MANDARAPU CHANDRA SEKHAR 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 the respondents and perused the record.

(3.) Learned counsel for the petitioner would contend that the petitioner is the owner and possessor of agricultural land admeasuring Acs.3.40 guntas in Survey No.89/P (Old No.89), situated at Vadagudem Revenue Village, Venkatapuram Mandal, Mulugu District. He succeeded the said land from his father, who in turn acquired the same by virtue of Ryotwari Patta issued by the then Special Tahsildar, Bhadrachalam. The petitioner submitted an application in prescribed Form-6A, dated 05.08.2019, followed by reminder representations, dated 08.07.2020 and 01.08.2020 to the 4th respondent, the Tahsildar, Venkatapuram Mandal, Mulugu District for mutation of his name in revenue records and issuance of Pattadar pass book. Till date, neither Pattadar pass book is issued nor his name was incorporated in the revenue records by the respondent authorities and ultimately sought a direction to the 4th respondent to issue Pattadar pass book and title deed and incorporate the name of the petitioner in the revenue records.