Wednesday, 29, Apr, 2026
 
 
 
Expand O P Jindal Global University
 

High Court orders status quo on Actor Prabhas’ land


Prabhas
02 May 2020
Categories: Latest News

On Friday, a division bench of Telangana High Court directed the State government to maintain status quo in a land dispute pertaining to actor Prabhas.

The plot in question is spread over 2,083 square yards and is in Raidurg, Serilingampally mandal which has a structure on it. This should not be demolished, the bench has instructed.

However, the possession of the property should not be with the plaintiff (Prabhas) either, said the bench.

The bench of Chief Justice Raghvendra Singh Chauhan and Justice P Naveen Rao passed this order in an appeal filed by the Telangana government against the order dated March 31, 2020 of the XV Additional district and sessions judge at Kukatpally in Ranga Reddy district which had granted ad interim injunction in favour of Prabhas.

This prevented government authorities from interfering with the possession of the property.

Source Link

 



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter