Thokala Prabhanjan Reddy And 5 ... vs The State Of Telangana And 3 Others
2021 Latest Caselaw 3040 Tel

          THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

                  WRIT PETITION No.26842 of 2021
ORDER:

Heard the learned counsel for the petitioners and the learned

Government Pleader for Revenue for respondent Nos.1 to 4. With

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

stage.

The present writ petition is filed challenging the proceedings,

dated 25.07.2020 in Rc. No. B/535/2018, issued by the Tahsildar,

Dharmasagar, respondent No. 4 herein, in rejecting the request of

the petitioner No. 1 seeking mutation and issuance of Pattadar

Pass Books in respect of the subject land, basing on the final

decree proceedings passed in I.A. No. 781 of 1989 in O.S. No. 3 of

1978, dated 03.03.1998 and the execution proceedings in E.P.

Nos. 89 of 2010 and 95 of 2010 on the file of II Additional District

Judge, Warangal District.

Learned Counsel for the petitioners has stated that the

respondent No.4 has passed the impugned order without

application of mind. It is contended that once a decree is passed

by a competent Civil Court, the same has to be implemented in

true letter and spirit by the revenue authorities. But, the

respondent No.4, without taking into account the said judgment

and decree, has passed the impugned order.

Learned Government Pleader has stated that due to the

repeal of the Andhra Pradesh Rights in Land and Pattadar Pass

Books Act, 1971, by the Telangana Rights in Land and Pattadar

Pass Books Act, 2020, the competent authority, for making any

changes in the revenue records or implementing the Court orders,

is the concerned District Collector and in case the petitioners file

fresh application(s) through online Dharani portal, the same will be

considered and necessary orders will be passed in accordance with

law.

Having regard to the above made submission, without going

into the merits or demerits of the case, the petitioners are directed

to submit applications ventilating their grievance, through online

Dharani Portal, to the respondent No. 2 within a period of two

weeks from the date of receipt of a copy of this order and on receipt

of such application, the respondent No. 2 shall consider and pass

orders thereon in accordance with law within twelve weeks

thereafter. Without adverting to the rejection order, dated

25.07.2020, it is made clear that before passing any orders, the

respondent No. 2 shall put all the interested parties on notice, give

them an opportunity of hearing and consider 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 : 27.10.2021 Smr/tsr