Kotha Ramulu vs The State Of Telangana,
2022 Latest Caselaw 1456 Tel

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



                       I.A.No.1 of 2018
                               in/and
             WRIT APPEAL No.651 of 2018

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


     The present writ appeal is arising out of an order

dated 27.03.2017 passed by the learned Single Judge

in W.P.No.10729 of 2017.

     The facts of the case reveal that the writ petition

was preferred by the appellant/writ petitioner against

the order dated 02.12.2016 passed by the Tahsildar in

respect of the revenue entries and the learned Single

Judge has disposed of the writ petition on the ground

that there is an alternative remedy under Section 5-B

of the Andhra Pradesh Rights in Land and Pattadar

Pass Books Act, 1971. A liberty has also been granted

to the appellant/writ petitioner to prefer an appeal.
                                2




     Now the present writ appeal has been preferred

with a delay of 357 days.

     In the application filed seeking condonation of

delay, the reason assigned is that the appellant/writ

petitioner is an illiterate person.         Except the said

reason, no day to day delay has been explained. This

Court is of the considered opinion that for such a

reason the question of condoning the delay does not

arise.

     Resultantly, the Interlocutory Application seeking

condonation of delay is dismissed. As a consequence,

the writ appeal is rejected.




                            ______________________________________
                              SATISH CHANDRA SHARMA, CJ




                            ______________________________________
                               ABHINAND KUMAR SHAVILI, J


24.03.2022

vs