Telangana High Court
Syed Abdul Khader vs State Of Telangana on 15 December, 2023
THE HON'BLE SRI JUSTICE J. SREENIVAS RAO
WRIT PETITION No.22095 of 2014
ORDER:
This writ petition is filed seeking the following relief;
"to issue an appropriate writ or order or direction more particularly one in the nature of Writ of Mandamus declaring the inaction on the part of official Respondents 2 to 5 in acting upon the Petitioner's representations dated 01.04.2010, 17.01.2013, 22.03.2014, 24.03.2014 in conducting denovo enquiry in respect of agricultural land to an extent of Acs.13.19 guntas in S.No. 281 situated at Bagh Hayathnagar, Ranga Reddy District under Section 50B of A.P.(Telangana Area) Tenancy and Agricultural Lands Act, 1950 as illegal, arbitrary, violative of principles of natural justice and contrary to Article 21 and 300-A of the Constitution of India and consequentially direct the Respondents 2 to 5 to conduct denovo enquiry as per the representation dated 01.04.2010, 17.01.2013, 22.03.2014, 24.03.2014 and further direct the Respondents 6 to 20 not to make any constructions or make alienations in respect of agricultural land to an extent of Ac.13-19 guntas in S.No.281 situated at Bagh Hayathnagar, Ranga Reddy District."
2. With the consent of learned counsel for the petitioner and learned Assistant Government Pleader for Revenue appearing on behalf of respondents No.1, 2, 3 and 5 and Sri K.Siddharth Rao, learned Standing Counsel appearing 2 on behalf of respondent No.4-GHMC, this writ petition is being disposed of at the stage of admission. Notice in respect of the respondent Nos.6 to 20 is dispensed with.
3. Learned counsel for the petitioner submits that the petitioner has submitted representations to respondent Nos.2 to 5 on 01.04.2010, 17.01.2013, 22.03.2014 and 24.03.2014 respectively requesting them to conduct de novo enquiry in respect of agricultural land to an extent of Acs.13.19 guntas in Sy.No.281, Bagh Hayathnagar, Ranga Reddy District, and till date respondent No.5 has not taken any steps to consider the request made by the petitioner.
4. Per contra, learned Assistant Government Pleader for Revenue submits that respondent No.5 will consider the representations of the petitioner and requested to grant reasonable time for consideration of the same.
5. In view of the above said submissions, without going into merits of the case, respondent No.5 is directed to consider the representations submitted by the petitioner dated 01.04.2010, 17.01.2013, 22.03.2014 and 3 24.03.2014, after giving notices to the petitioner, unofficial respondent Nos.6 to 20 and any other affected parties and pass appropriate orders in accordance with law, preferably within a period of three months from the date of receipt of a copy of this order, if not already considered the said representations.
6. With the above direction, the Writ Petition is disposed of. There shall be no order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
______________________ J. SREENIVAS RAO, J Date:15.12.2023 Smk/Prn