SUNIL G.MANGHNANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner, learned Government Pleader for General Administration and Learned Advocate General appearing for Respondents.

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus directing Respondent no.2 and 3 to furnish information pertaining to information of Evacuee Property allotted in favor of late Smt. RadhibaiManghanani in respect of land admeasuring Ac.11.23 guntas in Survey Nos. 181, 212, 234, 292, 488 and 489 of Machirevula Village of Rajendranagar Mandal in Rangareddy District through allotment order No. Hyd-59, dtd. 7/3/1969 and sanadNo.RSC(b)/LAND /HYD-59, dtd. 25/11/1970 in favour of Smt. Radhibhai and request to furnish all the papers in current file and note file of the above said allotment order No.HYD-59 dtd. 7/3/1969 in the file No.SEP3/212/1982 issued by Settlement Commissioner, Bombay and direct the respondent No.2 & 3 to furnish basic property register (BPR), SEP3 P.Rs. (personal register) for the year 1982 and record register for the years 1982, 1983, 2017, 2022 and 2023 under Right To Information Act, 2005.

(3.) The case of the petitioner, in brief, is as follows: