GOLLA TIKKANNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri V. Venkata Mayur, learned counsel appearing for the petitioner and Sri J. Amruth Rao, learned Assistant Government Pleader for Revenue appearing for respondents. Perused the record.

(2.) Petitioner is claiming that he is the absolute owner and possessor of land admeasuring Ac.4-08 gts., in Sy.No.477/E situated at Pullur village, Undavelli mandal, Jogulamba Gadwal District. In proof of the same, he has filed copies of old pattedar passbooks and title deeds and latest pahani copies. He sought for issuance of latest pattedar pass books in respect of the subject property and the same was not considered. Therefore, he has filed a writ petition vide W.P.No.17083 of 2022 and this Court vide order dtd. 6/4/2022 disposed the said writ petition directing the District Collector and the Tahsildar to consider the said request made by the petitioner herein. In compliance with the said order, respondent No.3 has issued impugned endorsement stating that the entire extent of land admeasuring Ac.17-16 gts., in Sy.No.477 of Pullur village has been sold out previously by his father and other family members and hence there is no land remained for implementation on his name; hence he is not entitled for issue of new digital Pattedar Pass Book. The extent which is found excess against his name is to be deleted and hence, the applications submitted on 18/2/2022 and 14/3/2022 are not considered. He also advised to approach Civil Court.

(3.) Referring to the pahani copy for the year 2020-2021 and Dharani status, learned counsel appearing for the petitioner would submit that the said endorsement is contrary to the said record. However, learned Assistant Government Pleader for Revenue had submitted written instructions of respondent No.3, wherein, it is stated that as per the entries of old ROR of Pullur village land in Sy.No.447 admeasuring Ac.17-16 gts., is patta land in nature and Sri.Golla Marenns, S/o.Mugenna was the pattedar and Sri Nese Nagappa, S/o.Basappa and 7 others are the cultivators over the said land by way of purchase through registered sale deeds / simple sale deeds. It is further mentioned that the land to an extent of Ac.4-08 gts., in Sy.No.477/ ? is recorded in the name of the petitioner, but not digitally signed and marked as excess extent in Dharani which is to be deleted soon after receipt of the appropriate option from the Government. Petitioner herein is not having any land and possession in the subject survey number and the endorsement issued to the petitioner is correct.