Telangana High Court
Eeram Balraj vs State Of Telangana on 11 April, 2022
THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR
WRIT PETITION No.17845 of 2022
ORDER:
Heard learned counsel for the petitioners and learned Government Pleader for Revenue appearing for the respondents. With their consent, this writ petition is disposed of at the admission stage.
2. This writ petition is filed questioning the memo dated 19.05.2021 issued by respondent No.3, which is stated to have been issued pursuant to the application dated 07.09.2020 submitted by the petitioners to respondent No.1 requesting for grant of lavoni patta in respect of land in Survey No.164 of Machareddy Village and Mandal, Kamareddy District.
3. According to learned counsel for the petitioners, petitioner No.1 never submitted any application for grant of lavoni patta in respect of land in Survey No.164. However, petitioners have made an application for conducting survey of their land situated in Survey No.245 of Machareddy Village and Mandal admeasuring Ac.1.13 guntas. Pursuant to the 2 said application, notice in file No.E/67/2022 dated 09.02.2022 was issued, but no survey is conducted. The Tahsildar, Machareddy Mandal, respondent No.3, has issued the impugned memo without there being any request from the petitioners to issue lavoni patta.
4. Learned Government Pleader for Revenue, on instructions, submits that the land in Survey No.245 is a patta land, whereas the land in Survey No.164 is a Government Land.
5. Inasmuch as learned counsel for the petitioners has categorically submitted that they never made any application requesting to conduct survey in Survey No.164, but they made application to conduct survey in Survey No.245, this writ petition is allowed duly setting aside the impugned memo dated 19.05.2021 insofar as petitioners land in Survey No.245 is concerned. Further, respondent No.3 is directed to conduct survey of patta land of the petitioners situated in Survey No.245 to an extent of Ac.1.13 guntas of Machareddy Village and Mandal, Kamareddy District, pursuant to the application submitted by the petitioners in File No.E/67/2022, dated 09.02.2022, and complete the exercise 3 within a period of four weeks from the date of receipt of copy of this order. Miscellaneous Petitions, if any, pending in this writ petition shall stand closed.
____________________________________ MUMMINENI SUDHEER KUMAR, J Date:11.04.2022 KH 4 THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR WRIT PETITION No.17845 of 2022 Date:11.04.2022 KH