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Judgment
Heard learned counsel for the petitioners, and learned Assistant Government Pleader for Revenue appearing for respondent Nos.1 to 5. With the consent of the parties, the writ petition is taken up for disposal at the admission stage itself.
The brief facts of the case are that the petitioners claim to be the owners and possessors of agricultural land admeasuring Ac.30-00 guntas in Sy.No.247/1, situated at Sangam Village, Keshampet Mandal, Ranga Reddy District. It is the specific case of the petitioners that the subject land originally belonged to R.R. Charles, who was the pattadar from the year 1955 and, during his lifetime, obtained permission from the Tahsildar to sell the said property vide File No.85/3205/61, dated 28.04.1962, under Section 47 of the A.P. (Telangana Area) Tenancy Act, 1950, pursuant to which the land was sold in favour of Kankal Ramaiah. It is further stated that the Mandal Revenue Officer, Keshampet, issued a certificate vide File No.B/2579/05, dated 08.02.2006, certifying that the subject land is patta land and not assigned land. The petitioners further state that they acquired the subject land under registered sale deeds bearing Document Nos.3422 of 2013 and 3423 of 2013, dated 28.03.2013, and thereafter pattadar pass books were also issued in their favour by the Government of Telangana in respect of the respective extents. It is further stated that Petitioner No.3 had obtained a loan from HDFC Bank against the subject property in the year 2019, which was subsequently cleared on 24.01.2025 by way of Reconveyance Deed No.828 of 2025. It is the grievance of the petitioners that, though the subject land is private patta land and the petitioners are in possession and enjoyment thereof, the same was initially entered in the Prohibition List in the Dharani Portal and, after deletion therefrom pursuant to their application in the year 2022, the subject land was subsequently reflected as “Assigned Land” in the Bhu Bharati Portal. The petitioners therefore submitted applications through Mee Seva on 05.12.2025 seeking correction of the said entries and recording of the subject lands as patta lands, but despite repeated approaches to the Revenue authorities, the applications have not been considered. Aggrieved thereby, the petitioners have filed the present Writ Petition.
Learned counsel for the petitioners submits that he has made online applications vide application Nos.25001159174, 25001159171, 25001159156 and 25001159164 on 05.12.2025 for passbook data correction and submits that the said applications were made for the reason that the petitioners' lands were shown as assigned lands, which according to the petitioners are patta lands. Though various grounds have been raised in the writ petition, the petitioners confine the relief in the present writ petition to a direction to the respondents to consider the online applications vide application Nos.25001159174, 25001159171, 25001159156 and 25001159164, dated 05.12.2025, submitted by the petitioners and pass appropriate orders in accordance with law.
Learned Assistant Government Pleader for Revenue, on instructions, submits that if the online applications vide application Nos.25001159174, 25001159171, 25001159156 and 25001159164, dated 05.12.2025, are pending consideration, the same will be considered and appropriate orders would be passed strictly in accordance with law.
Considering the submissions made by the learned counsel on either side, and without expressing any opinion on the merits of the case, respondents are directed to consider the petitioners' online applications vide application Nos.25001159174, 25001159171, 25001159156 and 25001159164, dated 05.12.2025, after issuing notice to the petitioners and all the interested parties and afford them an opportunity of hearing, and thereafter pass appropriate orders strictly in accordance with law. The entire exercise shall be completed within a period of eight (08) weeks from the date of receipt of a copy of this order and the orders so passed shall be communicated to the petitioners and all the other parties concerned.
It is made clear that this Court has not expressed any opinion with regard to the title or possession over the subject property.
Accordingly, the Writ Petition stands disposed of. There shall be no order as to costs.
As a sequel, miscellaneous applications, if any pending, shall stand closed.