Telangana High Court
B. Bal Raj vs The State Of Telangana on 20 March, 2025
HON'BLE SRI JUSTICE C.V. BHASKAR REDDY
WRIT PETITION No.8435 of 2025
ORDER:
This Writ Petition is filed praying this Court to declare the
action of the respondents in not considering the representation,
dated 23.06.2022 and online applications vide
Nos.2300001029, 2300001033 and 2200001037, all dated
02.01.2023 submitted by the petitioners to mutate their names
in the revenue records in respect of the land admeasuring
Acs.5.00 guntas in Sy.No.279 of Thurka Yamjal Village,
Abdullapurmet Mandal, Ranga Reddy District, as illegal,
arbitrary and violative of principles of natural justice and
consequently, prayed for other appropriate reliefs.
2. It is stated that the father of the petitioners by name
Bommaraju Ramulu @ Chakali Ramaswamy was the pattadar
and possessor of the land admeasuring Acs.5.00 guntas in
Sy.No.279 of Thurka Yamjal Village, Abdullapurmet Mandal,
Ranga Reddy District. It is further stated that the name of the
petitioners' father was recorded in the revenue records as
enjoyer. It is further stated that after the death of their father,
when there was a dispute among the co-sharers, the petitioners
were constrained to institute a suit for declaration vide
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O.S.No.881 of 2008 on the file of the I Additional Junior Civil
Judge, Ranga Reddy District to declare them as successors-in-
interest of their father and the said suit was allowed vide
judgment and decree, dated 11.12.2008. Thereafter, they made
a representation, dated 23.06.2022 and individual online
applications, dated 02.01.2023 seeking to mutate their names
in the revenue records in respect of the subject land. The
grievance of the petitioners is that even after receipt of the said
applications, the respondent authorities did not consider the
same.
3. 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 of at the
admission stage.
4. Learned Assistant Government Pleader for Revenue
appearing for the respondents, placing reliance on the written
instructions, has submitted that the petitioners' applications
have been verified and as per the Khasra Pahani for the year
1954-55, the land to an extent of Acs.67.39 guntas in Sy.No.279
is classified as Sarkari i.e., Government Land. It is further
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submitted that out of the same, the land to an extent of
Acs.15.01 guntas was assigned to various individuals under
landless poor quota and certain lands have been resumed under
the provisions of the Telangana Assigned Lands (POT) Act, 1977.
Learned Assistant Government Pleader further submitted that
the land to an extent of Acs.12.25 guntas was alienated to CCLA
Employees MAC Housing Society for housing purposes and the
same is under physical possession of the CCLA employees and a
compound wall was also constructed. It is further stated that
the land to an extent of Acs.35.15 guntas was handed over to
the T.G.Housing Board Authorities for constructions of houses
under Rajiv Gruhakalpa program and now, houses have already
been constructed. Further, the land to an extent of Acs.12.00
guntas was allotted to the TGRTC vide G.O.Ms.No.130, dated
09.02.1993 and the same is under the physical possession of
the TGRTC. According to the respondents, there is no vacant
land available for considering the claim of the petitioners and as
such, they have rejected the petitioners' applications and no
applications are pending.
5. In view of the above submissions and since the relief
sought in this writ petition is only for consideration of the online
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applications and as it is stated by the learned Assistant
Government Pleader that the said applications are rejected, this
Court deems it appropriate to dispose of this writ petition
directing the respondent authorities to communicate the
rejection orders to the petitioners and if the petitioners are
aggrieved by the said rejection orders, they are at liberty to avail
the remedies before the appropriate forum in accordance with
law.
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
20.03.2025
gkv
