S.ARUNA DEVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Revenue appearing for the respondents.

(2.) Petitioner claims to be the absolute owner and in possession of different extents of land in different survey numbers of Mirdoddi Village and Mandal, Siddipet District acquired through registered Gift deed document No.712/2001 dated 20.09.2001 and document No.145/2002 dated 02.02.2002 executed by the mother of petitioner, Smt Indraja Devi. Petitioner intends to dispose of his property and entered into agreement of sale with A. Raidu Reddy in March, 2021 and went before the Sub-Registrar-cum-Tahsildar, Mirdoddi proposing to present the deed of conveyance. The Tahsildar refused to receive the sale deed on the ground that petitioner does not have online pattadar passbook. Petitioner contends that he filed W.P.No.10520 of 2018 praying to direct the 4th respondent therein to issue Digital pattadar passbook. Though this Court directed consideration of representation for issuance of digital pattadar passbook, till today, the digital pattadar passbook is not issued.

(3.) In other words, though petitioner intends to dispose of the property, he is restrained from presenting the deed of conveyance on the ground that he does not have digital pattadar passbook. He challenges the action of the Tahsildar insisting the petitioner to produce digital pattadar passbook.