Telangana High Court
Pittala Mutyalu vs The State Of Telangana on 14 May, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN
WRIT PETITION No.16686 OF 2026
DATE: 14.05.2026
BETWEEN:
Pittala Mutyalu
....Petitioner
AND
State of Telangana rep. by its
Secretary, Revenue Department,
Dr.B.R. Ambedkar Bhavan,
Secretariat, Hyderabad and 3 others
....Respondents
ORDER
This Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:-
"...to issue a Writ Order or Direction more particularly one in the nature of Writ of Mandamus to declare the action of the Respondents No.2 to 4 in trying to dispossess the petitioner from his agricultural assigned land in Survey No.244/104 admeasuring Ac.1-20 Guntas situated at Pedda Amberpet Village Abdullapurmet Mandal Ranga Reddy District pending consideration of issuance of ePassbook in favour of the petitioner covered by the orders of this Honble Court dated 10.02.2026 passed in W.P.No.4408 of 2026 without issuing any notice and without following the procedure established by law as illegal arbitrary against the provisions of the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act 2013 and violative of Article 300-A of the Constitution of India and against all settled principles of law and consequently direct the respondents not to dispossess the Petitioner from the agricultural assigned land in Survey No244/104 admeasuring Ac.1-20 gts. situated at Pedda Amberpet Village Abdullapurmet Mandal Ranga Reddy District and to pass..."2
2. Heard Sri Akkam Eshwar, learned counsel for the petitioner and the learned Assistant Government Pleader for Revenue for the respondents and perused the material on record.
3. The learned counsel for the petitioner submits that the petitioner is in lawful possession of the subject property comprising an extent of Ac.1-20 gts. in Sy.No.244/104 situated at Pedda Amberpet Village, Abdullapurmet Mandal, Ranga Reddy District, since the year 1980. The learned counsel further submits that although the petitioner has been in possession and cultivating the said property for decades and though his name appears in old revenue records, the petitioner has not received a new e-passbook under the Bhu Bharathi System. The learned counsel for the petitioner submits that the petitioner filed an online application on 23.01.2026 for issuance of e-passbook. Upon inaction of the revenue authorities, the petitioner filed W.P.No.4008 of 2026 which was disposed of by this Court vide order dated 10.02.2026 directing the revenue officials to consider the online Bhu Bharathi application made by the petitioner herein in accordance with law within a period of sixty (60) days.
4. The learned counsel for the petitioner further submits that the said order of this Court in W.P.No.4008 of 2026 has not been complied with. The learned counsel further submits that while the e-passbook application of the petitioner is pending, the Government is trying to allot 3 the subject land for the purpose of establishment of a Traffic Police Station without any notice to the petitioner, without payment of compensation for the subject property and without complying with the statutory process. Learned counsel prays that the respondents be restrained from dispossessing the petitioner from the subject property pending the decision on his e-passbook application.
5. The learned Assistant Government Pleader for Revenue, on the other hand, on the basis of written instructions issued by respondent No.4-Tahsildar, Abdullapurmet Mandal submits that as per the Sessala Pahani for the year 1955-58, the entire land in Sy.No.244 admeasuring Ac.180.15 gts. is classified and recorded as "Gairan Sarkari". The learned Assistant Government Pleader for revenue further submits that, upon verification, it was noticed that the assignees (landless poor) in respect of an extent of Ac.39-36 gts. in sy.No.244 had contravened the terms of the Assignment Rules, and therefore, the then Deputy Collector and Tahsildar, Hayathnagar Mandal resumed the land to the extent of Ac.39-36 gts. vide Proceedings No.C/607/2008 dated 30.10.2010.
6. It is pertinent to note that the said fact of resumption of the land vide Proceedings No.C/607/2008 dated 30.10.2010 was not stated in any of the pending proceedings in this Court including in W.P.No.4008 of 2026. The learned Assistant Government Pleader, on the basis of the said written instructions, further submits that the land in Sy.No.244/104 does not reflect the name of the petitioner in any of the 4 pahanies or the revenue records. The learned Assistant Government Pleader further submits that the land to an extent of Ac.1-20 gts in Sy.No.244/105 was identified for construction of new Abdullapurmet Traffic Police Station and accordingly, the land availability report was submitted to the respondent No.3-RDO, Ibrahimpatnam.
7. The learned Assistant Government Pleader further submits that there is no proposal to allot land in Sy.No.244/104, in respect of which the petitioner is claiming, for the purpose of the traffic police station. The learned Assistant Government Pleader contends that the writ petitioner is not concerned with the Government land in Sy.No.244/104 or 244/105 and is not recorded as assignee or a possessor in respect of either of the survey numbers.
8. Having considered the rival contentions, the respondents are directed not to dispossess the petitioner from the subject land admeasuring Ac.1-20 gts in Sy.No.244/104 situated at Pedda Amberpet Village, Abdullapurmet Mandal, Ranga Reddy District, except in accordance with law. Any resumption/acquisition of the said land for any purpose, including public purpose, shall be initiated by the revenue authorities only after a final decision on the pending Bhu Bharathi application of the petitioner is taken in compliance with the order dated 10.02.2026 passed in W.P. No.4008 of 2026. Any action for resumption/acquisition shall be preceded by a proper show-cause notice specifying the grounds for resumption and shall be undertaken 5 only after giving the petitioner a reasonable opportunity of hearing, in accordance with the applicable statutory procedure.
9. With the above directions, the writ petition is disposed of.
As a sequel, pending miscellaneous applications, if any, shall stand closed. No costs.
______________________________ G.M.MOHIUDDIN, J Date: 14.05.2026 Skj 6 43 THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN WRIT PETITION No.16686 OF 2026 DATE: 14.05.2026 Skj