YENNEMALA SWARUPARANI 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 appropriate Writ, Order or Direction, more particularly one in the nature of Writ of Mandamus, declaring the action of the Respondent No.3 & 4 in not mutating the petitioner name in revenue records after death of petitioner mother-in-law by considering and disposing of the Representation, dated 07.08.2020 filed by petitioner for agriculture land admeasuring Ac.7.92 1/2 cents in Sy.No.9/3 and 9/4 situated at Chinganagaram (2), Venkatapuram Village, Mulugu Mandal, Khammam District and consequently direct the respondents to mutate the agriculture land of the petitioner admeasuring Ac.7.92 1/2 cents in Sy.No.9/3 and 9/4 situated at Chiganagaram (2), Venkatapuram Village, Mulugu Mandal, Khammam District and pass such other order or orders..."

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

(3.) The learned counsel for the petitioner would contend that the petitioner is the owner and possessor of agricultural land admeasuring Acs.7.92 1/2 cents in Survey Nos.9/3 and 9/4 situated at Chinganagaram (2), Venkatapuram Village, Mulugu Mandal, Khammam District. He submitted an application, dated 07.08.2020, to the respondents, after completing all requirements including submission of application in Form 6-A through MEESEVA, for mutation of the subject land in his name, but however, no action has been taken by the respondents.