Kummari Ramulu vs Bukka Vani
2022 Latest Caselaw 1233 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                           AND
               THE HON'BLE SRI JUSTICE N. TUKARAMJI

                        Writ Appeal No.181 OF 2022

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

        The present writ appeal is arising out of the order dated

03.02.2022 passed by the learned Single Judge in W.P.No.5465

of 2022.

        Learned counsel for the                    appellant states   that   the

appellant is also a title holder of the property in respect of which

survey has been ordered by the learned Single Judge.                         His

contention is that without impleading the appellant as a

respondent, the writ petition was preferred and the learned

Single Judge has directed the revenue authorities to conduct a

survey in the light of the F-line application dated 12.06.2019

submitted by the writ petitioner.

The order of the learned Single Judge reveals that before

undertaking any survey, the authorities shall put the writ

petitioner as well as the neighbouring land owners on notice.

In the light of the aforesaid, the authorities will certainly

issue notice to the present appellant also while carrying out any

survey in addition to all other neighbours.

The writ appeal stands disposed of accordingly.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

___________________ N. TUKARAMJI, J

17.03.2022 JSU