Telangana High Court
T.Ramesh Reddy vs The State Of Andhra Pradesh on 11 December, 2018
HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
WP No.44880 of 2018
ORDER:
The petitioner, in this writ petition assails the in-action on the part of the respondents in considering the application dated 14-04-2016 made by him seeking to make sub-division of land in Sy.No.92/24 of Mangunta village, SR puram mandal, Chittoor district, as being illegal, arbitrary and for issuance of appropriate consequential directions to meet the ends of justice.
2. Heard the learned counsel for the petitioner and the learned Assistant Government Pleader for Revenue.
3. When an application is made by the petitioner, it is for the competent authority to consider the same and pass orders thereon, but it cannot be kept pending for unspecified period, when such an application was made as long back as in the year 2016 seeking sub-division of the land. In the circumstances, the writ petition is disposed of directing the respondent-authorities to consider the application of the petitioner dated 14-04-2016 and pass appropriate orders thereon in accordance with law, within a period of four weeks 2 from the date of receipt of a copy of this order. Miscellaneous petitions if any pending shall stand disposed of. There shall be no order as to costs.
______________________________ A.RAJASHEKER REDDY, J Dated:11-12-2018 NRG 3 HON'BLE SRI JUSTICE A.RAJASHEKER REDDY WP No.44880 of 2018 //WEB// Dated: 11-12-2018 NRG