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Telangana High Court
Sri. Ankenpalli Ravinder vs The State Of Telangana on 2 April, 2026
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
HIGH COURT FOR THE STATE OF TELANGANA AT
HYDERABAD
THE HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITON No.9819 OF 2026
DATE OF ORDER: 02-04-2026
Between:
Mr. Ankenpalli Ravinder and two (2) others.
... Petitioners
AND
The State of Telangana
Rep. By its Principal Secretary,
Revenue Department,
Secretariat, Hyderabad, and three (3) others.
... Respondents
ORDER :
(ORAL)
Heard Mr. K. Manyam Konda, learned counsel for the
petitioners, and learned Assistant Government Pleader for
Revenue, appearing for respondents.
2. Grievance of the petitioners is that respondent authorities are
not processing their Bhu Bharati applications bearing
Nos.2500128638, 2500128622 and 2500128624 all dated
15.09.2025 for rectifying the classification of subject land from
"Ceiling Patta" to "Patta" as being illegal and arbitrary.
3. Petitioners claim to be pattadars and possessors of the land
admeasuring Acs.1-01 guntas, Ac.1-00 guntas and Ac.1-00 guntas
in Survey Nos.164/1/3, 164/1/2 and 164/1/1 respectively total
admeasuring Acs.3-01 guntas situated at Kondakal Village,
Shankerpally Mandal, Ranga Reddy District, on the strength of
e-pattadar pass books bearing Nos.T05240061338, T05240061337,
T05240061336 respectively. It is stated that in the Bhu Bharati
records, the subject lands are wrongly entered as "Ceiling Patta"
instead of "Patta", as such, they submitted online applications
bearing Nos.2500128638, 2500128622 and 2500128624 all dated
15.09.2025 for rectification of entries in respect of the subject land.
As there is inordinate delay on the part of respondent authorities in
processing the petitioners' application, they are constrained to
approach this Court.
4. Learned Assistant Government Pleader for Revenue
submitted that respondent authorities would consider the online
applications of the petitioners and pass orders in accordance with
law.
5. Recording the aforesaid submissions of the learned Assistant
Government Pleader for Revenue, without entering into merits of
the case, the writ petition is disposed of, at the stage of admission
itself, directing respondent Nos.3 and 4 to consider the online
applications of the petitioners bearing Nos.2500128638,
2500128622 and 2500128624 all dated 15.09.2025 for rectifying
the classification of the land admeasuring Acs.1-01 guntas,
Ac.1-00 guntas and Ac.1-00 guntas in Survey Nos.164/1/3, 164/1/2
and 164/1/1 respectively total admeasuring Acs.3-01 guntas
situated at Kondakal Village, Shankerpally Mandal, Ranga Reddy
District, from "Ceiling Patta" to "Patta", and pass orders, in
accordance with law, by issuing notice to the petitioners, and all
other concerned/interested persons, by affording opportunity of
hearing to them, within a period of sixty (60) days 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 02, 2026
MS
