Kothakonda Rajaiah vs The State Of Telangana
2022 Latest Caselaw 684 Tel

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

                     WRIT APPEAL No.66 of 2022

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


        The present appeal is arising out of an order dated

01.02.2022

passed by the learned Single Judge in W.P.No.5095 of

2022.

The facts of the case reveal that the appellants/writ

petitioners were claiming interest in the property situated in

Survey No.48 admeasuring Ac.0.28 guntas 26 square yards and a

prayer for grant of interim relief was also made. The learned Single

Judge has passed an order holding that any alienation or change

in the nature of the subject land shall be subject to the result of

the writ petition.

In the considered opinion of this Court, the order passed by

the learned Single Judge does not require any interference.

The present appeal stands disposed of with a liberty to the

appellants/writ petitioners to file an appropriate application before

the learned Single Judge again in case the appellants/writ

petitioners are aggrieved by the order passed by the learned Single

Judge for reviewing/modifying the said order.

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 16.02.2022 vs