Telangana High Court
Smt. Kondaveeti Savithri vs State Of Telangana on 18 February, 2019
Author: Sanjay Kumar
Bench: Sanjay Kumar
HONOURABLE SRI JUSTICE SANJAY KUMAR
WRIT PETITION No.47442 of 2018
ORDER:
The prayer of the petitioner in this case reads as under:
"For the reasons stated in the accompanying affidavit, it is hereby prayed that this Hon'ble Court may be pleased to issue an appropriate Writ, Order or Direction, more particularly one in the nature of Writ of Mandamus declaring the inaction of respondent Nos.2 and 3 in acting upon the application of the petitioner dated 28.11.2016 in respect of the agricultural land admeasuring Acs.3.00 guntas in Survey No.63/11 of Ramajipeta Village, Ellanthakunta Mnadal, Rajanna Siricilla District and also the inaction of respondent No.2 in acting upon the representation dated 11.9.2017 as being illegal, arbitrary, contrary to the provisions of the Telangana Rights in Land and Pattadar Pass Books Act, 1971, and the Rules framed thereunder and violative of Article 14 of the Constitution of India and consequently, direct respondent Nos.2 and 3 to act upon the said communications and issue pattadar pass book and title deed to the petitioner in respect of the said property and to pass such other order or orders as this Honourable Court may deem fit and proper in the facts and circumstances of the case."
Despite taking adjournments twice, learned Assistant Government Pleader for Revenue, State of Telangana, would inform this Court that he has not been furnished any instructions.
Perusal of the record reflects that the petitioner submitted an application in the prescribed format in Form VIA under the Telangana Rights in Land and Pattadar Passbooks Act, 1971, seeking mutation in relation to the subject land. Having received such an application, it is not open to the Tahsildar, Ellanthakunta Mandal, Rajanna Siricilla District, to remain inactive upon the same indefinitely.
The Writ Petition is accordingly disposed of directing the Tahsildar, Ellanthakunta Mandal, Rajanna Siricilla District, to take appropriate action upon the petitioner's application for mutation in relation to the subject land expeditiously and in any event not later than four weeks from the date of receipt of a copy of this order.
Pending Miscellaneous Petitions, if any, shall stand closed in the light of this final order. No order as to costs.
________________________ JUSTICE SANJAY KUMAR th 18 February, 2019 dr