RAVURI LINGA REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) The petitioner filed W.P.No.17278 of 2022 due to the 4 th respondent's refusal to grant permission for converting agricultural land into non-agricultural land. While the said writ petition is still pending, it appears that the 4th respondent-the Revenue Divisional Officer, Ongole, issued conversion proceedings (D.Dis.No.C/12/2023) on 3/1/2023, allowing the conversion of Ac.1.42 cents of agricultural land covered by Sy.No.136/4B to non-agricultural land.

(3.) Following these proceedings, the petitioner settled the land in favor of family members through registered settlement deeds dtd. 6/1/2023. Subsequently, part of the converted land was sold to third parties, who then constructed residential houses after obtaining building permissions from the Municipal Corporation.