ARUNACHALA LOGISTICS PVT. LTD. Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal is preferred aggrieved by the order passed in W.P.No.15026 of 2021 dtd. 29/7/2022 of the learned Single Judge in dismissing the writ petition.

(2.) The Appellant is the writ petitioner. The writ petition has been filed to issue a Writ of Mandamus declaring the order bearing Lr.No.1/C20/ 22171/2018/234, E-office No.226495, dtd. 13/3/2021, issued by Respondent Nos.2 and 3 as unjust, arbitrary and untenable and consequently prayed to set aside the same.

(3.) The case of the writ petitioner (company) is that it purchased agricultural land admeasuring Ac.1-10.6 guntas in Survey No.169(part) and Ac.0-02.4 guntas of land in Survey Nos.165, 166 and 167 (part), totally admeasuring Ac.1.13 guntas in Survey Nos.165, 166 and 167 (part) and 169(part) of Kondapur Village, Serilingampally Mandal, Ranga Reddy District, vide registered sale deed dtd. 10/2/2016 Document No.1601/2016. Petitioner claims to be in possession of the subject land from the date of purchase. It is the further case of the petitioner that the land was converted from agricultural use to non-agricultural use by obtaining necessary permissions from the competent authorities and got the schedule property demarcated and mutated in the revenue records and obtained feasibility certificate from HMWSSB dtd. 7/8/2018 and electricity connection in the year 2016.