KANDADI VENKAT REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri B.Narayana Reddy, learned Senior counsel representing Sri Bommineni Vivekananda, learned counsel for the petitioner, Sri L.Ravinder, learned Asst. Govt. Pleader for Revenue, Sri H.Venugopal, learned Senior Counsel representing Ms. Dandi Shailaja, learned counsel appearing for respondent No.5 and Sri Vijay Kumar Panuganti, learned counsel appearing for respondent No.6.

(2.) The writ petition is filed challenging the proceedings No.E1/0607010006/559/PPBs-Court Cases/2025 dtd. 7/7/2025 of 3rd respondent.

(3.) Vide the aforesaid proceedings dtd. 7/7/2024, 3rd respondent ordered to implement the name of 5th respondent in the revenue record/Bhu Bharati Portal in respect of the land admeasuring Ac.2.09 guntas out of Ac. 17.35 guntas in Sy.No.158, situated at Keesara Dayara Village, Keesara Mandal (for short, 'the subject property') and issuance of e-pattadar passbook in a Court Case Module. He has also directed to carry out necessary changes in Bhu Bharati Portal in respect of the subject property. Challenging the said order, the petitioner filed the present writ petition.