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Telangana High Court
Raveesh Realty Infra Developers vs The State Of Telangana on 15 April, 2026
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITION No.11485 OF 2026
DATE OF ORDER: 15.04.2026
Between:
Raveesh Realty Infra Developers
...Petitioner
AND
The State of Telangana
Represented by its Principal Secretary,
Revenue Department,
Secretariat, Hyderabad and others
...Respondents
ORDER :
(ORAL)
Heard Mr. M.V.Hanumantha Rao, learned counsel for the petitioner;
Mr. L.Ravinder, learned Assistant Government Pleader for Revenue, appearing
for respondents No.1 to 4; and perused the material on record.
2. Learned Assistant Government Pleader for Revenue takes preliminary
objection to the maintainability of this writ petition and submitted that
application has been filed by respondent No.5 before respondent No.3 seeking
implementation of decree dated 10.12.2010 passed by the learned Senior Civil
Judge at Shadnagar, Ranga Reddy District in O.S. No.62 of 2008. The claim of
the petitioner is that it has purchased the land admeasuring Acs.37-00 guntas in
Survey Nos.37, 38, 39 and 40, situated at Tekulapalle Village, Kondurg Mandal,
Ranga Reddy District out of the total suit land admeasuring Acs.53-32 guntas
from the plaintiffs and defendants. Thereafter, the petitioner applied for
mutation in respect of the subject land which has been issued and subsequently,
the pattadar pass book was also issued its favour. Learned Assistant Government
Pleader further submitted that the petitioner has submitted reply dated
17.03.2026 to the notice (Ex.P-1), and the same will be duly considered in
accordance with law.
3. Learned counsel for the petitioner submitted that there is no dispute with
regard to the purchase of the subject land by the petitioner. Respondent No.5
applied for pattadar pass book in respect of the land admeasuring Ac.0-20 guntas
in Survey No.37/A2, situated at Tekulapalle Village, Kondurg Mandal, Ranga
Reddy District which forms part of the land admeasuring Acs.37-00 guntas in
Survey Nos.37, 38, 39 and 40 purchased by the petitioner. The mother of
respondent No.5 (the wife of plaintiff No.3 in the suit) executed sale deed in
favour of the petitioner along with other parties in the suit. That after the death
of her husband, respondent No.5 was brought on record as legal heir in the suit
and does not have any interest whatsoever over the land admeasuring Ac.0-20
guntas in Survey No.32/A2 purchased by the petitioner.
4. Thus, according to the learned counsel for the petitioner, the mutation
application submitted by respondent No.5 cannot be entertained in respect of the
land admeasuring Ac.0-20 guntas in Survey No.32/A2 for which the petitioner
was already granted mutation and pattadar pass book in its favour.
5. In the light of the above submissions, considering that the petitioner has
already submitted reply to the notice, this Court is not inclined to express any
opinion on merits. The writ petition is disposed of directing respondent No.3 to
consider the reply dated 17.03.2026 to the notice (Ex.P-1), and pass appropriate
orders in the mutation application No.RC2600001915 dated 23.02.2026
submitted by respondent No.5 in accordance with law, by giving opportunity of
hearing to the petitioner and respondent No.5, and all other concerned/interested
persons. It is made clear respondent No.3 shall not pass any orders until the
petitioner is heard. 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 15, 2026
NOTE: Issue C.C. by 17.04.2026
(BO) RRK
