Telangana High Court
Khaja Basheeruddin vs The State Of Telangana on 6 June, 2018
THE HON'BLE SRI JUSTICE S.V.BHATT
W.P. No.18417 of 2018
ORDER:
Heard Mr.M.Damodar Reddy for petitioners and the Assistant Government Pleader (Revenue).
The petitioners challenge status-quo order dated 09.05.2018 in Case No.B/ROR/610/2017 in tenancy file No.K/610/2017, as illegal and without jurisdiction.
One of the grounds raised by the petitioners is that the Revenue Divisional Officer does not have jurisdiction at all in the facts and circumstances of the case, to entertain any petition or appeal at the instance of unofficial respondents in the writ petition. The petitioners on 07.04.2018 have not only filed counter affidavit but also series of documents in support of their claim.
Learned counsel for petitioners prays for adjudicating the legality of status-quo order impugned in the writ petition.
This Court, after perusing the record, is of the view that all the substantive issues are pending before the Revenue Divisional Officer/respondent No.2, therefore, at this stage, it would be in fitness of things to direct 2nd respondent to dispose of the case in file No.B/ROR/610/2017, as expeditiously as possible, 2 preferably within two (02) months from the date of receipt of copy of this order. The petitioners are given liberty to file copy of this order along with memo for fixation of a date for hearing of the case.
Writ petition is disposed of as indicated above. No order as to costs.
Miscellaneous petitions, if any, pending, shall stand closed.
_______________ S. V. BHATT, J Dt: 06.06.2018 dv