Sri P. Madhav Yadav vs The State Of Telangana And 3 Others
2021 Latest Caselaw 2927 Tel

       THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

                 WRIT PETITION No.24021 of 2021
ORDER:

Heard the learned counsel for the petitioner and the learned

Government Pleader for Revenue for the respondents. With their

consent, the Writ Petition is disposed of at the stage of admission.

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

and 2 have kept the Joint Application dated 13.07.2021 for mutation

and issuance of pattadar passbook in respect of the subject property,

admeasuring Acs.3.30 guntas, in Survey No.224 of Yadgarpally East

Village, Keesara Mandal, Medchal-Malkajgiri District.

A perusal of the record discloses that pursuant to the

judgment dated 08.07.2021, passed by a Division Bench of this Court

in W.A.No.281 of 2021, the petitioner and three others have filed the

Joint Application before the Tahsildar, Keesara Mandal, on

13.07.2021, for incorporating their names in Dharani Portal and

issuance of Pattadar Passbooks in their names in respect of the

subject property.

In view of the above, without going into the merits or

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

respondent No.4 - the Tahsildar-cum-Joint Sub Registrar to consider

the Joint Application dated 13.07.2021 and pass necessary orders

thereon, strictly in accordance with law, duly putting all the

interested parties on notice and affording them an opportunity of

hearing, as expeditiously as possible, preferably, within a period of

eight weeks from the date of receipt of a copy of this order. A copy

of the order that may be passed by respondent No.4 shall be

communicated to the parties.

The miscellaneous petitions pending, if any, shall stand

closed. There shall be no order as to costs.

________________________ A.ABHISHEK REDDY, J Date : 21.10.2021 Va