M.SEETHARAMA MURTI,J. - (1.) This writ petition, under Article 226 of the Constitution of India, is filed by the petitioner requesting to grant a Writ in the nature of Certiorari and set aside the order, dated 16.06.2015, in Rc.No.E5/482/2014 passed by the Joint Collector, Warangal, - 2nd respondent after calling for records related to the said case. By the said orders, the Joint Collector confirmed the order, dated 07.12.2013, of the 3rd respondent - Revenue Divisional Officer, Warangal, in file in Rc.No.A/8112/2012.
(2.) I have heard the submissions of Sri K.S. Murthy, learned counsel appearing for the writ petitioner, of the learned Government Pleader for Revenue (TG), appearing for the respondents 1 to 4, and of Sri P.S.P. Suresh Kumar, learned counsel appearing for the respondents 5 to 14. I have perused the material record.
(3.) This Court, on 22.04.2016, while admitting the writ petition, granted the following interim order in WPMP.No.17194 of 2016: 'Pending further orders, status quo in all respects, including with reference to the nature of land and alienation in any manner, shall be maintained by either party.';