Polemoni Ramulu, Mbnr. Dist. vs Prl. Secy., Rev. Dept. 4 Ors.
2022 Latest Caselaw 2051 Tel

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



               WRIT APPEAL No.1133 of 2016

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


     The present writ appeal is arising out of an order

dated 25.11.2014 passed by the learned Single Judge in

W.P.No.35441 of 2014.

     The facts of the case reveal that the appellant/writ

petitioner came up before this Court for issuance of an

appropriate writ, order or direction seeking implementation

of the order dated 20.12.1972, which was passed by the

District Revenue Officer at Mahabubnagar. The order was

confirmed by this Court vide order dated 28.08.1974 in

C.R.P.No.48 of 1973. The appellant/writ petitioner wanted

implementation of the order passed about 42 years back

and the learned Single Judge, keeping in view the delay

and laches, has dismissed the writ petition. Thereafter, the

writ appeal has been preferred in the matter.

     There      is     no       appearance             on      behalf    of   the

appellant/writ petitioner.
                                   2




     Resultantly,   the   writ        appeal   is   also    dismissed

accordingly.     However,    it       is   made     clear   that   the

appellant/writ petitioner shall certainly be free to take

recourse to the civil proceedings, in case he is claiming title

over the property in question.

     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


20.04.2022

vs