KOTHAVALASALNFRAVENTURESPVT. LTD., Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is challenging the actions of the respondents in classifying the land of the petitioner as Brown Zone (Hills) in the final and sanctioned Master Plan 2041. Accordingly, GOMs.No. 136, dtd. 8/11/2021 is issued by classifying the vacant and plain lands admeasuring Ac. 15.00 in Sy. No.162, Ac.09.51 cents in Sy. No.164 in Chinnipalem Village, Kothavalasa Mandal, Vizianagaram District as Brown Zone. The petitioner is seeking a direction to set aside the final and sanctioned Master Plan 2041 and the GO to the extent of the subject property and further direction to the respondent authorities to correct the classification of the subject lands as residential zone.

(2.) The learned counsel for the petitioner submits that the petitioner is the absolute owner and possessor of vacant and non-agricultural land measuring Ac. 15.00 in Sy. No. 162 and Ac. 9.51 cents in Sy. No. 164 in Chinnipalem Village, Kothavalasa Mandal, Vizianagaram District. It is submitted that the 2nd respondent issued a public notice on 16/6/2021 under Sec. 12(1) of the Andhra Pradesh Metropolitan Region and Urban Development Authority Act, 2016. By virtue of the said notification, the 2nd respondent called for objections and suggestions regarding the Map depicting various land uses. The petitioner submitted various objections and suggestions, which were received by the respondents on 23/7/2021.

(3.) The petitioner is primarily concerned with the inclusion of the petitioner's lands in the Brown Zone (Hills). It was submitted that there are no hills in the said area earmarked as Brown Zone and as such sought the deletion of Brown Zone in the draft master plan in 2041.