Gopal Krishna vs The State Of Telangana
2026 Latest Caselaw 262 Tel

Telangana High Court

Gopal Krishna vs The 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

          THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                   WRIT PETITION No.5457 of 2026

                            Dated: 01.04.2026
Between

Gopal Krishna

                                                           ...PETITIONER

                                       And

The State of Telangana,
Rep. by its Principal Secretary,
Revenue Department,
Secretariat,
Hyderabad and others.

                                                        ...RESPONDENTS

ORDER:

The writ petition is filed seeking a Writ of Mandamus to

declare the action of the respondents No.3 and 4 in not considering

the petitioner representation dated 17.10.2025 and F-Line

Application No.DER022601256587 for conduct of survey, demarcate

and fix the boundaries in respect of the lands 1) in Sy.Nos.72//A/2/

1/1/2/1 and 236/Ru2/2/1/1, admeasuring Ac.1.0075 guntas,

2) in Sy.Nos.236/Ru1/1/2, 72AA/2/2 and 74/AA/1/2 admeasuring

Ac.2.33.75 guntas, 3) in Sy.No.236/Ru1/ 2/1, 72/AA/2/1/1/1/2/1

and 236/EE/1 admeasuring Ac.0.14.75 guntas, 4) in Sy.No.236/UU,

236/U/2, 74/E/1/2 and 72/AA/2/1/2 admeasuring Ac.2.33.75

guntas, 5) in Sy.No.236/A2/2, 236/A1/2 and 236/A1/2/1

admeasuring Ac.2.0100 guntas, total admeasuring Ac.9.03 guntas,

situated at Narkhuda Village, Shamshabad Mandal, Ranga Reddy

District, as being, illegal, arbitrary and contrary to the provisions of

Telangana Bhu Bharathi Act 1 of 2025 and Telangana Survey And

Boundaries Act 1923.

2. Heard learned counsel for the petitioner and learned

Assistant Government Pleader for Revenue.

3. Petitioner claims to be owner and possessor of the subject

land on the strength of Pattadar Pass Book bearing

No.T05230111021. The petitioner submitted representation dated

17.10.2025 for conducting survey and fixation of boundaries in

respect of the subject land. Thereafter, on being advised,

the petitioner submitted F-Line Application No.DER022601256587

dated 07.02.2026 under the Bhu Bharathi Portal.

4. Learned Assistant Government Pleader for Revenue

submitted that the F-Line application of the petitioner will

considered in accordance with law.

5. In view of the above, without going into the merits of the

case, the writ petition is disposed of with a direction

to the respondents No.3 and 4 to consider the F-Line Application

No.DER022601256587 dated 07.02.2026 submitted by the

petitioner for conducting survey, demarcation and fixing the

boundaries in respect of the lands 1) in Sy.Nos.72//A/2/1/1/2/1

and 236/Ru2/2/1/1, admeasuring Ac.1.0075 guntas,

2) in Sy.Nos.236/Ru1/1/2, 72AA/2/2 and 74/AA/1/2 admeasuring

Ac.2.33.75 guntas, 3) in Sy.No.236/Ru1/ 2/1, 72/AA/2/1/1/1/2/1

and 236/EE/1 admeasuring Ac.0.14.75 guntas, 4) in Sy.No.236/UU,

236/U/2, 74/E/1/2 and 72/AA/2/1/2 admeasuring Ac.2.33.75

guntas, 5) in Sy.No.236/A2/2, 236/A1/2 and 236/A1/2/1

admeasuring Ac.2.0100 guntas, total admeasuring Ac.9.03 guntas,

situated at Narkhuda Village, Shamshabad Mandal, Ranga Reddy

District, by affording opportunity of hearing to the petitioner and

other interested persons and pass orders within a period of forty

five (45) days from the date of receipt of a copy of this order.

The miscellaneous applications, pending if any, shall stand

closed. There shall be no order as costs.

____________________ B. VIJAYSEN REDDY, J April 1, 2026 Note: Issue CC in two (2) days (B/o) DSK