Ramakuri Sunita Devi vs The State Of Telangana
2021 Latest Caselaw 3210 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                        AND
            THE HON'BLE SMT. JUSTICE P. MADHAVI DEVI


                    WRIT APPEAL No.521 of 2021

JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




     The present writ appeal is arising out of order dated

15.09.2021 passed in W.P.No.18692 of 2021 by the learned

Single Judge.

     The facts of the case reveal that the writ petition was

preferred by Ramakuri Sunita Devi stating that respondent

No.4 therein - Ramakuri Ganga Bhavani has executed a

General Power of Attorney on 08.11.2019 in her favour and

thereafter again a deed was executed by her on 30.07.2021

cancelling the general power of attorney.

Learned counsel for the appellant has argued before this

Court that the cancellation deed could not have been

registered by the Registrar.

The learned Single Judge has dismissed the writ

petition holding that it was a simple General Power of

Attorney dated 08.11.2019 not coupled with any interest and

the same was cancelled by subsequent document i.e., deed of

cancellation dated 30.07.2021. The learned Single Judge has

also observed that the parties shall certainly free to approach

the civil court as purely disputed questions of fact are

involved.

In the considered opinion of this Court, the learned

Single Judge was certainly justified in dismissing the writ

petition. The parties shall certainly be free to approach the

civil Court as disputed questions of fact are involved and it is

purely a civil dispute between the sister and sister-in-law.

With the aforesaid, the writ appeal is dismissed.

Miscellaneous petitions, if any, pending in this writ

appeal shall stand closed. There shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ P. MADHAVI DEVI, J

02.11.2021 ES