K.V. Raman Reddy vs Mandela Sri Gouri Lakshmi
2022 Latest Caselaw 2289 Tel

          THE HON'BLE SRI JUSTICE T. VINOD KUMAR
                            AND
        THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR

               Writ Appeal Nos.338 and 339 of 2022

COMMON JUDGMENT:          (per Hon'ble Sri Justice T.Vinod Kumar)


       These Writ Appeals are filed against the order of the learned

Single Judge in I.A.Nos.1 and 2 of 2022 in W.P.No.14905 of 2022

dt.31.03.2022, wherein the learned Single Judge, directed the

respondents to implement the orders dt.21.04.2016 and 24.09.1999 of

the 3rd and 4th respondents, respectively, within six weeks from the

date of receipt of the said order.

2. Learned counsel for the appellants submits that under the guise

of the said order, the respondents are deviating from the directions

contained in I.A.No.1 of 2021 in W.P.No.17550 of 2021, dt.20.10.2021,

which is the basis for the learned Single Judge to pass order in

I.A.Nos.1 and 2 of 2022 in W.P.No.14905 of 2022 dt.31.03.2022.

3. Learned counsel for the appellants and Sri Vedula Srinivas,

learned Senior Counsel appearing for the unofficial respondents, who

are petitioners in W.P.No.14905 of 2022, are at consensus that the

direction given by the learned Single Judge in I.A.No.1 of 2021 in

W.P.No.17550 of 2021 dt.20.10.2021, should be read into the order

passed by the learned Single Judge in I.A.Nos.1 and 2 of 2022 in

W.P.No.14905 of 2022 dt.31.03.2022.

4. Having regard to the submissions made and considering the fact

that, since the learned Single Judge, followed the orders passed in

I.A.No.1 of 2021 in W.P.No.17550 of 2021 dt.20.10.2021, in directing

the respondents to implement the orders of the appellate and

revisional authorities, the other conditions stipulated in the said order,

viz.,

'....., the respondent No.2 is directed to consider the application of the petitioners for grant of mutation in their favour, strictly in accordance with law. It is needless to mention that before passing any orders, the respondent No.2 - Tahsildar, Shamirpet Mandal, shall put all the parties, whose names are reflected in the Revenue Records, as on date, on notice, and give them an opportunity of filing their objections, and also afford them an opportunity of hearing.'

shall also form part of the order dt.31.03.2022 in I.A.Nos.1 and 2 of

2022 in W.P.No.14905 of 2022.

5. Subject to the above clarification, the Writ Appeals are disposed

of. There shall be no order as to costs.

6. Miscellaneous petitions, if any, pending in these writ appeals

shall stand closed.

_________________ T. VINOD KUMAR, J Date:12.05.2022

__________________________ N.V.SHRAVAN KUMAR,J GJ

THE HON'BLE SRI JUSTICE T. VINOD KUMAR AND THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR

Writ Appeal Nos.338 and 339 of 2022

12.05.2022

GJ