Nirmala And 5 Others vs The State Of Telangana And 4 Others
2021 Latest Caselaw 2131 Tel

Item No.34

      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                         AND
      THE HON'BLE SRI JUSTICE A. ABHISHEK REDDY

                            W.A.No.8 OF 2020

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

1.     Pursuant to the last order passed by this court, Mr. C.V.Bhaskar

Reddy, learned Government Pleader for Revenue states that a survey

of the area was conducted on 07.04.2021 in the presence of the

appellants and the Report has been placed on record with a copy to the

other side.

2.     We may note that in the writ petition filed by the

appellants/writ petitioners they were aggrieved by the action of the

respondent No.3/Tahsildar of conducting a survey in the area and

carrying out demarcations without issuing notice to them. The said

writ petition was however dismissed with an observation that the

remedy of the writ petitioners is to challenge the said survey and not

by way of approaching the court under Article 226 of the Constitution

of India. However, in the present proceedings, an order was passed

on 08.06.2020 directing the Revenue Department to conduct a survey

of the area in accordance with law.

3. Now that the survey has been conducted, if the appellants/writ

petitioners have a grievance with regard to the same, it is for them to

seek appropriate legal recourse in accordance with law.

4. The present appeal is disposed of along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

_______________________ A. ABHISHEK REDDY, J

16.07.2021 Lrkm