Telangana High Court
Smt.Yanala Balamani vs State Of Telangana on 28 February, 2022
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITION No.8484 OF 2022
ORDER:
The petitioner is aggrieved by the action of the respondents in not issuing new pattadar passbook and title deed in favour of petitioner in respect of land admeasuring Ac.2-03 guntas in Sy.No.131/E situated at Adavikeshwapur village, Jangoan mandal and district (erstwhile Warangal district) by restoring the entries in revenue records pursuant to representations of the petitioner dated 21.11.2019 and 10.12.2021 under the provisions of Telangana Rights in Land and Pattadar Passbooks Act, 1971.
2. Heard the learned counsel for petitioner and the learned Assistant Government Pleader for Revenue and perused the record.
3. The petitioner claims to have purchased subject lands and his name was mutated in the revenue records and he was also issued with pattadar passbook. It is further stated by the petitioner that apart from the subject land, he had acquired an extent Ac.1-25 gts., in Sy.No.161/1/13/3 from his ancestors and his name was mutated in the revenue records and he was issued pattadar passbook and title deed. But, the 4th respondent/Tahsildar, Jangaon Mandal, issued new pattedar 2 passbook-cum-title deed to the petitioner only in respect of land to an extent Ac.01-25 gts., in Sy.No.161/1/13/3, without mentioning the land in Sy.No. 313/E admeasuring Ac.2-03 gts., situated at Adavikeshwapur village, Jangaon Mandal, Jangaon District.
4. The petitioner was informed that objection was made for issuance of pattedar passbook to the petitioner on the ground that some Court cases are pending. According to the petitioner, there are no prohibitory orders from any Court for issuance of new pattedar passbook-cum-title deed in his favour. The petitioner made another representation dated 10.12.2021 to the 2nd respondent for issuance of new pattadar passbook and title deed and for restoration of his name in ROR Form 1(B) and pahanies in respect of Sy.No.313/E extent Ac.2-03 guntas, but there is no response from the respondents.
5. The learned Assistant Government Pleader submitted that directions may be issued to the respondents to pass appropriate orders.
6. Taking note of the above submissions, without going into the merits of the matter, the writ petition is disposed of, directing the respondents Nos. 1 and 2 to consider the representation of 3 the petitioner dated 10.12.2021 for issuance of new pattedar passbook-cum-Title Deed in respect of land admeasuring Ac.2-03 guntas in Sy.No.131/E situated at Adavikeshwapur village, Jangoan mandal and district (erstwhile Warangal district) by restoring the entries in revenue records manual/online, by issuing notice to all concerned, in accordance with law. This exercise shall be completed within a period of six weeks from the date of receipt of a copy of this order. The miscellaneous petitions pending if any, shall stand closed. There shall be no order as to costs.
________________________ B. VIJAYSEN REDDY, J Date: 28.02.2022 DA/BDR 4 HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY WRIT PETITION No.5852 OF 2022 28.02.2022 DA 5 6 HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY WRIT PETITION No. 8484 OF 2022 28.02.2022 DA