Telangana High Court
Boddupally Vani Sree vs State Of Telangana on 10 February, 2025
HON'BLE SRI JUSTICE C.V. BHASKAR REDDY
WRIT PETITION No.3639 of 2025
ORDER:
It is stated that the petitioners are the owners and
possessors of the agricultural land to an extent of Acs.5.00
guntas in Sy.No.119 of Mankhal Village, Maheshwaram Mandal,
Ranga Reddy District. It is further stated that when the
disputes arose over the subject land, petitioner Nos.1, 2 and 4
were constrained to institute a suit for partition vide
O.S.No.154 of 2022 on the file of the V Additional District
Judge, Ranga Reddy District. It is further stated that pending
adjudication of the said suit, at the intervention of the elders
and well wishers, the plaintiffs and defendants in the said suit
have entered into a compromise and filed an application under
Order 23 Rule 3 of C.P.C. and recording the said compromise
the said suit was decreed vide judgment and decree, dated
27.04.2022. It is further stated that after obtaining the
judgment and decree, the petitioners have made an application
No.2300355624, dated 08.05.2023 seeking for mutation of their
name in the revenue records in terms of compromise decree in
O.S.No.154 of 2022. The grievance of the petitioners is that
even after receiving the said application, the respondent
authorities are not considering the same.
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Wp_3639_2025
2. Considered the submissions of the learned counsel for the
petitioners and Sri L.Ravinder, learned Assistant Government
Pleader for Revenue appearing for respondent Nos.1 to 4 and
with their consent, this writ petition is being disposed at the
admission stage.
3.. Learned Assistant Government Pleader for Revenue
appearing for the respondents, relying upon Section 7 of the
Telangana Rights in Land and Pattadar Passbooks Act, 2020 (for
short "the ROR Act, 2020") has submitted that if any person,
who acquires right by decree of a Court and seeks to change the
entries in Record of Rights, shall apply, through the website
prescribed for this purpose, to the Tahsildar for allotting
available date and time to appear before the Tahsildar and if
such an application being submitted by the decree holder, the
Tahsildar is conferred with the powers to carry out the changes
to the relevant entries in the Record of Rights instantly, duly
deleting the land covered by the decree from the account of the
judgement debtor and adding the same to the account of the
decree holder where the pattadar and property particulars in the
decree are in consonance with the entries in the Record of Rights
and on payment of Stamp Duty and Registration fee prescribed
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Wp_3639_2025
as per the Registration Act and the Indian Stamp Act
respectively, if not collected by the Court before issue of the
Decree and mutation charges prescribed.
4. In view of the above submissions and since it is the case of
the petitioners that they being the decree holders have filed
application under Section 6 of the ROR Act, 2020 seeking for
grant of Pouthi Izafa/Succession and consequential mutation of
their names in the revenue records and issuance of pattadar
passbooks in terms of the judgment and decree in O.S.No.154 of
2022, this Court deems it appropriate to dispose of this writ
petition directing respondent No.4 to examine and consider the
petitioners' application No.2300355624, dated 08.05.2023 after
issuing notice to all the persons interested and effected for
alteration/change of the revenue records in respect of the
subject land, if the petitioners have complied with all the
requirements of Sections 6 and 7 of the ROR Act, 2020 and also
the circular instructions issued by CCLA vide circular No.1 of
2021, dated 15.01.2021 and Circular No.1 of 2024, dated
28.02.2024. Further, if the petitioners are otherwise not entitled
for the same, pass a reasoned order and communicate the
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Wp_3639_2025
decision thereon to the petitioners within a period of eight (08)
weeks from the date of receipt of a copy of this order.
5. With the above observations, this Writ Petition is disposed
of. There shall be no order as to costs.
6. As a sequel, the miscellaneous petitions pending, if any,
shall stand closed.
________________________________
JUSTICE C.V.BHASKAR REDDY
10.02.2025
gkv
