Perupally Pratap vs P.B. Sudarshan Rao
2022 Latest Caselaw 1610 Tel

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

                      WRIT APPEAL No.538 OF 2021

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

        The present writ appeal is arising out of the order dated

29.06.2021          passed        by     the      learned       Single   Judge   in

W.P.No.18573 of 2020.

        The undisputed facts of the case reveal that the writ

petition was preferred by the respondent No.1 in the writ appeal

being aggrieved by the order dated 03.09.2020 which was in

respect of revenue entries and the learned Single Judge has

allowed the writ petition with a liberty to the parties to work out

the remedies as available under the law in respect of inter se

dispute.

It has been brought to the notice of this Court that now a

civil suit i.e., O.S.No.166 of 2021 has been preferred by the

present appellant claiming title as well as challenging the

entries made in the revenue records.

In the considered of this Court, all the disputed questions

of fact can be sorted out in the civil suit after appreciation of

evidence.

Resultantly, the present writ appeal stands disposed of

and the observations made by the learned Single Judge will not

come in the way of the parties. So far as the pending civil suit is

concerned, the same shall be decided on the basis of the

evidence adduced by the parties.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

29.03.2022 JSU