Kankanala Rajkumar Reddy vs The State Of Telangana
2023 Latest Caselaw 2580 Tel

        HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

                 WRIT PETITION No.26267 OF 2023

ORDER: (ORAL)


      This writ petition is filed to declare the action of respondent

Nos.2 and 4 in not disposing of the petitioner's application filed through

Dharani Portal vide application No.HS2300004463 dated 25.05.2023,

for issuance of PPB/NALA conversion shown as house/house site in

respect of the petitioner's land admeasuring Ac.0-29.61 guntas in

Survey No.1677/A situated in Peddapapaiahpalli Village, Huzurabad

Mandal, Karimnagar District, as arbitrary and unconstitutional.

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

possessor of the aforesaid land having purchased the same from

Muppu Rajaiah vide registered sale deed bearing document No.3019

of 2010 dated 09.07.2010. The petitioner also purchased another

extent of 288.88 sq. yards through the same sale deed, but later he

alienated the same vide sale deed bearing document No.2792 of 2011

dated 30.06.2011. According to the petitioner, his name was entered

in relevant pahanies against Survey No.1677/A for total extent of

Ac.0-32 guntas, which includes Ac.0-29.61 guntas and 288.88 sq.

yards, and pattadar passbook No.419286 was issued to the petitioner.

As there was interference by Muppu Kumara Swamy and three others

over the subject property, the petitioner instituted a suit in O.S.No.313

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of 2012 before the Principal Junior Civil Judge, Huzurabad, and the

same was decreed by judgment dated 20.06.2013. The name of the

petitioner was mutated by respondent No.4 vide proceedings

No.B/6994/2010-192 dated 21.03.2011. The petitioner submitted

online application No.2300047037 dated 02.03.2023 for correction of

revenue entries and for incorporating his name in the revenue records.

As there was no action initiated by the respondent authorities, the

petitioner was constrained to file W.P.No.10575 of 2023 and the same

was disposed of by order dated 18.04.2023 directing respondent No.2-

District Collector, Karimnagar District, to consider the online

application bearing No.2300047037 dated 02.03.2023 submitted by

the petitioner and pass orders by putting the petitioner and all affected

parties on notice and affording them an opportunity of hearing.

Pursuant thereto, respondent No.2 addressed a letter in File

No.D3/1556/2023 dated 18.05.2023 to respondent No.4 - Mandal

Revenue Officer, Huzurabad Mandal, directing the latter to conduct a

detailed enquiry concerning the land of the petitioner and submit report

within three days. However, respondent No.4 has informed that the

petitioner has applied under the wrong category and he should have

made an application under houses/house sites to issue PPB (Dharani

Module TM-31). Therefore, the petitioner submitted fresh Dharani

application No.HS2300004463 dated 25.05.2023. It is stated that there

BVR,J W.P.No.26267_2023

is delay on the part of the respondent authorities in considering

Dharani application of the petitioner, 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 Dharani application of the

petitioner.

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

respondent Nos.2 and 4 to consider the petitioner's application filed

through Dharani Portal vide application No.HS2300004463 dated

25.05.2023, for issuance of PPB/NALA conversion shown as

house/house site in respect of his land admeasuring Ac.0-29.61

guntas in Survey No.1677/A situated in Peddapapaiahpalli Village,

Huzurabad Mandal, Karimnagar District, 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.

BVR,J W.P.No.26267_2023

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