Abdul Gafoor Bin Ibrahim vs The State Of Telangana
2025 Latest Caselaw 550 Tel

Telangana High Court

Abdul Gafoor Bin Ibrahim vs The State Of Telangana on 23 July, 2025

Author: K. Lakshman

Bench: K. Lakshman

       HON'BLE SRI JUSTICE K. LAKSHMAN

         WRIT PETITION No.14312 of 2025
ORDER:

Heard learned counsel for the petitioners and

Sri L.Ravinder, learned Assistant Government Pleader

for Revenue.

2. According to the petitioners, they are absolute

owners and possessors of land admeasuring Acs.14.12

guntas in Sy.No.25, situated at Syedguda Village,

Shamshabad Mandal, Ranga Reddy District and it is

their ancestral property. They have also filed a suit in

O.S.No.2508 of 2023 to declare the petitioners as legal

heirs of late Arshiya Parveen, W/o.Ibrahim Bin Abdul

Salam. The same was disposed of on 13.07.2023.

Therefore, on the strength of the said judgment, they

are claiming right over the said property. They have

also submitted online application No.2400130359,

dated 10.12.2024 with the 2nd respondent with a

request to mutate their names in revenue records and KL,J W.P.No.14312 of 2025

issue E-pattadar pass book. Despite receiving and

acknowledging the said online application, the 2nd

respondent did not act upon the same. Aggrieved by

the same, present Writ Petition is filed.

3. Learned counsel for the petitioners, on

instructions, would submit that during pendency of

the present writ petition, petitioners have submitted

three fresh online applications in terms of Schedule-A

of the Bhu Bharathi Rules, 2025 vide application

Nos.2500056449, 2500056481, 2500056515 dated

04.07.2025. She has also filed copies of the said

online applications and the same are placed on record.

4. Whereas, Sri L.Ravinder, learned Assistant

Government Pleader for Revenue produced written

instructions of the 4th respondent dated 09.06.2025

stating that the land in Sy.No.25 of Syedguda Village,

Shamshabad Mandal, Ranga Reddy District is

classified as 'Gairan Sarkari' recorded in the revenue KL,J

record as 'Gairan' from the year 1971-72 to till date.

Therefore, the petitioners cannot seek any mutation of

their names in the revenue records in respect of the

subject property and issuance of pattadar pass books

and title deeds. The said written instructions are

placed on record.

However, having received the said aforesaid

online applications, and also having received online fee

in terms of Schedule-B of Bhu Bharathi Rules, 2025,

the 2nd respondent should have considered the

aforesaid online applications, and pass orders in

accordance with law, instead of keeping such online

applications pending.

5. In the light of the said discussion, this Writ

Petition is disposed of directing the 2nd respondent to

consider the online applications dated 04.07.2025

submitted by the petitioner for mutation of their

names in the revenue records and also for issuance of KL,J

pattadar pass books, to pass orders in accordance with

law and communicate a copy of the said order to the

petitioners herein. If the 2nd respondent is not inclined

to accept the request made by the petitioners, he shall

assign reasons and pass an order and communicate

the said order to the petitioners. However, he shall

complete the said exercise within a period of 60 days

from the date of receipt of such online applications.

As a sequel, the miscellaneous petitions, if any,

pending in the Writ Petition shall stand closed.

__________________ K. LAKSHMAN, J Date:23.07.2025.

kvs KL,J

HON'BLE SRI JUSTICE K. LAKSHMAN

WRIT PETITION No.14312 of 2025

Date: 23.07.2025

KVS