R.Yadagiri vs The State Of Telangana And 3 Others
2021 Latest Caselaw 501 Tel

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


                        WRIT APPEAL No.76 of 2020

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


    1.      The appellant is aggrieved by the order dated 18.12.2019

    passed by the learned Single Judge dismissing W.P.No.28041 of 2019

    filed by him praying inter alia for issuing directions to the revenue

    authorities to answer the queries raised by him in a legal notice dated

    02.10.2019 relating to change in the sub-classification made in Survey

    No.47 in the revenue records for the year 2015-2016 relating to the

    said land situated in Mambapur Village, Gummadidala Mandal, Sanga

    Reddy District.

    2.      The learned Single Judge has dismissed the writ petition filed

    by the appellant/petitioner with an observation that there is no

    question of the respondent authorities furnishing an explanation to the

legal notice issued by the appellant/petitioner and if the

appellant/petitioner has a grievance regarding wrong mutation in the

revenue records, he must avail of the remedy available under the

Telangana Rights in Land and Pattadar Passbooks Act and the Rules

made thereunder.

3. After addressing arguments for some time, learned counsel for

the appellant seeks leave to withdraw the present appeal while reserving the right of the appellant/petitioner to seek appropriate legal

recourse, both civil and criminal, against the respondent authorities.

4. Without making any observations on the remedies that may be

available to the appellant/petitioner, the present appeal is disposed of

along with the pending applications, if any, with liberty granted as

prayed for.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

22.02.2021 vs