ORDER
Heard Sri A.Sanjeeva Reddy, leamed counsel for the petitioner and Sri Somu Srinivas Reddy, leamed Assistant Government Pleader for Revenue appearing on behalf of respondents.
2. Petitioner is the dbsolute owner and possessor 'of the land admeasuring Ac 0l-27 gts in Sy.No.&2lllAA and Ac 2-32 gts in Sy.No.84/1, situated at Kelojiwadi Village, Shivar of Tadwai Mandal, Kamareddy District. In proof of the same, he has filed copies of latest passbook and dharani status. The said prop€rty is mentioned in the prohibited list. Therefore, the petitioner herein has filed online application vide No.2300032524, dated 04.01.2024 with respondent No.2 with a request to delete the subject property from the prohibited list. Despite receiving and acknowledging the said online application, respondent No.2 did not consider the same. Therefore, the present Writ Petition.
3. Learned Assistant Government Pleader produced written instructions from respondent No.3, wherein it is stated that his office lacks the authority to remove the properties from the prohibited list maintained bythe Registration and Stamps Departments. Respondent No.3 advised the petitioner to submit property grievance application with the District
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Collector. Howcver, the petitioner herein has already submitted online application, rcspondent No.2 will consider the same.
4. In view of the aforesaid discussion, this Writ petition is disposed of, directing respondent No.2 to consider the aforesaid online application vide No.2300032524, dated 04.01.2024 submitted by the petitioner with a request to delete the subject property from prohibitory tist and pass appropriate orders in accordance with law by putting the petitioner and all the effected parties on notice and affording them an opportunity. It respondent No.2 is not inclined to accept the request made by the petitioner, he shall assign specific reasons and pass a reasoned order, communicate copy of the said order to the petitioner and complete the said exercise within a period o1'eight (08) weeks from the date of receipt of a copy of this order. There shall be no order as to costs.
As a sequel thereto, rniscellaneous petitions, if any, pending in the Writ Petition shall stand closed.
//TRUE COPY//
SD/-V. HARI PRA9AD
ASSISTANT BEGISTRAR --
"*r,"V;.r,i.- /
To,
1 The Principal Secretary, Revenue Department, Secretariat, T.S.,Hyderabad
2. The District Collector, Kamareddy District,
3. The Tahsildhar Tadwai Mandal, Kamareddv District.
4. One CC to SRL ANUGU S4NJEEVA RED6Y, Advocare [OpUC]
5. Two CCs to GP FOR REVENUE ,High Court for the Stat6 of Tellngana at Hyderabad [OUT]
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HlGH COURT
DATED:1010612024
ORDER
WP.No.14277 ot 2024
DISPOSING OF THE WRIT PETITION
WITHOUT COSTS
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