K.Malla Reddy vs State Of Telangana
2021 Latest Caselaw 2710 Tel

       THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY


                WRIT PETITION No. 22677 of 2021
ORDER:

Heard the learned counsel for the petitioners and the learned

Government Pleader for Revenue for the respondents. With their

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

2. This writ petition is filed questioning the action of the

respondents in continuing to show the lands in Survey No.191 of

Kolluru Village and Survey No.30 of Osman Nagar Village,

Ramachandrapuram Mandal, Sangareddy District, in the prohibited

properties list in the Dharani Portal, despite the judgment dated

07.04.2021, passed by a Division Bench of this Court in

W.P.No.15041 of 2019.

3. Learned counsel for the petitioners states that the petitioners

have given a representation to the respondent No.3 on 08.01.2021

and also got issued a legal notice on 28.06.2021 requesting to delete

their lands from the prohibited properties list. But, so far, no action

has been taken thereon.

4. Learned Government Pleader states that if the petitioners file

an application through online in Dharani Portal ventilating their

grievance, the same will be considered and necessary orders will be

passed by the authorities concerned, in accordance with law.

5. Having regard to the above made submission, without going

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

of directing the petitioners to make an application through online in

Dharani Portal, seeking to delete the subject lands from the list of

prohibited properties, within a period of two weeks from the date of

receipt of a copy of this order. On such application 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 thereof. A copy of the order that may be

passed by the respondent authorities shall be communicated to the

petitioners.

Pending miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.

______________________ A.ABHISHEK REDDY, J Date : 21.09.2021 va