AMINA BEGUM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner and the learned Government Pleader for Revenue appearing on behalf of the Respondents.

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus declaring the action of the respondents in not issuing the Pattadar Pass Book-cum-Title Deed after LRUP which was undertaken by the Government of Telangana on the ground of not obtaining Aadhar Number by the petitioner for agriculture land to an extent of Ac.0.16 Gts in Sy.No. 12, to an extent of Ac.1.05 Gts in Sy.No.13 and also an extent of Ac.4.21 Gts in Sy.No.15; all the moieties of properties put together will come to a total extent of Ac.6.02 Gts situated in Kothrepally Village, Vikarabad Mandal and District as illegal, arbitrary, capricious besides violation of Art.300-A of the Constitution of India and also violation of the Judgment of Apex Court rendered in W.P. No.(Civil) 494 of 2012 dtd. 26/9/2018 and consequently direct the 5th respondent to issue the Pattadar Pass Book-cum-Title Deed, otherwise the petitioner will suffer serious hardship.

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