MANKENA DIVYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioner, seeking Writ of Mandamus, declaring the action of the respondents in not granting online pattadar passbooks and title deeds in favour of the petitioners in connection with the agricultural lands admeasuring Ac.3.00 guntas belonging to 1st petitioner, Ac.4.20 guntas belonging to 2nd petitioner and Ac.2.20 guntas belonging to 3rd petitioner, total admeasuring Acs.10.00 guntas in Sy.No.246/E situated at Earlapudi Village, Raghunathapalem Mandal, Khammam District, without considering the representation dated 19.08.2019 of the petitioners as illegal, arbitrary and against the principles of natural justice and also violative of Articles 14, 19, 21 and 300-A of Constitution of India and consequently direct the respondents to grant online pattadar passbooks and title deeds in favour of the petitioners.

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

(3.) Learned counsel for the petitioners would contend that the petitioners are the owners and possessors of agricultural lands admeasuring Acs.10.00 guntas in Sy.No.246/E situated at Earlapudi Village, Raghunathapalem Mandal, Khammam District and they have submitted an application dated 19.08.2019 to the District Collector complying all the requirements for grant of pattadar passbooks and title deeds in their favour but so far no pattadar passbooks or title deeds were issued.