APPALA AKULA CHANDRAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ appeal is directed against an interim order dated 13.12.2017 passed by the learned Single Judge on a miscellaneous application, registered as W.P.M.P.No.47879 of 2017, moved by the respondents No.6 and 7/writ petitioners in W.P.No.38572 of 2017.

(2.) By the interim order, the learned single Judge has suspended the proceedings taken out by the respondent No.4/Tahsildar, Ramagiri Mandal, Peddapally District and has directed him to mutate the names of the respondents No.6 and 7/writ petitioners in the revenue records on the basis of the order dated 30.10.2015, passed in SOP.No.293 of 2012, within a fixed timeline.

(3.) It is the stand of the appellant that by virtue of the interim order, the learned single Judge has actually allowed the writ petition itself which is still pending adjudication.