NUTHALAPATI NIRMALA Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Heard Sri V. Ganesh Bhujanga Rao, learned counsel for the petitioner and learned Assistant Government Pleader for revenue.

(3.) According to petitioner, Ac.1.10 guntas of land in Sy.No.336 of Chimiryala Village, Kodad Mandal, Suryapet District, belongs to her father late Mundra Venkata Ratnaiah. Late Mundra Venkata Ratnaiah executed registered Will in favour of petitioner on 11.08.2000 bequeathing the above extent of land in favour of petitioner. Petitioner instituted O.S.No.108 of 2008 in the Court of Junior Civil Judge, Kodad, Nalgonda District, praying to grant decree against the Mandal Revenue Officer, Kodad. The Mandal Revenue Officer did not contest the suit. The suit was decreed on 04.03.2009. The defendant was directed to enquire into the matter and if the property mentioned in the suit schedule property is found within the boundaries mentioned in the suit schedule in Sy.No.336 and further the defendant was directed to issue pattadar passbook and title deed as sought by the plaintiff. Thereafter petitioner made several representations to the Tahsildar requesting him to enforce the decree and to mutate her name in the revenue records. Alleging inaction, this writ petition is filed.