Peddapuram Rajamma vs The State Of Telangana
2026 Latest Caselaw 529 Tel

Telangana High Court

Peddapuram Rajamma 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.10475 OF 2026

                 DATE OF ORDER: 08-04-2026

Between:
Mrs. Peddapuram Rajamma and others.


                                                   ... Petitioners

                               AND

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

                                                   ... Respondents

ORDER :

(ORAL)

Heard Mr. Vijay B. Paropakari, learned counsel for the

petitioners, and Mr. L. Ravinder, learned Assistant Government

Pleader for Revenue, appearing for respondent Nos.1 to 3.

2. Petitioners claim to be pattadars and possessors of the land

admeasuring Acs.1-30 guntas in Survey No.99, Acs.1-34 ½ guntas

in Survey No.100 and Acs.1-34 ½ guntas in Survey No.100

respectively situated at Pedda Toopra Village, Shamshabad

Mandal, Ranga Reddy District, on the strength of e-pattadar pass

books bearing Nos.T05230290399, T05230290396 and

T05230290397 respectively. On the F-Line application for appeal

on demarcation bearing No.AOD022600076784 dated 05.01.2026

submitted by the petitioners, process has been initiated in

File No.A4/36/2026 and notice dated 23.02.2026 was issued to the

petitioners for conducting survey on 10.03.2026 at 11:00 A.M.

The notice was served on the petitioners and also on the adjoining

land owners. However, survey was not conducted without any

bonafide reasons.

3. Learned Assistant Government Pleader for Revenue

submitted that pursuant to the survey notice dated 23.02.2026

issued by the Deputy Inspector of Survey, Rajendranagar Division,

Ranga Reddy District, objections were filed by respondent Nos.4

and 5 through their counsel on 09.03.2026 and it is under

consideration.

4. Taking note of the fact that the survey application of the

petitioners was acted upon and notice in File No.A4/36/2026 dated

23.02.2026 has been issued by the Deputy Inspector of Survey to

the petitioners and respondent Nos.4 and 5 and objections have

been submitted by respondent Nos.4 and 5, the Deputy Inspector of

Survey, Rajendranagar Division, Ranga Reddy District, is suo moto

impleaded as respondent No.6.

5. The writ petition is disposed of directing respondent No.6 to

conclude survey in File No.A4/36/2026, by issuing notice to the

petitioner, respondent Nos.4 and 5, and all other

concerned/interested persons, by affording an opportunity of

hearing to them, within a period of forty (45) 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 Note: Issue CC in one (1) day (BO) MS.