Bandi Muralidhar Reddy vs The State Of Telangana
2022 Latest Caselaw 6815 Tel

              HON'BLE SRI JUSTICE K. LAKSHMAN

                WRIT PETITION No.32622 of 2022

ORDER:

Heard learned counsel for the petitioner and

learned Assistant Government Pleader for Revenue.

2. The petitioner herein is claiming that he is

absolute owner and possessor of land admeasuring

Ac.0-12 gts in Sy.No.39/58, situated at Siddaram Village,

Sathupally Mandal, Khammam District. According to

him, it is assigned land as per pahanis of 1954-1955. In

proof of the same, he has filed copy of pahanis. Even

then, without considering the said facts, revenue

authorities have mentioned the aforesaid property in the

Prohibited List. According to him, the said inclusion of

the subject property in the prohibited list by the revenue

authorities is illegal and also contrary to the Judgment

passed by this Court in W.P.No.22760 of 2008 dated

24.10.2008. Even then, the 2nd respondent is not

deleting the aforesaid land from the prohibited list.

Therefore, the present Writ Petition.

3. Whereas, the learned Assistant Government

Pleader for Revenue, on instructions would submit that

petitioner herein has to submit online application in

terms of CCLA's Circular No.1/2021, dated 15-01-2021

with the 2nd respondent and on filing such an

application, 2nd respondent will consider the same and

pass appropriate orders.

4. In view of the aforesaid discussion, this Writ

Petition is disposed of granting liberty to the petitioner to

submit online application with the 2nd respondent in

terms of aforesaid circular along with copy of pahanies

and also aforesaid judgment dated 24.10.2008 in

W.P.No.22760 of 2008. On receipt of the said online

application, the 2nd respondent shall consider the same

and pass appropriate orders by putting the petitioner and

all affected parties on notice and affording them an

opportunity of hearing. The 2nd respondent shall also

consider the instructions issued by Chief Secretary and

CCLA's Ref.No.CMRO/3691/2022 dated 03.11.2022. He

shall complete the aforesaid exercise within a period of

eight (08) weeks from the date of receipt of online

application. There shall be no order as to costs.

As a sequel, the miscellaneous petitions, if any,

pending in the Writ Petition shall stand closed.

___________________ K. LAKSHMAN, J

December 15, 2022 ssy

HON'BLE SRI JUSTICE K. LAKSHMAN

WRIT PETITION No.32622 of 2022

December 15, 2022

SSY