Telangana High Court
Aitha Ravindar vs The State Of Telangana on 29 June, 2022
THE HONOURABLE SRI JUSTICE MUMMINENI SUDHEER KUMAR
Writ Petition No.27278 of 2022
ORDER:
Heard learned counsel for petitioner and the learned Assistant Government Pleader for Revenue, for the respondents.
2. With the consent of both parties, the writ petition is disposed of at the stage of admission.
3. Petitioner herein claims to be the absolute owner and possessor of agricultural land admeasuring Ac.0.17 gts. in Survey No.145, situated at Kompalli Revenue Village, Bhupalapalli Mandal, Jaya Shankar Bhupalapalli District; his name was also entered in the Revenue Records and he was also issued old pattadar pass book bearing No.126702 vide Patta No.1147 in the year 2000 itself. It is also the case of petitioner that in the year 2010 the Revenue authorities have conducted Revenue Grama Sabha and also gave a ::2:: MSK,J wp_27278_2022 unique identification No.2105430060466 to the petitioner's land, and even during land records updation programme taken up in the State of Telangana, the respondent authorities have verified the title and possession of petitioner and the details are correctly shown by the respondents.
4. However, after updation of the Revenue records on Dharani portal, the same is not updated in the name of petitioner, and he was not issued with new pass book in respect of the said extent of land.
5. Under those circumstances, petitioner claims to have submitted an on-line application seeking for updation on Dharani portal and for issuance of new pattadar pass book vide application bearing No.LM2200028627. However, the said on-line application is still pending consideration before the respondents and hence petitioner prays this Court to ::3:: MSK,J wp_27278_2022 pass appropriate orders directing respondents to consider the said on-line application.
6. Learned Assistant Government Pleader for Revenue, appearing for the respondents, submitted that in case the on-line application submitted by the petitioner is in order, the same would be considered by the respondents in accordance with law.
7. Taking into consideration the submissions made on either side, the Writ Petition is disposed of directing the respondent Nos.2 to 4 to consider the said on-line application bearing No.LM2200028627 for updating the land admeasuring Ac.0.17 gts. in Survey No.145, situated at Kompalli Revenue Village, Bhupalapalli Mandal, Jaya Shankar Bhupalapalli District on Dharani portal and for issuance of new pattadar pass book in the name of petitioner, and pass appropriate orders in accordance with law, within a period of eight ::4:: MSK,J wp_27278_2022 (08) weeks from the date of receipt of a copy of this order.
8. It is further directed that the respondents, while considering the application of petitioner, shall put all the persons interested on notice and then pass appropriate orders as directed above.
9. Accordingly, the Writ Petition is disposed of. No order as to costs.
10. As a sequel, miscellaneous applications pending if any in this Writ Petition, shall stand closed.
____________________________________ MUMMINENI SUDHEER KUMAR, J Date : 29.06.2022 Ndr ::5:: MSK,J wp_27278_2022