DASARI ESHWARAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) When the matter is taken up for hearing, the previous date of hearing, i.e., 30/1/2026, there was also no representation on behalf of the petitioner. Hence, the matter was directed to be listed on 5/2/2026 under the caption "For Orders." Even today, none appears for the petitioner. Considering that the matter pertains to the year 2014, this Court proceeds to decide the matter on the basis of the averments made in the affidavit filed in support of the Writ Petition.

(2.) Heard learned Government Pleader for Assignment appearing for respondent Nos.1 to 3 and Sri T.Suresh Babu, learned counsel appearing on behalf of respondent Nos.4 to 8.

(3.) The Writ Petition is filed challenging the action of respondent No.3 in entertaining and registering the Cancellation Deed presented by respondent No.4 vide Doc.No.4873/07 dtd. 20/4/2007, as illegal, arbitrary and sought a consequential direction to set aside the same.