Pallamari Balappa vs The State Of Telangana
2021 Latest Caselaw 2042 Tel

           HONOURABLE SRI JUSTICE P.NAVEEN RAO

               WRIT PETITION No.15233 of 2021

                        Date:08.07.2021

Between:

Pallamari Balappa, S/o. Laxmaiah,
Aged 65 years, Occ: Agriculture Coolie,
R/o. Lenkal Village, Narva Mandal,
Narayanpet District.

                                          .....Petitioner

     And

The State of Telangana,
Rep., by its Principal Secretary,
Revenue Department,
Secretariat, Hyderabad & others.

                                          .....Respondents




The Court made the following:
                                          -2-




           HONOURABLE SRI JUSTICE P.NAVEEN RAO

                  WRIT PETITION No.15233 of 2021


ORDER :

This writ petition is filed praying to grant following relief:

"... to issue an appropriate Writ, Order or direction, more particularly one in the nature of Writ of Mandamus, to declare inaction of the respondent No.2 in giving directions to 4th respondent herein to enter the petitioners land in Sy.No.603/A2/3, admeasuring Ac.4.35 gts., situated at Lenkal Village, Narva Mandal, Narayanpet District in Dharani portal in terms of the mutation orders passed by the 4th respondent bearing No.B/1497/2020 dt.23.07.2020, pursuant to the representation dt. 21.05.2021, as being illegal, arbitrary and unjust and consequently direct the respondents to enter the name of the petitioner in Dharani Portal in respect of the above said land, and to grant such other relief or reliefs...."

2. Heard Sri Mohd. Nayeemuddin, learned counsel for the

petitioner and learned Assistant Government Pleader for Revenue.

3. According to petitioner, his wife Smt Pentamma succeeded to

Acs.4.35 guntas of land in Sy.No.603 of Lenkal Village, Narva

Mandal, Narayanapet District from her father Sri Kurmanna. As

there was dispute with regard to division of property, she instituted

O.S.No.17 of 2010 in the Court of Junior Civil Judge at Atmakur

praying to grant decree of partition and separate possession. A

preliminary decree was granted on 19.01.2012 and later property

was divided with metes and bounds and in accordance thereof,

wife of petitioner's property was earmarked clearly and possession

was vested in her. After the death of his wife, petitioner claimed to

have succeeded to the said property. Petitioner claimed to have

applied to mutate his name in the revenue records by enclosing

copy of the judgment and decree granted in favour of his wife, her

death certificate and other documents. On 23.07.2020, the

Tahsildar issued proceedings granting mutation in favour of the

petitioner. Thereafter, petitioner filed application to enter his name

in the Dharani Web Portal. Alleging inaction, this writ petition is

filed.

4. The Chief Commissioner of Land Administration issued

Circular No.1 of 2021, on 15.01.2021, authorizing the District

Collectors to look into the grievances of citizens on various aspects

concerning entries in the revenue records. A person, who has a

grievance on any aspect concerning entries in the revenue records

and issuance of pattadar passbooks, has to make an application

through online web portal Dharani. In the case on hand, petitioner

claims to have made application only in physical form which is not

maintainable.

5. In view thereof, the Writ Petition is disposed of, granting

liberty to the petitioner to file application through Dharani Web

Portal, by uploading all the documents in support of his claim to

enter his name in the revenue records in Dharani Web Portal and

to issue pattadar passbook. If such application is made, the

District Collector shall consider the request of petitioner and take

appropriate decision as warranted by law, within a period of Ten

(10) weeks from the date of receipt of such application. Pending

miscellaneous petitions, if any, shall stand closed.

__________________ P.NAVEEN RAO,J 8th July, 2021 Rds / PT

HONOURABLE SRI JUSTICE P.NAVEEN RAO

WRIT PETITION NO.15233 of 2021

Date:08.07.2021

RDS/PT