Sabera Begum vs The State Of Telangana
2021 Latest Caselaw 4062 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                       AND
           THE HON'BLE SRI JUSTICE N. TUKARAMJI


                   WRIT APPEAL No.877 of 2019

JUDGMENT:    (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




     Learned counsel for the appellant has stated before this

Court that he has no instructions in the matter.

     The facts of the case are that a writ petition i.e.,

W.P.No.23736 of 2019 was preferred before this Court by the

appellant/writ petitioner stating that her husband was

assigned land to an extent of Acs.5.00 guntas in Sy.No.233 of

Jalpally Village, Balapur Mandal, Ranga Reddy District. After

the death of her husband, proceedings dated 05.02.2002 were

issued in her name.            She has stated that her name was

deleted and she is in possession of the land.                            The learned

Single Judge has passed an order holding that in case

mutation order was passed and the name of the writ

petitioner was deleted, she does have a remedy to prefer an

appeal.

     In the considered opinion of this Court, in case the

name of the writ petitioner was deleted from the revenue

records, the Telangana Rights in Land and Pattadar Pass

Books Act, 2020, provides for a remedy and the learned

Single Judge has disposed of the writ petition with a liberty to

the writ petitioner to work out her remedies on the issue of

mutation/restoration of her name in the revenue records.
                                 2




This Court does not find any reason to interfere with the

order passed by the learned Single Judge.

      The writ appeal is, therefore, disposed of with the liberty

as granted by the learned Single Judge.

      Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.



                               __________________________________
                                SATISH CHANDRA SHARMA, CJ



                                    ______________________________
                                           N. TUKARAMJI, J

01.12.2021

ES