Manne Kamala Bai vs The State Of Telangana
2026 Latest Caselaw 528 Tel

Telangana High Court

Manne Kamala Bai vs The State Of Telangana on 8 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.10548 OF 2026

                DATE OF ORDER: 08-04-2026

Between:
Mrs. Manne Kamala Bai

                                                 ... Petitioner

                               AND

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

                                                 ... Respondents

ORDER :

(ORAL)

Heard Ms. Charishma Atla, learned counsel, representing

M/s. Avadhani & Associates, learned counsel for the petitioner,

and Mr. L. Ravinder, learned Assistant Government Pleader for

Revenue, appearing for respondents.

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

Janardhan Reddy, was the absolute owner and possessor of the land

admeasuring Acs.5-2150 guntas situated at Gudimalkapur Village,

Narayanapuram Mandal, Nalgonda District. The name of husband

of the petitioner was mutated in revenue records and he was also

issued old pattadar pass book under the provisions of the Andhra

Pradesh Rights in Land and Pattadar Passbooks Act 1971.

The husband of the petitioner died on 11.09.2020 and the petitioner

succeeded to the subject land by intestate succession.

Petitioner submitted online application bearing No.2500576246

dated 04.09.2025 along with all requisite documents for mutating

her name in revenue records and for issuance of e-pattadar pass

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

the part of respondents 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 submitted by the petitioner and pass orders in

accordance with law.

4. Recording the aforesaid submission of the learned Assistant

Government Pleader for Revenue, without entering into the merits

of the case, the writ petition is disposed of at the stage of

admission, directing respondent No.2 to consider the online

application of the petitioner bearing No.2500576246 dated

04.09.2025 for mutating her name in revenue records and for

issuance of e-pattadar pass book in respect of the land admeasuring

Acs.5-2150 guntas situated at Gudimalkapur Village,

Narayanapuram Mandal, Nalgonda 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 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 08, 2026 MS