Mirza Saleem Baig vs The State Of Telangana
2021 Latest Caselaw 2590 Tel

  THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

            WRIT PETITION No. 21713 of 2021
ORDER:

In this writ petition, the petitioner seeks to set aside

the orders passed by respondent No. 2 i.e., the Special

Tribunal, Nizamabad District, dated 24.06.2021 in

Special Tribunal Case No. D2/300/2021 (old case No.

A3/612/2019).

Even though several grounds have been raised by

the petitioner, seeking to set aside the impugned order,

having regard to the fact that the petitioner has already

filed two civil suits being O.S. No. 105 of 2019 and O.S.

No. 163 of 2019 for declaration and permanent

injunction. on the file of Principal Junior Civil Judge at

Bodhan, this Court is not inclined to pass any relief, as

sought for in the present writ petition. Unless and until

the petitioner succeeds in the said suits filed by him, no

relief can be granted in his favour. The mutation entries

do not confer any title on the person in whose name

entries are made. Ultimately, if the petitioner succeeds

in the suit filed by him, the revenue authorities are

bound to implement the Judgment and Decree of the

Court.

The writ petition fails and the same is accordingly

dismissed. However, if the petitioner is so advised, he

can file an appropriate application before the trial Court

in the pending suits.

Pending miscellaneous petitions, if any, shall stand

closed. There shall be no order as to costs.

________________________ A.ABHISHEK REDDY, J Date : 14.09.2021.

tsr