M.Krishna Reddy vs Badriya
2023 Latest Caselaw 3400 Tel

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

                  WRIT APPEAL No.466 OF 2008

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

       None for the appellants.

       Mr. T. Srikanth Reddy, learned Government Pleader for

Revenue for respondent Nos.6 and 7.

2.     This intra court appeal emanates from an order dated

19.02.2008 passed by the learned Single Judge by which

W.P.No.3400 of 2008 preferred by respondent Nos.1 to 5/writ

petitioners has been disposed of with a direction to the District

Collector to consider and decide the representation submitted by

them. Being aggrieved, the appellants, who are not parties to the

writ petition, filed this intra court appeal.

3.     Facts

giving rise to filing of this appeal, briefly stated, are

that respondent Nos.1 to 5 submitted an application to the Mandal

Revenue Officer, Shankarpally Mandal, Ranga Reddy District,

seeking mutation of their names in respect of lands measuring

Acs. 8-23 Gts., in Sy.No.368/A; Acs. 1-23 Gts in Sy.No.370/A;

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Acs. 7-16 Gts., in Sy.No.385/A; and Acs. 11-05 Gts., in

Sy.No.391, total admeasuring Acs. 28-27 Gts., situated at

Kondakal Village, Shankarpally Mandal, Chevella Division,

Ranga Reddy District under the A.P. Rights in Land and Pattadar

Pass Books Act, 1971. However, the same was not considered.

Respondent Nos.1 to 5 thereupon filed writ petition, which has

been disposed of with a direction to the District Collector to decide

the representation submitted by respondent Nos.1 to 5.

4. We have perused the record and have heard learned

Government Pleader for Revenue.

5. After perusal of the record, the order dated 19.02.2008 is

modified and it is directed that while deciding the representation

submitted by respondent Nos.1 to 5, the District Collector, Ranga

Reddy shall also afford an opportunity of hearing to the appellants

as well. The representation submitted by respondent Nos.1 to 5

shall be decided within a period of three months from the date

receipt of a copy of this order. It is made clear that this Court has

not expressed any opinion on merits of the claim of the parties.

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6. The writ appeal is accordingly disposed of. There shall be no

order as to costs.

As a sequel, miscellaneous petitions, pending if any, stand

closed.

__________________ ALOK ARADHE, CJ

________________________ N.V.SHRAVAN KUMAR, J Date:30.10.2023 Lrkm