Kothagattu Sathava vs The State Of Telangana And 4 Others
2021 Latest Caselaw 4360 Tel

  THE HON'BLE CHIEF JUSTICE SATISH CHANDRA SHARMA

                                AND

      THE HON'BLE SRI JUSTICE N. TUKARAMJI


              WRIT APPEAL No.537 of 2020


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



     The present Writ Appeal is arising out of the order

dt.14.09.2020 passed by the learned single Judge in Writ

Petition No.12230 of 2020.


     The facts of the case reveal that the petitioner came

up before this Court being aggrieved by mutation in the

Revenue Records in respect of land owned and possessed

by the petitioner.


     The learned single Judge has dismissed the Writ

Petition No.12230 of 2020 with liberty to avail the

alternative remedy.


     The enactment which is in force viz., the Telangana

Rights in Land and Pattadar Pass Books Act, 2020, does

not provide for any remedy of appeal and therefore the

Writ Petition No.12230 of 2020 could not have been

dismissed on the ground of alternative remedy in spite of

service of notice.
                                 ::2::
                                                             HCJ & NTR,J
                                                            wa_537_2020



       There   is    no   representation      on   behalf    of    the

respondents.        Therefore, the matter was heard in the

absence of counsel for respondents.

Resultantly, the Writ Appeal is allowed. The

impugned order passed by the learned single Judge is set

aside.

The matter is remitted back to the learned single

Judge to decide it on merits. Office is directed to list the

Writ Petition before the learned Single Judge on

28.12.2021 on which date the parties shall appear before

the learned Single Judge.

No order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

___________________ N. TUKARAMJI, J

Date : 15.12.2021 Ndr