GANAPURAM RAGHU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India is filed by the petitioner, wherein the following prayer is made: "to issue an order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondent No.4 in non mutating the name of the petitioner and non-issuance of pattadar pass book to the petitioner in respect of land to an extent of Ac. 3-08 gts in Sy.No.328, situated at Cherukupally Revenue Village Sivar, Kethepally Mandal, Nalgonda District, is highly illegal, arbitrary, unconstitutional, violation of principles of natural justice and also in violation of Articles 14, 19 (1) (g) and 21, and 300-A of the Constitution of India and consequently direct the 4th respondent to issue pattadar pass book to the petitioner in respect of land to an extent of Ac.3-08 gts in Sy.No.328, situated at Cherukupally Revenue Village Sivar, Kethepally Mandal, Nalgonda District."

(2.) Heard learned counsel for the petitioner, learned Assistant Government Pleader for Revenue appearing for respondent Nos.1 to 4 and perused the record.

(3.) Learned counsel for the petitioner would submit that the petitioner has inherited the subject land in an extent of Acs.3-08 guntas in Survey No.328, situated at Cherukupally Revenue Village Sivar, Kethepally Mandal, Nalgonda District, from his ancestors. He submitted representations, dated 10.12.2019 and 13.08.2020, to respondent No.4, Tahsildar, Kethepally Mandal, Nalgonda District, seeking mutation of his name in the revenue records. But, till date, no action has been taken on those two applications and ultimately requested to direct respondent No.4, Tahsildar, Kethepally Mandal, Nalgonda District, to dispose of the representations, dated 10.12.2019 and 13.08.2020, submitted by the petitioner, expeditiously.