Goli Sammaiah And 4 Others vs The State Of Telangana And 4 Others
2021 Latest Caselaw 4075 Tel

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


                   WRIT APPEAL No.842 of 2019


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


      The present writ appeal is arising out of the order

dated 24.09.2019 passed by the learned Single Judge in

W.P.No.18870 of 2019.

      The facts of the case reveal that the writ petition

was preferred by the respondent No.6 herein stating that

the revenue authorities are not mutating her name. In

the writ petition, the appellants herein were not

impleaded as the respondents, even though there is a

civil suit pending between the appellants and the

respondent No.6. The learned Single Judge has directed

the Tahsildar to take action on the writ petitioner's

application for issuance of pattadar pass books and title

deeds.

In the considered opinion of this Court, in all

fairness, the present appellants should have been

impleaded as the respondents and therefore, the order

passed by the learned Single Judge is hereby set aside.

The appellants are permitted to file an application for

impleadment before the learned Single Judge and the

learned Single Judge is requested to hear the present

appellants as well as the respondent No.6 while passing a

fresh order in the matter.

Office is directed to list W.P.No.18870 of 2019

before the learned Single Judge having roster on

27.12.2021.

With the aforesaid, the writ appeal stands disposed

of. The miscellaneous applications pending in this writ

appeal, if any, shall stand closed. There shall be no

order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ N. TUKARAMJI, J 01.12.2021 vs