MAREPALLY PANDURANGAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned Government Pleader for Revenue for respondent Nos.1 to 4, and Sri Jalli Kanakaiah, the learned counsel for respondent Nos.5 and 6.

(2.) This Writ Petition is filed challenging the order dtd. 21/5/2014, passed by respondent No.4 - the Tahsildar vide File No.B1/566/2013, entering the names of respondent Nos.5 and 6 in the revenue records and issuing pattadar passbooks in their favour in respect of the land, admeasuring Ac.0.06 guntas, in Survey No.49- E, situated at Muthangi Village, Patancheru Mandal, Sangareddy District.

(3.) This Court, on 3/2/2020, while admitting the writ petition, in I.A.No.1 of 2020, has granted interim stay as prayed for. Seeking to vacate the said interim order, respondent Nos.5 and 6 filed vacate stay application.