Telangana High Court
Merugu Rajamallu vs State Of Telangana on 21 January, 2020
Author: A.Rajasheker Reddy
Bench: A.Rajasheker Reddy
THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
W.P.NO.27776 OF 2019
ORDER
The case of the petitioner is that he purchased an extent of Acs.2.00 of land in old Sy.No.BDPP 39/B, situated at Asifabad Village, Kumrambheem District from his vendor Mr. Sonnaila Komaraiah through a registered sale deed dated 12.06.2002, and has been in possession and enjoyment of the same. He made representation dated 11.06.2017 to the 2nd respondent - Tahsildar, for issuance of 'supplemental setwar' from the office of the Assistant Director, Survey and Land Records, Kumrambheem District, as the said land contained old Sy.No.180/2, prior to Sy.No.39/B, and new survey number is to be allotted to the land of the petitioner by measuring the extent. Subsequently, the Assistant Director, Survey and Land Records, Kumrambheem District, issued proceedings No.A5/131/2017 dated 07.03.2019 to the 2nd respondent, enclosing supplementary sethwar and tonch map by allotting Sy.No.71 to the land of the petitioner and required the 2nd respondent to implement the same in the revenue records. The said proceedings were received by the 2nd respondent on 11.03.2019. The grievance of the petitioner is that in spite of his representations dated 11.03.2019, the 2nd respondent has not implemented the said supplementary setwar in the revenue records. Aggrieved by the same, the present writ petition is filed.
Heard the learned counsel for the petitioner and the learned Assistant Government Pleader for Revenue.
Having regard to the facts and circumstances of the case and the submissions of the learned counsel, writ petition is disposed of directing the 2nd respondent to take appropriate action in accordance with law for implementing the 'supplemental setwar' in the revenue records in the light of the proceedings of the Assistant Director, Survey and Land Records, dated 07.03.2019 referred to above, within a period of six weeks from the date of receipt of a copy of this order.
Interlocutory applications pending, if any, shall stand closed. No order as to costs.
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A.RAJASHEKER REDDY,J DATE:21--01--2020 avs