Sri P. Madhav Yadav vs The State Of Telangana
2021 Latest Caselaw 2052 Tel

Item No.10

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

                    WRIT APPEAL No.281 OF 2021

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

1.       The appellant (petitioner No.4 in W.P.No.12780 of 2021) is

aggrieved by an order dated 08.06.2021 passed by the learned Single

Judge whereunder, the grievance raised relating to the decision of

respondent No.5 of declining to receive the documents for entering his

name in the Dharani Portal in terms of the order dated 08.4.2021,

passed in C.R.P.No.5196 of 2013, has been turned down with an

observation that there is no error in the Dharani Portal and it is for

appellant/petitioner No.4 and the remaining writ

petitioners/respondents 7 to 9 herein, to work out their remedies in

accordance with law.

2. Learned counsel for the appellant/petitioner No.4 states that he

is willing to approach the respondent No.5 with a fresh application

submitted jointly with the respondents 7 to 9 (writ petitioners No.1 to

3) for recording their names on the Dharani Portal, without including

respondent No.6 as an applicant.

3. Mr. C. V. Vijaya Bhaskar Reddy, learned counsel for the

Revenue Department, states that if the appellant and the respondents

No.7 to 9 file a joint application praying that their names be included

in the Dharani Portal, then the same shall be duly processed.

4. In view of the submission made hereinabove, the present appeal

is disposed of, along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B.VIJAYSEN REDDY, J

08.07.2021 dr