Bembadi Sanjeeva Reddy vs The State Of Telangana
2021 Latest Caselaw 3777 Tel

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


                   WRIT APPEAL No.613 of 2021

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


      The present writ appeal is arising out of order dated

04.10.2021

passed in W.P.No.17940 of 2021 by the learned

Single Judge.

The facts of the case reveal that the writ petition was

preferred by the appellants/writ petitioners challenging the

proceedings dated 29.06.2021 in a revenue case by which an

order was passed to delete the names of the writ petitioners

from the revenue record in the possession column.

The learned Single Judge has dismissed the writ

petition and has also observed that a civil suit is pending

between the parties and the parties shall be free to adduce

the evidence before the civil Court.

Learned counsel for the parties have fairly stated before

this Court that the present writ appeal be disposed of with a

liberty to the parties to adduce the evidence before the trial

Court and the trial Court shall be free to decide the matter on

merits keeping in view the evidence adduced and the order

passed by the learned Single Judge will not come in the way

of the trial Court while delivering a judgment and decree.

Resultantly, the writ appeal stands disposed of with

liberty to the parties to prosecute the civil suit, which is

pending between them, before the trial Court.

Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ A. RAJASHEKER REDDY, J

25.11.2021 ES