Telangana High Court
Chirram Ravi vs The State Of Telangana on 17 July, 2025
Author: K. Lakshman
Bench: K. Lakshman
HON'BLE SRI JUSTICE K. LAKSHMAN
WRIT PETITION No.18000 OF 2024
ORDER:
Heard Sri T.Surya Satish, learned counsel for the petitioner and learned Asst.Govt.Pleader for Revenue.
2. The petitioner is claiming that he is the absolute owner and possessor of the land admeasuring Ac.6.30 gts. i.e. Ac.0.11 ½ gts. in Sy.No.47A2, Ac.0.00 ½ gts. in Sy.No.47A1/అ, Ac.0.10 gts. in Sy.No.47B, Ac.0.16 ½ gts. in Sy.No.49A1, Ac.0.16 ½ gts. in Sy.No.49A2, Ac.0.11 gts. in Sy.No.49B2, Ac.0.09 gts. in Sy.No.50A, Ac.0.09 gts. in Sy.No.50B, Ac.0.30 gts. in Sy.No.51A1, Ac.0.30 gts. in Sy.No.51A2, Ac.0.06 gts. in Sy.No.51B, Ac.2.00 gts. in Sy.No.52A/ఆ, Ac.0.15 gts. in Sy.No.52A/అ1 situated at Thippapuram village, Vemulawada Mandal, on the strength of registered sale deed bearing document No.2351 of 2020 dated 17.03.2020. He has submitted an application vide ID No. 08T421400001123, dated 01.03.2024 through online with 2nd respondent with a request to mutate his name and issue pattadar passbook. But the same was not 2 considered. Therefore, aggrieved by the said inaction of the 2nd respondent, the petitioner filed the present writ petition.
3. According to Sri T.Surya Satish, learned counsel for the petitioner, 2nd respondent is not considering the said Online application submitted by the petitioner on the ground that 3rd respondent has promulgated the proceedings under Section 145 (5) of Cr.P.C. and the same are continuing. In proof of the same, he has filed copy of proceedings dated 24.08.2023 of 3rd respondent.
4. It is relevant to note that during pendency of the said application and the present writ petition, Government of Telangana has promulgated the Telangana Bhu Bharati (Record of Rights in Land) Act, 2025 (for short, 'the Act, 2025'), which came into force w.e.f. 14.04.2025. The Telangana Bhu Bharati (Record of Rights in Land) Rules, 2025 (for short, 'Rules, 2025') were also framed vide G.O.Ms.No.39, dated 14.04.2025. As per the said Rules, the petitioner has to submit an Online application with 4th respondent who is competent authority to consider the request made by the petitioner seeking mutation and issuance of pattadar passbooks. Therefore, the petitioner has submitted Online application vide ID 3 No.08T421400001123 dated 06.06.2025 and filed copy of the same.
5. In the light of the said submission, this writ petition is disposed of directing 4th respondent to consider Online application vide ID No. 08T421400001123, dated 01.03.2024 submitted by the petitioner seeking mutation of his name and issuance of pattadar passbook and pass appropriate orders in accordance with law by putting the petitioner and respondents 6 and 7 on notice and affording them an opportunity. If the respondent No.4 is not inclined to accept the request made by the petitioner, he shall assign specific reasons and pass an order and communicate a copy of the same to the petitioner and respondents 6 and 7. However, he shall complete the said exercise within four (4) weeks from the date of receipt of a copy of this order. Liberty is also granted to the petitioner to file appropriate application before 3rd respondent to delete the subject property from the proceedings under Section 145 (5) of Cr.P.C., or to stay or cancel the said proceedings within one week from the date of receipt of copy of this order and 3rd 4 respondent shall consider the same and pass appropriate orders in accordance with law, within four (4) weeks thereafter.
As a sequel thereto, miscellaneous petitions, if any pending in the writ petition shall stand closed.
__________________ K. LAKSHMAN, J Date: 17.07.2025.
Vvr.