DASARI SANDEEP Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, is filed by the petitioners, wherein, the following prayer is made.

(2.) Heard both sides. Perused the record.

(3.) The learned counsel for the petitioners would contend that petitioners herein are brothers. The father of the petitioners settled land admeasuring Ac.1.15 guntas in Survey No.300/A/3/1 situated at Dornakal Revenue Village, Dornakal Mandal, Mahabubabad District, in favour of petitioner No.1, vide registered Gift Settlement Deed bearing document No.2958/2019, dated 18.03.2019. Similarly, the father of the petitioners settled land admeasuring Ac.1.20 guntas in Survey No.300/A/2/1, situated at Dornakal Revenue Village, Dornakal Mandal, Mahabubabad District, in favour of petitioner No.2, vide Gift Settlement Deed bearing document No.2957/2019, dated 18.03.2019. Thereafter, the petitioners submitted representations, dated 31.07.2019, to the 3rd respondent/ Tahsildar, Dornakal Mandal, Mahabubabad District, requesting to mutate the aforementioned lands in their favour. Till date, no action has been taken on the said representations by the 3rd respondent. It is also submitted on behalf of the petitioners that the petitioners have also submitted on-line applications under Form 6(A) to the 3rd respondent for mutation of their names in the revenue records and ultimately requested this Court to direct the 3rd respondent/Tahsildar to process the applications, dated 31.07.2019, submitted by the petitioners for mutation of their name in the revenue records.