Telangana High Court
Miryala Nerellakunta Atchutha Rao vs The State Of Telangana, on 24 February, 2025
HON'BLE SRI JUSTICE C.V. BHASKAR REDDY
WRIT PETITION No.5314 of 2025
ORDER:
This Writ Petition is filed praying this Court to declare the
action of the respondents in not deleting the entries made in
Dharani Portal i.e., 'not signed - sold out" and also in transaction
status, it was recorded as "there is Court stay/ injunction or Court
order on survey number/sub-division" pertaining to the land
admeasuring Acs.7.00 guntas in Sy.No.25/AA of Gundepud
Village, Julurupadu Mandal, Bhadradri-Kothagudem District, as
illegal, arbitrary and violative of the Articles 21 and 300-A of the
Constitution of India and consequently, prayed for other
appropriate reliefs.
2. It is stated that the petitioner is the pattadar and possessor
of the land admeasuring Acs.7.00 guntas in Sy.No.25/AA of
Gundepud Village, Julurupadu Mandal, Bhadradri-Kothagudem
District. It is further stated that when third parties are interfering
with his possession and causing inconvenience for his enjoyment,
the petitioner was constrained to institute a suit for perpetual
injunction vide O.S.No.60 of 2018 on the file of the Sub-Divisional
Magistrate and Special Assistant Agent to Government, Mobile
Court, Bhadrachalam and the said Court also granted ad interim
injunction in I.A.No.55 of 2018, dated 07.03.2018. It is further
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Wp_5314_2025
stated that it is recorded in Dharani Portal that the subject
property of the petitioner is prohibited for registration and it is also
recorded as Court Case is pending and digitally not signed. It is
further stated that the said suit was finally disposed of vide
judgment and decree, dated 21.08.2018. It is further stated that
even after disposal of the said suit, the respondents are continuing
the entries in Dharani Portal as 'Court stay and digitally not
signed' and in view of the said action, the petitioner is not in a
position to receive various incentives sanctioned by the
Government as investment subsidy for cultivation of his land. It is
further stated that the petitioner also made an application, dated
09.01.2024 seeking for issuance of pattadar passbook and acting
on the said representation, respondent No.2 vide Lr.Rc.No.E3/
146/2024, dated 12.01.2024, directed respondent No.4 to look into
the matter personally and take necessary action. The grievance of
the petitioner is that even after receiving the said directions,
respondent No.4 is not considering the case of the petitioner to
enable him to enjoy the subject property as absolute owner.
3. Considered the submissions of the learned counsel for the
respective parties and with their consent, this writ petition is being
disposed of at the admission stage.
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Wp_5314_2025
4. Sri L.Ravinder, learned Assistant Government Pleader for
Revenue has submitted that initially the said entries were recorded
in Dharani Portal basing on the injunction order granted in
I.A.No.55 of 2018 and if the petitioner makes an application duly
enclosing the judgment and decree passed in the said suit, the
respondent authorities will consider the same.
5. In view of the above submissions, this Court is of the opinion
that the ends of justice would be met if respondent No.4 is directed
to take appropriate action on the recommendations made by
respondent No.2 in Lr.Rc.No.E3/146/2024, dated 12.01.2024 for
deletion of the entries in Dharani Portal 'as Court case is pending'
and consequential issuance of pattadar pass book to the petitioner
within a period of four (04) weeks from the date of receipt of a copy
of this order.
6. With the above observations, this Writ Petition is disposed of.
There shall be no order as to costs.
7. As a sequel, the miscellaneous petitions pending, if any,
shall stand closed.
________________________________
JUSTICE C.V.BHASKAR REDDY
24.02.2025
gkv
