Smt. Ch. Jayasree vs State Of Telangana
2021 Latest Caselaw 3640 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                             AND
           THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

                               W.A.No.205 of 2020

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



        The present writ appeal is arising out of the interim order

dated    11.06.2020        passed         by      the      learned         Single   Judge   in

W.P.No.8053 of 2020.

        The undisputed facts of the case reveal that the writ petition

came up before this court stating that a survey has already been

carried out in respect of the land, which was the subject matter of

the writ petition, and when based upon the survey, which was

already carried out at the behest of the writ petitioners/appellants,

entries were to be corrected in the revenue records, a second

survey was ordered at the behest of respondent Nos.8 and 9. The

learned Single Judge, while issuing notice, has simply observed

that the second survey may go on but the respondents shall not

act upon the said survey report until further orders.

This court does not find any reason to interfere with the

interim order passed by the learned Single Judge. All the

contentions raised in the present appeal are left open, as the writ

petition is yet to be decided on merits by the learned Single Judge.

Resultantly, the present writ appeal stands disposed of,

without interfering with the interim order passed by the learned

Single Judge, with a liberty to the parties to argue the matter on

merits before the learned Single Judge. Office is directed to list

W.P.No.8053 of 2020 before the learned Single Judge on

06.12.2021.

Pending miscellaneous applications, if any, shall stand

closed.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 19.11.2021 JSU