KOPISETTI SATYANARAYANA Vs. PIDIMGOYYA GRAM PANCHAYAT

JUDGEMENT

(1.) THIS writ petition is filed for a mandamus to declare the action of the respondents in insisting on No Objection Certificate from the Tahsildar as a condition for sanctioning the plan in respect of Plot No.141, RS No.616/12 of Satyanarayanapuram Village, Pidimgoyya Gram Panchayat, Rajahmundry Rural, East Godavari District, as illegal and arbitrary.

(2.) I have heard Sri P.R.K. Amarendra Kumar, learned Counsel for the petitioner and Sri G. Elisha, learned Standing Counsel for respondent No. 1.

(3.) AT the hearing, Sri G. Elisha, learned Counsel is unable to derive support from any provision of law under which the respondent can insist on production of No Objection Certificate by the revenue authorities. While dealing with a similar position, pertaining to Municipal Corporation of Hyderabad, this Court in Hyderabad Potteries Private Limited v. Collector, Hyderabad, 2001 (3) ALD 600, held as under: