India,
praying that in the circumstances stated in the affidavit filed herein,
the High Court may be pleased to issue a writ, direction or order more
particularly one in the nature of writ of MANDAMUS under Article 226
of Constitution of India declaring the action of the respondents in
insisting upon to produce the Land Conversion Certificate (LCC)
through their letters dated 11.12.2013 and 23.12.2013, though the
subject land was earmarked for residential purpose in the master
plan prepared by the 3rd respondent as approved by the 1st
respondent even after regularization of layout after receiving
necessary fee as arbitrary, illegal, unlawful and without jurisdiction
and wholly unsustainable in law and consequently direct the
respondents to issue building permission proceedings for
construction of the residential building in the subject land to an extent
of 2025 Sq. meters (2420.75 Sq. Yds) in Sy. No. 1333/A, B, C & D
situated at Vavilalapally (Bank Colony), Karimnagar town as per the
plan submitted by the writ petitioner without insisting upon production
of Land Conversion Certificate (LCC) in the interest of justice.
The petition coming on for hearing, upon perusing the
Petition and the affidavit filed herein and upon hearing the arguments
of Sri Venkat Reddy Donthi Reddy, Advocate for the Petitioner and of
G.P. for Municipal Admn., for the Respondents No. 1 & 3, and of Sri
R.A. Chary, Standing Counsel for the Respondent No.2, the Court
made the following.
ORDER:
"If the land in question is falling within the Approved Master
Plan for Karimnagar City and if it is not agricultural land, the
respondents shall not insist for submission of the land
conversion certificate."
ASSISTANT REGISTRAR
//TRUE COPY//
For ASSISTANT REGISTRAR
To
1 The Principal Secretary, Municipal Administration & Urban
Development
Department, State of Andhra Pradesh, Secretariat, Hyderabad,
A.P
2 The Municipal Corporation of Karimnagar, Rep. by its
Commissioner,
Karimnagar Dist: Karimnagar, A.P
3 The Director of Town and Country Planning, Govt. of AP, Maithri
Vihar,
2nd Floor, Ameerpet, Hyderabad, A.P (Addressees 1 to 3 BY
RPAD)
4. Two CCs to G.P. for Municipal Admn., High Court of A.P.,
Hyderabad (OUT)
5. One CC to Sri Venkat Reddy Donthi Reddy, Advocate (OPUC)
6. one Spare Copy
HIGH COURT
AB
DRAFTED ON 3-1-2014
NRRJ
DATE: 30-12-2013
ORDER
WP. NO. 38515 OF 2013
DIRECTION
