Telangana High Court
Tangellapelly Narsaiah vs The State Of Telangana on 6 March, 2025
HON'BLE SRI JUSTICE C.V. BHASKAR REDDY
WRIT PETITION No.6807 of 2025
ORDER:
It is stated that the petitioner is the owner and possessor
of the land admeasuring Ac.0.04 guntas in Sy.No.128/B/2,
situated at Thorrur Village Shivar, Thorrur Mandal,
Mahabubabad District, having purchased the same through
registered sale deed bearing document No.1821 of 1984, dated
26.06.1984. It is further stated that the name of the petitioner
was also recorded in pahanies as pattadar vide Khata No.1064
but no passbook has been issued to him. It is further stated
that when some of the third parties are disputing his right and
title over the subject property, he was constrained to institute a
suit for perpetual injunction vide O.S.No.257 of 2008 on the file
of the Junior Civil Judge, Thorrur and the said suit was decreed
vide Judgment and decree, dated 28.12.2016. It is further
stated that after disposal of the said suit, when the revenue
records were not updated, the petitioner was constrained to
make a representation seeking to mutate his name in the
revenue records and consequential issuance of pattadar pass
book and when the said representation was not considered, he
was constrained to institute W.P.No.32600 of 2022 before this
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Court and this Court vide order, dated 17.08.2022, directed the
respondents therein to consider the application No.
LM2200031519 submitted by the petitioner in Dharani Portal
after issuing notice to all the interested persons and pass
appropriate orders within a period of eight (08) weeks from the
date of receipt of a copy of the said order. It is further stated
that after issuance of the said directions, respondent No.2 vide
proceedings No.E5/139/2022, dated 11.12.2023, directed
respondent No.4-Tahsildar to rectify the revenue records in
respect of the land to an extent of Ac.0.04 guntas in
Sy.No.128/B/2 in favour of the petitioner. The grievance of the
petitioner is that even after lapse of more than a year,
respondent No.4 has not implemented the proceedings issued
by respondent No.2 and thereby the petitioner is not in a
position to receive various incentives sanctioned by the
Government as investment subsidies for cultivation of his land.
2. Considered the submissions of the learned counsel for the
petitioner 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 of at the
admission stage.
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Wp_6807_2025
3. Sri L.Ravinder, learned Assistant Government Pleader for
Revenue has not disputed the proceedings issued by the District
Collector directing the Tahsildar to rectify the entries in respect
of the subject land.
4. It is very unfortunate that even after the directions issued
by this Court in W.P.No.32600 of 2022 and the directions
issued by respondent No.2 after conducting enquiry, respondent
No.4 is not adhering to the directions issued by this Court as
well as his superior authority. On the face of record, the
indifferent attitude of respondent No.4 in implementation of the
Court orders and the directions issued by his superior officers is
deprecated. The Assistant Government Pleader represented that
the delay was only because of the frequent transfers and
technical defects in Dharani Portal, instead of directing
respondent No.2 to initiate disciplinary action against
respondent No.4, this Court is of the opinion that the ends of
justice would be met if respondent No.4 is directed to pay costs
of Rs.50,000/- payable to the Account No.62423627327
(Library) of the Telangana High Court Advocates' Association,
Hyderabad within a period of two weeks from the date of receipt
of a copy of this order and proof of payment thereof shall be
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filed before the Registry. Further, respondent No.4 is directed
to carry out necessary corrections in the revenue records as
directed by respondent No.2 in proceedings No.E5/139/2022,
dated 11.12.2023, within a period of two (02) weeks from the
date of receipt of a copy of this order.
5. Accordingly, this Writ Petition is allowed.
6. As a sequel, the miscellaneous petitions pending, if any,
shall stand closed.
________________________________
JUSTICE C.V.BHASKAR REDDY
06.03.2025
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