Telangana High Court
Khader Ali vs The State Of Telangana on 1 April, 2019
Author: Sanjay Kumar
Bench: Sanjay Kumar
HONOURABLE SRI JUSTICE SANJAY KUMAR
WRIT PETITION No.6537 OF 2019
O R D E R:
1 The prayer of the petitioners in this case reads as under:
"For the reasons stated in the accompanying affidavit, it is hereby prayed that this Hon'ble Court may be pleased to issue writ or direction more particularly one in the nature of writ of mandamus or any other appropriate writ order or direction declaring the action of the respondents in not mutating our names of the petitioners in the revenue records and not issuing the updated title books cum pattedar passbooks in regarding with the lands i e the lands admeasuring Survey No 8/Part Ac 1103 Gts Survey No 9 Ac 1133 Gts Survey No 10 g Ac 1602 Gts Survey No 11/Part Ac 0011 Gts Survey No 14 Ac 1334 Gts Survey No 11/Part Ac 0436 Gts Survey No 12/Part Ac 0605 Gts Survey No 13 Ac 1404 Gts Survey No 335 Ac 0319 Gts Survey No 159 Ac 0021 Gts Survey No 167 Ac 0604 Gts Survey No 332 Ac 0025 Gts Survey No 333 Ac 0123 Gts Survey No 334 Ac 1413 Gts Survey No 335/P Ac 0904 Gts Survey No 336 a Ac 0120 Gts Survey No 337 Ac 0120 Gts Survey No 338 Ac 0124 Gts Survey No 340 Ac 1131 Gts Survey No 341 Ac 1137 Gts Survey No 343 Ac 0206 Gts Survey No 344 Ac 0306 Gts Survey No 347 Ac 0721 Gts Survey No 360 Ac 0619 Gts Survey No 362 Ac 0210 Gts Survey No 363 a Ac 0026 Gts Survey No 364 Ac 0107 Gts Survey No 365 Ac 0217 Gts Survey No 369 a Ac 0320 Gts altogether admeasuring Ac 182 09 Gts situated at Aushapur Village Ghatkesar Mandal MedchalMalkajgiri District Erstwhile Ranga Reddy District by considering the Form 6A application submitted though MeeSeva dated 2022019 is nothing but arbitrary illegal null and void and violative of principles of natural justice and also violative of articles 14 19 21 and 300A of the Constitution of India Consequently direct the respondents authorities to mutate the names of the petitioners in the revenue records and issue the updated title books cum pattedar passbooks in favour of the petitioners in regarding with the lands i e an extent of land admeasuring Survey No 8/Part Ac 1103 Gts Survey No 9 Ac 1133 Gts Survey No 10 g Ac 1602 Gts Survey No 11/Part Ac 0011 Gts Survey No 14 Ac 1334 Gts Survey No 11/Part Ac 0436 Gts Survey No 12/Part Ac 0605 Gts Survey No 13 Ac 1404 Gts Survey No 335 Ac 0319 Gts Survey No 159 Ac 0021 Gts Survey No 167 Ac 0604 Gts Survey No 332 Ac 0025 Gts Survey No 333 Ac 0123 Gts Survey No 334 Ac 1413 Gts Survey No 335/P Ac 0904 Gts Survey No 336 a Ac 0120 Gts Survey No 337 Ac 0120 Gts Survey No 338 Ac 0124 Gts Survey No 340 Ac 1131 Gts Survey No 341 Ac 1137 Gts Survey No 343 Ac 0206 Gts Survey No 344 Ac 0306 Gts Survey No 347 Ac 0721 Gts Survey No 360 Ac 0619 Gts Survey No 362 Ac 0210 Gts Survey No 363 a Ac 0026 Gts Survey No 364 Ac 0107 Gts Survey No 365 Ac 0217 Gts Survey No 369 a Ac 0320 Gts altogether admeasuring Ac 21534 Gts situated at Aushapur Village Ghatkesar Mandal MedchalMalkajgiri District Erstwhile Ranga Reddy District considering the Form 6A application submitted through MeeSeva dated 2022019 and to pass such other relief or reliefs as this Honble Court deems fit and proper in the circumstances of the case."
2 Perusal of the record reflects that the petitioners filed their applications in the prescribed format in Form VI (A) as required by Section 4 of the Telangana Rights in Land and Pattadar Pass Books Act, 1971, read with Rule 18 (2) of the Telangana Rights in Land and Pattadar Pass Books Rules, 1989, on-line and a mutation receipt dated 20.02.2019 was issued to them.
3 Having received such an application, it is not open to the Tahsildar, Ghatkesdar Mandal, Medchal Malkajgiri District, to remain somnolent. 2 4 The Writ Petition is accordingly disposed of directing the Tahsildar, Ghatkesdar Mandal, Medchal Malkajgiri District, to take appropriate action on the petitioners' application expeditiously and in any event, not later than four weeks from the date of receipt of a copy of this order, be it from whatever source.
5 Pending Miscellaneous Petitions, if any, shall stand closed. No order as to costs.
____________________ JUSTICE SANJAY KUMAR April 1, 2019.
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