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Judgment
This writ petition is filed to declare the inaction of the respondents in not disposing off the application filed by the petitioners dated 15.05.2025, as illegal and arbitrary and consequently to direct the respondents to consider and dispose of the said application of the petitioners by mutating their names in the revenue records and also issuing pattadar books individually in respect of their lands in Survey Nos.19/4 and 205 admeasuring Ac.1.0200 & Ac.0.2800 guntas, totaling Ac.01.3000 guntas situated at Gudur Village, Kandukur Mandal, Ranga Reddy District.
Heard Sri Muneer Bassha Shaikh, learned counsel for the petitioners and Ms. Dara Haritha Kiran, learned Assistant Government Pleader for Revenue appearing for respondent Nos.1 to 4. With the consent of both the parties, the writ petition is being taken up for disposal. Perused the entire record.
The brief facts of the case as stated in the writ affidavit are that prior to the death of petitioners' mother, their father-Golkonda Jangaiah died by leaving them as his legal heirs and successors and on 07.01.2025 their mother-Golkonda Ramulamma also died. It is stated that the petitioners' mother was the pattadar of the agriculture land in Survey No.19/4 admeasuring Ac.1.0200 and in Survey No.20/5 admeasuring Ac.0.2800 guntas, total admeasuring Ac.1.3000 guntas situated at Gudur Village, Kandukur Mandal, Ranga Reddy District, vide pattadar passbook No.T05110100427. The subject property stands in the name of petitioners' mother only. It is further stated that after death of their parents, the petitioners submitted an application dated 15.05.2025 before the respondent Nos.2 to 4 for mutation of the subject property in their favour, however the respondents did not consider the said application till date. Aggrieved by the same, the present writ petition is filed.
Learned counsel for the petitioners would submit that even after lapse of more than one year, the respondents have not passed any orders on the application of the petitioners dated 15.05.2025 for mutation of their names in the revenue records and therefore, the learned counsel seeks a direction to the respondents for early disposal of the said application.
Learned Assistant Government Pleader for Revenue submits that pending application of the petitioners dated 15.05.2025 would be considered and appropriate orders will be passed by the respondents expeditiously.
In view of the above submissions made on either side, without going into the merits of the case, this Court deems it fit and proper to direct the respondents to consider the application of the petitioners dated 15.05.2025, after putting notice to all the interested/affected parties and pass appropriate orders thereon expeditiously, preferably within a period of six weeks from the date of receipt of copy of this order. It is made clear that if any orders passed by the respondents by this time on the said application, the same shall be communicated to the petitioners within one week from the date of receipt of copy of this order.
With the above direction, the writ petition is disposed off at the admission stage. There shall be no order as to costs.
Miscellaneous petitions, if any, pending in this writ petition shall stand closed.