Telangana High Court
Palem Ramachandraiah Naidu, vs The State Of Andhra Pradesh, on 4 October, 2018
HON'BLE SRI JUSTICE C. PRAVEEN KUMAR
WRIT PETITION No.35921 OF 2018
ORDER:
The present writ petition came to be filed seeking to declare the action of the respondent No. 4, in not considering the application dated 03.08.2017 of the petitioner seeking mutation of his name in the revenue records, issuing pattadar passbooks and title deeds in his favour in respect of the properties situated in Sy.Nos.388/4, 388/5, 392/1, 393/2, 395/1, 395/2, 404/1, 404/3, 593/2NL2,593/3NL2, 593/4NL2 admeasuring Ac.1.08 cents, Ac.1.06 cents, Ac.5.94 cents, Ac.4.86 cents, Ac.1.28 cents, Ac.0.87 cents, Ac.0.98 cents, Ac.1.82 cents, Ac.0.76 cents, Ac.2.76 cents and Ac.0.30 cents respectively of Rajampet Village and Mandal, Kadapa District, as illegal and arbitrary.
Learned counsel for the petitioner submits that though the petitioner submitted an application on 03.08.2017 seeking mutation of his name in the revenue records, issuing pattadar passbooks and title deeds in his favour for the subject land, the 4th respondent did not take any action so far.
Learned Government Pleader for Revenue would submit that if the application submitted by the petitioner is in the prescribed format, the respondent-authority will consider it and pass appropriate orders and if it is not in the prescribed format, the petitioner may be directed to submit a fresh application through on line enclosing the supporting documents, in which event, the respondent authority shall pass appropriate orders in accordance with law.
Having regard to the facts and circumstances of the case, the writ petition is disposed of directing the petitioner to submit a fresh application through Mee Seva by enclosing the supporting documents seeking mutation of his name in the revenue records, issuing pattadar passbooks and title deeds in his favour for the subject, in which event, 2 the concerned authority shall pass appropriate orders, as early as possible preferably, within a period of eight to ten weeks from today, in accordance with law, after giving reasonable opportunity of hearing to the petitioner and all concerned.
With the above direction, the writ petition is disposed of. No order as to costs. As a sequel to disposal of the writ petition, WP.M.Ps if any pending shall stand closed.
_________________________ C. PRAVEEN KUMAR, J Dated:04.10.2018.
Gk 3 HON'BLE SRI JUSTICE C. PRAVEEN KUMAR WRIT PETITION No.35921 OF 2018 Date:04.10.2018 Gk