Andhra Pradesh High Court - Amravati
Unknown vs Government Pleader For Revenue on 4 July, 2019
Author: K. Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
HON'0BLE SMT. JUSTICE KONGARA VIJAYA LAKSHMI
WRIT PETITION No.5236 of 2019
ORDER:
Heard the learned counsel for the petitioner and the learned Government Pleader for Revenue, appearing for the respondents, and the writ petition is being disposed of at the admission stage with their consent.
This writ petition is filed by the petitioner seeking for the following relief:
"to declare the inaction on the part of Respondent No.4 in carrying out sub division of Survey No.330 in Revenue Records with respect to petitioner's agriculture lands admeasuring an extent of Ac.3.00 cents situated at Thimmanacherla (v), Guntakal (M), Anantapur District for issuing Pattadar Pass Books and Title Deeds, Pahanis, 1-B extract (ROR) as illegal, arbitrary, against the principles of natural justice and consequently direct the respondents 2 to 4 to carry out sub division of Survey No.330 in Revenue Records with respect to Petitioner's agriculture lands admeasuring an extent of Ac.3.00 cents situated at Thimmanacherla (v), Guntakal (M), Anantapur District for issuing Pattadar Pass Books and Title Deeds, Pahanis, 1-B extract (ROR)".
The case of the petitioner is that, he is the owner of agriculture land admeasuring Ac.3.00 cents situated at Thimmanacherla (V), Guntakal (M), Anantapur District, having succeeded the same from his ancestors; on his application, the Mandal Revenue Officer, after verifying the documents, mutated the name of the petitioner in revenue records; at the time of entering the petitioner's name in revenue records for issuing pattadar pass books and title deeds, the officials concerned have shown that his land is situated in Sy.No.330- B; from then onwards the petitioner is under the impression that his 2 land is given a sub-division to survey No.330 B; later it was revealed that, though the survey No.330 has been subdivided, the concerned revenue officials have not assigned sub divisions survey numbers to individual lands in Survey No.330; the pahanis and adangals are also not prepared. Ventilating his grievance, the petitioner filed his representation on 16.06.2017 for carrying out patta sub division; the Tahsildar also issued an endorsement on 20.07.2017 informing the petitioner that his request will be considered after due enquiry; but no action has been taken by the Tahsildar; the petitioner again gave representation on 01.10.2018, but the same is not disposed of till date. Hence, the present writ petition.
Since the Tahsildar has given an endorsement on 20.07.2017 on the application filed by the petitioner, dated 16.06.2017, that his request will be considered, after due enquiry, the writ petition is disposed of directing the Tahsildar - 4th respondent to conduct enquiry, after giving notice and opportunity to all the concerned, and pass appropriate orders on the application of the petitioner dated 16.06.2017, strictly in accordance with law, as expeditiously as possible.
There shall be no order as to costs.
Consequently, miscellaneous petitions, if any, pending in the writ petition shall stand closed.
_________________________ K. VIJAYA LAKSHMI, J 04th July, 2019 Rns 3 HON'BLE SMT. JUSTICE KONGARA VIJAYA LAKSHMI WRIT PETITION No.5236 of 2019 04th July, 2019 Rns