Bernvolu Sarojanamma vs The State Of Telangana And 7 Others
2021 Latest Caselaw 2902 Tel

          THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

                  WRIT PETITION No. 10914 of 2020
O R D E R:

Heard learned counsel for the petitioner and learned

Government Pleader for Revenue for respondent Nos.1 to 3. With

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

stage.

2. The main grievance of the petitioner is that respondent Nos.1

to 3 are not mutating her name in the revenue records in respect of

the land to an extent of Acs.3.00 in Survey No. 498 situated at

Wardhmankota Sivaar, Nagaram Mandal, Suryapet District as per

the decree and judgment dated 31.01.1987 in O.S.No.1625 of 1986

on the file of District Munsiff, Suryapet.

3. Learned Government Pleader states that if the petitioner

makes an Application on-line in Dharani Portal, the same will be

considered and necessary orders will be passed by the authorities

concerned, in accordance with law.

4. Having regard to the above submissions, without going into

merits or demerits of the case, the Writ Petition is disposed of

directing the petitioner to make an application for

deletion/rectification of entries and for mutation of her name with

respect to the subject property on-line in Dharani Portal, within a

period of two weeks from the date of receipt of a copy of this order.

On such Application/s being filed, the authorities concerned shall

pass necessary orders thereon strictly in accordance with law, as

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

thereafter, duly putting on notice the parties concerned. No costs.

5. Miscellaneous petitions, if any, shall stand closed.

_________________________ A.ABHISHEK REDDY, J Dt:18.10.2021 kdl