Telangana High Court
Aitha Ravinder vs The State Of Telangana on 9 February, 2023
Author: K. Lakshman
Bench: K. Lakshman
HON'BLE SRI JUSTICE K. LAKSHMAN
WRIT PETITION No.3647 of 2023
ORDER:
Heard Sri Rapolu Bhaskar, learned counsel appearing for the petitioner and Sri J. Amruth Rao, learned Assistant Government Pleader for Revenue appearing for respondents. Perused the record.
Petitioner is claiming that he is the absolute owner and possessor of land admeasuring Ac.0-17 gts., in Sy.No.145 situated at Kompalli revenue village shivar, Bhupalapalli mandal, Jaya Shankar Bhupalapalli District. In proof of the same, he has filed copies of latest pattedar passbooks and title deeds. He has submitted F- line application bearing No.DER022200825038 dated 23-06-2022 with respondent Nos.3 and 4 with a request to conduct survey and demarcate the aforesaid land by fixing boundaries. Despite receiving and acknowledging the said F-line application, respondent Nos.3 and 4 did 2 not act upon the same, therefore, the present writ petition.
Whereas learned Assistant Government Pleader for Revenue, on instructions, would submit that respondent Nos.3 and 4 will consider the aforesaid F-line application submitted by the petitioner by following due procedure laid down under law and conduct survey and demarcate the aforesaid land by fixing boundaries.
In view of the aforesaid discussion, this writ petition is disposed of, directing respondent Nos.3 and 4 to consider the F-line application bearing No.DER022200825038 dated 23-06-2022 submitted by the petitioner, conduct survey and demarcate the aforesaid land by fixing boundaries, strictly in accordance with law by putting the petitioner and all affected parties on notice and affording them an opportunity of hearing. If respondent Nos.3 and 4 are not inclined to accept the claim / request of the petitioner, 3 they shall assign specific reasons, pass a reasoned order and shall communicate copy of the said order to the petitioner. They shall complete the entire exercise within a period of forty five (45) working days from the date of receipt of a copy of this order. There shall be no order as to costs.
As a sequel, the miscellaneous petitions, if any, pending in the Writ Petition shall stand closed.
__________________ K. LAKSHMAN, J February 09, 2023 PN 4 HON'BLE SRI JUSTICE K. LAKSHMAN WRIT PETITION No.3647 of 2023 February 09, 2023 PN