Telangana High Court
Mula Muralidhar Goud vs State Of Telangana And 3 Others on 6 January, 2020
Author: P. Naveen Rao
Bench: P. Naveen Rao
HONOURABLE SRI JUSTICE P. NAVEEN RAO
WRIT PETITION No.60 of 2020
ORDER:
The petitioner is aggrieved by the endorsement issued by the Revenue Divisional Officer, Rajendranagar Division, Ranga Reddy District, on 17.04.2019 upholding the decision of the lower authority holding that civil litigation is pending and therefore the matter is subjudice and rejected the appeal. Aggrieved thereby, the petitioner preferred the revision No.D5/1696/2019 before the Joint Collector, Ranga Reddy District. This writ petition is filed alleging inaction in the revision preferred by the petitioner.
Copy of the revision bearing No.D5/1696/2019 is filed at page Nos.62 to 65 of the writ petition.
In view thereof, without expressing any opinion on merits, this Writ Petition is disposed of directing the revisional authority to consider the revision and decide on merits as expeditiously as possible, preferably within a period of 8 weeks from the date of receipt of this order by affording opportunity to the parties. No costs.
Miscellaneous petitions, if any, shall stand closed.
_____________________ P. NAVEEN RAO, J Date: 06.01.2020 ska