PEDDA DHARENNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri K Rathanga Pani Reddy, learned counsel for the petitioners, Sri N.S.Arjun Kumar, learned counsel for respondents 8 to 11 and the learned Government Pleader for Revenue.

(2.) In this writ petition, petitioners are seeking the following relief:

(3.) During the course of arguments, learned counsel for petitioners fairly submitted that petitioners have no grievance with reference to observations made by the Special Tribunal in rejecting appeal preferred by the appellants before the Tribunal but they are aggrieved to the extent of directing to maintain status quo by both parties.