Amrutya Vijay vs The State Of Telangana
2026 Latest Caselaw 564 Tel

Telangana High Court

Amrutya Vijay vs The State Of Telangana on 9 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.10844 OF 2026

                DATE OF ORDER: 09-04-2026

Between:
Mr. Amruthya Vijay

                                                 ... Petitioner

                               AND

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

                                                 ... Respondents

ORDER :

(ORAL)

Heard Mr. T. Bheemendar Singh, learned counsel for the

petitioner, and Mr. H. Rakesh Kumar, learned Assistant

Government Pleader for Revenue, appearing for respondents.

2. Petitioner claims to be pattadar and possessor of the land

admeasuring Ac.0-19 guntas in Survey Nos.123 and 125 situated at

Agapalle Village, Manchal Mandal, Ranga Reddy District, on the

strength of e-pattadar pass book bearing No.T05170120396 with

Khata No.60288. As the petitioner intended to get his land

surveyed and boundaries demarcated, he submitted F-Line

application bearing No.DER002501217746 dated 04.09.2025.

Pursuant to the said application, respondent No.5 issued notice in

File No.MS/667/2025 dated 06.02.2026 to the petitioner

scheduling to conduct survey on 26.02.2026 at 11:00 A.M.

However, survey was not conducted on the said date without any

bonafide reasons. Despite several representations, respondent

authorities were not conducting survey, as such, the petitioner is

constrained to approach this Court.

3. Learned Assistant Government Pleader for Revenue

submitted that respondent Nos.4 and 5 would conclude survey in

File No.MS/667/2025 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, directing respondent

Nos.4 and 5, to conclude survey in File No.MS/667/2025, by

issuing notice to the petitioner, adjoining land owners, and all other

concerned/interested persons, by affording an opportunity of

hearing to them, in accordance with law, within a period of forty

five (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 09, 2026 MS