Telangana High Court
Shaik Hussain Bee vs The State Of Telangana on 4 August, 2020
Author: A.Abhishek Reddy
Bench: A.Abhishek Reddy
THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY
WRIT PETITION No.10610 of 2020
ORDER:
Heard the learned counsel for the petitioner and the learned Government Pleader for Revenue for the respondents. With their consent, the Writ Petition is disposed of at the stage of admission.
The main grievance of the petitioner is that the respondents are not conducting survey and fixing the boundaries of the land of the petitioner admeasuring Acs.8.05 guntas in survey No.126/145 situated at Pandurangapuram Village, Paloncha Mandal, Khammam District, pursuant to her application dated 08.08.2019.
The learned Government Pleader, on instructions, states that the application of the petitioner has been considered and rejected and a copy of the order was communicated to the petitioner through WhatsApp.
In view of the submission made by the learned Government Pleader, the grievance of the petitioner stands redressed. However, the learned counsel for the petitioner disputes the receipt of copy of the order passed by the respondents.
Hence, recording the submission of the learned Government Pleader that the application submitted by the 2 AAR,J WP 10610/2020 petitioner on 08.08.2019 has been considered and rejected, the writ petition is disposed of with a direction to the respondents to communicate a copy of the order passed on the application made by the petitioner on 08.08.2019, through Registered Post, forthwith. On receipt of the said order, the petitioner is free to challenge the same, in accordance with law.
The miscellaneous petitions pending, if any, shall stand closed. There shall be no order as to costs.
________________________ A.ABHISHEK REDDY, J Date: 04.08.2020.
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