RATHOD HARICHAND Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking Writ of Mandamus declaring the orders in Prodg. No.A4/CPC/1209/2020 dtd. 18/12/2021 passed by respondent No.4 to the extent of Order at Para No.12, Point Nos.1 and 2, as illegal, arbitrary, vindictive, ultra vires and violation of Articles 14, 16 and 21 of the Constitution of India and against the principles of natural justice, and consequently set aside the above order issued by respondent No.4 in respect of land to an extent of Ac.2-07 guntas in Sy.No.41/E situated at Morkandi Village of Bazarhathnoor Mandal, Adilabad District.

(2.) Heard Sri Kondadi Ajay Kumar, learned counsel for the petitioner and learned Assistant Government Pleader for Social Welfare, appearing for respondent Nos.1 to 6. In spite of service of notices to respondent Nos.7 to 11, they have not chosen to enter into appearance.

(3.) With the consent of the learned counsel for the petitioner as well as learned Assistant Government Pleader for Social Welfare, this writ petition is disposed of at the stage of admission.