Dabbula Kousalya vs The State Of Telangana
2022 Latest Caselaw 5815 Tel

          HON'BLE SRI JUSTICE K. LAKSHMAN

           WRIT PETITION No.41449 of 2022

ORDER:

Heard learned counsel for the petitioner and

learned Assistant Government Pleader for Revenue.

2. According to the petitioner her husband late

D.Janardhan Reddy was the absolute owner and

possessor of the land admeasuring Ac.1-08 gts in

Sy.No.250, situated at Komreddypally Revenue Village,

Gandeed Mandal, Mahabubnagar District. Her husband

had filed suit vide O.S.No.78 of 2008 for declaration and

perpetual injunction and the same was decreed on

13.02.2011 by the leaned Senior Civil Judge, Vikarabad.

Her husband died on 21.02.2020. She is claiming right

over the aforesaid property basing on the aforesaid decree

and judgment. She had submitted online application

No.RC2200006972 dated 08.07.2022 with the 2nd

respondent with a request to mutate her name and issue

E-pattadar passbook. Having received and acknowledged

the said online application, the 2nd respondent did not act

upon the same. Therefore, the present Writ Petition.

3. Whereas, the learned Assistant Government

Pleader for Revenue, on instructions would submit that

the 2nd respondent will consider the said online

application and pass appropriate orders in accordance

with law.

4. It is relevant to note that in supersession of the

Telangana Rights in Land and Pattadar Pass Book Act,

1971 (Act No.26 of 1971), the State promulgated the

Telangana Rights in Land and Pattadar Pass Book Act,

2020 (Act No.9 of 2020) simplified procedure of entries in

revenue records and confined to three circumstances in

which request can be made for alteration of entries in the

revenue records i.e., sale /gift /mortgage, succession /

survivorship /inheritance and by way of court decree.

5. In view of the said discussion, this Writ

Petition is disposed of directing the 2nd respondent to

consider the online application No.RC2200006972 dated

08.07.2022 submitted by the petitioner and pass

appropriate orders in accordance with law by putting the

petitioner and all effected parties on notice and affording

them an opportunity of hearing. If, the 2nd respondent is

not inclined to accept the request made by the petitioner,

he shall assign specific reasons and pass a reasoned

order, communicate copy of the said order to the

petitioner and complete the said exercise within a period

of eight (08) weeks from the date of receipt of a copy of

this order. 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

November 14, 2022 SSY

HON'BLE SRI JUSTICE K. LAKSHMAN

WRIT PETITION No.41449 of 2022

November 14, 2022

SSY