Telangana High Court
Vangeti Uma Maheshwar Reddy vs The State Of Telangana on 10 October, 2025
THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL
WRIT PETITION No.30804 of 2025
ORDER:
This Writ Petition is filed praying this Court to declare the action of the respondents in not conducting enquiry and not processing the petitioner's application, dated 28.10.2020 seeking for regularisation of Sadabainama in respect of the agricultural land admeasuring Acs.3.00 guntas in Sy.No.205/U, situated at Kotapahad Village, Atmakur (S) Mandal, Suryapet District (hereinafter referred to as "the subject land"), as illegal and arbitrary and for other consequential reliefs.
2. It is stated that the father of the petitioner by name Vangeti Narsi Reddy, had purchased the subject land from one Vangeti Guruva Reddy in the year 2011 through Sadabainama but the said land was not registered in favour of the petitioner's father. The petitioner's father expired on 18.01.2014 leaving behind the petitioner as his sole legal heir and till the death of his father his family are in possession and enjoyment of the said land. It is further stated that after the death of the petitioner's father on the request made by the petitioner, the original owner Vangeti Guruva Reddy, had executed another sadabainama, dated 15.02.2014 in favour of the petitioner. The Government 2 EVV, J Wp_30804_2025 had introduced a scheme for regularisation of sadabainamas under Telangana Bhu Bharati (Record of Rights in Land) Act, 2025 (for short "the Bhu Bharati Act") and in terms of the provisions of the Bhu Bharati Act, Rules have been framed commonly called as Telangana Bhu Bharati (Record of Rights in Land) Rules, 2025 (for short "the Bhu Bharati Rules") vide G.O.Ms.No.39, Revenue (Land Administration-I) Department, dated 14.04.2025. Therefore, the petitioner made an application No.ROS022002995940, dated 28.10.2020 seeking for regularisation of the sadabainama, dated 15.02.2014. The grievance of the petitioner is that even after receipt of the said application, the respondent authorities did not act upon the same. Hence, this writ petition.
3. Heard Sri Katika Ravinder Reddy, learned counsel for the petitioner and Sri L.Ravinder, learned Assistant Government Pleader for Revenue appearing for respondents and with their consent this writ petition is being disposed of at the admission stage.
4. Learned Assistant Government Pleader for Revenue has submitted that as per Rule 6 (1) of the Bhu Bharati Rules, the Revenue Divsiional officer, immediately after issuance of 3 EVV, J Wp_30804_2025 notification contemplated under Section 6 (1) of the Bhu Bharati Act, shall commence processing the applications received during the period between 12.10.2020 and 10.11.2020 from the small and marginal farmers, who have acquired rights over the agricultural lands by virtue of an unregistered document of alienation or transfer made before 02.06.2014 evidencing possession for more than twelve years and the said G.O. with regard to regularisation was challenged before this Court by filing W.P.(PIL) No.270 of 2020. Learned Assistant Government Pleader further submits that as per the directions issued by a Division Bench of this Court in W.P.(PIL) No.270 of 2020, dated 26.08.2025, the Government had issued G.O.Ms.No.106, Revenue (Land Administration-I) Department, dated 10.09.2025 notify the processing of applications received under the Regularisation of Unregistered Transactions (Sadabainama) during the period from 12.10.2020 to 10.11.2020. In view of the said G.O. the application of the petitioner will be considered in accordance with law and praying this Court to pass necessary orders.
5. In view of the above submissions, this Court deems it appropriate to dispose of this Writ Petition directing respondent 4 EVV, J Wp_30804_2025 No.3 to consider the petitioner's application, dated 28.10.2020 seeking for regularisation of sadabainama, dated 15.02.2024 in respect of the subject land and after issuing notice to all the interested persons and affording an opportunity of hearing pass appropriate orders in accordance with law, as expeditiously as possible, preferably within a period of thirty (30) days from the date of receipt of a copy of this order.
6. With the above observations, this Writ Petition is disposed of. There shall be no order as to costs.
7. As a sequel, the miscellaneous petitions pending, if any, shall stand closed.
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