Md. Yaseen vs Tahasildar
2022 Latest Caselaw 1561 Tel

          HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

                   WRIT PETITION No.568 OF 2018

ORDER:

Heard the learned counsel for petitioners and the learned

Government Pleader for Respondents.

2. The case of the petitioners herein is that they filed suit in

O.S.No.46 of 2006 on the file of Junior Civil Judge, Pargi, Ranga Reddy

district for declaration and perpetual injunction against defendants

therein i.e. Chenchu Narsamma, Anjilaiah and Kukkala Bheemaiah.

The said suit was decreed vide judgment and decree dated 3.7.2008. It

was an exparte decree. Application in I.A.No.21 of 2010 was filed by

the defendants under Section 5 of Limitation Act seeking for

condonation of delay of 549 days for setting aside the exparte decree.

The said application was dismissed by order dated 20.9.2012. Thus,

the decree has attained finality.

2. According to the petitioners, their father late Khaja Sab was the

owner and possessor of land admeasuring Ac.6-00 guntas in Survey

No.87 of Chelmilla village, Gandeed mandal, Mahabubnagar district

(previously Ranga Reddy district). Learned counsel for petitioners

submits that consequent upon the enactment of Act 9 of 2020 i.e. The

Telangana Rights in Land and Pattadar Passbooks Act, 2020,

application has been submitted by the petitioners through Dharani

Portal by paying requisite fee vide challan dated 24.3.2022 for incorporation of petitioners names in the revenue records, but no

action has been taken. Hence this writ petition.

4. In view of the same, without going into the merits of the matter,

the writ petition is allowed, directing the Respondent No.3-District

Collector to forthwith act upon the Dharani Application submitted by

the petitioners for incorporation of their names in the revenue records

as per the judgment and decree dated 3.7.2008 passed in O.S.No.46 of

2006 on the file of Junior Civil Judge, Pargi, Ranga Reddy district. The

3rd respondent shall conduct enquiry after issuing notices to all the

interested persons and shall pass appropriate orders in accordance

with law within a period of six weeks from the date of receipt of a copy

of this order. The miscellaneous petitions pending, if any, shall stand

closed. There shall be no order as to costs.

________________________ B. VIJAYSEN REDDY, J Date: 28.3.2022 DA HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

WRIT PETITION No.568 OF 2018

28.3.2022

DA HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD

MAIN CASE NO: W.P.No. of 2022

PROCEEDING SHEET

SL DATE ORDER OFFICE NO NOTE

1 23.2.2022 BVR,J

Writ Petition disposed of. No costs.

(Vide separate order) (b/o) DA