SHIDE DEVIDAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr. J.Prabhakar, learned Senior Counsel representing Mr. Naresh Reddy Chinnolla, learned counsel for the petitioner.

(2.) Heard learned Advocate General appearing for the petitioners/respondents in I.A.No.1 of 2025 and learned counsel for the respondent/writ petitioner.

(3.) The instant I.A.No.1 of 2025 has been moved for modification of the interim order dtd. 11/11/2020 to enable the Government to process applications for regularisation of such unregistered transactions received between 12/10/2020 i.e., the date of G.O.Ms.No.112 and 10/11/2020 i.e., the cut-off date prescribed under the Telangana Bhu Bharati (Record of Rights in Land) Act, 2025 (hereinafter referred to as 'the Act 1 of 2025').