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Telangana High Court
Pamunigulla @ Panugulla Jayamma vs The State Of Telagana 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.10757 OF 2026
DATE OF ORDER: 09-04-2026
Between:
Mrs. Pamunigalla @ Panugalla Jayamma
... Petitioner
AND
The State of Telangana
Rep. By its Principal Secretary,
Revenue Department,
Secretariat, Hyderabad, and others.
... Respondents
ORDER :
(ORAL)
Heard Mr. G. Ravi, learned counsel for the petitioner, and
Mr. H. Rakesh Kumar, learned Assistant Government Pleader for
Revenue, appearing for respondents.
2. The case of the petitioner is that originally, father-in-law of
the petitioner, late Mr. P. Ramaswamy was assigned land
admeasuring Ac.0-34 guntas in Survey No.273/1 situated at
Dacharam Village, Mothkur Mandal, Yadadri-Bhuvanagiri
District, by the Government under land less poor category.
After the death of petitioner's father-in-law, the subject land
devolved upon the husband of the petitioner. The name of husband
of the petitioner was mutated in revenue records till 2013-14 and
also in 2016-17. The husband of the petitioner was also issued old
pattadar pass book bearing No.666527 and Patta No.580.
Petitioner succeeded to the subject land by intestate succession
after death of her husband on 13.03.2018. However, after
introduction of Dharani/Bhu Bharati portal the name of husband of
petitioner was not reflected in online records and the survey
number pertaining to the subject land was also missing in the
online records. Petitioner submitted online application bearing
No.2600030566 dated 25.03.2026 for rectification of revenue
records in respect of the subject land. As the application of the
petitioner was not processed, she is constrained to approach this
Court.
3. Learned Assistant Government Pleader for Revenue
submitted that respondent authorities would consider the online
application of the petitioner 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 application of the petitioner
bearing No.2600030566 dated 25.03.2026 for rectification of
revenue records in respect of the land admeasuring Acs.0-34
guntas in Survey No.273/1/AA/1 situated at Dacharam Village,
Mothkur Mandal, Yadadri-Bhuvanagiri 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 09, 2026
MS
