YESHABOINA YAKAIAH YAKANNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri A. Prahakar Rao, learned counsel appearing for the petitioner and learned Assistant Government Pleader for Assignment appearing for respondents. Perused the record.

(2.) Perusal of the record would reveal that the petitioner herein had filed an appeal under Sec. 4-A (2) of Telangana Assigned Lands (Prohibition of Transfers) Act, 1977 challenging the order dtd. 23/11/2022 of respondent No.3 before respondent No.2 on 30/11/2022. He had also filed Interlocutory Application seeking to suspend the said order. Respondent No.2 is not taking up the said Interlocutory Application and appeal.

(3.) On the other hand, during the pendency of the aforesaid appeal, respondentNo.4 is trying to dispossess the petitioner by fixing boundary stones, therefore, there is urgency.