Telangana High Court
Smt. Pannala Rathnamma vs The Revenue Divisional Officer Bhongir ... on 1 October, 2018
HON'BLE SRI JUSTICE C. PRAVEEN KUMAR
WRIT PETITION No. 35235 of 2018
ORDER:
1) Heard learned counsel for the petitioner and learned Government Pleader for Revenue. With the consent of both the parties, the writ petition is disposed of at the admission stage itself.
2) The present writ petition came to be filed seeking issuance of writ of mandamus declaring the inaction of respondent No.1 in disposing of the Statutory Appeal dated 02.03.2018, filed by the petitioner under Section 5(5) of the Telangana Rights in Land and Pattadar Pass Book Act, 1971, read with Rule 15(3) of the Rules, in respect of the land admeasuring Acs.4.16 guntas in Survey No.386 of Anajpur village, Bhongir mandal, Yadadri, Bhuvanagiri District, as illegal and arbitrary.
3) Though various grounds are raised, learned counsel for the petitioner restricts his prayer seeking a direction to respondent No.1 to dispose of the Statutory Appeal dated 02.03.2018, in respect of the land referred to above, at the earliest. The same is not opposed by the learned Government Pleader for revenue.
4) Having regard to the above, the writ petition is disposed of directing respondent No. 1 to dispose of the Statutory 2 Appeal dated 02.03.2018, filed by the petitioner under Section 5(5) of the Telangana Rights in Land and Pattadar Pass Book Act, 1971, read with Rule 15(3) of the Rules, in respect of the above said land, in accordance with law, as early as possible, preferably within a period of two to three months from the date of receipt of a copy of the order.
5) Miscellaneous petitions, pending if any, shall stand closed in the light of this final order. No order as to costs.
_______________________________ JUSTICE C. PRAVEEN KUMAR 01.10.2018 vhb