Pandala Satyanarayana vs State Of Telangana

This writ petition is filed praying to grant the following relief:

“.. to issue a Writ Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondents in not issuing

the Form-1B and Adangals through online pattadar passbooks and title deeds to the petitioner’s balance agricultural lands to an extent of Ac.1.00

gts out of Acs.2.08 gts in Sy.No.479/A situated at Lemur Village Kandukuru Mandal, Ranga Reddy District, without considering the representations

dated 03.02.2021 and 18.11.2020 of the petitioner is illegal, arbitrary and against the principles of natural justice and also violative of Articles 14, 19, 21

and 300A of Constitution of India and consequently direct the respondents to grant online Form-1B and Pahanies to the petitioner balance extent of

land by considering the representations in the interest of justice and to pass …â€​

Heard Mr. P.Ramesh Babu learned counsel for petitioner and the learned Assistant Government Pleader for Revenue for respondents 1 to 4.

Petitioner claims to be the owner and in possession of agricultural land to an extent of Acs.2.08 guntas in Sy.No.479/A of Lemur village,

Kandukuru mandal, Ranga Reddy district. He was issued pattadar passbooks and title deeds bearing Khata No.749. While so, Form-1B was issued on

26.08.2020 disclosing the extent of land in the name of the petitioner only as Ac.1.08 guntas deleting Ac.1.00 guntas from the total extent. Surprised

by this development, petitioner has submitted applications to the Tahsildar on 18.11.2020, and to the District Collector on 03.02.2021. Alleging inaction

on the said representations, this writ petition is filed.

In substance, the grievance of the petitioner is that though he is the owner of land to an extent of Acs.2.08 guntas, erroneously in the revenue

records less extent is reflected, causing hardship and suffering to the petitioner.

If what is contended by the learned counsel for petitioner is true and erroneously less extent is shown in the name of the petitioner, petitioner ought

to have filed application through ‘Dharani’ web portal to the District Collector taking recourse to circular instructions issued by the Chief

Commissioner of Land Administration in Circular No.1 of 2021, dated 15.01.2021 by uploading the supporting documents instead of preferring

representations in physical form and rushing to this Court alleging inaction on the said representations.

Since the Government is not accepting the representations in physical form and person, who has grievance, has to ventilate his grievance before the

District Collector through ‘Dharani’ web portal, it cannot be said that the revenue authorities are negligence in looking into the grievance of the

petitioner.

Therefore, Writ Petition is disposed of, granting liberty to the petitioner to make an application to the District Collector through ‘Dharani’ web

portal by uploading all the documents in his support. If such application is made and received by the office of the District Collector, the District

Collector shall consider the same and take appropriate decision as warranted by law within a period of ten weeks from the date of receipt of such

application. Pending miscellaneous petitions shall stand closed.