Varthya Thuki vs The State Of Telangana
2026 Latest Caselaw 565 Tel

Telangana High Court

Varthya Thuki 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.10821 OF 2026

                 DATE OF ORDER: 09-04-2026

Between:
Mrs. Varthya Thuki and other.

                                                    ... Petitioners

                                AND

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

                                                    ... Respondents

ORDER :

(ORAL)

Heard Mr. R. Jaganlal, learned counsel for the petitioners,

and Mr. H. Rakesh Kumar, learned Assistant Government Pleader

for Revenue, appearing for respondents.

2. The case of the petitioners that originally, late Mr. Pathloth

Tavurya, father of the petitioners was assigned land admeasuring

Acs.3-00 guntas in Survey No.389/3 situated at Kondakal Village,

Shankarpally Mandal, Ranga Reddy District, by the Government

under landless poor category. The name of father of the petitioners

was recorded in revenue records and had been cultivating the land.

The father of the petitioners died twenty years (20) ago and the

petitioners being legal heirs succeeded to the subject land by

intestate succession. Petitioners submitted online applications

bearing Nos.2600031415 and 2600031408 both dated 28.03.2026

for issuance of e-pattadar pass books in respect of the land

admeasuring Acs.1-20 guntas each in Survey No.389/3 of

Kondakal Village. As the petitioners applications were not

processed, they are constrained to approach this Court.

3. Learned Assistant Government Pleader for Revenue

submitted that respondent authorities would consider the online

applications of the petitioners and pass orders in accordance with

law.

4. Recording the aforesaid submissions 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.3 and 4 to consider the online applications of the petitioners

bearing Nos.2600031415 and 2600031408 both dated 28.03.2026

for issuance of e-pattadar pass books in respect of the land

admeasuring Acs.1-20 guntas each in Survey No.389/3 of

Kondakal Village, Shankarpally Mandal, Ranga Reddy District,

and pass orders, in accordance with law, by issuing notice to the

petitioners, 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 09, 2026 MS