Andhra Pradesh High Court - Amravati
Sandhu Radha Devi, Kurnool District vs Prl. Secretary, Revenue Dept., Hyd 2 ... on 22 November, 2022
HONOURABLE SMT. JUSTICE V.SUJATHA
WRIT PETITION No.21517 of 2015
ORDER
This petition is filed under Article 226 of the Constitution of India, seeking the following relief:-
"....to issue Writ of Mandamus, declaring the action declaring the inaction of the 3rd respondent in conducting the survey and fixing the boundary stones to the land being an extent of Ac 0. 18 cents out of Ac.2.18 cents in Survey No.434 of Ungaranigundla Village, U Kothapalli Panchayat Dhone Mandal, Kurnool District as illegal and violation of Article 14 of the Constitution of India and consequently direct the respondents to fix the boundaries to above extent of land ..."
Heard both the counsel appearing for the petitioner and the learned Government Pleader appearing for the respondents.
The main grievance of the petitioner is that in spite of the representation presented by the petitioner on 29.06.2015, the respondent-authorities are not conducting the survey and fixing the boundaries for the subject land.
Keeping in view the submissions made by both the parties, this court feels it appropriate to dispose of this Writ Petition by directing the petitioner to make F-line application in this regard within a period of two (2) weeks from the date of receipt of a copy of this order and if such F-line application is 2 filed, the respondent-authorities are directed to dispose of the same within a period of four (4) weeks thereafter.
With the above direction, the writ petition is disposed of. No costs.
As a sequel, Interlocutory Applications pending, if any, in this Writ Petition, shall stand closed.
______________________ JUSTICE V.SUJATHA Date : 22.11.2022 AVTP 3 211 HONOURABLE SMT. JUSTICE V.SUJATHA WRIT PETITION No.21517 of 2015 Date : 22.11.2022 AVTP 4