Telangana High Court
Sri Devi Bagh Welfare Society vs The State Of Telangana on 19 November, 2025
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
THE HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITION No.28420 OF 2025
ORDER :(ORAL) This writ petition is filed by the petitioner seeking to declare the action of respondent authorities in not considering its representation dated 05.08.2025 and 13.08.2025 for mutating the land admeasuring 96 square meters and 194 square meters in T.S. Nos.36 and 30 in favour of Sri Devi Bagh Temple, as being illegal, arbitrary and violative of Articles 14, 21 and 300-A of the Constitution of India.
2. Heard Mr. D. Kaval Kumar, learned counsel for the petitioner, and Mr. Midde Arun Kumar, learned standing counsel for the GHMC, appearing for respondent Nos.2 to 4.
3. The case of the petitioner is that Sri Devi Bagh Temple is an ancient place of worship and had been in existence for more than 667 years. The temple was registered under Section 43 of the Telangana Charitable and Hindu Religious Institutions and Endowments Act 1987. As per the Muntakab Kitabul Waqf (Abstract of Endowment), File No.85/2/1335 Fasli (1953 A.D.), 2 the temple is in possession of 2174 square yards, which was confirmed through a comprehensive survey conducted by the Department of Land Records (DDLR) in File No.A3/248/2024. The Survey report records the following extents: (i) 1554 square meters in T.S. No.3, which comprises of temple premises and surrounding endowment owned rented houses, (ii) 90 square meters in T.S. No.36, comprising of endowment properties let out for rent, under the management of the Endowment Department,
(iii) 194 square meters in T.S. No.30 comprises of open area directly in front of the temple gate, used for religious purposes, congregation of devotees and temple events. However, in T.S. No.3 it is correctly recorded as 'G-Temple', in T.S. No.36, it is wrongly recorded as 'Abadi Land', though structures on the land are endowment structures, and in T.S. No.30, it is wrongly recorded as patta land in the name of one Mr. Kashinanda Rao S/o. Babu Rao despite no private individual has ever claimed possession for the past more than thirty (30) years.
4. It is submitted that representations dated 05.08.2025 and 13.08.2025 have been submitted by the petitioner - society to 3 respondent authorities for correcting revenue records and also for implementing orders passed in I.A. No.687 of 2022 in A.S. No.104 of 2020 and I.A. No.504 of 1996 in O.S. No.332 of 1996. As there is inaction on the part of respondent authorities in considering their representation, they are constrained to approach this Court.
5. Learned standing counsel for the GHMC submitted that representation of the petitioner will be considered, and pass orders, in accordance with law.
6. Recording the submissions of the learned standing counsel for the GHMC, the writ petition is disposed of, directing respondent authorities to consider the representation of the petitioner dated 05.08.2025 and 18.08.2025 for mutating land admeasuring 96 square meters and 194 square meters in T.S. Nos.36 and 30 in favour of Sri Devi Bagh Temple, and pass orders, in accordance with law, by issuing notice to the petitioner and all other concerned/interested persons, by affording opportunity of hearing to them, within a period of four (4) weeks from the date of receipt of a copy of this order. There shall be no order as to costs. 4
As a sequel thereto, miscellaneous applications, if any, pending in the writ petition stand closed.
______________________ B. VIJAYSEN REDDY, J November 19, 2025 MS