Telangana High Court
Sakina Bee vs The State Of Telangana And Another on 23 October, 2019
Author: Challa Kodanda Ram
Bench: Challa Kodanda Ram
THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM
WRIT PETITION No. 23077 of 2019
O R D E R:
In this writ petition, the grievance of the petitioner is that respondent No.2-Tandur Municipality is not mutating her name with respect to house bearing Nos.5-7-75 to 79 of Vinayak Chowk, Tandur, Viakarabad District.
Learned counsel for the petitioner submits that the petitioner has already submitted all the documents required by respondent No.2, however, no orders have been passed.
Learned Standing Counsel appearing for respondent No.2 submits that as a matter of fact, the application of the petitioner for mutation of her name stands rejected vide Memo, dated 08.05.20108.
A perusal of the aforesaid Memo discloses that respondent No.2 while rejecting the application of the petitioner for mutation, informed her to submit certain documents, failing which, her application would be rejected. Hence, the said Memo cannot be construed as the one rejecting his application. Admittedly, there is no consideration of the documents filed by the petitioner.
In those circumstances, the writ petition is disposed of directing respondent No.2 to consider the documents filed by the petitioner and pass necessary orders within a period of four (4) weeks from the date of receipt of a copy of this order.
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Miscellaneous petitions, if any, pending in this Writ Petition shall also stand disposed of. There shall be no order as to costs.
_________________________ CHALLA KODANDA RAM, J Dt:23.10.2019 kdl