Smt.Telugu Hanumakka vs State Of Telangana
2026 Latest Caselaw 261 Tel

Telangana High Court

Smt.Telugu Hanumakka vs State Of Telangana on 1 April, 2026

Author: B. Vijaysen Reddy

Bench: B. Vijaysen Reddy

     IN THE HIGH COURT FOR THE STATE OF TELANGANA
                    AT HYDERABAD
        HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
                      WRIT PETITION No.9728 OF 2026
                         DATE OF ORDER: 01.04.2026
Between:
Telugu Hanumakka
                                                                           ...Petitioner

                                       AND

The State of Telangana
Represented by its Principal Secretary,
Revenue Department,
Secretariat, Hyderabad and another
                                                                     ...Respondents

ORDER :

(ORAL)

This writ petition is filed seeking to declare the action of respondent No.2

in not taking any action pursuant to the proceedings No.B/1864/2018 dated

09.10.2018 for grant of Occupancy Rights Certificate (ORC) in favour of the

petitioner in respect of the land admeasuring Ac.1-00 guntas in Survey No.1-00

guntas in Survey No.780/C2, situated at Gadwal Village and Mandal, Jogulamba

Gadwal District, as being illegal, arbitrary and unconstitutional.

2. Heard Mr. M.Vidyasagar, learned counsel for the petitioner;

Mr. L.Ravinder, learned Assistant Government Pleader for Revenue, appearing

for the respondents; and perused the material on record.

3. The case of the petitioner is that she had been in possession of the subject

land which was classified as inam land from the time of their ancestors and the

name of her husband was recorded as possessor in respect of the subject land.

That on application submitted by the petitioner for issuance of ORC under the

Telangana Abolition of Inams Act, 1955, proceedings were initiated vide

No.B/1864/2018 dated 09.10.2018. Learned counsel for the petitioner submitted

that pursuant to the said proceedings, no action has been taken so far. It is

submitted that the petitioner earlier filed W.P. No.41415 of 2022 seeking the

same relief and the order dated 14.11.2022 was passed by this Court disposing of

the same with a direction to the respondents therein to dispose of her application

within a period of eight (8) weeks from the date of receipt of a copy of the order.

However, no action has been taken so far. The petitioner could not get the order

implemented and contempt case was not filed as the limitation time stood

expired. As there is delay on the part of respondent No.2 in acting upon the

proceedings dated 09.10.2018, the petitioner is constrained to approach this

Court.

4. Learned Assistant Government Pleader for Revenue submitted that

appropriate action will be taken pursuant to the proceedings dated 09.10.2018 in

accordance with law.

5. Recording the aforesaid submission, without entering into the merits of

the case, this writ petition is disposed of directing respondent No.2 to forthwith

take action pursuant to the proceedings No.B/1864/2018 dated 09.10.2018 for

grant of Occupancy Rights Certificate (ORC) in favour of the petitioner in

respect of the land admeasuring Ac.1-00 guntas in Survey No.1-00 guntas in

Survey No.780/C2, situated at Gadwal Village and Mandal, Jogulamba Gadwal

District, by giving opportunity of hearing to the petitioner and to all other

concerned/interested persons, and pass appropriate orders in accordance with

law, within a period of eight (8) weeks from the date of receipt of a copy of this

order. There shall be no order as to costs.

As a sequel thereto, miscellaneous applications, if any, pending in the writ

petition, stand closed.

_______________________ B. VIJAYSEN REDDY, J April 1, 2026 NOTE: Issue C.C. by 02.04.2026 (BO) RRK