Telangana High Court
V.Anantha Chary And 9 Others vs State Of Telangana And 4 Others on 4 November, 2022
Author: K. Lakshman
Bench: K. Lakshman
HON'BLE SRI JUSTICE K. LAKSHMAN
WRIT PETITION No.40536 of 2022
ORDER:
Heard learned counsel for the petitioner and learned Assistant Government Pleader for Revenue.
2. Perusal of the record would reveal that the petitioner herein had filed an appeal against the 5th respondent under Section 24 of the Telangana Abolition of Inams Act, 1955 with the 2nd respondent challenging the order dated 20.08.1999. On filing of said appeal, the 2nd respondent had issued notice dated 20.12.2019 fixing the date of hearing on 04.01.2020. Thereafter, the 2nd respondent did not dispose of the said appeal. Therefore, the present Writ Petition
3. Whereas learned Assistant Government Pleader for Revenue, on instructions would submit that the 2nd respondent will consider the said appeal and pass appropriate orders in accordance with law.
4. In view of the aforesaid discussion, this Writ Petition is disposed of directing the 2nd respondent to 2 decide the aforesaid appeal filed by the petitioner strictly in accordance with law, by putting the petitioner, 5th respondent and all other effected parties on notice and affording them an opportunity of hearing. The 2nd respondent shall complete the entire exercise as expeditiously as possible preferably within a period of six (06) months from the date of receipt of a copy of this order. There shall be no order as to costs.
As a sequel, the miscellaneous petitions, if any, pending in the Writ Petition shall stand closed.
__________________ K. LAKSHMAN, J November 04, 2022 SSY 3 HON'BLE SRI JUSTICE K. LAKSHMAN WRIT PETITION No.40536 of 2022 November 04, 2022 SSY