Telangana High Court
Sri.R.Sheshama Raju vs The State Of Telangana And 4 Others on 20 September, 2021
Author: A.Abhishek Reddy
Bench: A.Abhishek Reddy
THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY
WRIT PETITION No.22562 of 2021
ORDER:
Heard the learned counsel for the petitioner and the learned Government Pleader for Revenue for all the respondents. With their consent, the Writ Petition is disposed of at the stage of admission.
2. Aggrieved by the inaction of the respondents in conducting survey and fix the boundaries in respect of the land owned by the petitioner in survey No.40 to an extent of Ac.1-27 guntas situated at Raidurg, now Khalsa Village, Serilingampally of Ranga Reddy District, in spite of submitting the F-line application dated 17.07.2021, the present writ petition is filed.
3. The learned Government Pleader for Revenue fairly stated that the authorities will take necessary steps on the F-line application No.DER022100677344 dated 17.07.2021 filed by the petitioner, in accordance with law.
4. In view of the above, the present writ petition is disposed of directing the respondents to complete the survey/sub-division/ demarcation, pursuant to the F-line application No.DER022100677344 dated 17.07.2021 submitted by the petitioner, as expeditiously as possible, preferably within a period of eight weeks from the date of receipt of a copy of this order. It is needless to mention that before undertaking any survey, the authorities shall put the petitioner as well as the neighbouring landowners on notice, and take into account the work memos, if any, filed by any of the parties.
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The miscellaneous petitions pending, if any, shall stand closed. There shall be no order as to costs.
________________________ A.ABHISHEK REDDY, J Date : 20.09.2021 sur