THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND
THE HON'BLE SRI JUSTICE N. TUKARAMJI
W.A.No.887 of 2019
JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)
The present writ appeal is arising out of the order dated
14.09.2018 passed by the learned Single Judge in
W.P.No.33032 of 2018.
The undisputed facts of the case reveal that respondent
No.1/writ petitioner came up before this court stating that he has submitted an application to conduct survey and demarcation on 24.01.2018 before the Revenue Divisional Officer, Ranga Reddy District, and the same was not being decided.
Learned Government Advocate has, before the learned Single Judge, stated categorically that in case the application is still pending, the same shall be decided in accordance with law.
Now, learned counsel for the appellants has stated before this court that the appellants are also having interest in respect of the same property.
Resultantly, the present appellants are also permitted to file appropriate objections before the Revenue Divisional Officer, Ranga Reddy District, before whom the matter is pending and the Revenue Divisional Officer shall proceed in 2 accordance with law, after hearing the present appellants also.
With the aforesaid, the writ appeal stands disposed of. Pending miscellaneous applications, if any, shall stand closed. There shall be no order as to costs.
___________________________ SATISH CHANDRA SHARMA, CJ _______________________ N. TUKARAMJI, J 01.12.2021 JSU