Cause title — parties, addresses and appearances
[ 3256 ]
HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
(SPecial Original Jurisdiction)
THURSDAY. THE THIRTEENTH DAY OF APRIL
TWO THOUSAND AND TWENTY THREE
PRESENT
THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR
WRIT PETITION NO: 39086 0F 2014
Between:
Abdul Naveem S/o.Abdul Sattar, Occ: Business, R/o H'No'1-35/1' Lingampet
Vrttage. l-ingampet Mandal, Nizamabad District
...pE,.oNER
AND
1 . State of Telangana, Rep by lts Principal Secretary' Revenue Department'
Secretariat. HYderabad
2. ine District C6llector Nizamabad District', -
5 iii; ilfti;;iFoielt onicur Kamareddv, Nizamabad Diskict
; B ii#;;rii;oov 57o Si'Fotni Ceaqy, iged : Maior, R/o Linsampet vrllase'
Lingampet Mandal, Nizamabad District'
...RESpoNDENrs
Petition under Adicle 226 of the constitution of lndia praying that rn the
circumstances stated in the affidavit filed therewith' the High Court may be
pleased to tssue a writ, order or direction more particularly one in the nature of
writ of Mandamus declaring the action of the 2nd respondent in not taking any
action against those culprits for their illegal action of cutting big trees by
encroaching into the Government land situated at road-margin and adjacent to
Lingampet-Kamareddy main road, near Bus Stand, Lingampet Village & Mandal'
NizamabadDistrict,ontherepresentationofthe.petitionerdated:26'11.2014,as
illegal,arbitrary,unlust,unconstitutionalandinviolationofprinciplesofnatural
iustice,andconsequentlydirectthe2ndrespondenttotakenecessaryactionto
safeguard the subject Property
I.A. N
10F 20',t4
MP. NO: 48997 OF 2014
itition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to direct
the2ndrespondenttosafe.guardtheGovernmentlandSituatedatroad.margin
and adjacent to Lingampet-Kamareddy main road, near Bus Stand' Lingampet
P
i
I
i
Village & mandal Nlzamabad Drstrlct on the representatton of the petltioner dated
26-11-2014, pending disposal of the wrrt petition
l.A. NO: 1 OF 201s(WVMP. NO: 539 OF 2015):
Between:
Major, R/o. LingamPet Village,
..-.PETITIONER/RESPONDENT
B Ramesh Reddv S/o Srr Potla Reddy' aged
Lingampet Mandhl, Nrzamabad Drstrict.
AND
1
State of Telangana, Rep. by rts Prrncipal Secretary, Revenue Department'
Secretariat Hvderabad.
ine District C6llector Nrzamabad Dtstrict' -
iH ffi;i;;;ii;ii.t otrrc"r- Kamareddv, *'"Te?3g3.lBtgfilr,*.r"o"rurr.
Abdul Naveem S/o.Abdul Sattar. occ' Business' R/o'H No.1-35/1' Lingampet
Vifrige iingarpetMandal, Nizamabad District ...RESpoNDENT/pE,.oNER
2
J
4
Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petrlon, the High Court may be pleased vacate
interim order granted on 26-12-2014 rn WP No. 3908612014
Counsel for the Petitioner: SRI MOHD MOIN AHMED QUADRI
Counsel for Respondent Nos. 1 & 2: GP FOR REVENUE
Counsel for Respondent No. 3: GP FOR FORESTS
Counsel for Respondent No. 4: SRI K' JAGADISHWAR REDDY
The Court made the following: ORDER
THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR trrRIT PETITION No.39O86 of 2OL4 ORDER: karned counsel for the petitioner filed a letter, dated 1O.O4.2O23, in the Registry seeking permission of this Court to withdraw the writ petition with liberty to file a fresh writ petition.
2.Permission is accorded for withdraw of the writ petition. However, this Court is not inclined to grant libert5r as sought for by the petitioner.
3.Accordingly, the Writ Petition is dismissed as withdrawn. There shall be no order as to costs. Miscellaneous Petitions, if any, pending in this writ petition shall stand closed. .I.NAGALAKSHMI DEPUTY REGISTRAR /ffRUE COPY// t_ SECTION OFFICER To,
5.Two CC cc CC cc CD to Sri Mohd Moin Ahmed Quadri Advocate toPggl . Jo cp ii,inl"i"ue, nign Court for the Stdte glTelangana-lOqTl ; i; ci' F; Foresii,-itigh'court for the state oJ Telangana' [oUTl to S.i f Jagadishwar Reddy, Advocate(OPUC) Copies MBC bs BS( ! i I
HIGH COURT DATED: 1310412023 ,3.'' tl 3 0 t{AY ?tlzl ORDER WP.No.39086 ot 2014 DISMISSING THE WRIT PETITION AS WTTHDRAWN, WITHOUT COSTS q --rut*tt9 gStr \,,,
