Telangana High Court
Smt Kasala Padma vs State Of Telangana on 23 February, 2021
Author: P.Naveen Rao
Bench: P.Naveen Rao
HONOURABLE SRI JUSTICE P.NAVEEN RAO
WRIT PETITION No.3985 of 2021
Date:23.02.2021
Between:
Smt Kasala Padma D/o.K.Satyanarayana Swamy,
Aged about 75 yrs, Occu : Houswife,
R/o.5-11, Raidurg Village,
Serilingampally Mandal,
Ranga Reddy District & others.
.....Petitioners
And
State of Telangana,
Rep., by its Principal Secretary,
Revenue Department,
Secretariat, Hyderabad & others.
.....Respondents
The Court made the following:
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HONOURABLE SRI JUSTICE P.NAVEEN RAO
WRIT PETITION No.3985 of 2021
ORDER:
Heard learned Counsel for the petitioners and learned Assistant Government Pleader for Revenue.
2. Petitioners claim that they are the absolute owners and possessors of land to an extent of Ac.6.00 guntas in Sy.No.66/2 (part) of Raidurg Navkhalsa Village, having purchased the same from one Habeeb Sadiq through registered sale deeds. Petitioners contend that due to financial necessity, now, they intend to sell the said property, but the third parties have requested the petitioners to demarcate the boundaries of the subject property before their purchase. Therefore, petitioners have made application to conduct survey, demarcate and fix the boundaries of the said property through online web portal in F-line form. A copy of the receipt issued by TSTS Ltd., of submission of online application is filed as Ex.P.5 dated 05.11.2020. Alleging inaction on the said application, this writ petition is filed.
3. In view thereof without entering into merits, the Writ Petition is disposed of. Since the Tahsildar is not a party, petitioners shall make application to the Tahsildar enclosing a copy of this order. On making such application the Tahsildar shall undertake the exercise of conducting survey, demarcating and fixing the boundaries of the land mentioned therein. If the said application is otherwise in order, the Tahsildar may direct the Mandal Surveyor to conduct survey by strictly following the circular instructions issued from time to time by the Commissioner for -3- Survey, Settlement and Land Records, if necessary by putting on notice the adjacent property owners within eight (8) weeks from the date of receipt of application. For any reason the Tahsildar is not in agreement to conduct survey he shall pass orders assigning reasons in support of the decision and communicate the same to the petitioners within a period of four (4) weeks of submission of such application. Pending miscellaneous petitions, if any, shall stand closed.
__________________ P.NAVEEN RAO,J 23rd February, 2021 Rds -4- HONOURABLE SRI JUSTICE P.NAVEEN RAO WRIT PETITION No.3985 of 2021 Date:23.02.2021 Rds