Bogini Bogyam Manemma vs State Of Telangana
2025 Latest Caselaw 1752 Tel

Telangana High Court

Bogini Bogyam Manemma vs State Of Telangana on 4 February, 2025

       HON'BLE SRI JUSTICE C.V. BHASKAR REDDY

                WRIT PETITION No.2983 of 2025

ORDER:

It is stated that the petitioner is the owner and possessor

of the agricultural land admeasuring Ac.0.35 guntas in

Sy.No.657/AA3; Ac.0.27 guntas in Sy.No.657/AA1; Ac.1.20

guntas in Sy.No.657/A and Ac.1.20 guntas in Sy.No.658/A

situated at Pentavelli Village and Mandal, Nagarkurnool

District, having purchased the same through sada bainama and

the said sada bainama was validated by the revenue authorities

under the provisions of the Telangana Rights in Land and

Pattadar Passbooks Act, 1971. It is further stated that when

some third parties have disputed the right and title of the

petitioner over the subject property, she was constrained to

institute a suit for bare injunction vide O.S.No.18 of 2016 on

the file of the Junior Civil Judge, Kollapur and an ex parte

decree was passed in favour of the petitioner vide judgment and

decree, dated 04.03.2016. It is further stated that questioning

the ex parte decree, the defendants in the said suit filed

I.A.No.475 of 2018 seeking to set aside the decree and the said

application was dismissed. It is further stated that seeking

implementation of the decree and judgment in O.S.No.18 of

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2016, the petitioner filed E.P.No.18 of 2016 and E.P.No.9 of

2022 and questioning the orders passed in the above execution

petitions, the respondents/defendants filed C.R.P.Nos.1803 of

2023 and 2894 of 2024 before this Court and this Court granted

interim stay of all further proceedings in the execution petitions

and the said revisions are pending before this Court.

2. Learned Assistant Government Pleader for Revenue

appearing for the respondent has submitted that since the

revision petitions are filed before this Court and this Court has

granted interim stay of all further proceedings in E.P.No.18 of

2016 and E.P.No.9 of 2022 including stay of granting police aid,

the respondent authorities have blocked the transaction over

the subject land and after disposal of the said cases appropriate

steps will be taken for mutation/correction of entries in revenue

records.

3. In view of the above submissions, this Court deems it

appropriate to dispose of this writ petition granting liberty to the

petitioner to make an appropriate application in pending

revision petitions and after obtaining orders from this Court,

make application on the file of the respondents for mutation of

their names.

CVBR, J Wp_2983_2025

4. With the above observations, the Writ Petition disposed of.

There shall be no order as to costs.

5. As a sequel, the miscellaneous petitions pending, if any,

shall stand closed.

________________________________ JUSTICE C.V.BHASKAR REDDY 04.02.2025 gkv