AJIT VIGG Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for petitioners and learned Government Pleader for Revenue for respondents.

(2.) According to petitioners, first petitioner purchased land to an extent of Ac.9-18 guntas in sy.No.49 and an extent of Ac.7-32 guntas in Sy.No.50 of Yacharam village and mandal, Ranga Reddy district under registered sale deed dated 11.1.1994 bearing Doc.No.71/94. Second petitioner purchased an extent of Ac.5-00 in Sy.No.51 of Yacharam village and mandal, Ranga Reddy district under registered sale deed dated 2.3.1991 bearing doc.No.366/91.

(3.) Petitioners applied for conducting of survey of the above said land. According to the learned counsel for petitioners, though survey was conducted on 7.9.2019 and the same was finalized, so far the result of survey in the form of a report or decision is not communicated to the petitioners. Petitioners allege that though they made several requests to the Tahsildar to furnish the report, so far the report is not furnished.