Maddirala Chelma Reddy vs G. Mogili Balaswamy
2025 Latest Caselaw 692 Tel

Telangana High Court

Maddirala Chelma Reddy vs G. Mogili Balaswamy on 31 July, 2025

THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
                              AND
         THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN


              WRIT APPEAL No.811 of 2025

JUDGMENT:

Learned counsel Sri Madhirala Vishnuvardhan Reddy

appears for the appellants.

Learned counsel Sri Venkat Mayur, representing

learned counsel Sri Rajagopallavan Tayi, appears for

respondent No.1.

Sri Muralidhar Reddy Katram, learned Government

Pleader for Revenue, appears for respondent Nos.2 to 4.

2. The writ appeal is directed against the order passed

in W.P.No.26543 of 2024, which was disposed of on

25.09.2024.

3. The learned writ court disposed of the writ petition

with a direction to the official respondents to examine the

application submitted by respondent No.1, who is the writ

petitioner, dated 04.07.2023, strictly in accordance with

the provisions of the Telangana Rights in Land and

Pattadar Pass Books Act, 2020 (Act No.9 of 2020), within a

stipulated period and pass a reasoned order and also

communicate the decision to respondent No.1.

4. Without getting into the merits of the contention of

the appellants, at this stage, we deem it proper to dispose

of this writ appeal with the liberty to the appellants to file

an objection, if so advised, to the application bearing

No.RC2300006714, dated 04.07.2023, filed by respondent

No.1 before the concerned official respondent, which may

be considered in accordance with law along with the

application of respondent No.1.

5. The writ appeal is accordingly disposed of. However,

there shall be no order as to costs.

Miscellaneous applications pending, if any, shall

stand closed.

______________________________________ APARESH KUMAR SINGH, CJ

______________________________________ G.M.MOHIUDDIN, J 31.07.2025 vs