Namburi Trinada Karuna ... vs The Mandal Revenue Officer, 4 ...
2022 Latest Caselaw 1579 Tel

Citation : 2022 Latest Caselaw 1579 Tel
Judgement Date : 28 March, 2022

Telangana High Court

Namburi Trinada Karuna ... vs The Mandal Revenue Officer, 4 ... on 28 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.1748 of 2008

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


      Learned counsel for the appellant is fair enough in

stating before this Court that the appellant is certainly

having an alternative remedy to file a partition suit and he

prays for a liberty to the appellant to file a partition suit.

      The writ appeal is accordingly disposed of with the

aforesaid liberty.

      The miscellaneous applications pending, if any, shall

stand closed. There shall be order as to costs.




                                 ______________________________________
                                   SATISH CHANDRA SHARMA, CJ




                                 ______________________________________
                                    ABHINAND KUMAR SHAVILI, J


28.03.2022

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