Sri.D.Bhoomaiah vs State Of Telangana
2021 Latest Caselaw 2864 Tel

          THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

                   WRIT PETITION No. 17043 of 2021
ORDER:

Heard the learned counsel for the petitioners and the learned

Government Pleader for Revenue for the official respondents. With

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

stage.

2. The main grievance of the petitioners is that the respondent

No. 3 is not passing orders on the application of the petitioners,

dated 07.04.2021 for incorporation of the shares as per the decree

passed in O.S. No. 892 of 2020 on the file of I Additional Senior

Civil Judge, Ranga Reddy District in the Occupancy rights

Certificate issued by the respondent No. 3 in proceedings No.

L/4920/1998, dated 26.12.2003, as ordered by the Joint Collector,

Ranga Reddy District in Case No. F1/1685/2004, dated

31.12.2005.

3. As seen from the record, when the petitioners approached

the Joint Collector, respondent No. 2 herein, by way of appeal

under Section 24 of the Andhra Pradesh (Telangana Area) Abolition

of Inams Act, 1955 being aggrieved by the orders of the respondent

No. 3, dated 26.12.2003 in issuing Occupancy rights Certificate,

the respondent No. 2 by order, dated 31.12.2005 while setting

aside the ORC, directed the parties to approach the civil court for

adjudication of their respective rights in respect of the subject

land. Subsequently, the parties have instituted O.S. No. 892 of

2020 on the file of I Additional Senior Civil Judge, Ranga Reddy

District seeking declaration of title and for perpetual injunction,

wherein a decree was passed on 01.03.2021 in terms of the

compromise entered between the parties. By virtue of the said

decree, the parties have approached the respondent No. 3 by filing

application, dated 07.04.2021 seeking issuance of ORC as per the

compromise decree. Complaining inaction on the part of the

respondent No. 3 in passing orders thereon, the present writ

petition is filed.

4. Having regard to the above, without going into the merits or

demerits of the case, the respondent No. 3 is hereby directed to

dispose of the representation of the petitioners, dated 07.04.2021

duly taking into account the judgment and decree, dated

01.03.2021 in O.S. No.892 of 2020 and the earlier orders of the

Joint Collector, dated 31.12.205, as expeditiously as possible,

preferably, within a period of two months from the date of receipt

of a copy of this order. It is needless to mention that before

passing any orders, the parties shall be put on notice. A copy of

the order that may be passed by the respondent No. 3 shall be

communicated to the petitioners.

Pending miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.

______________________ A.ABHISHEK REDDY, J Date : 01.10.2021.

tsr

THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

WRIT PETITION No. 17043 of 2021

DATE: 01-10-2021