Dakani Kumar vs The State Of Telangana And 7 Others
2021 Latest Caselaw 2037 Tel

Item No.41

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

                        W.P (PIL).No.4 OF 2020

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

1.     Though a copy of the affidavit directed to be filed by the

respondent No.6/Tahsildar, Gajwel Mandal is not on record, learned

counsel for the petitioner states that he has received a copy thereof.

2. Mr. A.Sanjeev Kumar, learned Special Government Pleader

submits that it has been stated in the affidavit that the land in question

situated in Sy.No.490 has been resumed by the Department and all the

unauthorised construction has been removed. Learned counsel for the

petitioner confirms the said position and states that the matter may be

closed.

3. The writ petition is accordingly closed along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 07.07.2021 Lrkm