Telangana High Court
Smt. V.Vasundhara, vs The Government Of Telangana, Rep. By Its ... on 6 September, 2018
HON'BLE SRI JUSTICE C. PRAVEEN KUMAR
WRIT PETITION No. 31848 of 2018
ORDER:
The present writ petition came to be filed seeking issuance of writ of mandamus to declare the inaction of the respondents in conducting the survey and demarcation of the land, admeasuring Ac.5.00 guntas in Sy.No. 66/2 of Raidurg Nowkhalsa Village, Lingampally Mandal, Ranga Reddy District, as illegal, arbitrary and unconstitutional.
2. The learned counsel for the petitioner would submit that though the petitioner has made an application through online by paying the requisite fees in the year 2015, for conducting survey and demarcation of the aforementioned land, till date, no orders have been passed on his application.
3. The learned Government Pleader would submit that if the petitioner is otherwise entitled to, and if his application is in accordance with law and the circulars issued from time to time, the same would be dealt with by the respondents, at the earliest.
4. Having regard to the submissions made, the present writ petition is disposed of with consent, at the admission stage, directing the Tahsildar, Sherlingampally Mandal, Ranga Reddy District to deal with the application filed by the 2 petitioner and pass appropriate orders, in accordance with law, if no survey has been done in respect of the schedule property till date and if the petitioner is otherwise eligible to, by taking into consideration the relevant circulars issued from time to time, as expeditiously as possible, preferably, within a period of three to four months from the date of receipt of a copy of this order. There shall be no order as to costs.
5. Consequently, miscellaneous petitions, if any, pending in this Writ Petition shall stand closed.
_________________________ JUSTICE C. PRAVEEN KUMAR 06.09.2018 DMG