Telangana High Court
Nallagonda Yedukondalu, vs Prl.Secy., Muni.Admin.Dept., State Of ... on 29 June, 2018
THE HON'BLE SRI JUSTICE A.V.SESHA SAI
WRIT PETITION Nos.21924, 21933, 21967, 22066
and 22207 of 2018
COMMON ORDER:
When the matters are called, it is submitted by Sri D.Ramesh, learned Standing Counsel for CRDA and the learned Counsel appearing for the unofficial respondents that the petitioners in these writ petitions have sold their properties by way of registered sale deeds, as long back as in the year 2015.
If that being so, under Article 226 of the Constitution of India, the dispute cannot be resolved. As such, the writ petitions are closed, giving liberty to the petitioners to approach the Civil Court for redressal of their grievances.
As a sequel thereto, miscellaneous petitions, if any, pending in the writ petitions, shall stand closed. No costs.
__________________ A.V.SESHA SAI,J 29th June, 2018 smr