Telangana High Court
Lambada Badriya S/O. Lambada Bikiya vs The District Collector, Ranga Reddy ... on 6 September, 2022
HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
WRIT PETITION No. 19817 OF 2008
ORDER:
When the matter was taken up, learned counsel for the petitioner submits that AP ROR Act (old) is repealed with the Telangana Rights in Land and Pattadar Pass Book Act, 2020, and the present writ petition is filed under old Act and prays this Court to grant liberty to submit the grievances of the petitioner to Respondent Authority as per the new Act. In view of the repealed Act, no orders can be passed in this writ petition.
2. Recording the submission made by the learned counsel for the petitioner, the writ petition is dismissed as infructuous and with a liberty to the writ petitioner to submit their grievances/ application/representation if any under the new Act and thereafter if the writ petitioner submits such representation/grievance /application to the Respondent Authorities, the Respondent Authorities shall pass appropriate orders strictly in accordance with law, by putting notice and affording an opportunity of hearing to all the parties concerned.
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3. Miscellaneous petitions, if any, pending in this writ petition shall stand closed. No costs.
____________________________ N.V.SHRAVAN KUMAR,J 06.09.2022 SHA