MAHMOOD BUILDERS PVT. LTD. Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking following relief:

(2.) It is stated that petitioner, which is a private limited company, is the absolute owner and possessor of land admeasuring Acs. 17.20 guntas in Survey No.1263, Acs. 6.01 guntas in Survey No.1262/1/1/1/1/1/1/1/1/1, Acs. 5.31 guntas in Survey No.1260/A/1, Acs. 7.08 guntas in Survey No.1261/A and Acs. 4.00 guntas in Survey No.1264/D, totally admeasuring Acs. 40.20 guntas, situated at Shamirpet Village, Shamirpet Mandal, Medchal-Malkajgiri District (for short, 'the subject land'), having purchased the same through registered Sale Deeds vide Document Nos.4493 of 1995 dtd. 10/3/1995, 4494 of 1995 dtd. 3/3/1995 and 4495 of 1995 dtd. 27/3/1995 and the name of the petitioner was mutated in the revenue records and pattadar passbook vide No.Z65480 and title Deed vide Document No.Z11196 were also issued to the petitioner. It is further stated that the Gram Sarpanch, Shamirpet Village has also granted permission to the petitioner to carry out construction in the subject land vide Permit No.21 dtd. 26/12/1997. It is further stated that the petitioner was also issued organization e-pattadar passbook vide Passbook No.T06130244389. It is further stated that prior to the petitioner's purchase, its vendor had conducted a tonch survey vide File No.K3/2455/92 dtd. 24/9/1992 and subsequent to the purchase of the subject land, the petitioner again applied for survey and demarcation of the subject land and the Inspector, Survey and Land Records, Ranga Reddy District got the boundary stones fixed under Panchanama vide File No.G7/2856/96 dtd. 5/2/1998. It is further stated that the petitioner raised a compound wall based on the boundary stones. It is further stated that the petitioner submitted an F-line application vide Application No.DER022401120400 dtd. 19/12/2024 and pursuant to the said application, a survey was conducted on 13/3/2025 in respect of the subject land confirming the earlier survey conducted in the years 1992 and 1998. It is further stated that based on the report of the Mandal Surveyor, petitioner made an application dtd. 3/4/2025 for a survey and demarcation by the Deputy Inspector of Survey vide File No.G/321/2025 and pursuant to the said application, a notice of survey was given on 8/5/2025 to all the neighbouring land owners and interested parties for conducting survey on 19/5/2025. It is further stated that on 19/5/2025, the Inspector of Survey, Office of Revenue Divisional Officer, Keesara Division, Medchal Malkajgiri District had inspected the subject land along with other lands and conducted survey and demarcation of the subject land in accordance with the Rules/Survey Manual in the presence of all the neighbouring land owners and interested parties and panchanama was duly prepared in the presence of the panchas. The grievance of the petitioner is that the petitioner submitted a representation dtd. 13/6/2025 to the 3rd respondent requesting to furnish the survey report in respect of the survey and demarcation conducted on 19/5/2025 to the petitioner, but till date the said representation was not considered by the 3rd respondent. Hence, the present writ petition.

(3.) Considered the submissions of the learned counsel for the petitioner and learned Assistant Government Pleader for Revenue appearing for the respondents and with their consent, this writ petition is disposed of at the admission stage.