Telangana High Court
Sandamaina Lingam vs The State Of Telangana on 26 March, 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.9097 OF 2026
DATE OF ORDER: 26-03-2026
Between:
Mr. Sandabaina Lingam
... Petitioner
AND
The State of Telangana,
Rep. by its Principal Secretary,
Revenue Department,
Secretariat, Hyderabad, and three (3) others.
... Respondents
ORDER :
Heard Mr. Bathula Krishna, learned counsel for the petitioner, and Mr. L. Ravinder, learned Assistant Government Pleader for Revenue, appearing for respondents.
2. It is stated that petitioner along with his brothers, Mr. Sandaboina Sattaiah and Mr. Sandaboina Kisthaiah purchased the subject land from one Mrs. Avusula Ratnamma on 24.12.1990 through Sadabainama. Further, the petitioner also purchased land 2 admeasuring Ac.0-28 guntas in Survey Nos.384, 385 and 391 of Pidiched Village, under Sadabainama dated 19.12.1992. Since then he is in possession of the subject land.
3. Grievance of the petitioner is that respondent authorities are not considering his online application bearing No.ROS022002795861 dated 21.10.2020 for regularization of Sadabainama dated 19.12.1992 in respect of the land admeasuring Ac.0-28 guntas in Survey Nos.384, 385 and 391 situated at Pidiched Village, Gajwel Mandal, Siddipet District. As there in inordinate delay in processing the petitioners' application, they are constrained to approach this Court.
4. Learned Assistant Government Pleader for Revenue submitted that recently the Government has issued two G.Os. i.e., G.O. Ms.No.76, Revenue (Land Adminstration. I) Department dated 18.03.2026 and G.O. Ms.No.77, Revenue (Land Administration. I) Department dated 18.03.2026. As per G.O. Ms.No.76, the Revenue Divisional Officer shall receive the sworn affidavit from the applicant along with supporting documentary evidence for 3 regularisation of Sadabainama. As per G.O. Ms.No.77, several guidelines have been issued to the concerned officers regarding processing of applications received under registration of un-registered transactions (Sadabainama) during the period from 12.10.2020 to 10.11.2020 and the application of the petitioner will be considered in accordance with law.
5. In view of the above, the writ petition is disposed of, directing respondent No.3 to consider the online application of the petitioner bearing No.ROS022002795861 dated 21.10.2020 for regularization of Sadabainama dated 19.12.1992 in respect of the land admeasuring Ac.0-28 guntas in Survey No.384, 385 and 391 situated at Pidiched Village, Gajwel Mandal, Siddipet District, in terms of G.O. Ms.No.76 and G.O.Ms.No.77 dated 18.03.2026, 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.
4
As a sequel thereto, miscellaneous applications, if any, pending in the writ petition stand closed.
______________________ B. VIJAYSEN REDDY, J March 26, 2026 MS