Smt.Renukamma vs The State Of Telangana
2021 Latest Caselaw 2906 Tel

  THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

             WRIT PETITION No. 25513 of 2021
ORDER:

In this writ petition, the petitioners seek a direction

to the respondents to consider the representations dated

03.06.2021 submitted by the petitioners requesting them

not to issue Pattadar Pass Books, Title Deeds and Rythu

Bandu amounts in favour of third parties in respect of

the land admeasuring Ac.37-01 guntas in Sy. No.

484/AE, 476, 473, 472, 477, 479, 227 and 505, situated

at Jaklair Village, Makthal Mandal, Narayanapet District

and also in respect of land in Sy. No.46/A and 47/A,

situated at Katerpalli Village of Makthal Mandal,

Narayanapet District pending the suit in O.S. No. 7 of

2018 on the file of II Additional District Judge,

Mahabubnagar.

Even though several grounds have been raised by

the petitioners, having regard to the fact that the

petitioners has already filed civil suit being O.S. No. 7 of

2018 seeking preliminary decree for partition of the suit

schedule property into seven equal shares and allotment

of 4/7th share to the petitioners by metes and bounds

etc., on the file of II Additional District Judge at

Mahabubnagar, this Court is not inclined to grant any

relief, as sought for in the present writ petition. The

mutation entries do not confer any title on the person in

whose name entries are made. Ultimately, if the

petitioners succeed in the suit filed by them, the decree is

not only binding on the parties but also the revenue

authorities and they are bound to implement the

Judgment and Decree of the Court.

The writ petition fails and the same is accordingly

dismissed. However, if the petitioners are so advised,

they can file an appropriate application seeking

appropriate relief before the trial Court in the pending

suit.

Pending miscellaneous petitions, if any, shall stand

closed. There shall be no order as to costs.

________________________ A.ABHISHEK REDDY, J Date : 18.10.2021.

tsr