Dr. Sangam Jaya Yadav vs The State Of Telangana
2026 Latest Caselaw 530 Tel

Telangana High Court

Dr. Sangam Jaya Yadav 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.10541 OF 2026

                 DATE OF ORDER: 08-04-2026

Between:
Dr. Sangam Jaya Yadav

                                                  ... Petitioner

                               AND

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

                                                  ... Respondents

ORDER :

(ORAL)

Heard Mr. Pusapati Subba Raju, learned counsel for the

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

Pleader for Revenue, appearing for respondents.

2. The petitioner claims to be owner and possessor of the land

admeasuring Acs.3-30 guntas in Survey No.241/AA situated at

Srinagar Village, Maheshwaram Revenue Mandal, Ranga Reddy

District, having purchased the same under registered sale deed

bearing document No.1732 of 2003 dated 03.07.2003.

The petitioner was also issued old pattadar pass book under the

provisions of the Andhra Pradesh Rights in Land and Pattadar

Passbooks Act 1971. After introduction of Dharani portal Survey

No.241/AA was missing from the online revenue records.

Petitioner submitted online application bearing No.2600001144

dated 04.01.2026 for correction of revenue records and for issuance

of e-pattadar pass book in respect of the subject land. As there is

delay on the part of respondent authorities 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 Nos.3 and 4 to consider the online

application of the petitioner bearing No.2600001144 dated

04.01.2026 for correction of revenue records and for issuance of

e-pattadar pass book in respect of the land admeasuring Acs.3-30

guntas in Survey No.241/AA situated at Srinagar Village,

Maheshwaram Revenue Mandal, Ranga Reddy District, and pass

orders, in accordance with law, by issuing notice to the petitioner

and all other concerned/interested persons, by affording an

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