Desetty Uppari Ramachandraiah vs The State Of Telangana
2021 Latest Caselaw 869 Tel

Item No.9


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


                    WRIT APPEAL No.462 of 2020

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


1.       Pursuant to the order dated 26.02.2021, learned counsel for the

appellant/writ petitioner enters appearance and apologises for his

absence on the last date of hearing.

2.       The present appeal is directed against the order dated

28.09.2020 passed by the learned Single Judge declining to entertain

W.P.No.15931 of 2020 filed by the appellant/writ petitioner wherein,

the relief prayed was to restrain the respondents from constructing

Rythu Vedhika in his land stated to be situated in R.S.No.4AA/1 in

Maripalli Village, Uppununthal Mandal, Nagarkurnool District,

without acquiring the said land.

3. The captioned writ petition has been disposed of by the learned

Single Judge in view of the stand taken by the

respondents/Government authority that the Government is proposing

to construct the Rythu Vedhika in Survey No.28/1 which is a

Government land and not in the survey number mentioned by the

appellant/writ petitioner. It was observed that as there is a dispute

with regard to the identity of the land itself, the writ petition was not

maintainable. Liberty was granted to the appellant/writ petitioner to

seek his remedies before the competent Civil Court.

4. After addressing arguments for some time, learned counsel for

the appellant/writ petitioner states that he may be permitted to

withdraw the present appeal while reserving the right of his client to

approach the revenue authorities for conducting survey of the subject

land to establish its identity.

5. Leave, as prayed for, is granted. The present appeal is

accordingly disposed of as not pressed along with the pending

applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

19.03.2021 vs