Yadandla Gattaiah vs The State Of Telangana
2022 Latest Caselaw 1464 Tel

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

                     WRIT APPEAL No.1407 OF 2018

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

        The present writ appeal is arising out of the order dated

01.08.2018

          passed        by     the      learned       Single   Judge    in

W.P.No.26891 of 2018.

The undisputed facts of the case reveal that the

appellant/writ petitioner came up before the learned Single

Judge stating that he has submitted a representation in respect

of mutation of certain lands and the representation is not being

decided nor any enquiry has been held in the matter. The

learned Single Judge has dismissed the writ petition.

Today also, a specific question is asked to learned counsel

for the appellant/writ petitioner whether any appeal has been

preferred against the so-called entries in the revenue records.

Learned counsel is fair enough in informing this Court that

appeal has been preferred and the same is still pending.

In the considered opinion of this Court, once an appeal

has been preferred in respect of the alleged unauthorised/illegal

entries, the appellate authority has to take an appropriate

decision in the matter in accordance with law. This Court does

not find any reason to interfere with the appellate proceedings

at this juncture.

Resultantly, the writ appeal stands dismissed.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

24.03.2022 JSU