Telangana High Court
Miryala Venkat Laxmi vs State Of Telangana on 24 April, 2025
HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
WRIT PETITION No.12501 of 2025
ORDER:
This Writ Petition is filed seeking to declare the action of the respondents in not considering the online application submitted by the petitioner vide application No.ROS022003283729, dated 02.11.2020 for regularization of Sadabainama dated 14.09.2011 in respect of agricultural land admeasuring Ac.2.16 gts., in Sy.No.123, situated at Thimmapur Shivar, Hanumakonda Mandal, Warangal District, as illegal, arbitrary and consequently prayed for other appropriate reliefs.
2. Considered the submissions of learned counsel for the respective parties and perused the record.
3. It is stated that the petitioner is the owner and possessor of agricultural land admeasuring Ac.2.16 gts., in Sy.No.123, situated at Thimmapur Shivar, Hanumakonda Mandal, Warangal District, having purchased the same under a Sadabainama dated 14.09.2011 from the original pattadar. It is further stated that the petitioner has submitted an application vide No.ROS022003283729, dated 02.11.2020, seeking regularization of the Sadabainama dated 14.09.2011. The grievance of the petitioner 2 CVBR, J W.P.No.12501 of 2025 is that, even after receipt of the said application, no action has been taken by the respondent authorities till date. Hence, the present writ petition.
4. The learned Assistant Government Pleader for Revenue appearing for the respondents has submitted that the Telangana Rights in Land and Pattadar Passbooks Act, 1971 (for short 'ROR Act, 1971') has been repealed and replaced with Telangana Rights in Land and Pattadar Pass Books Act, 2020 (for short 'ROR Act, 2020'), wherein no powers have been conferred on the revenue authorities for regularization/validation of the sada bainama. It is further submitted that even the ROR Act, 2020 was also repealed and replaced with the Telangana Bhu Bharati (Record of Rights in Land) Act, 2024 (Act No.1 of 2025) (for short "ROR Act, 2024"), wherein powers have been conferred on the revenue authorities for regularization of unregistered transactions but the date of enforcement of the said Act is yet to be notified in the Official Gazette and once the provisions under the said Act have been given effect, the petitioner shall make an application seeking regularization of the Sadabainama in accordance with the ROR Act, 2024 and the respondent authorities would consider the same.
5. In view of the above submissions, this Court, without going into the merits of the case, deems it appropriate to dispose of the 3 CVBR, J W.P.No.12501 of 2025 writ petition, permitting the petitioner to file a fresh application seeking regularization of the Sadabainama dated 14.09.2011 under the provisions of the Telangana Bhu Bharati (Record of Rights in Land) Act, 2024, once the same is brought into force. In the event of the petitioner making such application, the respondents shall examine and dispose of the same strictly in accordance with the provisions of the ROR Act, 2024 and the Rules made thereunder.
6. With the above observations, this Writ Petition is disposed of. No order as to costs.
As a sequel, the miscellaneous petitions pending, if any, shall stand closed.
__________________________ C.V.BHASKAR REDDY, J Date: 24.04.2025 Pvt