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Syed Noorudin vs N. Rami Reddy
2022 Latest Caselaw 1063 Tel

Citation : 2022 Latest Caselaw 1063 Tel
Judgement Date : 7 March, 2022

Telangana High Court
Syed Noorudin vs N. Rami Reddy on 7 March, 2022
Bench: Satish Chandra Sharma, Abhinand Kumar Shavili
 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                           AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                       WRIT APPEAL No.37 OF 2022

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

        The present writ appeal is arising out of the order dated

25.10.2021 passed by the learned Single Judge in W.P.No.1006

of 2021.

        Learned counsel for the appellants has contended before

this Court that the appellants are lessees of the subject wakf

land and an order has been passed in W.P.No.1006 of 2021 at

the behest of N.Rami Reddy, who is respondent No.1 in the

present writ appeal/writ petitioner, by which the learned Single

Judge has directed the District Collector and Tahsildar to carry

out the survey in respect of the application submitted by the

writ petitioner, N. Rami Reddy.

This Court has carefully gone through the aforesaid order.

The aforesaid order reveals that the writ petitioner, N. Rami

Reddy, has submitted an application to the respondents in the

writ petition for carrying out a survey and as nothing was done

in the matter, he preferred the writ petition. The learned Single

Judge has allowed the prayer made in the writ petition and at

the same time it has been observed that all the neighbouring

land owners and any other interested persons be also issued

notices. The contention of the learned counsel for the appellants

is that the appellants are interested persons, as they are lessees

of the subject wakf land.

In the light of the aforesaid, the present writ appeal

stands disposed of with a direction to respondent No.2 to 5 to

issue notices to the present appellants also in case any survey

is carried out in the matter.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

07.03.2022 JSU

 
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