KURVA NAGARAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. V. Ramakrishna Reddy, learned counsel for the petitioners, Mr. Parsa Ananth Nageswar Rao, learned Government Pleader attached to the office of learned Advocate General appearing for respondent Nos.1 to 4 and Mr. R. Chandra Shekar Reddy, learned Standing Counsel appearing for respondent No.6. Despite service of notice, none appears for respondent No.5.

(2.) This writ petition is filed to issue a writ of Certiorari by calling for the records pertaining to the impugned order dtd. 15/6/2021 passed by the Special Tribunal, Jogulamba - Gadwal District in Case No.ST/OA/72/2021/D1/745/2019, in allowing the revision case of respondent Nos.5 and 6 preferred under Sec. - 9 of the Telangana Rights in Land and Pattadar Pass Books Act, 1971 while setting aside the order dtd. 30/10/2010 in File No.A/3699/2010 passed by respondent No.4 in respect of lands admeasuring Acs.1-10 guntas in Survey No.98/B, situated at Maldakal Village and Mandal, Jogulamba - Gadwal District and to set aside the same as it being illegal.

(3.) FACTUAL BACKGROUND: