Y. JAIHIND REDD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Ashok Reddy Kanathala, learned counsel for the petitioner in W.P.Nos.39609, 45906 and 46008 of 2022, Mr. Prabhakar Sripada, learned Senior Counsel representing Mr. Setty Ravi Teja, learned counsel for the petitioner in W.P. No.10150 of 2023 and Mr. Harender Pershad, Special Government Pleader representing learned Advocate General appearing on behalf of the respondents.

(2.) All the aforesaid writ petitions are filed seeking to declare the action of the Tahsildar in not providing certified copies of registered sale deeds/succession proceedings, partition deeds executed through Dharani Portal in respect of agricultural lands and also not providing certified copies of Pahanies and Chesala etc., as illegal and for a consequential direction to the Revenue Authorities to provide the aforesaid documents.

(3.) The lis involved in all the aforesaid writ petitions is same and, therefore, all the said writ petitions are heard together and are being disposed of by way of this common order.