PASUPULETI LAXMANA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India for issuing a Writ of Mandamus to declare the action of the 2nd respondent-Special Deputy Collector, Tribal Welfare Department, Office of the I.T.D.A., Bhadrachalam, in entertaining the suit proceedings filed by the 4th respondent, vide LTR Case No.20 of 2019 on the file of 2nd respondent by issuing notice proceedings in LTR Case No.20/2019/MKP/Special Deputy Collector (T.W.) dated 26.09.2019 in connection with the suit schedule property to an extent of Ac.1.10 guntas in Survey No.279 of Mulakapally Village and Mandal, Bhadradri-Kothagudem District, as being illegal, void, without power or authority.

(2.) Heard Sri Mummaneni Srinivasa Rao, learned counsel appearing for the petitioner and the Government Pleader for Social Welfare appearing for the official respondents 1 to 3.

(3.) It is seen from the documents filed along with the writ petition that based on the application of the 4th respondent, the 2nd respondent authority has initiated proceedings in LTR case and has issued notice dated 26.09.2019 informing the petitioner that the said LTR case is posted before the 2nd respondent authority on 16.10.2019 and called upon the petitioner to produce the documents as specified therein, failing which it is stated that action in accordance with law would be taken.