Telangana High Court
Marani Malliah vs The State Of Telangana on 19 February, 2019
Author: Sanjay Kumar
Bench: Sanjay Kumar
THE HONOURABLE SRI JUSTICE SANJAY KUMAR
WRIT PETITION NO.23533 OF 2018
ORDER
The prayer of the petitioner in this case reads as under:
'For the reasons stated in the accompanying affidavit, petitioner herein prays that this Hon'ble Court may be pleased to issue any writ or writs order or direction more particularly one in the nature of WRIT OF MANDAMUS declaring inaction of the Respondent No.4 in not taking any action on representations made by the petitioner dated 02.02.2018, and 28.05.2018, made for Mutation of the name of the Petitioner land in sy.No.316 for an extent of Ac.02.25 guntas in all Revenue records and Online is as illegal arbitrary, and violation of principles of natural justice and violative of the article 14, 19, 21 of Constitution of India, and consequently direct the Respondent No.4, take action on the representations dated 02.02.2018, 28.05.2018, and mutate the name of the petitioner in Online and Revenue records in Sy.No.316 for an extent of Ac.02.25 guntas situated at Serilingampally Mandal, Rangareddy District, forthwith in the interest of justice and equity and pass such other order or orders as this Hon'ble Court may deem fit and proper in the circumstances of the case.' Learned Assistant Government Pleader for Revenue, State of Telantana, states on instructions that the matter is under consideration and that necessary action would be taken upon the petitioner's representations in due course of time.
Perusal of the record reflects that the petitioner was already issued pattadar pass books and title deeds under the provisions of the Telangana Rights in Land and Pattadar Pass Books Act, 1971. It is therefore not open to the Tahsildar, Serilingampally Mandal, Ranga Reddy District, to keep 2 the applications filed by the petitioner for issuance of e-patta pass books in relation to the subject land pending.
The writ petition is disposed of directing the Tahsildar, Serilingampally Mandal, Ranga Reddy District, to take appropriate action upon the representations dated 02.02.2018 and 25.08.2018 made by the petitioner expeditiously and in any event, not later than four weeks from the date of receipt of a copy of this order.
Pending miscellaneous petitions shall stand closed in the light of this final order. No order as to costs.
_______________ SANJAY KUMAR, J 19th FEBRUARY, 2019 Svv