RAKHEE AGARWAL 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:

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

(3.) Learned counsel for the petitioner would submit that the petitioner is the owner of the house and site bearing No.13-2- 52/C situated in an extent of 1000 sq.yards in Sy.No.143 of Ward No.6, Ganga Hussain Basti, Kothagudem Village, Kothagudem Mandal, Bhadradri Kothagudem District. It is further submitted that in terms of G.O.Ms.No.76 Revenue (Assignment-I) Department dated 11.07.2019 for regularization of the lands, the petitioner submitted online application No. 76APLBDD190819000025 dated 19.08.2019 before the respondent No.3/Tahsildar, Kothagudem Mandal, and paid the requisite amount but so far no action has been taken on the said application. It is contended that pending said application, the official respondents are causing wrongful interference over the subject lands and ultimately prayed to grant the relief as indicated above.