Telangana High Court
Lambadi Ramulu vs State Of Telangana on 13 February, 2019
Author: Sanjay Kumar
Bench: Sanjay Kumar
HONOURABLE SRI JUSTICE SANJAY KUMAR
WRIT PETITION No.2777 OF 2019
O R D E R:
1 The grievance of the petitioners is that the Tahsildar, Nandigama Mandal, Ranga Reddy District, is not mutating their names in the revenue records and issuing them e-patta passbooks and title deeds in relation to the land admeasuring Acs.12.36 guntas in Survey No.1270, Acs.14.27 guntas in Sy.No.1271, Acs.6.26 guntas in Sy.No.1272, Acs.10.34 guntas in Sy.No.1274, Acs.8.15 guntas in Sy.No1281 and Acs.7.21 guntas in Sy.No.1282 of Nandigama Village and Manal, Ranga Reddy District.
2 The petitioners appear to have made an application in this regard on 22.01.2018 in Form VI(A) to the Tahsildar, Nandigama Mandal, Ranga Reddy District. They claim rights over the subject land under a certificate issued under Section 38-E of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950. Having received the said application, it is not open to the Tahsildar, Nandigama Mandal, Ranga Reddy District, to sleep over the matter indefinitely. 3 The writ petition is accordingly disposed of directing the Tahsildar, Nandigama Mandal, Ranga Reddy District, to forthwith consider the petitioners' application dated 22.01.2018 and take appropriate action thereon expeditiously and in any event, not later than four weeks from the date of receipt of a copy of this order.
4 Pending miscellaneous petitions, if any, shall stand closed in the light of this final order. No order as to costs.
___________________________ JUSTICE SANJAY KUMAR 13th February, 2019 Kvsn