Andhra Pradesh High Court - Amravati
Atikiri Swapna, vs State Of Andhra Pradesh on 14 November, 2024
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W.P.No.2460 of 2021
1
APHC010035092021
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3332]
(Special Original Jurisdiction)
THURSDAY ,THE FOURTEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 2460/2021
Between:
Atikiri Swapna, ...PETITIONER
AND
State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. PASALA PONNA RAO
Counsel for the Respondent(S):
1. GP FOR REVENUE
The Court made the following:
ORDER
The grievance of the petitioner is that the respondent authorities are
not issuing pattadar passbook in her favour in respect of the land in an extent
of Ac.1-39
39 cents in Survey No.21/1 and Ac.0
Ac.0-79
79 cents in Survey No.21/2 of SR
Palem revenue village and ar
are
e not updating the record of rights in the name
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of the petitioner by deleting the entry- 'government land', despite the decree
and judgment passed by the Court in O.S.No.91 of 2011.
2. Heard learned counsel for the petitioner and Sri Praneeth, learned
Assistant Government Pleader.
3. Learned counsel for the petitioner in elaboration would submit that
despite the decree passed by the competent civil Court declaring the title of
the petitioner over the subject property, the authorities did not issue pattadar
passbooks and pursuantly the petitioner made a representation dated
22.11.2017, however, there was no response and it would suffice if a
direction is given to the authorities to dispose of the representation of the
petitioner by fixing a time frame.
4. On the other hand, Sri Praneeth, learned Assistant Government
Pleader, would submit that as per G.O.Ms.No.209 dated 14.06.2017, the
petitioner, for getting pattadar passbooks, has to make online application
through mee-seva and as per G.O.Ms.No.3 dated 22.02.2012 manual
applications submitted by individuals for the statutory services, which are
delivered through Mee-Seva, shall not be entertained. Therefore, the manual
representation of the petitioner for getting pattadar passbooks cannot be
considered by the authorities and if the petitioner makes an online application
through mee-seva, the same would be considered by the authorities. There
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are no merits in the writ petition and the same deserves dismissal.
Accordingly, prayed to dismiss the writ petition.
5. Perused the record and considered the submissions made by the
learned counsel for both parties.
6. As per G.O.Ms.No.209 Revenue (EA &AR) Department dated
14.06.2017, the concerned shall make an online application through Mee-seva
for issuance of pattadar and title deed passbooks. G.O.Ms.No.3 Information
Technology & Communications (Infra) Department, dated22.02.2012 prohibits
consideration of manual applications submitted for getting the statutory
services, which are delivered through Mee-Seva. A cursory reading of both the
G.Os.makes it clear that the petitioner has to submit an online application for
issuance of pattadar passbooks and manual application, if any, submitted
cannot be entertained by the authorities.
7. In the instant case, the petitioner has submitted a representation
dated 22.11.2017 requesting the authorities to issue pattadar passbooks in
her favour for the subject property. As rightly contended by the learned
Assistant Government Pleader, the representation of the petitioner cannot be
considered by the authorities in view of the Government Orders referred to
above. Therefore, no purpose would be served in keeping this writ petition
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pending inviting counter of the respondents and hence this writ petition can
be disposed of.
8. In the above view of the matter, this writ petition is disposed of,
giving liberty to the petitioner to make online application through mee-seva
for issuance of pattadar passbooks in terms of G.O.Ms.No.209, dated
14.06.2017 and upon such submission, the authorities shall dispose of the
same within the time stipulated as per the Rules in vogue. There shall be no
order as to costs.
As a sequel, miscellaneous applications, pending if any, shall stand
closed.
JUSTICE RAVI CHEEMALAPATI
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