Telangana High Court
Katta Ramanaiah vs The State Of Telangana on 21 March, 2025
HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
WRIT PETITION No.8695 of 2025
ORDER:
This Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:
"...to issue writ order or direction more particularly one in the nature of Writ of Mandamus declaring the inaction of respondent Nos.1 to 3 for not considering petitioners representations dated on 09.12.2024 and 30.12.2024 and to rectify the revenue records by deleting lavani patta in pahanies by adding as patta land in pahani records and other revenue records in pahanies records and other revenue records in respect of petitioner Nos.1 and 2 agricultural dry land an extent of Acs.5.00 gts., in Sy.26 /Aa situated at Thattikhana Village, Thattiannaram Grampanchayat, Abdullapurmet Mandal, R.R.District, which is illegal, arbitrary, unjustified violation of principal of natural justice and Article 21 and 300-A of Indian Constitution and consequently, direct the respondent Nos.1 to 3 consider the petitioner Nos.1 and 2 representation dated 09.12.2024 and 30.12.2024 and to rectify the revenue records by deleting lavani patta in pahanies by adding as patta land in pahani and other revenue records in respect of petitioners Nos.1 and 2 agricultural dry land an extent of Ac. 5.00 gts., in Sy.26 /Aa situated at Thattikhana Village, Thattiannaram Grampanchayat, Abdullapurmet Mandal, R.R. District, in accordance with law in the interest of Justice and pass..."
2. Considered the submissions of the learned counsel for the respective parties.
3. It is stated that the petitioners are the pattadars and possessors of agricultural land to an extent of Acs.5.00 guntas in Sy.No.26/Aa situated at Thattikhana Village, Abdullapurmet Mandal, Ranga Reddy District, having purchased the same under registered sale deed vide document bearing Nos.1061, 1062, 1063, 1064 of 1995, dated 30.08.1995. It is also stated that respondent No.3, vide proceedings No.E/1885/1998, dated 10.02.1998, has issued pattadar passbooks and title deeds vide patta Nos.75 and 76 to an extent of Acs.2.20 guntas each, in favour of the petitioners. The case of the petitioners is that despite the same, the land in their possession has been classified as lavoni patta in the revenue records, which constrained them to submit an application seeking for deletion of the said land, but the respondents have not considered the same. It is further stated that the petitioners have instituted a suit for injunction vide O.S.No.1295 of 2003, restraining the respondents herein from interfering with the peaceful possession of the subject property and for seeking rectification of revenue entries and for consequential amendment of revenue records classifying the nature of the land as patta lands, instead of lavoni patta lands and also submitted representations dated 09.12.2024 and 30.12.2024 seeking for modification and rectification of the revenue entries in respect of the subject property. The grievance of the petitioners is that the respondents are not considering the said representations for modifying/amending the entries in the revenue records and for consequential issuance of the pattadar passbooks.
4. Admittedly, it is stated that the petitioners have purchased the subject land through registered sale deed vide document Nos.1061, 1062, 1063, 1064 of 1995, dated 30.08.1995 and their names were entered in the revenue records and pattadar passbooks have also been issued in their favour. It is also stated that initially the nature of lands has been depicted in the revenue records as patta lands, but recently in the year 2024, the nature of the land has been wrongly classified as lavoni patta lands and as such the petitioner filed representations seeking for correction of the said entries. Thus it appears that there are disputes with regard to the nature of the land, its classification and rectification of entries in the revenue records and for consequential issuance of the pattadar passbooks.
5. It is a settled law that the writ petition is not a remedy for directing the respondent-authorities to rectify the entries in the revenue records or to reclassify the entries in the revenue records and for consequential amendment of the records and for issuance of pattadar passbooks. If the petitioners are aggrieved by the action of reclassifying the patta lands, they are at liberty to institute appropriate suit before the competent Civil Court and obtain necessary declaration that the subject lands are patta lands. Thereafter, the petitioners are entitled to make appropriate application seeking for amendment of the revenue records and for consequential issuance of pattadar passbooks in accordance with law.
6. With the above directions, the writ petition is disposed of. No costs.
As a sequel, the miscellaneous petitions pending, if any, shall stand closed.
_________________________________ JUSTICE C.V.BHASKAR REDDY Date:21.03.2025 EDS HON'BLE SRI JUSTICE C.V.BHASKAR REDDY WRIT PETITION No.8695 of 2025 Date:21.03.2025 EDS