Boya Jayamma vs The State Of Telangana
2026 Latest Caselaw 321 Tel

Telangana High Court

Boya Jayamma 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.9857 OF 2026

                   DATE OF ORDER: 02-04-2026

Between:
Mrs. Boya Jayamma


                                                ... Petitioner

                               AND

The State of Telangana
Rep. By its Principal Secretary,
Revenue Department,
Secretariat, Hyderabad, and three (3) others.

                                                ... Respondents

ORDER :

(ORAL)

Heard Mr. S. Goutham, learned counsel for the petitioner,

and learned Assistant Government Pleader for Revenue, appearing

for respondents.

2. The case of the petitioner is that her husband, late

Mr. P. Anjaneyulu, was the pattadar and possessor of the land

admeasuring Acs.5-07 guntas in Survey No.136/Kha situated at

Paramala Village, Gadwal Mandal, Jogulamba Gadwal District.

During his lifetime, he alienated land to an extent of Acs.4-00

guntas out of the above land to one Mrs. T. Parameshwari under

registered sale deed bearing document No.1502 of 2003, and

retained the remaining extent of land admeasuring Acs.1-07

guntas. The husband of the petitioner died on 09.02.2021 leaving

behind the petitioner and her children as his Class-I legal heirs.

Petitioner submitted online application bearing No.2500725478 on

19.11.2025 through Bhu Bharati portal along with Joint Family

Agreement to respondent authorities under Rule 7 of the Telangana

Bhu Bharati (Records of Rights in Land) Rules, 2025 seeking

succession in respect of the subject land. As there is delay on the

part of respondent authorities in processing the petitioner's

application, she is constrained to approach this Court.

3. Learned Assistant Government Pleader for Revenue

submitted that respondent authorities would consider the online

application of the petitioner and pass orders in accordance with

law.

4. 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

application of the petitioner bearing No.2500725478 dated

19.11.2025 seeking succession in respect of the land admeasuring

Acs.1-07 guntas in Survey No.136/Kha situated at Paramala

Village, Gadwal Mandal, Jogulamba Gadwal District, and pass

orders, in accordance with law, by issuing notice to the petitioner,

and all other concerned/interested persons, by affording

opportunity of hearing to them, within a period of thirty (30) 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