PITTA NAVEEN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant, writ petitioner, filed the present appeal aggrieved by the order dated 10.09.2020 passed by a learned Single Judge in W.P.No.14868 of 2020.

(2.) The main grievance of the appellant is that the Tahsildar, 3rd respondent, issued Rc.No.B/420/2020 dated 21.08.2020 directing eviction of the appellant from the land admeasuring Acs.1.67 guntas in Survey No.17/4B, situated at Peddanallaballi Village, Dummugudem Mandal, Bhadradri Kothagudem District.

(3.) Challenging the said eviction order, the appellant preferred statutory appeal before the 2nd respondent, Revenue Divisional Officer, under Section 10 of the T.S. Land Encroachment Act, 1905. Along with the appeal, he also filed an application seeking stay of the eviction order. But no orders have been passed either in the appeal or in the said stay application. Seeking direction against the respondent No.2 to dispose of the stay petition in the said appeal, at the first instance and thereafter, to dispose of the appeal expeditiously, the appellant filed W.P.No.14868 of 2020.