S. SURENDHAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed praying to grant the following relief:

(2.) Heard Mr.Rapolu Bhaskar learned counsel for petitioner and the learned Assistant Government Pleader for Revenue for respondents 1 to 4.

(3.) This writ petition is filed challenging the decision of the Special Tribunal dated 01.02.2021. The Special Tribunal dismissed the revision filed under Section 9 of the Telangana Rights in Land and Pattadar Passbooks Act, 1971 (Act 26 of 1971) on the ground of inordinate delay.