MOHMAD ISMAIL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for Revenue for respondents. With their consent, the Writ Petition is disposed of at the stage of admission.

(2.) This writ petition is filed questioning the inaction of the official respondents in not disposing of writ petitioner's representation, dated 19.03.2020, seeking mutation of his name in respect of the subject land, and issuing pattadar passbooks and title deeds in favour of the petitioner.

(3.) Learned Government Pleader, on instructions, has stated that as per Section 4 of the A.P. Rights in Land & Pattadar Pass Books Act, 1971, and Rule 18 of the Rules framed thereunder, the petitioner is obligated to submit his application under Form VI-A of the said Rules. The petitioner has not submitted any such application, as mandated by the Act. Moreover, due to various administrative constrains, the updation of revenue records, and presently due to the pandemic situation prevailing in the country, and the subsequent lockdown, the representation submitted by the petitioners could not be disposed of, and has fairly stated that if the petitioner makes an application in Form No.VI-A of the Rules, the same will be considered in accordance with law.