Mehendikar Naveen Kumar, vs State Of Telangana
2023 Latest Caselaw 3877 Tel

      THE HON'BLE SRI JUSTICE C. V. BHASKAR REDDY


               WRIT PETITION NO.31449 OF 2023

     ORDER:

The writ petition is filed seeking following relief:

"......to issue an appropriate writ, order or direction more particularly one in the nature of Writ of Mandamus under Article 226 of the Constitution of India declaring the action of the Respondent No. 2 herein in not considering our representation dated 26062023 for mutation of revenue records in respect of land to an extent of Ac 4-21 gts in Sy No 234/5/AA Jelpally village, Balapur Mandal, Old Saroornagar Mandal, Ranga Reddy District and for issue Pattedar Pass Books and Title Deeds in favour of Petitioners is highly illegal arbitrary and unconstitutional violation of Principles of Natural Justice......"

2. The case of the petitioners is that they are the legal heirs

of one M.Narsing Rao, who is the pattadar of agricultural lands in

Sy.No.234/5/AA admeasuring Ac.4-21 guntas situated at Jelpally

village, Balapur Mandal (Old Saroornagar Mandal), Ranga Reddy

District. It is the further case of the petitioners that they have

instituted a suit in O.S.No.1970 of 2021 before the VIII Junior Civil

Judge, City Civil Court, Hyderabad to declare them as legal heirs

of late M.Narsing Rao and the said suit was decreed in their

favour vide judgment and decree, dated 21.12.2022. Thereafter,

the petitioners have made an application, dated 26.06.2023 before

respondent No.2 requesting to mutate their names in the revenue

records and to issue the pattadar pass books.

3. Learned Government Pleader for Revenue appearing for

respondent Nos.1 to 3, on instructions, would submit that even

though the petitioners were declared as legal heirs by the

competent Court in O.S.No.1970 of 2021, vide judgment and

decree, dated 21.12.2022, the petitioners have not filed any online

application for mutating their names as successors in interest of

one M.Narsing Rao.

4. In view of the same, this Court deems it appropriate to

dispose of this writ petition directing the petitioners to make an

online application before respondent Nos.2 and 3 seeking

mutation of their names in the revenue records and for issuance

of pattadar passbooks in respect of lands in Sy.No.234/5/AA

admeasuring Ac.4-21 guntas situated at Jelpally village, Balapur

Mandal (Old Saroornagar Mandal), Ranga Reddy District. If such

an application is filed, the respondent authorities shall dispose of

the same, in accordance with law, within a period of four(4)

weeks from the date of filing such application.

5. With the above observations, this writ petition is

disposed of. No order as to costs.

As a sequel thereto, miscellaneous petitions, if any,

pending shall stand closed.

________________________ C.V. BHASKAR REDDY, J Date: 14.11.2023 sus