Telangana High Court
Gaddam Srihari vs The Tahsildar on 17 September, 2018
HON'BLE SRI JUSTICE C. PRAVEEN KUMAR
WRIT PETITION No.32138 of 2018
ORDER:
The present Writ Petition is filed seeking issuance of a writ of mandamus, declaring the orders passed by the first respondent/Tahasildar in B.No.317/2015 dated 09.10.2015 and the orders of the first appellate authority RDO in proceedings in ROR Appeal No.05/2016 dated 24.05.2016 in not deleting the names of the unofficial respondents in the revenue records and not implementing the orders of the Revisional Authority Joint Collector in ROR Case No.E1/1937/2017 dated 05.03.2018 for continuing the name of the petitioner in the revenue records in Sy.No.1787/A A2 to an extent of Acres 3.33 cents situated at Ponnekantigandi village, Garla Mandal of Mahabubabad District, as illegal and arbitrary.
2) When the matter is taken up for hearing, the learned Assistant Government Pleader for Revenue (T.S) submits that the Tahasildar has already directed the Village Revenue Officer to pass orders for implementation of the orders of the Joint Collector dated 05.03.2018.
3) In view of the above, the Writ Petition is closed directing the Tahasildar to furnish a copy of the said proceedings to the petitioner within a week.
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4) There shall be no order as to costs. Miscellaneous Petitions pending if any in this Writ Petition shall stand closed.
___________________ C. PRAVEEN KUMAR, J Date: 17.09.2018 GM