Cheema Kanakapudi Sunitha vs The State Of Telangana
2021 Latest Caselaw 3014 Tel

   THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

            WRIT PETITION No. 26593 of 2021
ORDER:

Heard the learned counsel for the petitioner and the learned

Government Pleader for Stamps and Registration for the official

respondents. With their consent, the Writ Petition is disposed of at

the stage of admission.

In this writ petition, the petitioner seeks a direction to the

respondent Nos. 2 to 7 not to entertain the registration of the joint

family properties, which are subject matter of the partition suit in

O.S. No. 592 of 2021 pending on the file of Junior Civil Judge,

Hayathnagar, Ranga Reddy District.

Even though several grounds have been raised by the

petitioner, having regard to the fact that the petitioner has already

filed civil suit being O.S. No. 592 of 2021 seeking partition and

separate possession of the property, pending on the file of the

Junior Civil Judge, Hayathnagar, Ranga Reddy District, this Court

is not inclined to grant any relief, as sought for in the present writ

petition. Ultimately, if the petitioner succeeds in the suit filed by

her, the decree is not only binding on the parties but also the

revenue authorities and they are bound to implement the

Judgment and Decree of the Court.

The writ petition fails and the same is accordingly dismissed.

Pending miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.

________________________ A.ABHISHEK REDDY, J Date : 26.10.2021.

Smr/tsr