Sama Jagan Reddy vs The State Of Telangana
2021 Latest Caselaw 2615 Tel

      THE HONOURABLE SRI JUSTICE K. LAKSHMAN

              WRIT PETITION No.22580 OF 2021

ORDER:

Heard Sri P. Jagadish Chandra Prasad, the learned

counsel for the petitioner and Sri G. Narender Reddy, learned

Standing counsel appearing for the respondents. With their

consent, the present writ petition is disposed of, at the

admission stage.

The petitioner herein claims to be the owner of land

admeasuring Ac.13-02 guntas in Sy.No.148 and Ac.9-00 guntas

in Sy.No.165 situated at Indresham Village, Patancheru Mandal,

Medak District. The petitioner herein and others have filed a

suit vide O.S.No.11 of 2006 seeking declaration, recovery of

possession and for cancellation of registered sale deeds and the

said suit was decreed on 07.11.2016 by the Principal District

Judge, Medak at Sangareedy. The plaintiffs therein including

the petitioner herein have filed an execution petition seeking to

execute the said decree and judgment. During the pendency of

the same, according to the petitioner, the 4th respondent is going

to grant permissions to various people for construction of

houses in the suit schedule property therein. Therefore, the

petitioner herein has submitted a representation dated

01.07.2021 to the 4th respondent. Despite receiving and

acknowledging the same, the 4th respondent did not act upon

the said representation. Hence, the present writ petition.

Sri G. Narender Reddy, learned Standing counsel

appearing for the respondents would submit that the 4th

respondent will forward the representation submitted by the

petitioner to the members of the Grampanchayat, Indresham

Village and the said Grampanchayat will take steps in

accordance with law.

In view of the said submission, this writ petition is

disposed of directing the 4th respondent to forward the

representation of the petitioner dated 01.07.2021 to the

Grampanchayat, Indresham Village, which inturn shall take a

decision on the said representation and pass appropriate orders

in accordance with law.

The miscellaneous petitions pending, if any, shall stand

closed. There shall be no order as to costs.

__________________ K. LAKSHMAN, J Date: 16.09.2021 dv