Telangana High Court
Shoba Rani vs State Of Telangana on 19 August, 2025
Author: K. Lakshman
Bench: K. Lakshman
THE HONOURABLE SRI JUSTICE K. LAKSHMAN
WRIT PETITION No.24375 of 2025
ORDER:
Heard learned counsel for the petitioner and
Mr.L.Ravinder, learned Assistant Government Pleader for
Revenue appearing for respondent Nos.1 to 4.
2. The Petitioner herein is claiming that she is the absolute
owner and possessor of the land admeasuring Ac.0.24 guntas in
Sy.No.59/ఆ1, Ac.1.00 guntas in Sy.No.59/ఇ1, and Ac.3.21
guntas in Sy.No.60/ఇ1, totaling Ac.5.05 guntas, situated at
Digwal Village, Kohir Mandal, Sangareddy District. In proof of
the same, she has filed copies of the old passbook and title deeds.
3. It is the specific contention of the petitioner herein that
respondent No.5 has executed an Agreement of Sale-cum-
General Power of Attorney dated 09.04.2010 in her favour.
Subsequently, he has also executed a registered Sale Deed dated
03.04.2014 in respect of the said property in favour of the
petitioner. Based on the said registered Sale Deed, the petitioner
has already got her name mutated in the revenue records. In
proof of the same, she has filed copies of the old and latest pass
books and title deeds. She is presently in possession of the said
property.
4. While the matter stood thus, respondent No.5 filed a suit in
O.S.No.151 of 2019 seeking cancellation of the Agreement of
Sale-cum-General Power of Attorney, bearing No.1908 of 2010,
dated 09.04.2010, executed by him in favour of the petitioner.
The said suit was decreed ex parte on 13.06.2024 by the learned
Junior Civil Judge, Zaheerabad. Basing on the said ex parte
decree, respondent No.4 has already deleted the name of the
petitioner from the Bhu Bharathi portal. Challenging the said
action of respondent No.4 in deleting the name of the petitioner
from the Bhu Bharathi portal in respect of the subject property,
without putting her on notice and affording an opportunity, the
present writ petition is filed.
5. Learned counsel for the petitioner, on instructions,
submitted that the petitioner has already filed an interlocutory
application to set aside the ex parte judgment and decree dated
13.06.2024 in O.S.No.151 of 2019 on the file of the learned
Junior Civil Judge, Zaheerabad and undertakes to pursue the said
interlocutory application.
6. In the light of the aforesaid discussion, the writ petition is
disposed of, granting liberty to the petitioner to submit an online
application to the competent authority in terms of Schedule-A of
the Telangana Bhu Bharati (Record of Rights in Land) Rules,
2025, with a request to correct the wrong entry i.e., deletion of
her name from the revenue records in respect of the subject
property, along with all the relevant documents, within a period
of one week from the date of receipt of a copy of this order.
Upon receipt of the said online application, the competent
authority shall consider and dispose of the same in accordance
with law within a period of thirty (30) days thereafter. Till then,
respondent No.4 is directed not to entertain any documents
submitted by respondent Nos.5 and 6 based on the said ex parte
judgment and decree. The petitioner shall also pursue the
interlocutory application filed to set aside the ex parte judgment
and decree dated 13.06.2024 in O.S.No.151 of 2019 passed by
the learned Junior Civil Judge, Zaheerabad. There shall be no
order as to costs.
As a sequel, miscellaneous petitions pending, if any, shall
stand closed.
_____________________
K. LAKSHMAN, J
19.08.2025
Note: Issue C.C. by 22.08.2025
b/o.
sa
