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Telangana High Court
Ghouseunnisa Begum vs Mr. Manish Kumar on 8 April, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
The Hon'ble The Chief Justice Sri Aparesh Kumar Singh
and
The Hon'ble Sri Justice G.M.Mohiuddin
Writ Appeal No.381 of 2026
Dated: 08.04.2026
Between:
Ghouseunnisa Begum,
w/o. Mir Sarwar Ali, aged about 87 years,
Occ: Household, R/o.Flat No.1, H.No.6-13/1,
Roshan Vihar Complex, Durga Bhavani Nagar,
Saroor Nagar, Champapet, Saidabad, Hyderabad.
...Appellant
and
Mr. Manish Kumar, S/o. late Mahavir Pershad,
Aged about 56 years, Occ: Business,
R/o. H.No.21-7-110, Mama Jameela Devdi,
Hyderabad and 4 others
...Respondents
Judgment:
Heard Mr. Vedula Venkataramana, learned Senior Counsel
appearing for Mr.Md.Ajmal Ahmed, learned counsel for the appellant
and Mr. Avinash Desai, learned Senior Counsel appearing for
Ms. Challa Apoorva Reddy, learned counsel for respondent No.1
(writ petitioner).
2. Armed with the Order dated 08.04.2011, passed by the learned
writ court in W.P.No.24525 of 2008 and analogous cases, which was
upheld by a Coordinate Bench of this Court vide judgment
dated 10.07.2024 passed in Writ Appeal No.542 of 2011 and other
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analogous appeals, the writ petitioner approached the Revenue
Divisional Officer (respondent No.4 herein) for restoring the name of
the writ petitioner and his family members in the revenue records. As
the Revenue Divisional Officer did not take any steps, the writ
petitioner approached the learned writ court by filing W.P.No.36693
of 2024. However, he did not implead the persons such as the
appellant, whose names would be replaced by the name of the writ
petitioner in the revenue records, as respondents in the said Writ
Petition. The learned writ court disposed of the aforesaid Writ
Petition, by Order dated 30.12.2024, with a direction to the Revenue
Divisional Officer to restore the entries as they stood prior
to 22.05.2007, in accordance with the provisions of the Telangana
Rights in Land and Pattadar Passbooks Act, 2020 (Act No. 9
of 2020). Being aggrieved, the appellant, who was respondent No.5
in W.P.No.24525 of 2008 and appellant No.2 in Writ Appeal No.542
of 2011, approached this Court alleging that the impugned order of
the learned writ court dated 30.12.2024 has directed restoration of
entries in the revenue records in favour of the writ petitioner and his
family members without any notice to the appellant, whose name has
been existing in the revenue records till date.
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3. The matter was adjourned on the previous date to enable the
learned Senior Counsel appearing for the writ petitioner to seek
instructions. Today, on instructions, he submits that if the matter is
remanded to the learned writ court, the writ petitioner will take steps
for impleading the appellant as a party to W.P.No.36693 of 2024, so
that the matter can be effectively heard and decided.
4. In view of the above facts and circumstances and taking into
account the submissions of learned counsel for the parties and since
the direction of the learned writ court to restore the entries in the
revenue records as they stood prior to 22.05.2007 affected the
appellant, who was party in the previous round of litigation but was
not impleaded in W.P.No.36693 of 2024, we are of the view that the
matter deserves to be remanded to the learned writ court for fresh
adjudication after impleading the appellant and any other affected
parties, whose names are likely to be deleted in case the name of the
writ petitioner is restored in the revenue records.
5. The impugned Order, dated 30.12.2024, passed in
W.P.No.36693 of 2024, is accordingly set aside. The matter is
remanded to the learned writ court to hear the writ petition afresh
after impleading necessary parties in accordance with law. Learned
writ court is requested to dispose of the matter expeditiously.
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6. Subject to the above, the Writ Appeal is disposed of. No costs.
As a sequel, miscellaneous petitions, pending if any, stand
closed.
____________________________
APARESH KUMAR SINGH, CJ
___________________
G.M.MOHIUDDIN, J
Date: 08.04.2026
LUR
