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Judgment
This Writ Petition is filed by the petitioner with the following relief:
"to issue a Writ of Mandamus or any other appropriate Writ Order or Direction i issue a Writ of Mandamus or any other appropriate writ order or direction declaring the impugned order dated 24 08 2026 passed by Respondent No 1 in Appeal No A4/LTR/258/2025 and the common order dated 25 09 2024 passed by Respondent No 2 in Case Nos TWA1/44/2015 and TWA1/34/2023 and set aside the same as illegal arbitrary without jurisdiction and violative of the principles of natural justice and of Articles 14 and 300A of the Constitution of India consequently direct the Respondents not to dispossess the Petitioner from and to maintain the Petitioner in peaceful possession of the subject extent of Ac 107 guntas forming part of Sy No 346 of Mandamari Village and Mandal Mancherial District otherwise than in due course of law until the rights of the parties inter se are finally and conclusively determined including in Case No G2905/2025 pending before the Land Reforms Tribunal/Revenue Divisional Officer Mancherial and iii pass"
Heard Sri Vinay Kouturi, learned Senior Counsel, representing M/s. Chillaw Advocates and Legal Consultants, learned counsel for the petitioner; Sri S. Yogesh, learned Assistant Government Pleader for Social Welfare, appearing for the official respondents; and Sri Mannem Mallaiah, learned counsel for the unofficial respondents.
During the course of hearing, when the learned Senior Counsel appearing for the petitioner sought an interim order, the learned Assistant Government Pleader appearing for the official respondents and the learned counsel appearing for the unofficial respondents brought to the notice of this Court that the petitioner has an efficacious statutory remedy under Section 6 of the Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959, and that, without availing such remedy, the petitioner has approached this Court.
Learned counsel appearing for the official respondents and the unofficial respondents, therefore, requested this Court to dispose of the Writ Petition, leaving it open to the petitioner to avail the said statutory remedy by filing a revision before the competent authority.
In response thereto, the learned Senior Counsel appearing for the petitioner reported no objection to disposal of the Writ Petition with liberty to the petitioner to avail the said statutory remedy by filing a revision before the competent authority. However, he sought a direction to the parties to maintain status quo, in all respects, as obtaining as on today, till the revision is filed.
In view of the submissions made by the learned counsel appearing for the respective parties and with their consent, this Court deems it appropriate to dispose of the Writ Petition, without expressing any opinion on the merits of the case, granting liberty to the petitioner to avail the statutory remedy available under Section 6 of the Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959, by filing a revision before the competent authority within a period of one week from the date of receipt of a copy of this order. Till the filing of such revision, both the parties shall maintain status quo, in all respects, as obtaining as on today. It is made clear that this Court has not expressed any opinion on the merits of the case, and all questions of fact and law are left open to be considered by the competent authority, in accordance with law.
Accordingly, with the above observations, this Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, miscellaneous applications, if any, pending shall stand closed.