SHAIK RAFFI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri J.Raghuram, learned Counsel, for the petitioner and learned Govt.Pleader for Revenue. Perused the record.

(2.) This Writ Petition is filed to declare the notice dtd. 27/10/2022 of 2nd respondent in directing 3rd respondent to submit enjoyment list of the farmers over the petition schedule land to an extent of Ac.0.20guntas in Sy.No.66/E situated at Becharag Madharam Village at Suryapet District, (for short, 'the subject property') instead of unblocking the name of petitioner's vendor namely Md.Mumtaz Ali in order to mutate the name of petitioner herein in Dharani Portal as per registered sale deed vide Doc.No. 5845 of 2014 dtd. 29/11/2014, contrary to new Telangana Rights in Land and Pattadar Pass Books Act, 2020( for short, 'the Act, 2020') dtd. 19/9/2020, as illegal and with consequential direction to 2nd respondent to unblock the name of the petitioner's vendor in order to mutate the name of the petitioner in Dharani portal in respect of the subject property.

(3.) The petitioner is claiming that he is the absolute owner and possessor of the subject property on the strength of a registered sale deed bearing Doc.No.5845/2014, dated 29.11. 2014. The petitioner has filed a copy of the said sale deed, mutation proceedings and pattadar passbooks issued in favour of Md.Mumtaz Ali, his vendor. According to the petitioner, he has purchased the property on par with his elder brother who sold the said property to third party. The said property was blocked. Despite his request, 3rd respondent has not entertained his online application No.LM2100074426 at "Land Grievance Matters" to unblock his vendor's name in Dharani Portal in order to mutate his name pursuant to the aforesaid sale deed.