A.Balreddy vs The State Of Telangana And 9 Others
2022 Latest Caselaw 1715 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                    AND
    THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



                WRIT APPEAL No.201 of 2022

JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


        Learned counsel for the appellant/respondent No.5 is

fair enough in stating before this Court that the respondent

No.1 be directed to decide the matter within a reasonable

time.

Learned counsel appearing for the respondents No.5

to 10/writ petitioners has stated that the order be passed

by the respondent No.1 after issuing proper notice to the

respondents No.5 to 10/writ petitioners.

This Court fails to understand that once the

respondents No.5 to 10/writ petitioners are represented by

a learned counsel, why a fresh notice is required.

Resultantly, the respondents No.5 to 10/writ

petitioners as well as appellant/respondent No.5 are

directed to appear before the Principal Secretary, Revenue

Department, on 18.04.2022 at 10.30 AM and the

respondent No.1 is directed to hear them and decide the

matter, as directed by the learned Single Judge, positively

within a period of 45 days from today.

With the aforesaid, the writ appeal stands disposed

of.

The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J

01.04.2022 vs