RAMIDI KRISHNA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Mohd. Rafee, learned counsel for the petitioner and Sri Somu Srinivas Reddy, learned Assistant Government Pleader for Revenue appearing for respondents.

(2.) According to the petitioner, his father late Ramidi Narsa Reddy was the absolute owner and possessor of land admeasuring Ac.1.26 gts., in Sy.No.17/?, situated at Narsampalli Village, Narsampally Grampanchayat, Medchal-Malkajgiri District. He died long back leaving the petitioner as sole legal heir. He has submitted several representations dtd. 3/1/2018, 21/3/2024, 10/6/2024 and 20/7/2024 to respondent Nos.2 to 4 with a request to mutate his name and issue e-pattedar passbook in respect of the subject property. Despite receiving and acknowledging the said representations, respondent Nos.2 to 4 did not act upon the same. Therefore, the present Writ Petition.

(3.) It is relevant to note that in supersession of the Telangana Rights in Land and Pattadar Pass Book Act, 1971 (Act No.26 of 1971), the State promulgated the Telangana Rights in Land and Pattadar Pass Book Act, 2020 (Act No.9 of 2020) simplified procedure of entries in revenue records and confined to three circumstances in which request can be made for alteration of entries in the revenue records i.e., sale /gift /mortgage, succession / survivorship /inheritance and by way of court decree.