FAREEDA BEGUM D/O SHAIK HUSSAIN Vs. STATE OF TELANGANA, REP , BY ITS PRINCIPAL SECRETARY TO REVENUE DEPARTMENT

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Government pleader for revenue for respondents 1 to 11 and learned Government pleader for Forest for respondents 12 & 13.

(2.) Eleven petitioners instituted this writ petition. Ten petitioners are represented by the 11th petitioner as Power of Attorney Holder. Petitioners seek declaration of action of respondents 7 to 10, the District Revenue officials in not issuing pattadar pass books and title deeds, entries in e-pahanies in respect of petitioners landed property covered by Sy.Nos.1/5 to 1/15 admeasuring Ac.185-03 guntas of Kancha Chilukur Village, Moinabad Mandal, Ranga Reddy District, inspite of issuing supplementary Setuwar dated 07.08.2005 even though applications were received under Form VI-A of the Telangana State Rights in Land and Pattadar Passbooks Act, 1971 (for short the Act, 1971) on several dates, as illegal, arbitrary and unjust.

(3.) In the affidavit filed in support of the writ petition, petitioners do not state how they claimed to have succeeded to the property in issue. But a reading of the representations which are made part of the writ petition paper book would show that according to them, they are successors to his Excellency Nizam Mir Osman Ali Khan-VII and the said extent of land is private land of Late Mir Osman Ali Khan. According to petitioners, supplementary setuwar was issued on 07.08.2005, wherein, the revenue records, reflect the names of petitioners on respective extents of lands in the sub-divisions 5 to 15 of Sy.No.1. It is further averred that as per the directions of the Collector (Surveyor), Ranga Reddy District, the Assistant Director, Survey and Land Records, Ranga Reddy District, conducted survey and reported to the Collector, the result of survey conducted by him. A reading of the report would show that survey was conducted and demarcation was made showing the existence of private land with sub-divisions. Though sub-divisions were made, the revenue records have not reflected the same for several years, petitioners have been applying to issue pattadar pass books and title deeds, but for no reason, the same are denied. Several representations are made to the District Revenue Authorities and to the Commissioner of Land Administration. On account of inordinate delay, grave injustice is caused.