MANDI ROJASHRI Vs. UNION OF INDIA

JUDGEMENT

(1.) The above writ petition is filed impugning the endorsement computer No.7998 dtd. 9/10/2023 issued by respondent No.3, rejecting to issue "No Objection", as illegal, arbitrary and violative of Articles 14, 19 (1)(g), 21 and 300-A of the Constitution of India.

(2.) The facts, in brief in the affidavit, are that respondent No.9 is the owner of Ac.00-79 cents in survey No.87/2B, Padmapuram Village, Araku Valley, Alluri Seetha Ramaraju District (hereinafter referred to as "lessor"). The lessor leased out the subject property to the petitioner (hereinafter referred to as "lessee"), under registered document bearing No.29 / 2013 dtd. 18/11/2013 for 28 years, two months. The petitioner has been doing agricultural activities since 2013 and thereafter in 2022, the petitioner applied for conversation of land from agriculture to commercial purposes, under the Andhra Pradesh Land Conversion Act, 2006. The permission was accorded.

(3.) Heard Ms. Kota Krishna Deepthi, learned counsel for the petitioner, Smt. M. Uma Devi, learned counsel for respondent No.1 and Sri Bhagath Singh, learned Assistant Government Pleader for Revenue for respondents 2 to 6. Though Sri N.A. Akbar, learned counsel filed vakalat for respondent No.9, there is no representation for respondent No.9.