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Judgment
This Writ Petition has been filed seeking the following relief:
...to issue an appropriate Writ, Order or Direction, more particularly one in the nature of WRIT OF MANDAMUS, declaring the action of the Respondent authorities in not considering the representation dated 03.08.2026 submitted by the Petitioners as illegal, arbitrary, unreasonable and contrary to law, and consequently direct the Respondent authorities, to consider the representation dated 03.08.2026 and take appropriate steps for allotment of House Numbers to the residential houses of the 24 Petitioners situated at Ramanjaneya Colony, Chunchupalli Village and Mandal, Bhadradri Kothagudem District, subject to the final outcome of the writ petition, and pass...
Heard Mr. Ponnam Ashok Goud, learned counsel appearing for the petitioners, learned Government Pleader for Panchayat Raj and Rural Development, appearing for respondent No.1 and learned Government Pleader for Revenue, appearing for respondent Nos.2 and 3.
The brief facts of the case are that the Government allotted an extent of Ac.5.20 guntas of land in the year 1986 for the welfare and rehabilitation of members of the Rajaka Community within the limits of Ramanjaneya Colony, Gram Panchayat, Chunchupalli Mandal, Bhadradri Kothagudem District through Allotment letters were issued by Mandal Revenue Officer of Chunchupally Mandal, Bhadradri Kothagudem District, to the respective. Some of the original allottees have passed away, and their legal heirs have occupied the allotted house sites. The petitioners herein are the said allottes and/or their legal heirs. The allotment was intended for the welfare and benefit of the Rajaka Community. However, due to certain unavoidable circumstances, disputes, and pending Court proceedings, the petitioners and other community members could not continuously reside on the said land for a considerable period. Subsequently, the petitioners constructed their respective residential houses and have been treating the premises as their permanent place of residence. However, they have been facing hardship due to the absence of proper civic recognition and residential documentation. In these circumstances, the petitioners submitted a representation before Respondent No.4 on 03.08.2026 seeking appropriate action in respect of the subject land. However, no action has been taken on the said representation. Aggrieved by the same, the petitioners filed the present Writ Petition.
Learned counsel for the petitioners submits that appropriate directions may be issued in this Writ Petition directing the respondents to consider and dispose of the petitioners' representation dated 03.08.2026.
Learned Government Pleader appearing for the respondents submits that the respondent authorities would consider the representation dated 03.08.2026 submitted by the petitioners and pass appropriate orders in accordance with law.
Taking into consideration the submissions made by the learned counsel appearing for the respective parties, without expressing any opinion on the merits of the case, respondent No.4 is directed to consider the representation dated 03.08.2026 submitted by the petitioners and pass appropriate orders in accordance with law, as expeditiously as possible, preferably within a period of four (4) weeks from the date of receipt of a copy of this order.
With the above direction, the Writ Petition is disposed of at the stage of admission. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, in this Writ Petition, shall stand closed.