Telangana High Court
Banoth Kishan Naik, vs The State Of Telangana, on 13 August, 2024
Author: Surepalli Nanda
Bench: Surepalli Nanda
HON'BLE MRS JUSTICE SUREPALLI NANDA
WRIT PETITION No.23458 OF 2015
ORDER:
Heard Sri Jithender Rao Veeramalla, learned counsel appearing for the petitioner, Sri Kowturu Pavan Kumar, learned counsel appearing on behalf of respondent Nos.4, 5, 6, 9, 10, and 11 and learned Assistant Government Pleader for Social Welfare appearing on behalf of respondent Nos.1 and 2.
2. The petitioner approached this Court with the following prayer:
" ..... to issue an order / direction or any appropriate writ more particularly one in the nature of Writ of Mandamus declaring the action of 2nd respondent in not exercising the powers conferred under section 3 (1) of The Andhra Pradesh Scheduled Areas Land Transfer Regulation 1959 r/w Rule 7(2) of The Andhra Pradesh Scheduled Areas Land Transfer Rules 1969 for evicting the respondents 3 to 11 from petitioners patta land i.e. Ac.O-15 guntas out of Ac.5.17 guntas in Sy.No.81 of Pandurangapuram (V) Paloncha (M) Khammam District as illegal unjust and in violation of Articles 14, 21 and 300A of the SN, J 2 WP_23458_2015 Constitution of India and for consequential direction to the 2nd respondent to evict the respondents 3 to 11 and restore its possession to the petitioner by issuing Pattadar Pass Book and Title Deed and pass such other order/s as this Honble Court may deem fit and proper in the circumstances of the case..."
3. It is represented by learned counsel appearing on behalf of respondents that the matter is settled out of Court and the learned counsel appearing on behalf of the petitioner does not dispute the said submission made by the learned counsel appearing on behalf of the respondents.
4. Bringing the said submission of the learned counsel appearing on behalf of the respondents that the subject issue is settled out of Court on record, the present writ petition is closed. There shall be no order as to costs.
As a sequel, the miscellaneous petitions, if any, pending in the Writ Petition shall also stand closed.
___________________________ MRS. JUSTICE SUREPALLI NANDA Date: 13.08.2024 Skj