Nellikonda Babugoud vs The State Of Telangana And 5 Others
2021 Latest Caselaw 2909 Tel

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


                WRIT APPEAL No.518 of 2021


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




     The present writ appeal is arising out of an order

passed by the learned Single Judge dated 27.07.2021

by which only notice has been issued and no interim

relief has been granted.

     Learned counsel for the appellant has argued

before this Court that the appellants are in possession

of the property, which is subject matter of the dispute

and after thirty (30) years, entries in the revenue

records were sought to be modified. Under those

circumstances,        the      writ        petition         was         preferred.

However, no interim order has been passed. He has

stated that the respondents are likely to alienate the

property and therefore, interim order be granted in

favour of the appellant.

Learned counsel for the respondent No.6 has

vehemently opposed the interim order. However, she

fairly stated before this Court that the respondent No.6

shall not alienate the property and the matter be posted before the learned Single Judge and the learned

Single Judge be free to pass appropriate orders on the

question of grant of interim relief in accordance with

law.

Without adverting to the merits of the appeal, the

learned Single Judge is requested to pass appropriate

orders on the question of grant of interim relief within a

period of thirty (30) days and till such date, the

respondent No.6 shall not alienate the property in

question.

The writ appeal is disposed of. Office is directed to

list the matter before the learned Single Judge on

22.11.2021.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 18.10.2021 pln