Veerabuthula Sudha Rani v. The State of Telangana

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Will Deed executed by late T.Venkateshwar Rao, dated 05.09.2020 and insisting upon a registered Will, as illegal and arbitrary and consequently direct the respondents to forthwith receive, process and consider petitioner's documents based on the unregistered Will Deed dated 05.09.2020 and incorporate the petitioner's name in the concerned Municipal records in respect of the subject property.

2. Heard Ms.B.Shirisha, learned counsel for the petitioner and Mr.P.Mohith, learned Standing Counsel for GHMC appearing for respondent Nos.2 & 3.

3. Learned Standing Counsel for Warangal Municipal Corporation appearing for respondent Nos.2 & 3 would submit that as per the records of Corporation, so far, the petitioner has not submitted any explanation for mutation of her name in municipal records in respect of Residential Flat No.404, 4^thfloor, Balaji Towers, Municipal H.No.1-7-1127 & 1128/404, situated at Advocates Colony, Road No.1, Balasamudram, Hanumakonda.

4. Learned counsel for the petitioner submitted that the petitioner would submit an application to the respondent authorities in accordance with law.

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5. In view of the submission made by learned counsel on both sides, the Writ Petition is disposed of granting liberty to the petitioner to submit an application for mutation based on unregistered Will Deed executed by late T.Venkateshwar Rao, dated 05.09.2020. Upon receipt of such application, the respondent Nos.2 & 3 shall pass appropriate orders in accordance with law by issuing notice to the petitioner and surviving legal heirs of late T.Venkateshwara Rao. The said exercise shall be completed within a period of six (6) weeks therefrom. There shall be no order as to costs.

Miscellaneous applications, if any, pending in the writ petition shall stand closed.

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JUSTICE B. VIJAYSEN REDDY

Date:-24.06.2026

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THE HON'BLE SRI JUSTICE B.VIJAYSEN REDDY WRIT PETITON No.19695 OF 2026 24-06-2026

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