Telangana High Court
Sunnam Adilakshmi vs The State Of Telangana on 28 November, 2023
THE HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
WRIT PETITION No.32220 of 2023
ORDER:
Heard learned counsel for the petitioner and Learned Government Pleader for Forest appearing for respondent Nos.1, 4 and 5; Learned Government Pleader for Revenue appearing for respondent Nos.2, 3 and 6:
Learned standing counsel appearing for respondent No.7 and Learned Government Pleader for Home appearing for respondent No.8. With their consent, the writ petition is being taken up for disposal at the admission stage itself.
2. This writ petition has been filed seeking the following prayer:-
"to declare the action of the Respondent Nos.2 to 6 in not conducting survey and not issuing RoFR(Recognition of Forest Rights) pattas, further trying to evict, interfering with the petitioner and 34 others who are cultivating forest lands situated in Z Veerabhadrapuram Village, Anjibaka Grama Panchayat of Dummugudem village of Bhadradri, Kothagudem District, and not considering the Prajavani applications filed by the petitioner and also not taking necessary action on representations of petitioner which is illegal, arbitrary, unconstitutional and violative of the Petitioner's fundamental rights under Article 14, 19(1)(g) and 300- A of the Constitution of India, Violation of provisions under section 4(5) of (RoFR) and Consequently direct the Respondents Nos.2 to 6 to not to dispossess the Petitioner and 34 others from peaceful possession and enjoyment of their agricultural land and conduct survey and issue RoFR Pattas by considering the Prajavani applications filed by the petitioner and take necessary action on representations of petitioner in the interest of justice ".
3. Though various grounds are raised in the writ petition, learned counsel for the petitioner restricts his prayer seeking a direction to respondent 2 authorities to dispose the petitioner's representation 30.06.2023, in a time bound period.
4. Learned Government Pleader for Revenue and learned Government Pleader for Forest appearing for respondents submits that if the petitioner's representation dated 30.06.2023, is still pending for consideration, the respondent authorities may be directed to dispose of the said representation and pass appropriate orders in accordance with law.
5. In view of the submission made by learned counsel appearing on either side and without expressing any opinion on the merits of the case, this writ petition is disposed of directing the respondent authorities to dispose the petitioner's representation dated 30.06.2023 and pass appropriate orders in accordance with law, as expeditiously as possible, preferably within a period of six (06) weeks from the date of receipt of copy of this order and communicate the same to the petitioner. It is also made clear that till such time the respondent authorities are directed not to evict the petitioner from the subject land.
6. Accordingly this writ petition is disposed of. Miscellaneous applications, if any pending, shall stand closed. No order as to costs.
_________________________________ JUSTICE N.V.SHRAVAN KUMAR Date: 28.11.2023 SU