Akula Ramu vs The State Of Telangana
2025 Latest Caselaw 3229 Tel

Telangana High Court

Akula Ramu vs The State Of Telangana on 19 March, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
                            AND
           THE HON'BLE SMT. JUSTICE RENUKA YARA

                    WRIT APPEAL No.329 of 2025

JUDGMENT (Per the Hon'ble the Acting Chief Justice Sujoy Paul):

Sri G. Satish Babu, learned counsel for the appellants;

Sri E. Venkata Reddy, learned Government Pleader for Municipal

Administration and Urban Development Department, for

respondent No.1 and Sri S.R. Vishnu Murthy, learned counsel

represents Sri Putta Krishna Reddy, learned Standing Counsel

for respondent No.2.

2. Learned counsel for the appellants, during the course of

arguments, fairly admitted that if somebody's name is wrongly

mutated in the revenue records, the appellants have a remedy

under the revenue law to apprise the appropriate authority by

filing appropriate application/appeal. He submits that the

appellants may be given liberty to avail the said remedy and it

may be clarified that the order of learned Single Judge will not

come in their way.

3. The other side has no objection.

4. Accordingly, in view of consensus arrived at, this Writ

Appeal is disposed of. It is ordered that if the appellants avail

the remedy under the revenue law against the mutation

proceedings in favour of respondent No.2, the competent

authority shall consider and decide it in accordance with law.

Any finding given by learned Single Judge will not come in the

way of the appellants. The competent authority shall decide the

matter on its own merits. This Court has not expressed any

opinion on merits and on tenability of such application(s). No

costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 19.03.2025 Myk/Tsr