Smt. Thota Rajeshwari vs The State Of Telangana And 4 Others
2021 Latest Caselaw 3836 Tel

       THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

               WRIT PETITION No. 28924 of 2021
ORDER:

Heard the learned counsel for the petitioner and the learned

Government Pleader for Revenue for the official respondents. With

their consent, the Writ Petition is disposed of at the stage of

admission.

This writ petition is filed by the petitioner challenging the

action of the respondent No. 4 in trying to dispossess the petitioner

from the land to an extent of Ac.2-10 guntas in Sy. No. 688/4/A,

situated at Bellal Village Sivar, Kadam Mandal, Nirmal District,

under the guise of issuance of Form-I Notice vide proceedings No.

B/187/2021, dated 30.10.2021.

Having regard to the fact that the petitioner has already

submitted an explanation to the impugned proceedings dated

30.10.2021, without going into the merits or demerits of the case,

the Writ Petition is disposed of directing the official respondents to

pass appropriate orders, strictly on merits and in accordance with

law, as expeditiously as possible, preferably, within a period of four

weeks from the date of receipt of a copy of this order, if not already

passed, duly putting the petitioner on notice, by fixing a date for

hearing. It is needless to mention that the official respondents,

before passing any orders, shall take into consideration the

judgment and decree, dated 09.03.2021 passed in O.S. No. 60 of

2020 on the file of Principal Junior Civil Judge at Nirmal as well as

the copies of pahanis issued in favour of the petitioner. A copy of

the order to be passed shall be communicated to the petitioner.

Till such time the final orders are passed, the official respondents

shall not take any coercive steps against the petitioner.

The miscellaneous petitions pending, if any, shall stand

closed. There shall be no order as to costs.

________________________ A.ABHISHEK REDDY, J Date : 29.11.2021 tsr