Telangana High Court
Lambadi Ramulu vs State Of Telangana on 7 June, 2019
Author: Sanjay Kumar
Bench: Sanjay Kumar
THE HON'BLE SRI JUSTICE SANJAY KUMAR
WRIT PETITION No.10956 of 2019
ORDER:
The prayer of the petitioners in this case reads as under:
'For the reasons stated in the accompanying affidavit, the petitioners herein pray the Hon'ble Court may be pleased to issue a writ or direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondents, particularly the 2nd respondent herein in not conducting survey and demarcation of the land admeasuring Ac.12-36 Gts. under sy.no.1270, land admeasuring Ac.14- 27 Gts., under sy.no.1271, land admeasuring Ac.6-26 Gts., under sy.no.
1272, land admeasuring Ac.10-34 Gts., under sy.no.1274, land admeasuring Ac.8-15 Gts., under sy.no.1281 and land admeasuring Ac. 7-21 Gts., under sy.no.1282 of Nandigama Village and Mandal, Ranga Reddy District on the application of the petitioner dated: 10.01.2019 & 15.04.2019 is illegal, arbitrary, unjust and violation of principles of natural justice and against the provisions of AP Survey & Boundaries Act, 1923, and the Rules made thereunder, and consequently direct the respondents 2 and 3 to conduct survey and demarcation and fix boundary stones surrounding the subject land and to pass such other order or orders as this Hon'ble Court may deem fit and proper in the circumstances of the case.' Perusal of the record reflects that an application in the prescribed format by way of a F-line petition along with the requisite fee was submitted by the petitioners on 15.04.2019 for the purpose of undertaking a survey and fixing of boundaries in the subject land.
Having received such an application, it is not open to the authority concerned to remain inactive.
The writ petition is accordingly disposed of directing the authority concerned to take appropriate action upon the petitioners' F-line petition dated 15.04.2019 expeditiously and in any event, not later than eight weeks from the date of receipt of a copy of this order, be it from whatever source.
Pending miscellaneous petitions, if any, shall stand closed in the light of this final order. No order as to costs.
____________________ JUSTICE SANJAY KUMAR Date:07.06.2019 GJ