Penta Naresh And Another vs State Of Telangana And 3 Others
2021 Latest Caselaw 3384 Tel

     THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

              WRIT PETITION No.10890 of 2021
ORDER:

Heard the learned counsel for the petitioners and the learned

Government Pleader for Revenue for all the respondents. With

their consent, the Writ Petition is disposed of at the stage of

admission.

2. Aggrieved by the action of respondent No.4 in not mutating

the name of the petitioners in respect of the agriculture dry land

admeasuring Acs.3-38 guntas in survey No.514 situated at

Shathrajpally Village, Vemulawada Mandal, Rajanna Siricilla

District, in revenue records, the present writ petition is filed.

3. The learned counsel for the petitioners has stated that the

petitioners have filed online applications before respondent No.4

and also paid necessary fee vide challan Nos.PMM2100059463 and

PMM2100009543 on 15.01.2021 for effecting mutation of their

names. However, till date no orders are passed thereon.

4. Having regard to the fact that the applications made by the

petitioners seeking mutation are already pending before the

authorities for consideration, without going into the merits or

demerits of the case, the Writ Petition is disposed of directing the

respondent No.4 to pass necessary orders on the on-line

applications made by the petitioners on 15.01.2021, duly taking

into consideration the Judgment dated 10.06.2019 passed by

Junior Civil Judge at Vemulawada, in O.S. No.56 of 2012, as

expeditiously as possible, preferably, within a period of eight weeks

from the date of receipt of a copy of this order, duly putting all the

interested parties on notice and taking into consideration the

objections, if any.

The miscellaneous petitions pending, if any, shall stand

closed. There shall be no order as to costs.

________________________ A.ABHISHEK REDDY, J Date : 11.11.2021 sur/smr