Smt.P.Suma vs State Of Telangana
2022 Latest Caselaw 3235 Tel

THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR

               WRIT PETITION NO.27593 OF 2022

ORDER:

Heard learned counsel for the petitioner and learned

Assistant Government Pleader for Revenue appearing for the

respondents.

2. It is the case of the petitioner that her deceased

husband was the absolute owner and possessor of agricultural

land admeasuring Ac.6-06 guntas in Survey No.248/A, situated

at Tandur, Tandur Mandal, Vikarabad District. After demise of

her husband, the petitioner claims to have succeeded the same,

being the sole successor. In view of the same, the petitioner

claims to have submitted an online application for mutation of

her name in the place of her deceased husband by submitting

an online application bearing No.2200035311, dated

04.04.2022 by duly submitting all required documents. But, the

said application is still pending. It is also submitted by learned

counsel for the petitioner that there is a rival claim by

respondent No.5 herein and she also filed a suit for partition in

O.S.No.174 of 1998 on the file of II Additional District Judge,

Ranga Reddy District, and the said suit was dismissed by

judgment and decree, dated 03.03.2004. Aggrieved thereby, MSK,J 2 wp_27593_2022

respondent No.5 herein filed A.S.No.2313 of 2004 before this

Court and this Court also has not passed any interim order,

except restraining the petitioners from alienating the subject

property. Under those circumstances, learned counsel for the

petitioner submitted that the petitioner herein is entitled for

mutation of her name in the place of her deceased husband by

considering the online application submitted by her.

3. Learned Assistant Government Pleader for Revenue

submitted that inasmuch as the petitioner has submitted an

online application, the respondents are under obligation to

consider the same, in accordance with law.

4. Taking into consideration the submissions made on

either side, the Writ Petition is disposed of directing respondent

No.2 to consider the online application bearing

No.2200035311, dated 04.04.2022, submitted by the petitioner

for mutation of her name in the revenue records in respect of

land admeasuring Ac.6-06 guntas in survey No.248/A, Tandur,

Tandur Mandal, Vikarabad District, and pass appropriate

orders, in accordance with law, within a period of eight (8)

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

Respondent No.2 is further directed to put respondent No.5 on MSK,J 3 wp_27593_2022

notice, while considering the application of the petitioner and

afford an opportunity of hearing her and then pass orders on

the application of the petitioner, as directed above.

Miscellaneous applications, if any, pending shall stand

closed. There shall be no order as to costs.

____________________________________ MUMMINENI SUDHEER KUMAR, J

1st July, 2022 YVL