Ananthula Janga Reddy, Uppal ... vs The District Collector,R.R.District ...
2025 Latest Caselaw 693 Tel

Telangana High Court

Ananthula Janga Reddy, Uppal ... vs The District Collector,R.R.District ... on 31 July, 2025

 HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
                 WRIT PETITION No.13753 of 2012
ORDER:

This writ petition is filed seeking the following prayer:-

"to declare the action of the 2nd respondent in interfering with the petitioners possession over the land situated in SY.No.87/1, admeasuring Ac.4.38 guntas, land in Sy No.87/6 admeasuring Ac.3.26 guntas, and land in SY No.87/2 admeasuring Ac.3.26 guntas, situated at Nagole village, Uppal Mandal, Ranga Reddy District, without issuing any notice and contrary to the earlier Judgment of this Honble Court in WP No.13853 of 2002 as arbitrary, illegal and violative of principles of natural justice and Article 14, 21 and 300A of Constitution of India."

2. Today when the matter has been taken up for hearing, learned

counsel for the petitioners submits that this Court vide order dated

12.05.2012, passed the following interim order:-

"In the meanwhile, respondents are directed not to interfere with the possession of the property of the petitioners without following the due process of law. Petitioners are also directed not to alter the nature of the property in question in any manner."

3. Learned Assistant Government Pleader for Revenue appearing

for respondent Nos.1 and 2 submits that the respondent authorities

will follow due process of law before initiating action on the subject

property.

4. Recording the submissions made by the learned counsel

appearing on either side and without expressing any opinion on the

merits of the case, this writ petition is disposed of directing the ::2::

respondent authorities to follow due process as contemplated under

law before initiating action on the subject property.

5. Accordingly, with the above directions this writ petition is

disposed of. Miscellaneous petitions, if any, pending in this writ

petition shall stand closed. No costs.

____________________________ N.V.SHRAVAN KUMAR,J

31.07.2025 SU