Chandanagiri Nagaraju vs The State Of Telangana
2021 Latest Caselaw 2451 Tel

           HONOURABLE SRI JUSTICE P. NAVEEN RAO

               WRIT PETITION No. 18882 of 2021

                        Date : 23.8.2021

Between:

Chandanagiri Nagaraju S/o Chandanagiri Jampaiah
aged about 55 years Occ Agriculture R/o No 11-18-772
Vishwakarma Street Kasibugga Warangal           Petitioner

                                And

The State of Telangana
rep by its Principal Secretary Revenue Department Secretariat
Hyderabad & others
                                                 Respondents

The Court made the following:

HONOURABLE SRI JUSTICE P. NAVEEN RAO

WRIT PETITION No. 18882 of 2021

ORAL ORDER:

Heard learned counsel for petitioner Sri D Ramakrishna and

learned Assistant Government Pleader for Revenue.

2. This writ petition is filed seeking following directions:

........... to issue writ order or direction more particularly one in the nature of writ of Mandamus declaring the action of the respondents 3 to 6 in not issuing Pattadar pass Book to the petitioner in respect of land Admeasuring Ac 0 6gts in Sy. No. 71 Ac 0.8 gts in Sy No. 72 Ac.0. 3 gts in Sy No 84/A and Ac. 0.18gts in Sy No. 83 Totaling Ac. 0.35gts situated at Desaipet sivar Warangal Mandal Urban Warangal District Urban even after submission of application under Dharani Portal pursuant to the Judgment in W P No 17171/2019 as illegal arbitrary unjust contrary to rules contrary to law and unconstitutional and consequently direct the respondents3 to 6 to issue Pattadar pass Book to the petitioner in respect of land land Admeasuring Ac 0.6 gts in Sy No. 71 Ac. 0.8.gts in Sy No. 72, Ac. 0.3 gts in Sy No. 84/A and Ac. 0.18 gts in Sy No. 83 Totalling Ac. 0.35 gts situated at Desaipet sivar Warangal Mandal Urban Warangal District Urban immediately in the interest of justice to............"

3. According to petitioner, his father purchased agricultural land

admeasuring Ac.0.08 guntas in Survey No. 72 and Ac.0.06 guntas in

Survey No. 71, Desaipet sivar, Warangal in his name on 8.6.1967 and

20.2.1969. Father of petitioner died on 17.5.2000 and there after

petitioner is in possession and enjoyment of the said extent of land and

cultivating the same. Petitioner submitted application to grant pattadar

pass book on 19.9.2020. Alleging inaction, this writ petition is filed.

4. In proof of submission of application and receipt of

acknowledgement, petitioner filed Ex.P-6 to Ex.P-11 i.e., copies of

eChallans, copies of Transaction Summaries and copy of Dharani

Grievance Receipt.

5. In view thereof, without expression of any opinion on merits

of the matter, writ petition is disposed of, directing the 6th respondent-

Tahsildar to consider the application of the petitioner for grant of

pattadar pass book on the above extent of land and pass appropriate

orders in accordance with law within a period of eight weeks from the

date of receipt of copy of this order. No costs. Miscellaneous petitions, if

any pending, are closed.

__________________ P NAVEEN RAO,J DATE: 23-8-2021 TVK HONOURABLE SRI JUSTICE P. NAVEEN RAO

WRIT PETITION No. 18882 of 2021

Date : 23.8.2021