Sri Sheri Hanmaiah vs The State Of Telangana & Ors.

Heard learned counsel for the petitioner, and learned Assistant Government Pleader for Revenue appearing for respondent Nos.1 to 6. 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 petitioner claims to be the owner, pattadar and possessor of agricultural land admeasuring Ac.0-13 guntas in Sy.No.15/1/4, situated at Narayankhed Village and Mandal, Sangareddy District, the said land being recorded in his name under Khata No.213 and Pattadar Passbook No.T09160180107, and that he is in continuous and peaceful possession and enjoyment thereof. It is the specific case of the petitioner that the subject land is his private patta land and that his name, pattadar passbook number, khata number and survey/sub-division are duly reflected in the revenue records and Pattadar Passbook/Title Deed. It is further stated that the petitioner came to know that the subject land was being blocked for registration/transactions in the Bhu Bharati/CARD system on the ground of its inclusion in the Prohibited Properties List. The petitioner contends that such blockage is erroneous, as the prohibited properties extract in respect of Narayankhed Village refers to Sy.No.15, Sub-Sy.Nos.2 and 2-B, which are shown as "Govt Land", whereas the petitioner's land is specifically situated in Sy.No.15/1/4 and is recorded as private patta land. It is further submitted that the petitioner submitted grievance through the Bhu Bharati portal on 15.05.2025, bearing with Ref. No.2500006808 and Transaction ID 191703400001079, seeking correction/removal of the erroneous prohibited property blockage, along with the relevant supporting documents. As the said grievance was allegedly not considered and no reasoned order was passed, the petitioner submitted another representation dated 20.09.2025 to the Tahsildar, Narayankhed, seeking deletion of the subject land from the Prohibited Properties List. It is further case of the petitioner that, despite the said grievance and subsequent representation, the respondent authorities have not taken any effective action. The petitioner therefore contends that the continued inaction on the part of the respondent authorities is illegal, arbitrary, unreasonable, contrary to the principles of natural justice and violative of Articles 14, 21 and 300-A of the Constitution of India. The petitioner consequently seeks a direction to the respondent authorities to consider his grievance/representations, verify the relevant revenue and CARD/Bhu Bharati records, afford him an opportunity of personal hearing and pass a reasoned speaking order within a time-bound period, preferably four weeks, in accordance with law. Aggrieved thereby, the petitioner has filed the present Writ Petition.

Learned counsel for the petitioner submits that, though various grounds have been raised in the writ petition, the petitioner confines the relief in the present writ petition to a direction to the respondents to consider the online application vide No.2500006808, dated 15.05.2025, submitted by the petitioner, and pass appropriate orders thereon in accordance with law.

Learned Assistant Government Pleader for Revenue, on instructions, submits that if the online application vide No.2500006808, dated 15.05.2025, is 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 petitioner's online application vide No.2500006808, dated 15.05.2025, after issuing notice to the petitioner and all the interested parties and afford them an opportunity of hearing, and pass appropriate orders strictly in accordance with law. The entire exercise shall be completed within a period of four (04) weeks from the date of receipt of a copy of this order and the orders so passed shall be communicated to the petitioner 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.