Alluri Shankar vs The State Of Telangana
2023 Latest Caselaw 1889 Tel

     HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

           WRIT PETITION No.4195 OF 2023

ORDER : (ORAL)

      This writ petition is filed seeking the following

relief:

              "......to issue an order or direction more
      particularly one in the nature of Writ of Mandamus by
      declaring the inaction of the respondent Nos.3 to 5 in
      considering the application of the petitioner, for
      issuance of new e- pattadar passbook in favour of the
      petitioner in respect of the land to an extent of Ac.0-09
      guntas in survey No.115, Ac.0-18 guntas in Survey
      No.116, Ac.0-17 guntas in Survey No.161, Ac.0-06
      guntas in Survey No.207, Ac.0-07 guntas in Survey No.
      208, Ac.0-06 guntas in Survey No.209 and Ac.0-06
      guntas in Survey No.210, totally the land to an extent of
      Ac.1-29 guntas situated at Sunkepally village, Chitiyal
      Mandal, Nalgonda District is        illegal, arbitrary and
      violation of Articles 14, 15, 21 and 300(A) of constitution
      of India......".




2.    It is the case of the petitioner that his father was

the absolute owner and possessor of agriculture land

to an extent of Ac.01-3200 in Survey No. 336/B and

Acs.05-0000 guntas in Survey No.87/B situated at

Girvelli Village, Dahegaon Mandal, Kumuram Bheem

Asifabad District.       The petitioner succeeded the said
                                                              BVR,J
                                                W.P.No.4195 OF 2023
                             2

land after the death of his father and since then, he

had been in possession of the same. The name of the

petitioner was reflected in revenue records and he was

issued pattadar pass books in respect of the subject

lands. The petitioner submitted online application vide

Transaction        ID.No.04T501000000239                   dated

27.10.2022, for mutating his name in the revenue

records and for issuance of pattadar pass book in

respect   of   subject    lands,    as    the      decree       in

O.S.No.27/2000 on the file of Junior Civil Judge,

Sirpur, instituted by Alluri Chinnanna and two others

against the petitioner and another for perpetual

injunction in respect of the subject land was dismissed

by judgment dated 10.03.2004, which had attained

finality. As there is delay on the part of respondent

No.4 in considering the Dharani Application of the

petitioner, the present writ petition is filed.
                                                          BVR,J
                                            W.P.No.4195 OF 2023
                            3

3.   Heard the learned counsel for the petitioner and

Learned Assistant Government Pleader for Revenue

and perused the material available on record.



4.   Learned Assistant Government Pleader submitted

that appropriate action will be taken against the

respondent authorities on Dharani Application field by

the petitioner.



5.   In view of the above, the writ petition is disposed

of directing respondent Nos.2 and 4 to consider the

Dharani Application of the petitioner vide Transaction

ID   No.04T501000000239         dated   27.10.2022,        for

mutating his name and for issuance of pattadar pass

book in respect of    aforementioned subject lands ,by

issuing notice to all the interested /concerned persons

and pass orders in accordance with law within a period

of forty-five (45) days from the date of receipt of a copy

of this Order. No order as to costs.
                                                   BVR,J
                                     W.P.No.4195 OF 2023
                        4




      Miscellaneous applications, pending if any,

shall stand closed.

                              _____________________
                              B.VIJAYSEN REDDY, J


Dt:01.09.2023
HK




.