Golla Shagapuram Ananthamma vs The State Of Telangana
2021 Latest Caselaw 3015 Tel

   THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

            WRIT PETITION No. 26654 of 2021
ORDER:

In this writ petition, the petitioner challenges the

action of the respondent No. 3 in mutating the name of

the respondent No. 4 as pattadar and issuing pattadar

pass book and entering his name in online revenue

records in respect of the land in Sy. No. 122/A & EE,

admesuring Ac.5-00 guntAs, situated in the limits of

Maddur Village, C.C. Kunta Mandal, Mahabubnagar

District.

Even though several grounds have been raised by

the petitioner, having regard to the fact that the

petitioner has already filed a civil suit being O.S. No. 53

of 2017 seeking declaration of title and injunction against

the respondent No. 4 and the same is pending

consideration on the file of Junior Civil Judge, Atmakur,

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 petitioner succeeds in the suit

filed by her, 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 petitioner is so advised, she

can file an application seeking appropriate relief before

the trial Court in the pending suit and any such

application is filed, the lower Court shall consider the

same and pass orders on merits.

Pending miscellaneous petitions, if any, shall stand

closed. There shall be no order as to costs.

________________________ A.ABHISHEK REDDY, J Date : 26.10.2021.

tsr

THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

WRIT PETITION No. 26654 of 2021

DATE: 26-10-2021