Telangana High Court
Murram Ram Murthy vs The State Of Telangana on 7 August, 2024
Author: K. Lakshman
Bench: K. Lakshman
HON'BLE SRI JUSTICE K. LAKSHMAN
WRIT PETITION No.21467 of 2024
ORAL ORDER:
Heard learned counsel for the petitioner and Sri Somu Srinivas Reddy, learned Assistant Government Pleader for Revenue.
2. The petitioner herein is claiming that he is the absolute owner and possessor of land admeasuring Ac.0-28 gts in Sy.No.6/2/ఆ and Ac.0-28 gts in Sy.No.6/7, total land admeasuring Ac.1-16 gts, situated at Kaliveru(Z) Village, Charla Mandal, Bhadradri Kothagudem District. In proof of the same, he has filed copy of latest Pattadar passbook and title deed. He had submitted F-line application No.DER022401065466 dated 13.06.2024 with respondent No.3 with a request to conduct survey, demarcate the aforesaid land by fixing the boundaries. Despite receiving and acknowledging the said F-line application, respondent No.3 did not act upon the same. Therefore, the present Writ Petition.
3. Whereas, learned Assistant Government Pleader for Revenue on instructions would submit that respondent No.3 will consider the said F-line application submitted by the petitioner and pass appropriate orders in accordance with law. 2
4. In the light of the aforesaid discussion, this Writ Petition is disposed of directing the respondent No.3 to consider the aforesaid F-line application No.DER022401065466 dated 13.06.2024 submitted by the petitioner, conduct survey, demarcate the aforesaid land by fixing the boundaries strictly in accordance with law, by putting the petitioner and all effected parties on notice and affording them an opportunity. If, respondent No.3 is not inclined to accept the request made by the petitioner, he shall assign specific reasons and pass a reasoned order, communicate copy of the said order to the petitioner. He shall complete the said exercise within 45 working days from the date of receipt of copy of this order. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions, if any, pending in the Writ Petition shall stand closed.
___________________ K. LAKSHMAN, J 07.08.2024 ssy