Smt. Muppidi Ambuja Reddy vs The State Of Telangana
2023 Latest Caselaw 2579 Tel

         HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

                  WRIT PETITION No.26266 OF 2023

ORDER: (ORAL)

        This writ petition is filed aggrieved by the action of the

respondents in not considering online application No.2200143238

dated 22.11.2022, submitted by the petitioner for passbook data

correction in respect of the extent of her land being shown as Ac.1-00

instead of Ac.1-08 guntas in Survey No.894/5/1 situated at Molangur

Village, Shankarapatnam Mandal, Karimnagar District, and for deletion

of the land admeasuring Ac.0-08 guntas in Survey No.894/5/2, which

is shown as 'Government lands' (ceiling patta), from the prohibitory list.

2. It is claimed that the petitioner's father-in-law viz., Muppidi

Venkat Reddy had five sons namely Muppidi Madhusdhan Reddy,

Muppidi Prabhakar Reddy, Muppidi Dayaker Reddy, Muppidi Sudhakar

Reddy and Muppidi Rama Krishna Reddy. The petitioner's husband

Muppidi Rama Krishna Reddy died on 30.12.1995 in an accident.

After his demise, his three brothers along with his wife (petitioner) and

his minor son Muppidi Rahul Reddy instituted a suit in O.S.No.52 of

1987 before the Additional Subordinate Judge, Karimnagar, for

partition, and the same was decreed by judgment dated 06.07.1987

allotting the subject land in favour of the petitioner. It is stated that the

petitioner was issued pattadar passbook in the year 1995. However,

BVR,J W.P.No.26266_2023

some survey numbers were missing in the new pattadar passbook-

cum-title deed issued to the petitioner in the year 2018. The petitioner

was issued digital passbook in the year 2022, but she was surprised to

find that the extent of her agricultural land in Survey No.894/5/1 is

shown as Ac.1-00 instead of Ac.1-08 guntas and that an extent of

Ac.0-08 guntas in Survey No.894/5/2 is shown as "Government

land"(ceiling patta) in prohibitory list. In order to get the said mistakes

corrected, the petitioner submitted online application No.2200143238

dated 22.11.2022, but the same is not being considered and there is

inordinate delay in acting upon the said application, as such, the

petitioner is constrained to approach this Court.

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 online application of the

petitioner.

5. Recording the aforesaid submission of the learned Assistant

Government Pleader for Revenue, this writ petition is disposed of

directing the respondents to consider online application

No.2200143238, dated 22.11.2022, submitted by the petitioner for

BVR,J W.P.No.26266_2023

passbook data correction in respect of the extent of the land being

shown as Ac.1-00 instead of Ac.1-08 guntas in Survey No.894/5/1

situated at Molangur Village, Shankarapatnam Mandal, Karimnagar

District, and for deletion of the land admeasuring Ac.0-08 guntas in

Survey No.894/5/2, which is shown as 'Government lands' (ceiling

patta), from the prohibitory list, by issuing notice to the

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.

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

in the writ petition stand closed. No order as to costs.

____________________ B. VIJAYSEN REDDY, J Date: 21.09.2023 vv