Kakarlapudi Laxmipathi Raju vs Kaaram Kasulamma,
2021 Latest Caselaw 2697 Tel

                HONOURABLE THE ACTING CHIEF JUSTICE
                     SRI M.S.RAMACHANDRA RAO
                                             AND
               HONOURABLE SRI JUSTICE T.VINOD KUMAR

                           WRIT APPEAL No.464 OF 2021

JUDGMENT: (Per Hon'ble The Acting Chief Justice Sri M.S.Ramachandra Rao)

         This Writ Appeal is filed challenging the order dt. 05.08.2021 in

W.P.No.18149 of 2021 passed by the learned Single judge.

2.       There is no dispute that in the Revision filed under Section 6 of Scheduled

Area Land Transfer Regulation No.1 of 1959 by the 4th respondent, the writ

petitioners/respondent Nos.1 to 3 were not impleaded as parties though an

assignment was made in their favour by the 8th respondent during pendency of

appeal before the 6th respondent against the order dt.11.11.2002 of 7th respondent.

3. Since the revisional order is adverse to respondent Nos.1 to 3 and such

order has been passed behind their back, the learned Single Judge, in our opinion,

has rightly set it aside and remitted the matter back to the 4th respondent for fresh

consideration and directed the appellant to implead respondent Nos.1 to 3 in the

said Revision. We, therefore, do not find any reason to interfere with the said

order.

3. Accordingly, the Writ Appeal is dismissed.

4. Pending miscellaneous petitions, if any, in this Writ Appeal shall also stand

dismissed. No costs.

________________________________ M.S.RAMACHANDRA RAO, ACJ

______________________ T.VINOD KUMAR, J

Date: 20.09.2021.

ES