Smt. Appala Akula Chandramma vs The State Of Telangana
2021 Latest Caselaw 235 Tel

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                   WRIT APPEAL No. 102 OF 2018

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.    The present writ appeal is directed against an interim order

dated 13.12.2017 passed by the learned Single Judge on a

miscellaneous application, registered as W.P.M.P.No.47879 of 2017,

moved by the respondents No.6 and 7/writ petitioners in

W.P.No.38572 of 2017.

2. By the interim order, the learned single Judge has suspended

the proceedings taken out by the respondent No.4/Tahsildar, Ramagiri

Mandal, Peddapally District and has directed him to mutate the names

of the respondents No.6 and 7/writ petitioners in the revenue records

on the basis of the order dated 30.10.2015, passed in

SOP.No.293 of 2012, within a fixed timeline.

3. It is the stand of the appellant that by virtue of the interim

order, the learned single Judge has actually allowed the writ petition

itself which is still pending adjudication.

4. Learned counsel for the respondents No.6 and 7/writ petitioners

states that while the appellant has been in a tearing hurry to approach

this court by filing an appeal, she has not taken any steps so far to file

a counter affidavit and as a result, the writ petition is still pending

adjudication.

5. It is deemed appropriate to dispose of the present appeal with

directions to the appellant to file a counter affidavit in the pending

writ petition within four weeks with a copy to learned counsel for the

respondents No.6 and 7/writ petitioners, who may file rejoinders, if

any, within four weeks thereafter. The impugned order dated

13.12.2017 being only interim in nature, the learned Single Judge is

requested to decide the matter after examining the stand of both sides,

preferably within three months from the date pleadings are completed

in the writ petition.

6. The present appeal is accordingly disposed of along with the

pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

02.02.2021 JSU