KONAM SHANTHAMMA 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.) Aggrieved by the action of respondent No.3 in not issuing Occupancy rights Certificate pursuant to the application of the petitioner, dated 08.09.2020 followed by reminder, dated 05.03.2021 in respect of the land in Sy. No. 81, admeasuring Ac.5-12 guntas and in Sy. No. 82, admeasuring Ac.2-37 guntas, situated at Tenkati Village, Shankarampet-A Mandal, Medak District, the present writ petition is filed.

(3.) The case of the petitioner is that her father-in-law and her husband were in possession of the subject land during their life time and after the demise of her father-in-law and husband, the petitioner has been in possession by cultivating the subject land. It is stated that apart from her name, the names of her late husband and her father-in-law are reflecting in the possessor column of the pahanis. Basing on the same, the petitioner has made a representation on 08.09.2020 before the respondent No. 3 for issuance of Occupancy Rights Certificate, but so far, no orders have been passed thereon.