Mr. Mohammed Abdul Samad vs The State Of Telangana
2021 Latest Caselaw 2688 Tel

          THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

                  WRIT PETITION No.22383 of 2021
ORDER:

Heard the learned counsel for the petitioner and the learned

Government Pleader for Revenue for all the respondents. With

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

stage.

Seeking to declare the action of the respondents in not

considering the representations dated 30.06.2021 and 01.07.2021

filed by the petitioner seeking to cancel the registered sale deed

bearing document No.14411/2013, as illegal and arbitrary, the

present writ petition is filed.

A perusal of the material on record reveals that the learned

VII Additional Senior Civil Judge, Ranga Reddy District at L.B.

Nagar, vide judgment and decree dated 14.07.2020 passed in

O.S. No.1047 of 2017, decreed the suit filed by the writ petitioner

herein seeking to cancel sale deed document No.14411/2013 dated

26.09.2013 executed in favour of one Syed Zafar.

In that view of the matter and having regard to the fact that

the representations made by the petitioner are already pending

before the authorities for consideration, without going into the

merits or demerits of the case, the Writ Petition is disposed of

directing the respondent No.4 to consider the representations

made by the petitioner on 30.06.2021 and 01.07.2021 and pass

necessary orders thereon, strictly in accordance with law, duly

taking into consideration the judgment dated 14.07.2020 passed

by the Civil Court, referred to above, as expeditiously as possible,

preferably, within a period of twelve weeks from the date of receipt

of a copy of this order, duly putting Syed Zafar, who is the

defendant in the civil suit referred to above, on notice.

The miscellaneous petitions pending, if any, shall stand

closed. There shall be no order as to costs.

________________________ A.ABHISHEK REDDY, J Date : 17.09.2021 sur