SARGU VENKAT SUDHEER SUDHEER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking Mandamus to declare the action of the respondents in not mutating the petitioner's name in the Municipal records in connection with the petitioner's property bearing H.No.2/735/4-1 (old) corresponding to its GWMC H.No.2-6-282 (new) in Plot No.62/1 Part, situated at St.Peter School Road, Travelers Bungalow Road, Hanamkonda, Warangal District Urban, without considering the application dt.14.03.2019 of the petitioner, as illegal, arbitrary, without jurisdiction and also violative of Articles 14, 19, 21 and 300-A of Constitution of India and consequently sought a direction to the respondents to mutate the name of the petitioner in the Municipal records.

(2.) The case of the petitioner is that he is the owner and possessor of the property bearing H.No.2/735/4-1 (old) corresponding to its GWMC H.No.2-6-282 (new) in Plot No.62/1 Part, situated at St. Peter School Road, Travelers Bungalow Road, Hanamkonda, Warangal District Urban, having purchased the same from one Banothu Dasru vide registered Sale Deed dt.27.02.2019. Subsequently, the petitioner made an application dt.14.03.2019 seeking mutation of his name in respect of the said house property basing on the said registered Sale Deed dt.27.02.2019 executed by the original owner, whose name was recorded in the Municipal records. As no action has been taken by the respondents on the said application dt.14.03.2019, the petitioner has filed the present writ petition.

(3.) Heard Sri M. Ajay Kumar, learned counsel for the petitioner, as well as the learned Government Pleader for MA & UD and Ms. Pingali Lakshmi, learned Standing Counsel for respondent Nos.2 and 3.