Telangana High Court
Syed Mohammed Ali Khan vs The State Of Telangana on 4 July, 2022
THE HONOURABLE SRI JUSTICE MUMMINENI SUDHEER KUMAR
Writ Petition No.27808 of 2022
ORDER:
Heard learned counsel for the petitioners and the learned Assistant Government Pleader for Revenue, for the respondents.
2. With the consent of both parties, the Writ Petition is disposed of at the stage of admission.
3. The grievance of petitioners in this Writ Petition is that petitioners have submitted on-line applications on Dharani Portal vide application Nos.LM2200023122 and LM2200023128 for conversion of subject land from agriculture to non-agriculture purpose in respect of lands in Survey Nos.339 and 340, admeasuring Acs.1.14 gts. and Acs.1.18 gts. situate at Malkajgiri Mandal and Village, Medchal-Malkajgiri District.
4. Learned counsel for the petitioners contended that in respect of the subject land multiple ::2:: MSK,J wp_27808_2022 representations have been filed before this Court wherein there appears to be a notification issued treating the subject property as Wakf property; it is also seen in the record that the Tahsildar has submitted a report to the Chief Executive Officer, Telangana Wakf Board, Nampally, Hyderabad in respect of the very same land recommending that the request of petitioners deserves to be considered, through a report in letter No.B/1955/2019, dated 04.02.2022; and when the petitioner approached respondent Nos.4 and 5 for the purpose of executing the sale deed in respect of the subject property, the same is not being considered, and petitioners require to obtain conversion of the subject land into non- agriculture purpose and then to approach for registration of the sale deed. Petitioners further claim that they had submitted an on-line application seeking conversion of the land from agriculture to non- agriculture purpose vide application numbers referred ::3:: MSK,J wp_27808_2022 to above; but, the said applications are pending consideration and not being considered by the 3rd respondent; and therefore, seeks appropriate direction to the respondents.
5. Inasmuch as the petitioners submitted on-line application on Dharani portal seeking conversion of lands in Survey Nos.339 and 340, admeasuring Acs.1.14 gts. and Acs.1.18 gts. respectively situated at Malkajgiri Mandal and Village, Medchal-Malkajgiri District, the respondent No.3 is under obligation to consider the same in accordance with law.
6. In the light of the above, the Writ Petition is disposed of directing 3rd respondent to consider the on- line application Nos.LM2200023122 and LM2200023128 for conversion of subject land from agriculture to non-agriculture purpose in respect of lands in Survey Nos.339 and 340, admeasuring Acs.1.14 gts. and Acs.1.18 gts. respectively situated at ::4:: MSK,J wp_27808_2022 Malkajgiri Mandal and Village, Medchal-Malkajgiri District and pass appropriate orders in accordance with law within a period of four (04) weeks from the date of receipt of copy of the order, and communicate his decision thereon to the petitioners.
7. Accordingly, the Writ Petition is disposed of as above. No order as to costs.
8. As a sequel, miscellaneous applications pending if any in this Writ Petition, shall stand closed.
____________________________________ MUMMINENI SUDHEER KUMAR, J Date : 04.07.2022 Ndr