K. JYOTHAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for petitioners, learned Assistant Government Pleader for Revenue for respondent Nos.1 and 2, and Sri M. Sreekanth, learned counsel for unofficial respondents. With their consent, the Writ Petition is disposed of.

(2.) This writ petition is filed challenging the order of the Special Tribunal constituted under Sec. 16 of the Telangana Rights in Land and Pattadar Passbooks Act, 2020 (Act 9 of 2020) passed in Case No.ST/OA/148/2021/D1/50/2014, dtd. 27/2/2021.

(3.) The order of the Special Tribunal has been mainly challenged on the ground that before passing the impugned orders, an opportunity of hearing was not afforded to the petitioners.