Telangana High Court
M/S. Prajay Engineers Syndicate ... vs The State Of Telangana on 3 November, 2025
THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL
WRIT PETITION No.33128 of 2025
ORDER:
This Writ Petition is filed seeking the following relief:-
"...to issue a writ, Order or Direction more particularly one in the nature of a Writ of Mandamus declaring the action of Respondent Nos.2 to 4 in not taking into consideration the representation, dated 26.05.2025 against the unofficial respondents i.e. Respondent Nos. 5 to 9 illegally misrepresenting/wrongly classifying the property admeasuring Acs.11.26 guntas in Sy.Nos.1211 (1-18), 1213/A (0-28), 1214/A (5-19), 1215 (1.03) and 1216 (2038), situated at Shamirpet, Medchal, Ranga Reddy District as an agricultural land on the Bhu Bharati Portal (the then Dharani Portal) and claiming monies under Rhythu Bharosa Scheme, as arbitrary, illegal and unconstitutional and consequentially, direct Respondent No.2 to set aside the mutation of the unofficial Respondents in Dharani Portal with respect to subject property and cancel the New Pattadar Passbooks/entries in Dharani Portal in view of the same being illegal, arbitrary and in violation of the Article 300- A of the Constitution and Telangana Rights in Land and Pattadar Passbooks Act, 2020 and Telangana Revenue Recovery Act, 1864..."
2. Heard Sri A.Venkatesh, learned Senior Counsel representing Sri N.Pavan Krishna Reddy, learned counsel for the 2 EVV, J Wp_33128_2025 petitioner and Sri L.Ravinder, learned Assistant Government Pleader for Revenue appearing for respondent Nos.1 to 4 and with their consent, this writ petition is being taken up for disposal at the admission stage. In view of the nature of relief sought for in this writ petition, issuance of notice to the unofficial respondents is dispensed with.
3. Learned Senior Counsel for the petitioner would submit that respondent Nos.5 to 8, who are the owners and possessors of the land admeasuring Acs.11.26 guntas in Sy.Nos.1211, 1213/A, 1214/A, 1215 and 1216 situated at Shamirpet, Medchal Mandal, Medchal-Malkajgiri District, have approached the petitioner and expressed their intention to entrust the said land to the petitioner for the purpose of development into residential plots and farm lands. In furtherance of the mutual understanding and in order to formalize the agreed conditions, the petitioner and respondent Nos.5 to 8 have entered into a development agreement, dated 27.12.2002 wherein it was agreed that the petitioner and respondent Nos.5 to 8 each would be entitled to 50:50 of the total developed property and the petitioner was entitled to sell its 50% share. Learned Senior Counsel would further submit that, even though the subject 3 EVV, J Wp_33128_2025 land was converted into residential plots, taking advantage of the possession of pattadar passbooks, the unofficial respondents have been drawing Raithu Bharosa amounts. Therefore, the petitioner made a representation, dated 26.05.2025 before the official respondents bringing to their notice with regard to conversion of the said land into residential plots and drawal of Raithu Bharosa amounts by the unofficial respondents. The grievance of the petitioner is that, even after receipt of the said representation, the official respondents did not consider the same.
4. Learned Assistant Government Pleader for Revenue has not disputed the submission of the petitioner's representation, dated 26.05.2025 and submitted that appropriate directions would be issued to enable the official respondents to examine the case of the petitioner.
5. Having heard the learned counsel for the petitioner and learned Assistant Government Pleader for Revenue, this Court, without going into the merits and demerits of the case, deems it appropriate to dispose of this writ petition directing respondent No.2 to examine the petitioner's representation, dated 26.05.2025 after issuance of notices to all the interested 4 EVV, J Wp_33128_2025 persons including the unofficial respondents and after affording sufficient opportunity of personal hearing to them and after conducting thorough enquiry, pass appropriate orders strictly in accordance with law as expeditiously as possible.
6. With the above observations, this Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, the miscellaneous petitions pending, if any, shall stand closed.
________________________ E.V.VENUGOPAL, J 03.11.2025 gkv