Voruganti Lalitha vs The State Of Telangana
2026 Latest Caselaw 527 Tel

Telangana High Court

Voruganti Lalitha 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
        THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
               WRIT PETITION No.10429 of 2026

                        Dated: 08.04.2026
Between

Voruganti Lalitha

                                                   ...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.4 and 5 in not considering

the Application for Appeals on Demarcation vide

No.AOD02250007506 dated 06.10.2025 and not conducting survey

and demarcation on the agricultural land of the petitioner to an

extent of Ac.1.00 guntas in Sy.No.110/1, Gajalapuram Village,

Madugulapally Mandal, Nalgonda District, as being illegal and

arbitrary.

2. Petitioner claims to be the owner of the subject property on

the basis of e-Digital Pattadar Pass Book No.T28150180590.

The petitioner submitted an application in the month of October

2025 for demarcation and fixing of boundaries in respect of the

subject land but so far action has not been initiated by the

respondent No.4. As such, the petitioner is constrained to approach

this Court.

3. Learned Assistant Government Pleader for Revenue

submitted that as per the law laid down by this Court, the petitioner

has to submit F-Line application before the original authority -

Tahsildar - respondent No.5 and only if there is any discrepancy

and petitioner is not satisfied with the survey conducted by the

original authority, the petitioner has remedy to approach the

appellate authority - respondent No.4. However, in the instant

case, the petitioner filed an appeal instead of filing F-Line

application.

4. Learned counsel for the petitioner submitted that the

petitioner is willing to submit F-Line application and a direction may

be issued to the respondent No.5 to conduct survey on such F-Line

application.

5. In the light of the above, the writ petition is disposed of with

liberty to the petitioner to submit F-Line application and on such

application, being submitted, the respondent No.5 is directed to

conduct survey and demarcation of land to an extent of Ac.1.00

guntas in Sy.No.110/1, Gajalapuram Village, Madugulapally Mandal,

Nalgonda District, by issuing notice to the petitioner and other

interested persons. The aforesaid exercise shall be completed within

period of thirty (30) 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 8, 2026 Note: Issue CC in two (2) days (B/o) DSK