Telangana High Court
Smt. Shaik Ameena Begum vs The State Of Telangana And 3 Others on 16 August, 2022
THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR
WRIT PETITION No.32306 of 2022
ORDER:
This Writ Petition, under Article 226 of the Constitution of India, is filed seeking to declare the action of the respondents in not considering the online application processed through Mee-Seva vide Transaction ID No.LM2100072912, dated 16.09.2021, as arbitrary, illegal and consequently direct the respondents to enter the name of the petitioner in the revenue records including Dharani portal in respect of property in Survey No.164/A/1 admeasuring Ac.00-07 guntas, situated at Nagaram Revenue Village, Maheshwaram Mandal, Ranga Reddy District, by issuing E-pattadar passbook to the petitioner.
2. Heard learned counsel for the petitioner and learned Assistant Government Pleader for Revenue appearing for respondents
3. It is contended by learned counsel for the petitioner that the petitioner is the absolute owner and possessor of aforesaid property having acquired the same under a registered gift settlement deed, dated 17.09.2007 vide document bearing No.10909 of 2007. He further contended that the said extent of land was mutated in the name of the petitioner vide proceedings 2 No.4747/2007, dated 19.11.2007 issued by respondent No.4 and the petitioner was also issued old pattadar passbook with khata No.989. Though the name of the petitioner was entered in the revenue records including in Form 1B, after introduction of Dharani portal, the said extent of land is not updated on Dharani portal in the name of the petitioner. Under those circumstances, the petitioner claims to have submitted an online application bearing No.LM2100072912 on 16.09.2021 requesting for updating the subject land in the name of the petitioner on online Dharani portal. However, even after lapse of nearly one year, the said online application is still pending consideration before the respondents. Hence, learned counsel for the petitioner prays for passing appropriate orders directing the respondents to consider the said online application submitted by the petitioner.
4. On the other hand, learned Assistant Government Pleader for Revenue submitted that in case the online application submitted by the petitioner is in order, the same would be considered by the respondents, in accordance with law.
5. Taking into consideration the submissions made on either side, the Writ Petition is disposed of directing respondent 3 No.2 to consider the online application bearing No.LM2100072912, dated 16.09.2021 submitted by the petitioner for updating the land measuring Ac.00-07 guntas in Survey No.164/A/1, situated at Nagaram Revenue Village, Maheshwaram Mandal, Ranga Reddy District, on online Dharani portal in the name of the petitioner and for issuance of E-pattadar passbook, and pas appropriate orders, in accordance with law, within a period of eight (8) weeks from the date of receipt of a copy of this order.
Miscellaneous Petitions, if any, pending in this writ petition shall stand closed.
____________________________________ MUMMINENI SUDHEER KUMAR, J Date:16.08.2022 YVL 4 THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR WRIT PETITION No.32306 of 2022 Date:16.08.2022 YVL