Smt. Mallepula Lalitha vs The State Of Telangana
2026 Latest Caselaw 704 Tel

Telangana High Court

Smt. Mallepula Lalitha vs The State Of Telangana on 13 April, 2026

     IN THE HIGH COURT FOR THE STATE OF TELANGANA
                     AT HYDERABAD

       THE HON'BLE SRI JUSTICE PULLA KARTHIK

            WRIT PETITION No.11148 OF 2026

                        13th April, 2026
Between:

Smt. Mallepula Lalitha.
                                                     ...Petitioner.
                               AND

State of Telangana,
rep. by its Principal Secretary,
Revenue Stamps and Registration Department,
Secretariat Building, Hyderabad, Telangana and another.
                                             ... Respondents

ORDER:

With the consent of both the parties, this Writ Petition is

+taken up for disposal at the admission stage itself.

2. Aggrieved by the action of the 2nd respondent in not

considering the online slot booking for registration of

Agricultural land bearing Survey No.1466/p7 having extent of

1.0000 Ac.gts situated at Neela(village), Renjal(Mandal),

Nizamabad District having TD-cum-PassBook No.

T11210010813, the present writ petition is filed.

3. Heard Sri Peddamoni Sharath Yadav, learned counsel

for the petitioner, and learned Government Pleader for

Stamps and Registration, for the respondents.

4. Learned counsel for the petitioner submits that though

the petitioner secured a valid online slot in accordance with

the procedure contemplated under the Telangana Bhu

Bharati (Record of Rights in Land) Act, 2025 (for short 'the

Act') and the Rules framed thereunder, the Registering

Authority is not completing the registration process, without

assigning any reasons.

5. Learned Government Pleader submits that the official

authorities will act strictly in accordance with the provisions

of the Act and the Rules framed thereunder.

6. Having regard to the submissions made above, the Writ

Petition is disposed of directing respondent No.2 to receive

and process the document presented by the petitioner as per

the Slot Booking and Advisory Application No.2600192088

dated 04.04.2026, in accordance with law, subject to

petitioner complying with the provisions of the Act and the

Rules framed thereunder, within a period of four (4) weeks

from the date of receipt of a copy of this order. It will be open

to the Registering Authority to refuse the document presented

before him, if he has any objection, duly assigning reasons in

support of such decision and communicate the said decision

to the petitioner. It is made clear that this Court has not

expressed any opinion on merits of the case as to the

entitlement of the petitioner to get the subject document

registered.

Miscellaneous petitions, if any, pending shall stand

closed. There shall be no order as to costs.

____________________ PULLA KARTHIK, J Date : 13.04.2026.

AKS