Pallapu Pedda Koataiah vs The State Of Telangana
2021 Latest Caselaw 4143 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                      AND
           THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                    WRIT APPEAL No.359 of 2019
JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


        The present writ appeal is arising out of the order dated

18.03.2019

passed by the learned Single Judge in W.P.No.5483 of

2019.

The learned Single Judge has dismissed the writ petition on

the ground that there is a remedy provided under the Andhra

Pradesh Scheduled Areas Land Transfer Rules, 1969, to prefer an

appeal before the Agent to Government against the order of the

Special Deputy Collector.

Learned counsel for the appellant has made a prayer before

this court that for a period of four weeks, interim protection be

granted and the appellant be granted liberty to prefer an appeal.

Resultantly, without adverting to the merits of the case, the

present writ appeal stands disposed of with a liberty to the

appellant to prefer an appeal in accordance with law. However, for

a period of four weeks, no coercive action shall be taken against

the appellant.

Miscellaneous petitions pending, if any, shall stand closed.

There shall be no order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ B. VIJAYSEN REDDY, J 03.12.2021 JSU