Pudari Rajaiah vs The State Of Telangana
2021 Latest Caselaw 3806 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                             AND
               THE HON'BLE SRI JUSTICE K. LAKSHMAN

                               W.A.No.279 of 2020
JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



     On 02.09.2021, there was no appearance on behalf of

the appellant.        On 22.10.2021 again nobody appeared and

therefore, the matter has been listed under the heading of 'for

dismissal'. Today also, adjournment has been sought. The

prayer for grant of adjournment is declined.

     The undisputed facts of the case reveal that the writ

petition was preferred by the appellant/writ petitioner against

the order dated 18.05.2019 passed by the Joint Collector,

Peddapalli District and there was a serious dispute of title

between the parties. The learned Single Judge has declined

to interfere with the order passed by the Joint Collector and a

liberty has been granted to work out the remedies on inter se

dispute regarding the ownership claim.

     It is pertinent to note that a civil suit is also pending

i.e., O.S.No.36 of 2015.                Therefore, in those circumstances,

the learned Single Judge was pleased to dispose of the writ

petition with a liberty to agitate the matter before the Civil

Court.

     In the considered opinion of this court, title disputes

cannot be decided in a writ petition. Therefore, the present

writ appeal is also dismissed with a liberty to approach the

Civil Court.
                               2




      Pending miscellaneous applications, if any, shall stand

closed.



                                  ___________________________
                                   SATISH CHANDRA SHARMA, CJ




                                       _____________________
                                           K. LAKSHMAN, J
26.11.2021

JSU