P.Keshava Reddy vs The State Of Telangana And 5 Others
2021 Latest Caselaw 4069 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                             AND
              THE HON'BLE SRI JUSTICE N. TUKARAMJI

                               W.A.No.890 of 2019


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



        The present writ appeal is arising out of the order dated

14.10.2019

passed by the learned Single Judge in W.P.No.22035 of

2019.

The learned Single Judge has directed the Tahsildar to carry

out survey/demarcation and the same has already been done. At

this stage, learned counsel for the appellant has informed this

court that the appellant has filed a writ petition i.e., W.P.No.4256

of 2020, challenging the survey carried out by the Tahsildar.

In the light of the aforesaid fact that the survey has already

been carried out and a subsequent writ petition has been filed, no

further orders are required to be passed in the present writ appeal.

The writ appeal stands disposed of. It is made clear that the

observations made by the learned Single Judge or by this court will

not come in the way of the rights of the parties in respect of

pending litigation.

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