Pasumarthi Veera Raghavulu vs The Joint Collector

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                     AND
         THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY



                          W.A.No.863 of 2019


JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


      Learned counsel for the appellant has drawn the attention of

this court towards paragraph 5 of the impugned judgment.                  His

contention is that the finding arrived at by the learned Single

Judge is erroneous. In S.A.No.323 of 2001, the order of status quo

was granted on 27.04.2001 and on 27.04.2001, it was the name of

the appellant/writ petitioner which was in existence in the revenue

records. Learned counsel prays for withdrawal of the present writ

appeal with liberty to file a review petition.

      As the contention of the learned counsel for the appellant is

that erroneous finding of fact has been arrived at by the learned

Single Judge, the writ appeal stands disposed of with liberty to the

appellant/writ petitioner to file a review petition.

      The miscellaneous applications pending in this writ appeal,

if any, shall stand closed.


                                          ___________________________
                                             SATISH CHANDRA SHARMA, CJ




                                          ___________________________
                                                A.RAJASHEKER REDDY, J
27.10.2021

JSU