ORDER : (ORAL)
Heard Mr. Ch. Janardhan Reddy, learned counsel for the petitioner, and Mr. L. Ravinder, learned Assistant Government Pleader for Revenue, appearing for respondents.
2. It is submitted that father of the petitioner, late Mr. Pati Venkateshwar Rao, was the owner and possessor of the land admeasuring Acs.25-17 guntas in various survey numbers situated at Nellipaka Village, Aswapuram Mandal, Bhadradri Kothagudem
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District, having inherited the same from the grandfather of the petitioner, late Mr. Pati Chandrashekar. It is stated that during the life time of the father of the petitioner, he executed unregistered will deed on 20.12.2020 by retaining the land admeasuring Ac.0-19 guntas in Survey No.34, Ac.0-17 guntas in Survey No.35, Ac.0-09 guntas in Survey No.37/A, Acs.2-20 guntas in Survey No.37/AA, Ac.0-12 guntas in Survey No.63/A, Ac.0-30 guntas in Survey No.158/A/1, total admeasuring Acs.4-27 guntas towards his share, and bequeathed the same to the petitioner after his lifetime.
3. It is further stated that the remaining extent of land was bequeathed to sisters and brother of the petitioner as shown at Schedule B to F of the unregistered will deed. After the death of his father, the petitioner submitted online application bearing No.2200207120 vide Challan No.CSM2200059177 dated 19.02.2022 for mutating his name in revenue records in respect of the subject land as per the will deed dated 20.12.2020. As there is inordinate delay on the part of respondent authorities in processing his application, the petitioner is constrained to approach this Court.
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4. Learned Assistant Government Pleader for Revenue submitted that appropriate action will be taken on the online application of the petitioner, in accordance with law.
5. Recording the aforesaid submission of the learned Assistant Government Pleader for Revenue, without entering into the merits of the case, the writ petition is disposed of, directing respondent No.4 to consider the online application of the petitioner bearing No.2200207120 vide Challan No.CSM2200059177 dated 19.02.2022 for mutating his name in revenue records in respect of the land Ac.0-19 guntas in Survey No.34, Ac.0-17 guntas in Survey No.35, Ac.0-09 guntas in Survey No.37/A, Acs.2-20 guntas in Survey No.37/AA, Ac.0-12 guntas in Survey No.63/A, Ac.0-30 guntas in Survey No.158/A/1, total admeasuring Acs.4-27 guntas situated at Nellikpaka Village, Aswapuram Mandal, Bhadradri Kothagudem District, and pass orders, in accordance with law, by issuing notice to the petitioner, legal heirs of late Mr. Pati Venkateshwar Rao, and all other concerned/interested persons, by affording opportunity of hearing to them, within a period of sixty
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(60) days from the date of receipt of a copy of this order. There shall be no order as to costs.
As a sequel thereto, miscellaneous applications, if any, pending in the writ petition stand closed.
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B. VIJAYSEN REDDY, J
March 13, 2026
MS