Abdul Quddhose, J
1. The petitioner association is aggrieved by the impugned order dated 17.10.2024 passed by the fourth respondent cancelling the respective pattas issued to its members.
2. The learned counsel for the petitioner association would submit that patta issued earlier to the vendor of the members of the petitioner association was also cancelled, and the said vendor had filed a writ petition before this Court challenging the cancellation of patta, and this Court, vide its order dated 14.11.2024 passed in W.P.No.34048 of 2024, had granted an order of interim stay pending disposal of the writ petition. He would further submit that the members of the petitioner association are in occupation of the respective lands for a long number of years and therefore, their possession should not be disturbed.
3. Since the vendor of the members of the petitioner association has already obtained interim stay in W.P.No.34048 of 2024, dated 14.11.2024, this Court is of the view that a prima-facie case has been made out by the petitioner association to protect the interest of its members. Accordingly, there shall be an order of interim stay of operation of the impugned order dated 17.10.2024 in this matter as well.
4. Mr.D.Ravichander, learned Special Government Pleader, accepts notice on behalf of the respondents 2 to 7. Mr.D.R.Arun Kumar, learned counsel, accepts notice on behalf of the 8th respondent.
Notice to the first respondent returnable by 06.02.2026.
Post the matter along with W.P.No.34048 of 2024 on 06.02.2026.
