K. Om Prakash vs The State Of Telangana
2025 Latest Caselaw 5271 Tel

Telangana High Court

K. Om Prakash vs The State Of Telangana on 2 September, 2025

Author: K. Lakshman

Bench: K. Lakshman

     THE HONOURABLE SRI JUSTICE K. LAKSHMAN

           WRIT PETITION No.26282 OF 2025

ORAL ORDER:

Heard learned counsel for the petitioner and the

Mr.L.Ravinder, learned Assistant Government Pleader for

Revenue appearing for the respondents.

2. The petitioner herein is claiming that he is the

absolute owner and possessor of land admeasuring

Ac.2-13 guntas in Sy.No.412 (Old.No.282) situated at Alwal

Mandal, Medchal-Malkajgiri District. He is claiming right

over the property basing on the judgment and decree in

O.S.No.69 of 2018, ORC Certificate etc. He has submitted

F-line application bearing No.DER022501165565, dated

23.04.2025, to respondent No.5, with a request to conduct

survey and demarcate the subject property by fixing

boundaries. Despite receiving and acknowledging the said

F-Line application, respondent No.5 did not act upon the

same. Aggrieved by the said inaction of respondent No.5,

the petitioner has filed the present writ petition.

3. Whereas, learned Assistant Government Pleader for

Revenue on instructions would submit that the subject

property is in Alwal, which is a residential area. There are

residential and commercial complexes. As per the

guidelines issued by CCLA vide RC/N2/1741/10, dated

18.05.2010, conducting survey in the said area is not

possible.

4. In view of the above submission, considering the fact

that the subject property is in Alwal, is a residential area

and there are residential and commercial complexes and

that there is an abnormal delay on the part of the

petitioner in submitting F-line application, the petitioner is

not entitled for the relief sought in the present writ petition

and it is liable to be dismissed.

5. Accordingly, the Writ Petition is dismissed. However,

liberty is granted to the petitioner to working alternative

remedies available under law. 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