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Telangana High Court
Kodam Archana vs The State Of Telangana on 8 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.10629 OF 2026
DATE OF ORDER: 08.04.2026
Between:
Kodam Archana and others
...Petitioners
AND
The State of Telangana
Represented by its Principal Secretary,
Revenue Department,
Secretariat, Hyderabad and others
...Respondents
ORDER :
(ORAL)
Heard Mr. Sankalp Pissay, learned counsel for the petitioners;
Mr. L.Ravinder, learned Assistant Government Pleader for Revenue, appearing
for respondents No.1 to 4; Mr. M.V.Durga Prasad, learned counsel for
respondents No.5 to 9; and perused the material on record.
2. Learned counsel for respondents No.5 to 9 takes preliminary objection to
the maintainability of the writ petition and submitted that notice No.D1/568/2026
dated 17.03.2026 was issued by respondent No.2 in compliance of the order
dated 06.02.2026 passed by this Court in W.P. No.3660 of 2026. In fact,
the petitioners are arrayed as respondents in the said proceedings and notices
have been issued to them. The petitioners submitted representation/objections
dated 24.03.2026 to the notice which was issued for conducting enquiry in
connection with the online applications submitted by respondents No.5 to 9
seeking rectification of revenue entries and mutation of their names in the
revenue records in respect of the land admeasuring 5513.18 square yards in
Survey No.723 and 724/C, situated at Bommakal Village, Karimanagar Rural,
Karimanagar District.
3. Learned counsel for the petitioners submitted that the petitioners have
been dispossessed from the subject land, as such, they filed suit in O.S. No.5 of
2026 before the learned II Additional District Judge, Karimnagar for declaration
and recovery of possession in respect of the subject land. The petitioners
submitted representation dated 24.03.2026 to the respondent authorities not to
entertain any application for mutation or succession.
4. However, taking note of the fact that the impugned notice has been issued
on application filed by respondents No.5 to 9 and in compliance of the order
dated 06.02.2026 passed by this Court in W.P. No.3660 of 2026, this Court is not
inclined to entertain this writ petition. Accordingly, this writ petition is disposed
of giving liberty to the petitioners to submit objections if so far not submitted to
the notice dated 17.03.2026. On receipt of such objections, the respondent
authorities shall consider the same by giving opportunity of hearing to the
petitioners and to all other concerned/interested persons, and pass appropriate
orders in accordance with law, within a period of four (4) weeks thereof. 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 8, 2026
RRK
