MUNIRUNNISA BEGUM Vs. PILLI MALLAIAH

JUDGEMENT

(1.) Heard Mr. Didugu Gopalakrishna, learned counsel for the appellants, Sri M.Surender Rao, learned Senior Counsel, representing Sri Zeeshan Adnan Mahmood, learned counsel appearing for respondent Nos.1 to 6, Sri Harender Pershad, learned Special Government Pleader appearing for respondents 7 to 11. None appears for respondent No.12.

(2.) Feeling aggrieved and dissatisfied with the order dtd. 31/3/2023 in I.A.No.3 of 2022 in W.P.No.22032 passed by the learned Single Judge, the appellants herein preferred the present appeal under Clause 15 of Letters Patent.

(3.) W.P.No.22032 of 2022 was filed by respondents 1 to 6 herein to declare the action of respondent No.1 therein in not issuing a certificate as required under Sec. 5A(4) of the Telangana Rights in Land and Pattadar Pass Books Act, 1971 (for short 'the Act, 1971') to them pursuant to the regularization proceedings vide Rc.No.B/1336/ 2011, dtd. 2/4/2012 as illegal and for a consequential direction to issue regularization certificate to the petitioners and also to update the same in the manual and electronic revenue records in respect of land admeasuring Ac.74.30 gts., situated in Sy.No.1007 of Kukatpally Village, Balanagar Mandal, Ranga Reddy District ( for short, 'the subject property').