Ravula Ramesh vs Cheeti Anasuya
2023 Latest Caselaw 2852 Tel

         THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                                      AND
         THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR


                   WRIT APPEAL No.957 of 2023

JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)


       Mr. Prabhakar Chikkudu, learned counsel for the

appellant.


2.     This intra court appeal has been filed against the

order dated 07.06.2023 passed by the learned Single Judge

by which the writ petition preferred by respondent No.1

herein has been disposed of with a direction to the District

Collector to consider the application which has been

submitted by respondent No.1 for correction of pass book

data in respect of the land to an extent of Acs.6.06 guntas

in Survey No.179/1 and Ac.1.27 guntas in Survey

No.180/B/1 situated at Mangapet Village and Mandal,

Mulugu District (hereinafter referred to as, "the land in

question").

3. The grievance of the appellant, who claims title in

respect of the land in question, is that he has not been

heard before passing the impugned order.

4. In the facts and circumstances of the case, we direct

that the appellant, who has already submitted an

explanation before the District Collector, shall also be

heard before an order is passed on the application

submitted by respondent No.1.

5. To the aforesaid extent, the order passed in

W.P.No.14000 of 2023, dated 07.06.2023, is modified.

6. The writ appeal is accordingly disposed of.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ ALOK ARADHE, CJ

______________________________________ N.V.SHRAVAN KUMAR, J 03.10.2023 vs