MURMUR VENKAT RAMULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Ramakrishna Reddy Malyala, learned counsel for the petitioners and Sri J.Amruth Rao, learned Asst.Govt.Pleader for Revenue. Perused the record.

(2.) This writ petition is filed to declare the inaction of the respondents in non-carrying on the entries of the missing non-sold land admeasuring Ac.5.22guntas in Sy.No.148 and Ac.0.17guntas in Sy.No.149 situated within the limits Rajapur Village and Mandal, Mahabubnagar District in Dharani Portal as illegal and consequently direct the respondents to carry on entries of the missing non-sold land in Dharani Portal.

(3.) CONTENTIONS OF THE PETITIONERS:-