MORA PADMA Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Heard Sri Ch.Venkat Raman, learned counsel for the petitioners and learned Assistant Government Pleader for Revenue appearing for respondents 1 to 4.

(3.) According to the averments in the writ petition, 1st petitioner is the owner of Ac.0.39 guntas spread over Sy.Nos.193 and 194 of Bacharam Revenue Village, Abdullapurmet Mandal, Ranga Reddy District, having purchased the same in the year 2001 from different vendors. The 2nd petitioner is the owner of Ac.0.19 Cents spread over Sy.Nos.193 and 194 of Bacharam Revenue Village, Abdullapurmet Mandal, Ranga Reddy District, having purchased the same from different owners. Petitioners claim to have applied for granting Occupancy Right Certificates (ORCs) under Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 (for short 'the Act, 1955') and without granting ORCs to the petitioners, the same was granted to unofficial respondents on 30/4/2011. Aggrieved by the same, petitioners instituted W.P.Nos.3041 and 3004 of 2012. These writ petitions were disposed of granting liberty to the petitioners to avail the remedy of appeal and further directions were also issued. Accordingly, the District Collector-2nd respondent issued notices to the Inamdars and after hearing them, he sets aside the order of Revenue Divisional Officer-3rd respondent and directed to conduct fresh enquiry under the Act. Accordingly, the Revenue Divisional Officer initiated fresh exercise. He in-turn, directed the Tahsildar-4th respondent to conduct enquiry and to produce the relevant documents pertaining to the case. In the parallel proceedings, the Tahsildar was trying to issue pattadar passbooks and title deeds to the 5th respondent and others. Objections were filed by the petitioners before the Revenue Divisional Officer and Tahsildar, requesting them not to entertain mutation request.