Smt G. Vijaya Laxmi vs The State Of Telangana, And 10 ...
2021 Latest Caselaw 3197 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                             AND
            THE HON'BLE SMT. JUSTICE P.MADHAVI DEVI

                               W.A.No.111 of 2021

JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



        The present writ appeal is arising out of the order dated

21.12.2020

passed by the learned Single Judge in W.P.No.12045 of

2020.

Learned counsel for the parties, at the outset, have fairly

stated before this court that in the light of the amendment to

Section 16 of the Telangana Rights in Land and Pattadar Pass

Books Act, 2020, the matter has to be decided by the Special

Tribunal and not by the Joint Collector and therefore, the Joint

Collector be directed to forward the entire record to the Special

Tribunal.

In the light of the statement made by learned counsel for the

parties, it is directed that the parties shall be free to file an

appropriate application before the Joint Collector for transfer of the

record of the case, which is the subject matter of the present writ

appeal, to the Special Tribunal and the same be done by the Joint

Collector within thirty days from the date of receiving an

application as well as a copy of the order passed by this court.

With the aforesaid, the writ appeal stands disposed of.

The miscellaneous applications pending in this appeal, if

any, shall stand closed.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ P.MADHAVI DEVI, J 02.11.2021 JSU