V. LAXMI PRASANNA Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) These three appeals are preferred by the petitioners in W.P. Nos. 30891, 31036 and 31037 of 2017 and batch, aggrieved by the order of the learned Single Judge in dismissing the Writ Petitions at the stage of admission by his order dated 21.9.2017.

(2.) The action of the Tahsildar in unilaterally cancelling the sale deeds registered in the year 2007, ten years later in the year 2017, without putting the appellants-writ petitioners on notice, and without giving them an opportunity of being heard, is impugned in the writ petitions.

(3.) While elaborate arguments were advanced by the learned Senior Counsel appearing on behalf of the appellants-writ petitioners, and the learned Advocate General for the State of Telangana appearing for the respondents, it is brought to our notice that, subsequently, a learned Single Judge had admitted W.P. No.36387 of 2017 on the very same issue.