K. ANANTHA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed praying to grant following relief:

(2.) Heard Sri S. Krishna Sharma, learned counsel for the petitioner and learned Assistant Government Pleader for Revenue.

(3.) Shorn of details, the grievance of petitioner is that in online web portal less extent of land is shown in Sy.No.271/UU and his name is not reflected in the online web portal, thereby causing hardship and suffering to him. According to petitioner, he is the owner of land to an extent of Acs.2.18 guntas in Sy.No.271/U, Ac.1.26 guntas in Sy.No.271/UU and Acs.2.09 guntas in Sy.No.120/A/1 of Jakkanpally, Raicode Village, Narva Mandal, Narayanpet District. His name was mutated accordingly, he was issued pattadar passbooks and title deeds and 1-B Namuna issued from time to time also reflect the entire extent of land. He was also paid Rythu Bandhu money for the entire extent of land. That being so, recently, the amount payable under Rythu Bandhu scheme is not deposited on land in Sy.No.271/UU, for no reason. Alleging that representations made by the petitioner were not acted upon, this writ petition is filed.