Vasampally Asha Reddy vs The State Of Telangana And 9 Others
2021 Latest Caselaw 1653 Tel

        THE HON'BLE SRI JUSTICE T.AMARNATH GOUD

               WRIT PETITION NO.12916 OF 2021

ORDER:

This writ petition is filed, seeking to declare the order

dated 29.04.2021 in LTR Appeal No.A4/LTR/411/2016,

passed by the 3rd respondent in respect of the land

admeasuring Ac.6.04 guntas in Sy.No.4/3, situated at

Nandigam village, Talamadugu Mandal, Adilabad District as

illegal and arbitrary.

2. It is the case of the petitioner that he is the absolute

owner and possessor of the land admeasuring Ac.6.04 guntas

in Sy.No.4/3, situated at Nandigam village, Talamadugu

Mandal, Adilabad District. The petitioner got employment in

Indian Army in 1971 and taking advantage of his absence in

the village, one Kasalal Narsimhulu in collusion with Revenue

official tampered the revenue records and cultivating the said

land. The 3rd respondent has passed the impugned order

dated 29.04.2021 in LTR Appeal No.A4/LTR/411/2016

without considering the petitioner's appeal and documentary

evidence filed by him.

3. On 14.06.2021, this Court ordered for personal

appearance of Sri Bhavesh Mishra respondent No.3. When

the case is taken up today, the 3rd respondent Sri Bavesh

Mishra personally present through virtual mode and

apologies for not passing a reasoned order in terms of the

Judgment passed by this Court and undertakes that he

would give opportunity to both sides and pass orders afresh

in the light of the High Court orders.

4. In view of the said undertaking, the writ petition is

allowed, setting aside the impugned order, directing the 3rd

respondent to decide the matter in accordance with law as

expeditiously as possible. No order as to costs. As a sequel,

the miscellaneous petitions pending if any shall stand closed.

________________________ T.AMARNATH GOUD, J Date: 16.06.2021.

Shr.