Telangana High Court
Adike Arjun Kumar vs The State Of Telangana And 4 Others on 28 March, 2022
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITION No. 14692 of 2022
ORDER:
Heard learned counsel for the petitioner and the learned Assistant Government Pleader for Revenue appearing for the respondents.
2. This writ petition is filed aggrieved by the action of respondent No.4 in not transferring ROR Appeal Case No.A2/1676/2019 to respondent No.2 - Special Tribunal, Ranga Reddy District, as per the provisions of the Telangana Rights in Land and Pattadar Pass Books Act, 2020, and seeks a consequential direction to respondent No.4 - Revenue Divisional Officer to forthwith transfer the said appeal to respondent No.2.
3. The grievance of the petitioner is that even after the Special Tribunals have been constituted, his ROR Appeal Case No.A2/1676/2019 pending on the file of respondent No.4 has not been transferred to respondent No.2.
4. Under Section 16 of the Telangana Rights in Land and Pattadar Pass Books Act, 2020, all pending appeals/revision cases are required to be transferred to the Special Tribunals. 2
5. Taking note of the above facts and circumstances, the Writ Petition is disposed of directing respondent No.4 to forthwith transfer the ROR Appeal Case No.A2/1676/2019 to respondent No.2 within a period of three weeks from the date of receipt of a copy of this order.
Pending miscellaneous petitions, if any, shall stand closed.
______________________ B. VIJAYSEN REDDY, J 28-03-2022 vv