K. GOPAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Learned Government Pleader for Revenue appearing for respondent Nos.1 and 2. With the consent of all the parties, the writ petition is being taken up for disposal.

(2.) This writ petition is filed seeking following prayer 'to declare the proceedings vide Lr.No.JTSR-OB-PTC-EVEN/2023 dt.12/10/2023 inspite of representation dt.12/10/2023 in respect of property in sy no.773/AA to an extent of Ac.3-00 Guntas situated at Rudraram Village, Patancheruvu Mandal, Sanga Reddy District is agriculture land and not to entertain to register the property, agriculture land having patta passbook no.T09180011084 vide khata no.1357 dt.30/12/2019 and to set-aside proceedings of the respondent no.2 as illegal violation of article 14, 15 and 19 of Constitution of India arbitrary, under Article 300-A unjust, discriminatory in violation of principles of natural justice."

(3.) Learned counsel for the petitioner submits that the petitioner is the absolute owner of the land in Sy.No.773/AA to an extent of Ac.3-00 Guntas situated at Rudraram Village, Patancheruvu Mandal, Sanga Reddy District and the petitioner vide Khata No.1357 dtd. 30/12/2019 was issued patta pass book bearing No.T09180011084. It is further submitted that the said land is an agricultural land and the Tahsildar, Patancheruvu Mandal, Sangareddy District vide Proceeding No.E/229/2023 dtd. 6/3/2023 and Revenue Divisional Officer, Sangareddy vide Proceeding No.A2/1790/2023 dtd. 4/4/2023 has certified the same.