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The State Of Telangana And Another vs Lakum Surender,Dr. T. Shobha Rani ...
2021 Latest Caselaw 2693 Tel

Citation : 2021 Latest Caselaw 2693 Tel
Judgement Date : 20 September, 2021

Telangana High Court
The State Of Telangana And Another vs Lakum Surender,Dr. T. Shobha Rani ... on 20 September, 2021
Bench: M.S.Ramachandra Rao, T.Vinod Kumar
         HONOURABLE THE ACTING CHIEF JUSTICE
              SRI M.S.RAMACHANDRA RAO
                                      AND
        HONOURABLE SRI JUSTICE T.VINOD KUMAR

                WRIT APPEAL Nos.462 & 463 OF 2021


COMMON JUDGMENT: (Per Hon'ble The Acting Chief Justice Sri M.S.Ramachandra Rao)


       These Writ Appeals are filed challenging the common order dt.

18.03.2021 in W.P.Nos.8875 and 8830 of 2020 passed by the learned

Single judge.


2.     Heard Sri A. Sanjeev Kumar, Special Government Pleader

appearing for Sri D. Ranganath Kumar, counsel for the appellants, Sri

K.S.Murthy for the Writ Petitioners and Sri A. Venkatesh for the

Developer - M/s. Ramky Infrastructure Limited.


3.     The Writ Petitions had been filed by respondents 1 to 3 herein

seeking Writ of Mandamus to declare the inaction of the Appellants

and the inordinate delay caused in executing and registering sale

deeds in respect of the respective villas purchased by the Writ

Petitioners at Ramky Enclave, near Railway Station, Warangal,

despite receiving the entire sale consideration as illegal and arbitrary

and for a consequential direction to the Appellants to execute and

register sale deeds in favour of the Writ Petitioners in respect of the

subject villas.

::2::

4. The learned Single Judge relied on the order passed by him on

10.03.2021 in W.P.No.4218 of 2021, wherein a similar claim was

allowed and direction was given to the 1st appellant/Housing Board to

register sale deed in favour of the petitioner therein. He observed that

the instant Writ Petitions also stand on the same footing. He,

therefore, allowed W.P.Nos.8875 and 8830 of 2021 with costs of

Rs.10,000/- payable by the 1st Appellant/Housing Board to the Writ

petitioners and directed the 1st Appellant to register the subject villas

in favour of the Writ Petitioners.

5. Admittedly, the order passed by the learned Single Judge in

W.P.No.4218 of 2021 was challenged by the appellants in

W.A.No.268 of 2021 and the order of the learned Single Judge was

confirmed and the said appeal was also dismissed with costs of

Rs.10,000/-. The Division Bench in the said order noted that the

purchasers of the apartments/villas had entered into agreements with

the Developer i.e., M/s. Ramky Infrastructure Limited and had paid

almost the entire sale consideration except the last installment and in

spite of the same, they were being harassed on account of the disputes

between the developer and the Appellants. The Division Bench

observed that no unilateral decision can be taken by the Appellants

which creates an impediment for a bona fide allottee, who had paid

the entire sale consideration of the flat, as demanded in terms of the ::3::

contract executed by the allottee with the developer as well as the

Board, and the purchasers cannot be relegated to a civil court against

the Appellants or made to await the outcome of the arbitration

proceedings pending between the developer and the Appellants.

6. In the instant cases also, the Writ Petitioners in their affidavits

filed in the Writ Petitions have specifically stated that they paid the

entire sale consideration and even have taken possession of the villas,

but sale deeds have not been executed.

7. The fact that the Writ Petitioners have paid the full sale

consideration is admitted by the learned Special Government Pleader

appearing for the Appellants.

8. If this is so, in view of the decision dt. 06.08.2021 in

W.A.No.268 of 2021, it is not open to the Appellants to create any

impediment to the Writ Petitioners (who have paid the entire sale

consideration for the villas) and decline to execute registered sale

deeds in their favour.

9. Therefore, these Writ Appeals are dismissed with costs of

Rs.10,000/- (Rupees Ten thousand only) to be paid by the Appellants

to the Writ Petitioners within four weeks and the order of the learned

Single Judge is confirmed in toto.

::4::

10. Pending miscellaneous petitions, if any, in these Writ Appeals

shall also stand dismissed. No costs.

______________________________ M.S.RAMACHANDRA RAO, ACJ

____________________ T.VINOD KUMAR, J

Date: 20.09.2021.

ES

 
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