LAWS(TLNG)-2021-8-78

NEMARUGOMMULA JAIVEER RAO Vs. STATE OF TELANGANA

Decided On August 05, 2021
Nemarugommula Jaiveer Rao Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Heard Sri L Preetham Reddy, learned counsel for the petitioner, Sri G Ravi Mohan, learned counsel for 5th respondent-caveator and the learned Government Pleader for Revenue.

(2.) In this writ petition, petitioner is seeking the following relief:

(3.) This writ petition is filed challenging the order of the Special Tribunal dtd. 10/6/2021. This is second round of litigation on the decision of the Special Tribunal. Against the order of Special Tribunal dtd. 3/2/2021, W P No. 8677 of 2021 was filed and this Court by order dtd. 8/4/2021 disposed of the same directing the respondents to follow the directions issued by Division Bench in W P (PIL) No. 20 of 2021 and liberty was granted to petitioner to make application for rehearing of the matter. Pursuant to the same, the Special Tribunal passed the order impugned in this writ petition.