Lambadi Malavath Limbadri vs The State Of Telangana
2023 Latest Caselaw 2898 Tel

        HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

                WRIT PETITION No.27746 OF 2023

ORDER: (ORAL)

      This writ petition is filed aggrieved by the action of respondent

Nos.2 and 4 in not considering Dharani application vide Dharani

Reference No.2200079782 (Transaction ID.No.09T403600000988)

dated 24.08.2022 submitted by the petitioner for issuance of e-pattadar

passbook in his favour in respect of the land to an extent of Acs.1-22

guntas in Survey No.524, Acs.1-15 ¾ guntas in Survey No.525 and

Acs.1-03 ½ guntas in Survey No.526, total admeasuring Acs.4-01 ½

guntas, situated at Gongoppula Revenue Village, Bheemgal Mandal,

Nizamabad District.

2. It is claimed that the petitioner is the absolute owner and

possessor of the aforesaid lands and he had been cultivating the same

since several years. On application submitted by the petitioner for

survey and demarcation, the Mandal Surveyor, Bheemgal Mandal,

surveyed the land and fixed the boundaries under the cover of

panchanama dated 10.01.2014. When there was interference from the

neighbours of the petitioner's land, the petitioner filed a suit in

O.S.No.112 of 2014 on the file of the Principal Junior Civil Judge,

Armoor, for perpetual injunction. The said suit was decreed by

judgment dated 20.10.2016. Upon introduction of Dharani Portal, the

BVR,J WP.No.27746_2023

petitioner intended to obtain e-pattadar passbook and, as such,

submitted Dharani application vide Dharani Reference No.2200079782

(Transaction ID.No.09T403600000988) dated 24.08.2022. However,

there is inordinate delay on the part of the respondents in processing

the application of the petitioner.

3. Heard learned counsel for the petitioner and learned Assistant

Government Pleader for Revenue, and perused the material available

on record.

4. Learned Assistant Government Pleader for Revenue submitted

that appropriate action will be taken on Dharani application of the

petitioner.

5. Recording the aforesaid submissions of the learned Assistant

Government Pleader, this writ petition is disposed of directing

respondent Nos.2 and 4 to consider Dharani application vide Dharani

Reference No. 2200079782 (Transaction ID.No.09T403600000988),

dated 24.08.2022, submitted by the petitioner for issuance of e-

pattadar passbook in his favour in respect of the land to an extent of

Acs.1-22 guntas in Survey No.524, Acs.1-15 ¾ guntas in Survey

No.525 and Acs.1-03 ½ guntas in Survey No.526, total admeasuring

Acs.04-01 ½ guntas, situated at Gongoppula Revenue Village,

Bheemgal Mandal, Nizamabad District, by issuing notice to the

BVR,J WP.No.27746_2023

concerned/interested persons and pass orders in accordance with law

within a period of 45 days from the date of receipt of a copy of this

order. No order as to costs.

As a sequel thereto, miscellaneous applications, if any, pending

in the writ petition stand closed.

____________________ B. VIJAYSEN REDDY, J Date: 05.10.2023 vv