Telangana High Court
Smt. Shamletmusolla Kamalamma vs The State Of Telangana on 5 February, 2025
HON'BLE SRI JUSTICE C.V. BHASKAR REDDY
WRIT PETITION No.3260 of 2025
ORDER:
It is stated that the petitioner is the owner and possessor of the land admeasuring Acs.5.00 guntas in Sy.No.66/3, situated at Raidurg Pan Maktha Village, Serilingampally Mandal, Ranga Reddy District, having purchased the same through registered sale deed, dated 10.04.1951. It is further stated that the name of the petitioner is recorded in Dharani Portal maintained under the provisions of the Telangana Rights in Land and Pattadar Passbooks Act, 2020 (for short "the Act 9 of 2020"). It is further stated that when the said property was shown as prohibited property in Dharani Portal, the petitioner was constrained to make an application seeking for deletion of the subject property from the list of prohibited properties and to issue No Objection Certificate (NOC). The grievance of the petitioner is that even after receiving the said application, the respondent authorities are not considering the same.
2. Considered the submissions of the learned counsel for the petitioner and Sri L.Ravinder, learned Assistant Government Pleader for Revenue appearing for respondent Nos.1 to 3 and 2 CVBR, J Wp_3260_2025 with their consent, this writ petition is being disposed at the admission stage.
3. Learned Assistant Government Pleader for Revenue appearing for the respondents has submitted that if the petitioner is aggrieved by any entry made in Dharani Portal regarding the nature of lands as Government or prohibited for registration, the petitioner is entitled to make online application in TM 15 Module of Dharani Portal and if such application is filed and complied with circular instructions issued by CCLA vide circular No.1 of 2021, dated 15.01.2021 and Circular No.1 of 2024, dated 28.02.2024, the same would be examined and considered in accordance with law.
4. In view of the above submissions and since it is stated that the petitioner has not filed online application in TM 15 Module of Dharani Portal, this Court deems it appropriate to dispose of this writ petition giving liberty to the petitioner to make appropriate online application in Dharani Web Portal and in the event of such application being made by the petitioner seeking for deletion of the property from the list of prohibited properties, the respondent authorities are directed to examine and consider the same in accordance with the aforesaid circular 3 CVBR, J Wp_3260_2025 instructions and if the petitioner is otherwise not entitled for the same, the respondent authorities shall pass a reasoned order and communicate the same within a period of three (03) months from the date of receipt of such application.
5. With the above observations, this Writ Petition is disposed of. There shall be no order as to costs.
6. As a sequel, the miscellaneous petitions pending, if any, shall stand closed.
________________________________ JUSTICE C.V.BHASKAR REDDY 05.02.2025 gkv