Telangana High Court
Nagaraju Gurka vs The State Of Telangana on 7 December, 2020
Author: Shameem Akther
Bench: Shameem Akther
THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
WRIT PETITION No.21032 of 2020
ORDER:
This writ petition, under Article 226 of the Constitution of India, is filed by the petitioner, wherein, the following prayer is made:
"...a) declaring the in-action of the 2nd Respondent who failed to handover the New Pattadar Pass Book in respect of agriculture land Ac.6-05 guntas, in Sy.No.261-U, 263-A, 264-A 265-AA, 266, 267/1, 268/1, 274A, 275A, 278AA, Chaellampally Village, Kadthal Mandal, Ranga Reddy District, Telangana, despite number of request and representation dated 18.08.2020 is illegal, arbitrary and violation of principles of natural justice and fundamental rights in Article 300A of the Indian Constitution and in violation of the Telangana Right in Land and Pattadar Pass Book Act, 1971
b) consequently direct the 2nd Respondent to deliver the new pattadar pass book to the petitioner in respect of the agriculture land Ac.6-05 guntas in Sy.No.261-U, 263-A, 264-A, 265-AA, 266, 267/1, 268/1, 274A, 275A, 278AA, Chaellampally Village, Kadthal Mandal, Ranga Reddy District, Telangana by disposing the Representation dated 18.08.2020.
c) And pass such other or orders..."
2. Heard the learned counsel for the petitioner, the learned Assistant Government Pleader for Revenue appearing on behalf of the respondents and perused the record.
3. The grievance of the petitioner is that he is the owner and possessor of agricultural land admeasuring Ac.6-05 guntas in Sy.Nos.261-U, 263-A, 264-A, 265-AA, 266, 267/1, 268/1, 274A, 275A, 278AA situated at Chaellampally Village, Kadthal Mandal, Ranga Reddy District and his name was also mutated in the revenue records. The petitioner made a representation dated 18.08.2020 before the respondent No.2-Tahsildar, Kadthal Mandal, to issue e-pattadar pass book in his favour but till date 2 e-pattadar passbook has not been issued and ultimately prayed to grant the relief as sought for.
4. There is no dispute with regard to the petitioner filing application dated 18.08.2020 before the respondent No.2- Tahsildar, Kadthal Mandal, seeking to issue e-pattadar passbook. Admittedly, no action has been taken by the respondent No.2 on the representation, dated 18.08.2020, submitted by the petitioner so far. By this time, the respondent No.2 ought to have disposed of the said representation.
5. Under these circumstances, the respondent No.2- Tahsildar, Kadthal Mandal, Ranga Reddy District, is directed to examine and dispose of the representation, dated 18.08.2020, submitted by the petitioner, in accordance with law, within a period of four (4) weeks from the date of receipt of a copy of this order.
6. With the above direction, this writ petition is disposed of. No costs.
Miscellaneous petitions, if any, pending in this writ petition, shall stand closed.
______________________ Dr. SHAMEEM AKTHER, J Date: 07th December, 2020 scs