KALVA VIJAY LAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioner, seeking Writ of Mandamus, directing the respondents to conduct survey of the petitioner's land in Sy.No.228 admeasuring 1.24 guntas and in Sy.No.229 admeasuring 2.13 guntas, totally measuring 3.27 guntas by metes and bounds, situated at Kandenelly Village, Peddemul Mandal, Vikarabad District, and pass such other orders.

(2.) Heard the learned counsel for the petitioner, learned Assistant Government Pleader for Revenue for respondents and perused the record.

(3.) Learned counsel for the petitioner would contend that though the petitioner has filed an application dated 18.06.2018 enclosing the copies of material documents and complied all the requirements, no survey has been conducted so far.