B.Padma vs The State Of Telangana,
2025 Latest Caselaw 5266 Tel

Telangana High Court

B.Padma vs The State Of Telangana, on 2 September, 2025

Author: K. Lakshman

Bench: K. Lakshman

        THE HONOURABLE SRI JUSTICE K. LAKSHMAN

                 WRIT PETITION No.26220 OF 2025

ORAL ORDER:

Heard learned counsel for the petitioner and Mr.L.Ravinder,

learned Assistant Government Pleader for Revenue appearing for

the respondents.

2. The Petitioner herein is claiming that she is the absolute

owner and possessor of the land admeasuring Ac.1.38 guntas in

Sy.No.568 (Old 4U) situated at Ameerguda (earlier known as

Murthujaguda), Moinabad Mandal, Ranga Reddy District. It is an

ancestral property. She is in possession of the subject property.

She has filed a suit vide O.S.No.37 of 1996 against Sama Venkat

Reddy and others for perpetual injunction and the same was

decreed on 21.11.1997. She has submitted onlie application

bearing No.2500079983, dated 23.07.2025, to respondent No.3,

with a request to mutate her name in the revenue records

including Bhu Bharati portal and issue latest pattadar passbook.

Despite receiving and acknowledging the said online application,

respondent No.3 did not act upon the same. Aggrieved by the said

inaction of respondent No.3, the petitioner has filed the present

writ petition.

3. Though petitioner is claiming the right over the aforesaid

property, she has not filed any documents such as pattadar

passbook, title deeds etc. She has filed pahanies for the years

1973-74 to 2007-08. The said judgment and decree was under

Order VIII and Rule 5(2) of CPC. However, it is for the 3rd

respondent to consider and dispose of the said online application

submitted by the petitioner, instead of keeping it pending.

4. In the light of the above discussion, this Writ Petition is

disposed of directing respondent No.3 to consider the aforesaid

online Application bearing No.2500079983, dated 23.07.2025 and

pass appropriate orders strictly in accordance with law. If

respondent No.3 is not inclined to accept the request made by the

petitioner for any reason, he shall pass a reasoned order and

communicate the same to the petitioner herein. He shall complete

the entire exercise within sixty (60) working days from the date of

receipt of copy of this order. There shall be no order as to costs.

As a sequel, miscellaneous petitions pending, if any, shall

stand closed.

_____________________ K. LAKSHMAN, J 02.09.2025 dv