Telangana High Court
K.Rajagopal Rao vs The State Of Telangana on 8 August, 2018
HON'BLE SRI JUSTICE S.V.BHATT
WRIT PETITION No.22370 of 2018
ORDER:
Heard Mr.P.Malla Reddy for petitioner and the learned Assistant Government Pleader for Revenue.
The petitioner prays for the following relief :-
".....to issue appropriate writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the inaction of the Respondents to survey and demarcation of land admeasuring 4340 Sq yds in TS No 1 Ward No.3, Block-A situated at Bahalulkhanguda village, Ameerpet Mandal, Hyderabad, is illegal, unlawful, unjust, contrary to law and against the principles of natural justice and consequently to direct the Respondents to consider the appeal of the petitioner dated 15.5.2018 ......".
The Assistant Government Pleader by referring to written instructions informs the Court that with regard to the request of the petitioner, respondents 3 to 5 will communicate the decision to the petitioner within four weeks from the date of receipt of a copy of this order.
By accepting and placing the statement of the Assistant Government Pleader on record, the writ petition is accordingly disposed of. No order as to costs.
Miscellaneous petitions, if any, pending, shall stand closed.
_____________ S. V. BHATT, J Dt: 08-08-2018 Prv 2