Telangana High Court
Mir Mohammed Khalid Ali vs The State Of Telangana on 15 September, 2020
Author: Shameem Akther
Bench: Shameem Akther
THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
WRIT PETITION No.13275 of 2020
ORDER:
This Writ Petition under Article 226 of the Constitution of India is filed, wherein the following prayer is made:
"to issue an order or direction or writ more particularly one in the nature of writ of mandamus declaring the action of the respondents in not considering the application of the petitioner dated 28.02.2015 filed under GOMs. No.59, dated 30.12.2014 for regularization of possession of house bearing H.No.8-2-269/19/649, in land to an extent of 400 sq.yds., in Sy.No.403/25/2 of Shaikpet village, Indra Nagar, Banjara Hills, Hyderabad, as arbitrary illegal violative of principles of natural justice and violative of scheme under GOMs.No.59, dt.30.12.2014 and guidelines framed thereunder and violative of Arts 14, 21 and 300A of Constitution of India and to direct the respondents to regularize the same and execute a deed of conveyance in respect of the same."
2. Heard learned counsel for the petitioner, learned Assistant Government Pleader for Revenue appearing for the respondents and perused the record.
3. In the course of submissions, it is brought to the notice of this Court by learned Assistant Government Pleader that respondentNo.4-Tahsildar, Shaikpet Mandal, Banjara Hills, Hyderabad, vide proceedings No.E/07/308/15, dated 23.08.2019, had enquired into the application of the petitioner for regularization of House bearing H.No.8-2-269/19/649, in land to an extent of 400 sq.yds., in Sy.No.403/25/2 of Shaikpet village, Indra Nagar, Banjara Hills, Hyderabad, and the same was rejected. A copy of said proceedings, dated 23.08.2019 is 2 also filed before this Court. In the said proceedings, the petitioner was instructed to collect the amount paid under G.O.Ms.No.59, dt.30.12.2014, for regularization of the subject property.
4. Under these circumstances, nothing survives for adjudication in this matter. The petitioner is entitled to workout the remedies available under law.
5. With this observation, the Writ Petition is disposed of. There shall be no order as to costs.
Miscellaneous petitions, if any, pending shall stand closed.
______________________ Dr. SHAMEEM AKTHER, J 15th September, 2020 YVL/SCS 3 THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER WRIT PETITION No.13275 of 2020 Date:15.09.2020 YVL/SCS