MOHAMMAD RAFI Vs. MANDAL REVENUE OFFICER

JUDGEMENT

(1.) This writ petition is filed seeking a declaration that the inaction on the part of the respondents 1 and 2 in considering the petitioner's application dated 6-8-2009 for mutation of his name in the revenue records in respect of the lands situated in Sy.No. 56/AA of Chepyala Shivar Village, Karimnagar District is arbitrary and illegal. The 1st respondent-Tahsildar filed a counter affidavit stating that it is a fact that the petitioner made an application for mutation claiming that the land to an extent of Ac.1-06 cents situated in Sy. No. 56/AA was gifted to him by his grandfather, however, on verification of the revenue records it was found that the person stated to have executed the gift deed in favour of the petitioner had no title over the land and therefore, the petitioner's application was returned on the same day. It is also stated that the said fact was informed to the petitioner.

(2.) However, the petitioner in his reply affidavit disputed the stand taken by the respondents and contended that no such order had been passed y the respondents and that he was not informed at any point of time the reasons for not considering his request for mutation.

(3.) I have heard the learned counsel for the petitioner as well as the learned Government Pleader for Revenue appearing for the respondents.