Gorige Padmamma And 4 Others vs The State Of Telangana And 3 Others
2022 Latest Caselaw 5088 Tel

         HON'BLE SRI JUSTICHE K. LAKSHMAN

           WRIT PETITION No.38209 of 2022
ORDER:

Heard Sri Y. Balaji, learned counsel appearing for the

petitioner and learned Assistant Government Pleader for

Revenue appearing for respondents.

This writ petition is filed to declare the action of

respondent No.4 in not mutating the petitioners name in

Dharani Portal and not issuing pattedar pass books by

entering the names of the petitioners with regard to the

agricultural land admeasuring Ac.1-12 gts., in Sy.No.694

situated at Manchal village and mandal, Ibrahimpatnam,

Ranga Reddy District, as illegal and consequently direct the

respondent authorities to mutate the petitioners name in

Dharani portal for the said land.

Petitioners are claiming that they are the absolute

owners and possessors of land admeasuring Ac.1-12 gts.,

in Sy.No.694 situated at Manchal village and mandal,

Ibrahimpatnam, Ranga Reddy District. In proof of the

same, they have filed copies of pattedar pass books and

other documents including judgment and decree in

O.S.No.4 of 2022, dated 09-05-2022 on the file of the

Principal Junior Civil Judge - cum - XXV Additional

Metropolitan Magistrate, Cyberabad at Ibrahimpatnam. The

petitioners herein vide legal notice dated 17-06-2022

requested the 4th respondent to mutate their names.

Despite receiving and acknowledging the said legal notice,

respondent No.4 did not act upon the same, therefore, the

present writ petition.

Whereas learned Assistant Government Pleader for

Revenue, on instructions, would submit that as per CCLA's

Circular No.1/2021, dated 15-01-2021 the petitioners

herein have to make online application to respondent No.2,

who in turn, will consider the said online application

submitted by the petitioners and pass appropriate orders,

in accordance with law.

In view of the aforesaid discussion, this writ petition is

disposed of, granting liberty to the petitioners to submit

online application to respondent No.2 along with relevant

documents and on receipt of the said online application,

respondent No.2 shall consider and dispose of the same by

putting the petitioners and also the interested parties, if

any, on notice and pass appropriate orders, in accordance

with law. If respondent No.2 is not inclined to accept the

claim / request of the petitioners, he shall mention specific

reasons and pass appropriate orders. He shall

communicate the said order to the petitioners and he shall

complete the entire exercise within a period of eight (8)

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 October 13, 2022 PN

HON'BLE SRI JUSTICE K. LAKSHMAN

WRIT PETITION No.38209 of 2022

October 13, 2022

PN