Telangana High Court
Naniya Lambada vs The State Of Telangana And 3 Others on 10 August, 2022
THE HONOURABLE SRI JUSTICE MUMMINENI SUDHEER KUMAR
Writ Petition No.31943 of 2022
ORDER:
Heard learned counsel for the petitioner and the learned Assistant Government Pleader for Revenue, for the respondents.
2. With the consent of both sides, the Writ Petition is being disposed of at the stage of admission.
3. Learned counsel for the petitioner contended that petitioner herein is the absolute owner and possessor of agricultural land in Survey Nos.395, 398 and 402 admeasuring Acs.9.05 gts., Acs.5.22 gts. and Acs.10.00 gts., at Kondakal Village, Chevella Mandal, Ranga Reddy District, having acquired the same through ownership certificate issued under Section 38-E of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 vide File No.LRW/75/17, dated 26.06.1975. It is further submitted that after demise of petitioner's father, the petitioner herein being the only legal heir, claimed to have succeeded to the said extent of land owned by his father. Thereafter, the petitioner ::2:: MSK,J wp_31943 _2022 has been in possession and enjoyment of the lands situated in Survey Nos.395, 398 and 402 admeasuring Acs.9.05 gts., Acs.5.22 gts. and Acs.10.00 gts. of Kondakal Village, Chevella Mandal, Ranga Reddy District as absolute owner, and ever since he has been in possession and enjoyment of the same for the past several years. However, the said extent of lands are not mutated in the name of petitioner, and hence petitioner claims to have submitted various representations including the representation dated 01.12.2021 before the 3rd and 4th respondents requesting for mutation of the said extent of lands in the name of petitioner. However, the said representation of the petitioner is still pending consideration, and therefore, petitioner prays this Court to pass appropriate orders directing the respondents to consider the said representation dated 01.12.2021 submitted by the petitioner.
4. On the other hand, learned Assistant Government Pleader for Revenue, for the respondents, submitted that after introduction of the Dharani portal, it is online applications that can be considered by the respondents; and in case the petitioner submits any such on-
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line application, the same would be considered by the respondents in accordance with law.
5. Taking into consideration the submission made on either side, the Writ Petition is disposed of permitting the petitioner to submit an on-line application within a period of two (02) weeks from the date of receipt of a copy of this order; and on such submission of on-line application by the petitioner, the 2nd respondent shall consider the same for mutating the lands situated in Survey Nos.395, 398 and 402 admeasuring Acs.9.05 gts., Acs.5.22 gts. and Acs.10.00 gts. of Kondakal Village, Chevella Mandal, Ranga Reddy District in the name of the petitioner, and for issuance of consequential pattadar pass book and title deed within a period of eight (08) weeks from the date of receipt of a copy of this order.
6. It is further submitted that the 2nd respondent while considering the on-line application of the petitioner shall put all persons interested on notice and afford them a reasonable opportunity of hearing and pass appropriate orders as directed above.
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7. Accordingly, the Writ Petition is disposed of as above. No costs.
8. As a sequel, miscellaneous applications pending if any in this Writ Petition, shall stand closed.
____________________________________ MUMMINENI SUDHEER KUMAR, J Date : 10.08.2022 Ndr