Telangana High Court
M/S. K.V.N.V.Bharathi Devi vs The State Of Telangana on 20 September, 2021
Author: A.Abhishek Reddy
Bench: A.Abhishek Reddy
THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY
WRIT PETITION No.22654 of 2021
ORDER:
Heard the learned counsel for the petitioner and the learned Government Pleader for Revenue for all the respondents. With their consent, the Writ Petition is disposed of at the admission stage.
Aggrieved by the action of respondent Nos.2 to 4 in not updating and rectifying the survey number in respect o the subject land situated at Mazidpur Village and Gram Panchayat, Hayatnagar Revenue Mandal, Ranga Reddy, the present writ petition is filed.
Learned counsel for the petitioner has stated that pursuant to enactment of Telangana Rights in Land and Pattadar Pass Books Act, 2020, the petitioner made online application vide application No.LM2100045627 and also paid necessary fee through e-challan. However, till date no orders are passed thereon by the authorities.
Learned Government Pleader for Revenue states that the respondent authorities will pass necessary orders on the online application submitted by the petitioner, in accordance with law, at the earliest.
Having regard to the above made submissions, without going into the merits or demerits of the case, the Writ Petition is disposed of directing the respondent authorities to pass necessary orders on the online application No.LM2100045627 made by the petitioner 2 through Dharani Web Portal, strictly in accordance with law, as expeditiously as possible, preferably, within a period of eight weeks from the date of receipt of a copy of this order, duly putting all the interested parties on notice.
The miscellaneous petitions pending, if any, shall stand closed. There shall be no order as to costs.
________________________ A.ABHISHEK REDDY, J Date : 20.09.2021 sur