Lankemalla Narsaiah vs Smt. Lankemalla Venkata Ramana
2025 Latest Caselaw 1173 Tel

Telangana High Court

Lankemalla Narsaiah vs Smt. Lankemalla Venkata Ramana on 21 January, 2025

Author: G.Radha Rani

Bench: G.Radha Rani

           THE HONOURABLE SRI JUSTICE SUJOY PAUL

                                AND

            THE HON'BLE Dr. JUSTICE G. RADHA RANI

                  WRIT APPEAL No.84 of 2025

JUDGMENT (per Hon'ble SP,J)

Sri Rapolu Bhaskar, learned counsel for the appellant,

Sri Ashok Reddy K., learned counsel for respondent Nos.1 and 2

and Sri Muralidhar Reddy Katram, learned Government Pleader for

Revenue, for respondent Nos.3 to 7.

2. With the consent, finally heard.

3. During the course of hearing, learned counsel for the

parties reached to a consensus. It is agreed that both the parties

are not aggrieved by the impugned common order of learned Single

Judge to the extent they were relegated to avail the remedy under

the civil law. The only grievance is that while doing so, pending

adjudication of suit, the revenue authorities were directed to

maintain status quo which was prevailing on 10.12.2024. It is

agreed that this portion of the impugned common order may be set

aside by reserving liberty to both the parties to file appropriate

interim application(s) before the trial Court, which may be

considered on its own merits by the trial Court.

4. In view of consensus arrived at, the following portion of

aforesaid common impugned order is set aside.

"Pending adjudication of the said suit, the revenue authorities are directed to maintain status quo existing as on today in respect of the entries in all the revenue records and after the suit being decreed, the parties are entitled to make appropriate application seeking amendment of the entries in the revenue records and consequential issuance of the pattadar passbooks and title deeds in accordance with law."

5. Accordingly, this Writ Appeal is disposed of by reserving

liberty to the parties to file appropriate interim application(s) as

prayed for. It is made clear that this Court has not expressed any

opinion on the merits of the case. No costs.

Interlocutory applications, if any pending, shall also stand

closed.

________________ SUJOY PAUL, J

_______________________ Dr. G. RADHARANI, J

Date: 21.01.2025 Myk/Tsr