BANDE SREENIVAS Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Government Pleader for Revenue appearing for the respondents. With their consent, the Writ Petition is disposed of at the admission stage.

(2.) The main grievance of the petitioners is that respondent No.2 is not disposing of the petitions, dtd. 29/6/2021 and 3/7/2021, filed by them under the provisions of the Telangana Rights in Land and Pattadar Pass Books Act, 2020.

(3.) Learned Government Pleader states that if the petitioners make an application/s through online in Dharani Portal, the same will be considered and necessary orders will be passed by the authority concerned, in accordance with law.