GUDURU ASHWINI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioner, seeking the following relief "to issue an appropriate writ, order or direction, more particularly one in the nature of writ of Mandamus, declaring the inaction of the 2nd Respondent, Mandal Revenue officer, Bhongiri Mandal, for not disposing of Petitioner's representation dated 30.04.2020, which was applied for mutation pertaining to the land in Survey No.423/E, admeasuring Ac.5.00 Guntas situated at Nandam Village, Bhongiri Mandal, Nalgonda District as illegal arbitrary and contrary to the ROR Act and Rules and violation of Art 300 A of Constitution of India and pass such other order or orders..."

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

(3.) The learned counsel for the petitioner would contend that the petitioner is the owner and possessor of land admeasuring Acs.5.00 Guntas in Survey No.423/E, situated at Nandanam Village, Bhongiri Mandal, Yadadri Bhongiri District. He purchased the said land under two registered sale deeds, vide Document No.4571/2018, dated 27.04.2018 and Document No.2949/2018, dated 16.03.2018 from its original owners. Thereafter, he submitted an application, dated 30.04.2020 through TSOnline to the 2nd respondent-Mandal Revenue Officer, Bhongiri Mandal, Yadadri Bhongiri District, for mutation of his name in the revenue records. In spite of the same, no changes were made in the revenue record and his application, dated 30.04.2020, has not been disposed of yet by respondent No.2.