Telangana High Court
Smt.V.Vasundhara vs State Of Telangana on 2 May, 2024
Author: K. Lakshman
Bench: K. Lakshman
HON'BLE SRI JUSTICE K. LAKSHMAN
WRIT PETITION No.12536 of 2024
ORDER:
Heard Sri Sakinala Deekshith Kumar Teja, learned counsel representing Sri V.V.Ramana, learned counsel for the petitioner and Sri Somu Srinivas Reddy, learned Assistant Government Pleader for Revenue appearing for respondents.
2. Petitioner herein is claiming that she is the absolute owner and possessor of the land admeasuring Ac.5-00 gts in Sy.No.66/2/1/E, situated at Raidurg Nowkhalsa Village, Serilingampally Mandal, Ranga Reddy District, on the strength of a registered sale deed bearing document No.8158/95, dated 02.08.1995. She had submitted online application vide No.2300115815, dated 19.07.2023 with respondent No.3 with a request to mutate her name and issue E-Pattadar Passbook. Despite receiving and acknowledging the said online application, respondent No.3 did not consider the same. Therefore, the present Writ Petition.
3. As discussed supra, though the petitioner is claiming right over the subject property on the strength of a registered sale deed dated 02.08.1995, she has not taken any steps for mutation of her 2 name in the revenue records and issuance of E-Pattadar Passbook. She has submitted the aforesaid online application only in the year 2023. There is no explanation from the petitioner, much less plausible explanation for the abnormal delay caused in approaching respondent No.3 seeking mutation. Though the said property is situated at Raidurg Nowkhalsa Village, as it is residential area, it is not agricultural land, the petitioner is not entitled for issuance of E- pattadar passbook. However, having received the said online application, respondent No.3 should have considered the same, instead of keeping it pending. If, he is not inclined to accept the request made by the petitioner, he has to assign reasons, pass an order and inform the same to the petitioner.
4. In the light of the aforesaid submission, this Writ Petition is disposed of directing respondent No.3 to consider the online application vide No.2300115815, dated 19.07.2023 submitted by the petitioner and pass appropriate orders in accordance with law by putting the petitioner and all effected parties on notice and affording them an opportunity. If, respondent No.3 is not inclined to accept the request made by the petitioner, he shall assign specific reasons and pass a reasoned order, communicate copy of the said order to the 3 petitioner and complete the said exercise within a period of eight (08) weeks from the date of receipt of a copy of this order. There shall be no order as to costs.
As a sequel, the miscellaneous petitions, if any, pending in the Writ Petition shall stand closed.
___________________ K. LAKSHMAN, J 02.05.2024 vsl