CHERUKUPALLYLAXMINARSAMMA LAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for Revenue for the official respondents. With their consent, the Writ Petition is disposed of at the admission stage.

(2.) The main grievance of the petitioner in this writ petition is that respondent No. 3 is not transferring the appeal preferred by the petitioner, dated 18.12.2019 under Section 5(B) of the Rights in Land and Pattadar Pass Books Act, 1971 to the Special Tribunal constituted under the rights in Land and Pattadar Pass Books Act, 2020.

(3.) A perusal of the record discloses that challenging the orders of the respondent No. 4 vide proceedings No. B/377/2016, dated Nil, in regularizing sada-binama, allegedly executed by the husband of the petitioner in favour of respondent No. 6 and mutating the name of respondent No. 6 in the revenue records in respect of the subject land, the petitioner has filed an appeal before the respondent No. 3, the Revenue Divisional Officer, Narsampet, Warangal Rural District, on 18.12.2019. In the meanwhile, the Andhra Pradesh rights in Land and Pattadar Pass Books Act, 1971, has stood repealed by the Telangana Rights in Land and Pattadar Pass Books Act, 2020 (for short, 'the Act No. 9 of 2020 '). As a result, all the appeals/revisions pending with the revenue authorities were transferred to the Special Tribunals constituted under the provisions of the Act No. 9 of 2020. The learned counsel for the petitioner states that even though the appeal, preferred by the petitioner, pertains to 2019, so far, it has not been transferred to the Special Tribunal by the respondent No. 3.