BANTU BUCHI BABU Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) According to the petitioner, he purchased the land to an extent of Ac.0.23? guntas vide registered document No.290/2014 and Ac.0.19? guntas by way of registered sale deed vide document No.2495/2013. Based on the registered documents, petitioner claimed to have submitted representations requesting the Tahsildar to mutate his name in the revenue records and issue pattadar passbooks. Alleging inaction, this writ petition is filed.

(3.) The representations submitted by the petitioner on 11.05.2020, 28.05.2020 and 07.09.020 to the Tahsildar and on 1.06.2020 to the District Collector are filed in the writ petition paper book. The registered sale deed is filed as Ex.P5 at page no.18 of the writ petition paper book.