Telangana High Court
Kurva Srinivasulu vs The State Of Telangana on 17 September, 2025
Author: K. Lakshman
Bench: K. Lakshman
THE HONOURABLE SRI JUSTICE K. LAKSHMAN
WRIT PETITION No.28020 of 2025
ORAL ORDER:
Heard learned counsel for the petitioner and Mr.L.Ravinder, learned Assistant Government Pleader for Revenue appearing for the respondents.
2. The petitioner herein is seeking a direction to respondent No.3 to conduct a survey and demarcate the property, i.e., the land admeasuring Ac.0-37 guntas in Sy.Nos.434, 435, and 436, situated at Gadwal Village and Mandal, Jogulamba Gadwal District, by considering the F-Line application bearing No.DER022100664054 dated 24.06.2021.
3. A perusal of the record reveals that the petitioner submitted the aforesaid F-Line application dated 24.06.2021 to respondent No.3 with a request to conduct the survey strictly in accordance with law. The same was not considered. Therefore, the petitioner filed a writ petition vide W.P.No.46170 of 2022 seeking a direction to respondent No.3 to consider the said F-Line application. Vide order dated 27.12.2022, this Court disposed of the said writ petition directing respondent No.3 to consider the said F-Line application, 2 conduct the survey, and demarcate the subject property within forty-five working days. According to the petitioner, respondent No.3 did not comply with the said order. Therefore, he has filed the present writ petition.
4. If the order dated 27.12.2022 is not complied with by respondent No.3, the petitioner has to file a contempt case. In S. Tirupathi Rao v M.Lingamaiah 1, the Hon'ble Apex Court held that if the violation is continuous, a contempt case may still be maintainable beyond one year. Instead of filing a contempt case, the petitioner filed the present writ petition.
5. As discussed supra, in the order dated 27.12.2022 in W.P.No.46170 of 2022, though the petitioner is claiming rights over the subject property on the strength of a registered sale deed bearing No.3213 of 1987 dated 13.08.1987, he has not filed copies of the latest or old passbook. He submitted the aforesaid F-Line application only on 24.06.2021. Thus, there is an abnormal delay in filing the said application seeking survey. However, it is for respondent No.3 to consider the said aspect. 1 2024 SCC OnLine SC 1764 3
6. With the aforesaid observations, the writ petition is disposed of. There shall be no order as to costs.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
_____________________ K. LAKSHMAN, J 17.09.2025 sa