Smt. K. Krishna Kumari vs The State Of Telangana
2023 Latest Caselaw 2490 Tel

       HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

   W.P. Nos.25360, 25380, 25441, 25588 AND 25713 OF 2023

COMMON ORDER (ORAL):

      Mr. Kirthi Teja Kondaveeti, learned counsel for the

petitioners, and learned Government Pleader for Assignment,

submitted that the issue involved in these writ petitions is squarely

covered by the judgment of this Court in W.P. No.3929 of 2020

dated 09.02.2023, as such, these writ petitions may be disposed of

in terms thereof.


      In view of the above, recording the aforesaid submissions of

the learned counsel for the petitioners and the learned Government

Pleader for Assignment, following the judgment in W.P. No.3929

of 2020 dated 09.02.2023, in terms thereof, these writ petitions are

allowed directing the respondents to consider application of the

petitioner/s for regularisation of the subject plot/s by extending the

same benefit given to the applicants in Endorsement dated

17.03.2007 vide Application No.G/455/256/2005 (C.C.

No.G1/8920/76), Endorsement dated 17.03.2007 vide Application

No.G/455/256/2005 (C.C. No.G1/8920/76) and Endorsement dated

23.07.2007 vide Application No.G/455/618/05 (C.C.

No.G1/8920/76) without taking objection of registration of

agreement of sale of vendor of the petitioner/s. This exercise shall

be completed within a period of four (4) weeks from the date of

receipt of a copy of this order. A photostat copy of the order in

W.P. No.3929 of 2020 dated 09.02.2023 shall form part of the

record and a copy of the same shall be annexed to this order.

No order as to costs.

As a sequel thereto, miscellaneous applications, if any,

pending in these writ petitions stand closed.

______________________ B. VIJAYSEN REDDY, J September 19, 2023.

PV