Smt. Shahida Tasneem vs The State Of Telangana,
2025 Latest Caselaw 2503 Tel

Telangana High Court

Smt. Shahida Tasneem vs The State Of Telangana, on 24 February, 2025

        THE HON'BLE SRI JUSTICE K.SARATH

           WRIT PETITION No.2429 of 2017

ORDER:

Heard learned counsel for the petitioner and learned

Assistant Government Pleader for Revenue and learned

counsel appearing for the unofficial respondents and

perused the entire material on record.

2. This writ petition is filed by the petitioner declaring

the action of the respondent No.3 in issuing the

impugned proceeding dated 20.01.2017 in file

No.D/18/2017 by setting aside the mutation proceedings

issued by the respondent No.4 in file No.B/11306/2016,

dated 29.12.2016 in the name of the petitioner as

pattadar and possessor to an extent of Ac.0-28 ½ guntas

in Sy.No.34/A and 35/A, at Ghanapur Village and

Mandal, Wanaparthy District, as illegal, unlawful,

contrary to law and against the orders passed by this

Court in W.P.No.27778 of 2013 and also contrary to the

endorsement made by the respondent No.2 on the

SK,J

representation submitted by the petitioner by directing

the respondents to continue the name of the petitioner as

pattadar and possessor of the above land as long as the

Gift Deeds executed by the respondent Nos.5 to 7 are in

force.

3. Today, when the matter is taken up for hearing,

learned counsel appearing for the petitioner submits that

the unofficial respondents filed O.S.No.03 of 2017 on the

file of learned Junior Civil Judge, Wanaparthy and the

same was partly decreed in favour of the unofficial

respondents. Against the said Decree and Judgment, the

petitioner herein filed A.S.No.3 of 2024 on the file of

Principle District Judge, Wanaparthy, thereby, cause of

action does not survive and no further orders required to

be passed in this matter for further adjudication.

4. In view of the submissions made by both sides, this

writ petition is closed. There shall be no order as to

costs.

SK,J

Miscellaneous petitions, if any in this petition,

pending shall stand closed.

_____________________ JUSTICE K.SARATH

Date: 24.02.2025

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