St. Gabriels High School vs The State Of Telangana And 4 Others
2021 Latest Caselaw 2005 Tel

Item No.11



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

                          W.A.No.251 OF 2021

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


1.

After addressing arguments at some length assailing an order

dated 13.05.2021 passed by the learned Single Judge partly allowing a

writ petition filed by the appellant/writ petitioner, learned counsel for

the appellant/writ petitioner seeks leave to withdraw the present

appeal insofar as the same assails the observations made by the

learned Single Judge that the court is not inclined to entertain the writ

petition as regards land measuring Ac.0.22 guntas (Ac.0.16 guntas in

Sy.No.139 and Ac.0.06 guntas in Sy.No.140/1 situated in Somidi

Village, Kazipet Mandal, Warangal District while granting leave to

the appellant to approach the competent authority under Section 64 of

the Right to Fair Compensation and Transparency in Land

Acquisition, Rehabilitation and Resettlement Act, 2013.

2. Learned counsel for the appellant states that he does not wish to

press the present appeal and would seek his remedies in respect of the

aforesaid parcels of land before the competent court vested with

jurisdiction in this regard.

3. Leave, as prayed for, is granted. The present writ appeal is

disposed of as not pressed along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 05.07.2021 Lrkm