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Judgment
Heard Sri N.V. Anantha Krishna, learned counsel appearing for the petitioners and learned Assistant Government Pleader for Revenue appearing for respondents. Perused the record.
Petitioner No.1 is claiming that he is the absolute owner and possessor of land admeasuring Ac.3-22 gts., in Sy.No.154/e, petitioner No.2 is claiming that he is the absolute owner and possessor of land admeasuring Ac.3-21 gts., in Sy.No.154/aa and petitioner No.3 is claiming that she is the absolute owner and possessor of land admeasuring Ac.3-21 gts., in Sy.No.154/a situated at Maddulapally village, Khammam Rural mandal, Khammam District. In proof of the same, they have filed copies of Dharani status. They have made F-line application bearing No.DER022200871722 dated 12-09-2022 with respondent No.4 with a request to conduct survey and demarcate the aforesaid lands by fixing boundaries. Despite receiving and acknowledging the said F-line application, respondent No.4 did not act upon the same, therefore, the present writ petition.
Perusal of the aforesaid application would reveal that North side there is Government land and South side SPCF College land is there. It is the grievance of the petitioners that during the pendency of the aforesaid application, respondent No.4 is trying to dispossess the petitioners and allotting the aforesaid lands to third parties.
Whereas learned Assistant Government Pleader for Revenue, on instructions, would submit that respondent No.4 will consider the aforesaid F-line application submitted by the petitioners by following due procedure laid down under law and conduct survey and demarcate the aforesaid lands by fixing boundaries.
In view of the aforesaid facts, this writ petition is disposed of, directing respondent No.4 to consider the F-line application bearing No.DER022200871722 dated 12-09-2022 submitted by the petitioners, conduct survey and demarcate the aforesaid lands by fixing boundaries, strictly in accordance with law by putting the petitioners and all affected parties on notice and affording them an opportunity of hearing. If respondent No.4 is not inclined to accept the claim / request of the petitioners, he shall assign specific reasons, pass a reasoned order and shall communicate copy of the said order to the petitioners. He shall complete the entire exercise within a period of forty five (45) days from the date of receipt of a copy of this order. Till then, respondent No.4 is directed not to dispossess the petitioners from the aforesaid property. There shall be no order as to costs.
As a sequel, the miscellaneous petitions, if any, pending in the Writ Petition shall stand closed.