N.AJAY KUMAR REDDY 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.) Aggrieved by the action of respondent No. 2 in not considering the Appeal No. A2/39/2017 filed by the petitioner under Sec. 5(5) of the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971, the present writ petition is filed.

(3.) By virtue of the Telangana Rights in Land and Pattadar Pass Books Act, 2020 (for short, 'the Act No. 9 of 2020 ') coming into force w.e.f. 29.10.2020, all the appeals and revisions pending with the revenue authorities arising out of the Act No.9 of 2020, are to be dealt with only by the Special Tribunals constituted under the Act No.9 of 2020. The learned counsel for the petitioner states that even though the petitioner has made several requests to the respondent No. 2 either to hear the appeal or transfer the same to Special Tribunal, till now no action has been taken thereon.