Golla Anjanna, Mahabubnagar ... vs Golla Katranna, Mahabubnagar ...
2022 Latest Caselaw 947 Tel

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

                      WRIT APPEAL No.828 OF 2009

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

        The present writ appeal is arising out of the order dated

05.03.2009 passed by the learned Single Judge in W.P.No.4461

of 2009.

        The undisputed facts of the case reveal that the writ

petition was preferred by the respondent No.1/writ petitioner

praying for a specific direction to the respondents therein to

carry out survey in respect of land admeasuring Ac.0.16 guntas

in Survey No.23/E, Ac.0.20 guntas in Survey No.24/E and

Acs.7.00 in Survey No.252/E situated in Gudibanda Village,

Devarkadra Mandal, Mahabubnagar District. It was also stated

that the application dated 29.12.2008 submitted by the

respondent No.1/writ petitioner is not being considered by the

Tahsildar, Devarkadra Mandal, Mahaboobnagar District. In

those circumstances, the learned Single Judge has disposed of

the writ petition directing the Tahsildar to conduct survey.

Against the order of the learned Single Judge, the present

writ appeal has been filed in the year 2009. We are in the year

2022. There is an interim order granted in the matter. Meaning

thereby, survey has not been carried out at all.

Therefore, the present writ appeal is disposed of with a

direction to the Tahsildar, Devarkadra Mandal, Mahaboobnagar

District, to issue notice to the appellant, respondent No.1/writ

petitioner as well as all other interested persons in the matter

and to carry out the survey thereafter.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

28.02.2022 JSU