Smt M. Triveni vs The State Of Telangana
2025 Latest Caselaw 3152 Tel

Telangana High Court

Smt M. Triveni vs The State Of Telangana on 17 March, 2025

           THE HON'BLE SRI JUSTICE K.SARATH
              WRIT PETITION No.8341 OF 2019

ORDER:

1. This Writ Petition is filed questioning the inaction of the

respondents in not conducting survey and fixing the

boundaries in respect of land admeasuring to an extent of

Ac.1.00 Guntas falling in Sy.Nos.138/Part and 139/Part of

Kandlakoya Village, Medchal Mandal, Ranga Reddy District,

now in Medchal-Malkajigiri District, belonging to the petitioner

in spite of his representations, which were made on

22.01.2016, 12.10.2017 and 15.03.2019 by paying requisite

fee.

2. Heard learned counsel appearing for the petitioner,

learned Assistant Government Pleader for Revenue and

perused the entire material on record.

3. Learned counsel appearing for the petitioner would that

in similar matters for similar village, this Court passed Orders

in WP No.4811 of 2011 and batch, dated 28.04.2016 and

requested to pass similar order in this matter also.

SK,J

4. The learned Assistant Government Pleader for Revenue

did not dispute the submission made by the learned counsel

for the petitioner.

5. In view of the submissions made by the both sides and

by following the Orders passed by this Court in W.P.No.4811 of

2011 and batch, dated 28.04.2016 this writ petition is

disposed of setting aside the Survey and Panchanama in File

No.E/131/88/2019 dated 01.07.2019 and the Endorsement

No.B/1572/2019 dated 06.08.2019, by directing the

respondents to consider the application of the petitioner for

conducting survey and demarcation of the subject land by

receiving necessary charges. There shall be no order as to

costs.

6. Miscellaneous petitions, if any, pending shall stand

closed.

_________________________ JUSTICE K.SARATH Date: 17.03.2025 Note: The Registry is directed to annex Copy of Judgment in W.P.No.4811 of 2011, dated 28.04.2016.

B/o trr