Smt. Dodda Rama Devi vs The State Of Telangana And 9 Others
2021 Latest Caselaw 2916 Tel

  THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

           WRIT PETITION No. 25682 of 2021
ORDER:

In this writ petition, the petitioner seeks to set aside

the impugned order, dated 07.02.2021 in Old Case No.

B/1890/2017 (New Case No. F2/Spl.Tribunal/0851/

2021) passed by respondent Nos. 2 and 3 and seeks a

consequential direction to the respondent Nos. 3 and 4 to

issue Pattadar Pass Books and Title Deeds in favour of

the petitioner by canceling the Pattadar Pass Books

issued in favour of respondent Nos. 7 & 8 in respect of

1/4th share of the petitioner in the land in Sy. No. 56/AA,

situated at Kalwakutla Village, Munigode Mandal,

Nalgonda District.

Even though several grounds have been raised by

the petitioner, having regard to the fact that the

petitioner has already filed civil suit being O.S. No. 150 of

2016 seeking partition and separate possession of the

property, on the file of the Junior Civil Judge at

Nalgonda, this Court is not inclined to grant any relief, as

sought for in the present writ petition. Ultimately, if the

petitioner succeeds in the suit filed by her, the decree is

not only binding on the parties but also the revenue

authorities and they are bound to implement the

Judgment and Decree of the Court.

The writ petition fails and the same is accordingly

dismissed. It is needless to observe that the Junior Civil

Judge at Nalgonda has to decide the suit on its own

merits and uninfluenced by the orders passed by the

Special Tribunal or the entries made in the revenue

records.

Pending miscellaneous petitions, if any, shall stand

closed. There shall be no order as to costs.

________________________ A.ABHISHEK REDDY, J Date : 20.10.2021.

tsr