Telangana High Court
Indian Council Of Social Welfare, vs State Of Telangana on 5 August, 2025
THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
AND
THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN
WRIT APPEAL No.838 of 2025
JUDGMENT:
We have heard Sri D.V.Sitharam Murthy, learned
Senior Counsel, representing Sri P.Soma Shekar Reddy,
learned counsel for the appellant, and Sri Muralidhar
Reddy Katram, learned Government Pleader for Revenue,
appearing for the respondents.
2. This writ appeal is directed against the order dated
01.07.2025 passed in W.P.No.18400 of 2025, whereby the
learned writ court has refused to grant any interim order to
the appellant as respects the order dated 19.05.2025
passed by the Collector, Ranga Reddy District, in
proceedings No.LC1/6797/2001. However, the learned
writ court has further observed that if any decision is being
taken on the subject land allotted to the appellant and its
consequential resumption of the part land, it shall be
subject to outcome of the writ petition.
3. Learned Senior Counsel for the appellant has
questioned the denial of interim order on a number of
grounds. Learned Senior Counsel for the appellant further
submits that the respondents have not disclosed any
specific public purpose for the resumption of the allegedly
unused vacant land to the extent of Acs.12.25 guntas.
4. Let it be indicated herein that the order impugned
before the writ court was passed after a previous round of
litigation between the parties on the basis of a direction
passed in W.P.No.4597 of 2025. It has been passed after
notice to the appellant. It appears that the respondents
have been asked to file the counter affidavit in the writ
petition and the matter has been posted to 12.08.2025.
The learned writ court has, in the impugned order, also
observed that the issues relating to the legality and validity
of the order impugned therein could be carefully examined
only after filing the counter affidavit.
5. Learned Government Pleader appearing for the
respondents submits that the counter affidavit would be
definitely filed in the writ petition before the next date of its
hearing.
6. In those circumstances, we do not intend to make
any comments upon the proceedings pending before the
learned writ court.
7. Learned Senior Counsel for the appellant submits
that the vacant subject land of Acs.12.25 guntas may be
resumed by the respondents any time.
8. However, it appears from the submissions of the
learned Senior Counsel for the appellant and the learned
Government Pleader for Revenue also that the said piece of
land has not been resumed. In such circumstances, we
are of the opinion that the appellant may make an
application before the learned writ court for modification of
the interim order after filing of the counter affidavit within
the time specified by the writ court. The learned writ court
may consider such application in accordance with law.
9. The instant writ appeal is disposed of accordingly.
However, there shall be no order as to costs.
Miscellaneous applications pending, if any, shall
stand closed.
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APARESH KUMAR SINGH, CJ
______________________________________
G.M.MOHIUDDIN, J
05.08.2025
vs
