Telangana High Court
Kurra Parvathi vs The State Of Andhra Pradesh, on 9 July, 2018
THE HON'BLE SRI JUSTICE S.V.BHATT
WRIT PETITION No.23264 of 2018
ORDER:
The petitioner challenges the order dated 20.04.2017 in ROR Case D.Dis.No.2269/2016-A, as illegal, arbitrary and without jurisdiction.
The principal ground to challenge is that the appeal now entertained by Revenue Divisional Officer/2nd respondent after 20 years from the date of granting pattadar passbook and entering the name of the petitioner in 1-B register is illegal, arbitrary and also without jurisdiction.
The Assistant Government Pleader refers to Kuruva Hanumanthamma v. Prl. Secy., Revenue Dept., Hyderabad and others1 and contends that revision is an effective remedy in cases like this and the petitioner ought to be relegated to work out the prayer before the revisional authority.
This Court is of the view that particularly, keeping in view the objection raised against the order impugned before the appellate authority, the petitioner ought to be relegated to work out the prayer by filing revision within four (04) weeks from today, by enclosing a copy of this order.
1 2017 (6) ALT 449 2 The Joint Collector considers entertaining the revision and disposes of in accordance with law, within three (03) months from the date of entertaining the revision. The parties are directed to maintain status-quo during the pendency of the revision before the Joint Collector.
Writ petition is accordingly disposed of. No order as to costs.
Miscellaneous petitions, if any, pending, shall stand closed.
________________ S. V. BHATT, J Dt: 09.07.2018 dv 3