BETHI DURGA RAO Vs. MALLADI SATYANARAYANA SRINIVASA CHAKRAVARTHY

JUDGEMENT

(1.) Present intra-court appeal is preferred under clause 15 of Letters Patent assailing the common order dtd. 9/10/2025 passed in W.P. No.14185 of 2023 and batch.

(2.) By aforesaid order, learned Single Judge disposed of the writ petition by remanding the matter back to Special Duty Collector (Tribal Welfare), K.R.Puram, Buttaigudem Mandal, Eluru District, to the limited extent of conducting inquiry as to whether the impugned order in the writ petition has been passed by Deputy Collector (Tribal Welfare), K.R.Puram, after providing due notice and opportunity to all the stakeholders and to pass appropriate speaking orders in accordance with law.

(3.) Brief facts leading to filing of present appeal are as under: