Telangana High Court
Zuari Cement Ltd., vs Executive Engineer, on 1 March, 2023
Author: Surepalli Nanda
Bench: Surepalli Nanda
HON'BLE MRS JUSTICE SUREPALLI NANDA
WRIT PETITION No.14017 OF 2011
ORDER:
Heard learned counsel Jyotsna representing Mr.C.Ramachandra Raju, learned counsel for the petitioner and learned Assistant Government Pleader for Irrigation.
2. This Court vide its interim order dated 11.05.2011 in W.P.M.P.No.16947 of 2011 in W.P.No.14017 of 2011 was pleased to pass orders observing as follows:
"Pending further orders the respondents are directed not to interfere with the possession and enjoyment of the petitioner over the land in question, without following due process of law and without issuing any notice.
Notice."
3. Though the issue pertains to the year 2011, no counter affidavit has been filed till as on date.
4. Taking into consideration the above referred facts and circumstances, and also the interim order dated 11.05.2011 and the main grievance of the petitioner as per the averments made in the affidavit filed in support 2 WP_14017_2011 SN,J of the present writ petition, the writ petition is disposed of directing the respondents not to interfere with the possession and enjoyment of the petitioner over the land to an extent of Ac.30.11 gts., in Sy.Nos.308, 309 to 312 of Dondapadu Village, Mellacheruvu Mandal, Nalgonda District, without following due process of law and without issuing any notice. However, there shall be no orders as to costs.
Miscellaneous petitions, if any, pending in this Writ Petition, shall stand closed.
__________________________________ MRS JUSTICE SUREPALLI NANDA Date:01.03.2023 Kgk 3 WP_14017_2011 SN,J 4 WP_14017_2011 SN,J HON'BLE MRS JUSTICE SUREPALLI NANDA WRIT PETITION No.14017 of 2011 Date:01.03.2023 kgk