R. RAM REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief :

(2.) According to petitioner, he is the owner of land to an extent of Ac.14.03 guntas spread over several survey numbers in 24, 25, 26, 47 and 331/1 of Inole Village, Achampet Mandal, Nagarkurnool District, having inherited the same by way of partition deed dated 12.05.1975 and registered Will deed document No.8 of 1985. Petitioner name was mutated in the revenue records. He was issued pattadar passbook and title deed with Patta No.479. Though petitioner inherited larger extents of land, as of now, he is in possession of Ac.14.03 guntas of land only. Petitioner applied for issuance of e-patttadar passbook by his representation dated 29.05.2020. In response to the said representation, the Tahsildar issued endorsement dated 16.07.2020 informing the petitioner that in view of pendency of O.S.No.159 of 2007 in the Court of Additional Senior Civil Judge (FTC) at Mahabubnagar, the property is included in Part-B revenue records and his request cannot be accepted till disposal of the said suit.

(3.) Aggrieved by the rejection of request by the Tahsildar, petitioner submitted representation to the District Collector, Nagarkurnool-2nd respondent on 10.02.2021 requesting to issue epattadar passbook and alleging inaction, this writ petition is filed.