Telangana High Court
T.Lakshman Rao vs The State Of Andhra Pradesh on 23 November, 2018
HON'BLE SRI JUSTICE A. RAJASHEKER REDDY
WRIT PETITION No.42324 of 2018
ORDER :
The only grievance of the petitioner is that though he was granted pattadar pass book and title deeds in respect of subject land, his name is not entered in Form-1B and Adangals, as such, he made a representation on 10.10.2018 to the competent authority-respondent No.4. As no action is taken on the said representation, the present writ petition is filed.
Heard learned counsel for petitioner and the learned Assistant Government Pleader for Revenue.
Since the representation of the petitioner is pending before the 4th respondent, the 4th respondent is directed to dispose of the above referred representation of the petitioner in accordance with law, within a period of two months from the date of receipt of a copy of this order and take action accordingly.
With the above direction, the writ petition is disposed of. No order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
__________________________ A. RAJASHEKER REDDY, J 23rd November, 2018 ajr