Telangana High Court
C. Anjalaiah V.Anjalaiah Alleppa vs The State Of Telangana And Another on 8 April, 2022
W.P.No.17587 of 2022
1
THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR
WRIT PETITION No.17587 of 2022
ORDER:
Heard learned counsel for the petitioner and learned Government Pleader for Revenue appearing for the respondents. With their consent, this writ petition is disposed of at the admission stage.
2. The main grievance of the petitioner in this writ petition is that, the patta land of the petitioner situated in Survey Nos.109/D, 109/C and 109/a1 admeasuring Ac.03-20 guntas, Ac.03-20 guntas and Ac.02-00 guntas respectively at Monimoksham Village, Hanwada Mandal, Mahabubnagar District is included in the prohibitory properties list at Dharani Portal showing the same as ceiling patta and lavoni patta, though the said land is neither ceiling land nor a lavoni patta.
3. According to the learned counsel for the petitioner, the subject land is acquired by the petitioner by virtue of certificate issued under Section 38 E of Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 and therefore, the question of treating the said land as either ceiling land or lavoni W.P.No.17587 of 2022 2 patta does not arise. However, the respondents erroneously included the said extent of land in the prohibitory properties list, thereby, depriving the petitioner from enjoying the said property as per his will and wish. In the light of the same, the petitioner claims to have made a written representation dated 02.11.2021 to the Respondent No.2 seeking deletion of the said extent of land from the prohibitory properties list and the said representation is also shown to have been acknowledged by the office of Respondent No.2 on 02.11.2021 itself. However, the Respondent No.2 failed to take any action on the said representation till date. Under those circumstances, the petitioner filed the present writ petition seeking a direction to the Respondent No.2 to consider the said representation for deletion of the land admeasuring Ac.03-20 guntas, Ac.03-20 guntas and Ac.02-00 guntas in Survey Nos.109/D, 109/C and 109/a1 respectively situated at Monimoksham Village, Hanwada Mandal, Mahabubnagar District.
4. Having regarding to the above made submissions of learned counsel for the petitioner, without going into the merits and demerits of the case, this Writ Petition is disposed of directing the Respondent No.2 to consider the representation dated 02.11.2021 W.P.No.17587 of 2022 3 submitted by the petitioner for deletion of the subject land from the prohibitory properties list within a period of eight (08) weeks from the date of receipt of copy of this order.
Miscellaneous Petitions, if any, pending in this writ petition shall stand closed.
___________________________ MUMMINENI SUDHEER KUMAR, J Date: 08.04.2022 ns