Telangana High Court
Kotha Ramaswamy vs The State Of Telangana And 3 Others on 18 July, 2022
THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR
WRIT PETITION No.34072 of 2021
ORDER:
Heard learned counsel for the petitioner and learned Assistant Government Pleader for Revenue appearing for the respondents. With their consent, the writ petition is disposed of at the stage of admission.
2. This writ petition is filed seeking a writ of mandamus to direct respondent Nos.3 and 4 to conduct the survey and fix the boundaries by erecting the boundary stone over the land in Survey No.503/4 to an extent of Acs.1.06 guntas and to an extent of Acs.0.23 guntas in Sy.No.503/AA1/2, totally to an extent of Ac.1.29 guntas which are situated at Sankalamaddi village, Moosapet Mandal, Mahabubnagar District, in pursuance of the F-Line application in accordance with law.
3. The petitioner alleges that he is the pattadar and possessor of agricultural land in Survey No.503/4 to an extent of Acs.1.06 guntas and to an extent of Acs.0.23 guntas in Sy.No.503/AA1/2, totally to an extent of Ac.1.29 guntas which are situated at Sankalamaddi village, Moosapet Mandal, 2 Mahabubnagar District. His name was mutated in the revenue records and he was issued pattadar passbook and as such, he has been cultivating the said land without any interruption. The grievance of the petitioner is that though he made F-Line application bearing No.DER022100720872, dated 12.06.2021, through TSTS Online to the respondent Nos.3 and 4 seeking to conduct survey and demarcation of the subject land, they are not taking any action on the said application.
4. Having regard to the same, without going into the merits of the case, the writ petition is disposed of directing respondent Nos.3 and 4 to consider the F-Line application in No.DER022100720872, dated 12.06.2021, submitted by the petitioner through TSTS Online seeking to conduct survey and fix the boundaries over the agricultural land in Survey No.503/4 to an extent of Acs.1.06 guntas and to an extent of Acs.0.23 guntas in Sy.No.503/AA1/2, totally to an extent of Ac.1.29 guntas which are situated at Sankalamaddi village, Moosapet Mandal, Mahabubnagar District, and pass appropriate orders in accordance with law within a period of eight weeks from the date of receipt of copy of this order and communicate the said decision to the petitioner.
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Miscellaneous Petitions, if any, pending in this writ petition shall stand closed.
____________________________________ MUMMINENI SUDHEER KUMAR, J Date:18.07.2022 VRKS 4 THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR WRIT PETITION No.34072 of 2021 Date:18.07.2022 VRKS