Telangana High Court
Vankudoth Krishna , vs The State Of Telangana, on 11 July, 2023
Author: Chillakur Sumalatha
Bench: Chillakur Sumalatha
1
HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA
WRIT PETITION No.21096 of 2016
ORDER:
1. This Writ Petition is filed to declare the action of the respondents in trying to dispossess the petitioners from the land to different extents of Ac.10.00 guntas and Ac.10.00 guntas, situated at Regalla Village, Paloncha Mandal, Khammam District, without disposing the applications of the petitioner dated 24.12.2014 for grant of pattas, as illegal and consequently to direct the respondents not to interfere with the peaceful possession and enjoyment of the petitioners' land without following due procedure prescribed under law.
2. Learned counsel for the petitioners submits that the 1st petitioner is no more and the 2nd petitioner, who is the son of 1st petitioner, is not evincing any interest in prosecuting the matter.
3. In the light of the submission thus made, the Writ Petition is dismissed. There shall be no order as to costs.
Miscellaneous petitions pending, if any, shall stand closed.
________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA Date:11.07.2023 ysk 2 Dr.CSL,J W.P.No.21096 of 2016 HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA WRIT PETITION No.21096 of 2016 Date:11.07.2023 ysk