Telangana High Court
Rama Devi And 23 Ors. vs Secy., Rev. Dept. And 4 Ors. on 25 April, 2024
HON'BLE SRI JUSTICE J. SREENIVAS RAO
WRIT PETITION No.13658 of 2014
ORDER:
This writ petition is filed seeking the following relief:-
"to issue a Writ of Mandamus or any other appropriate writ and direct the respondents to consider and pass appropriate orders on the representations of the petitioners dated 26.07.2011 and 18.01.2014 and effect sub-division of the land in Sy.No.83 of Raidurg pan makta Village, Serilingampally Mandal, Ranga Reddy District amongst the petitioners who are the recorded owners and consequently issue supplementary sethwar consisting of the sub-division numbers and the names of the petitioners as owners and possessors of the land."
2. Heard Sri V.V.Narsimha Rao, learned counsel representing Bharadwaj Associates, for the petitioners and learned Assistant Government Pleader for Revenue appearing on behalf of respondents.
3. Learned counsel for the petitioners submits that the petitioners have submitted representations dated 26.07.2011 and 18.01.2014, before respondent No.3, requesting him to effect sub-division of the land in Sy.No.83 of Raidurg pan makta Village, Serilingampally Mandal, Ranga Reddy District. Inspite of the repeated requests made by the petitioners, the respondent No.3 has not taken any steps to consider the said representations without any valid reasons.
4. Learned Assistant Government Pleader submits that if the 2 representations submitted by the petitioners were not disposed of as on today, the respondent No.3 will consider the same in accordance with law and requested to grant a reasonable time.
5. In view of the above said submissions, without going into the merits of the case, respondent No.3 is directed to consider the representations submitted by the petitioners, dated 26.07.2011 and 18.01.2014, and pass appropriate orders in accordance with law within a period of three months from the date of receipt of a copy of this order, if not already disposed of.
6. Accordingly, the Writ Petition is disposed of. No costs. Miscellaneous petitions pending, if any, shall stand closed.
_______________________________ JUSTICE J. SREENIVAS RAO 25-04-2024 Sa 3 171 HON'BLE SRI JUSTICE J. SREENIVAS RAO WRIT PETITION No.13658 of 2014 Dt: 25.04.2024 sa