Chinthala Narsaiah vs The State Of Telangana
2026 Latest Caselaw 568 Tel

Telangana High Court

Chinthala Narsaiah 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.10740 OF 2026

                 DATE OF ORDER: 09-04-2026

Between:
Mr. Chinthala Narsaiah

                                                    ... Petitioner

                               AND

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

                                                    ... Respondents

ORDER :

(ORAL)

Heard Mr. N. Narsimulu, learned counsel for the petitioner,

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

for Revenue, appearing for respondent Nos.1 to 4.

2. Petitioner claims to be pattadar and possessor of several

extents of land including the land admeasuring Ac.0-20 guntas in

Survey No.319/AA1 situated at Nawabpet Village, Shivampet

Mandal, Medak District, on the strength of e-pattadar pass book

bearing No.T08170250077. As there was land dispute, the

petitioner submitted F-Line application bearing

No.DER022100678316 dated 19.07.2021 for survey and

demarcation of subject land. As there was inaction on the part of

respondent authorities, the petitioner filed W.P. No.18710 of 2021

which was disposed of by this Court by the order dated 14.07.2021.

According to learned counsel for the petitioner, pursuant to the said

order survey was conducted for the entire extent of land in Survey

No.319 without confining to the land of the petitioner admeasuring

Ac.0-20 guntas.

3. Learned counsel for the petitioner submitted that the

petitioner submitted another F-Line application bearing

No.DER022300986005 dated 21.09.2023 for conducting survey

and demarcation of the subject land. As there is inordinate delay

on the part of respondent authorities in processing the petitioner's

application, he is constrained to approach this Court.

4. Learned Assistant Government Pleader for Revenue

submitted that respondent authorities would consider the F-Line

application of the petitioner and pass orders in accordance with

law.

5. 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.3 and 4 to consider the F-Line application of the petitioner

bearing No.DER022300986005 dated 21.09.2023 for conducting

survey and demarcation of the land admeasuring Ac.0-20 guntas in

Survey No.319/AA1 situated at Nawabpet Village, Shivampet

Mandal, Medak District, by issuing notice to the petitioner,

adjoining land owners and all other concerned/interested persons,

by affording an opportunity of hearing to them, 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