M/S. Ramky Integrated Township ... vs The Subregistrar And 4 Others
2022 Latest Caselaw 6264 Tel

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD

                                  *****

I.A.Nos.1 AND 2 OF 2022 IN/AND WRIT PETITION NO.36909 OF 2021 Between:

1. M/s. Ramky Integrated Township Limited (special purpose vehicle), rep. by its Director, Taraka Rajesh Dasari, S/o D.V. Ramana Rao, aged about 38 years, 9th Floor, Ramky Grandiose, Ramky Towers, Gachibowli, Hyderabad, And 2 others ...Petitioners AND

1. The Sub-Registrar, Maheshwaram, Ranga Reddy District, Telangana, And 4 others ...Respondents

JUDGMENT PRONOUNCED ON: 30.11.2022

SUBMITTED FOR APPROVAL:

THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR

1. Whether Reporters of Local : Yes/No newspapers may be allowed to see the Judgment ?

2.    Whether the copies of judgment          :    Yes/No
      may be marked to Law
      Reports/Journals

3.    Whether Their Lordship/Ladyship         :    Yes/No
      wish to see the fair copy of
      judgment
                                     ____________________________________
                                     MUMMINENI SUDHEER KUMAR, J
                                      2                               MSK,J
                                                              wp_36909_2021

THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR +I.A.Nos.1 AND 2 OF 2022 IN/AND WRIT PETITION NO.36909 OF 2021

%Dated 30.11.2022

# 1. M/s. Ramky Integrated Township Limited (special purpose vehicle), rep. by its Director, Taraka Rajesh Dasari, S/o D.V. Ramana Rao, aged about 38 years, 9th Floor, Ramky Grandiose, Ramky Towers, Gachibowli, Hyderabad, And 2 others ...Petitioners

AND $ 1. The Sub-Registrar, Maheshwaram, Ranga Reddy District, Telangana, And 4 others ...Respondents

! Counsel for Petitioner(s):

1. Mr. D.Prakash Reddy, Senior Counsel appearing for Sri K.Prithvi Reddy, counsel,

2. Mr. K.Ashok Kumar, counsel for petitioners in I.A.No.1 of 2022,

3. Ms. B.Rajeshwari, counsel for petitioners in I.A.No.2 of 2022.

^ Counsel for Respondents:

1. GP for Revenue for respondent Nos.1 to 3,

2. Mr A.Sudarshan Reddy, Senior Counsel appearing for Ms. D.Madhavi, Standing Counsel for respondent No.4,

3. GP for MA & UD

< GIST :

> HEAD NOTE :

? Cases referred:

   1. (2013) (2) SCC 398
   2. (1969) 1 SCC 110
                              3                        MSK,J
                                               wp_36909_2021




 3. (2012) 6 SCC 430: (2012) 3 SCC (Civ) 735
 4. (1995) 1 SCC 421: 1995 SCC (Cri) 239
 5. (2011) 6 SCC 145: (2011) 3 SCC (Civ) 241
 6. (2011) 7 SCC 639: (2011) 3 SCC (Civ) 875
 7. (2011) 3 SCC 287: (2011) 1 SCC (L&S) 498
 8. (2008) 12 SCC 481
 9. (2021) SCC Online SC 1194
10.(2007) 8 SCC 449
                                   4                              MSK,J
                                                          wp_36909_2021

THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR

I.A.Nos.1 AND 2 OF 2022 IN/AND WRIT PETITION No. 36909 OF 2021

COMMON ORDER:

This Writ Petition is filed seeking a Writ of Mandamus to

declare the action of the respondents in not entertaining and

registering the sale deeds executed and presented by the

petitioners in respect of all the villas/residential apartments/built

up area which is part of the projects by name Gardenia Grove

Villas, Greenview Apartments, the Huddle and Golden Circle in

Discovery City, Srinagar Village, Maheshwaram Mandal,

Ranga Reddy District on the ground of including the Sy.Nos. 227 &

230 of Srinagar Village, Maheshwaram Mandal, Ranga Reddy

District in the list of Prohibited Properties as the same were stated

to have been covered by a Court stay as illegal and arbitrary.

2. The facts that lead to file the present Writ Petition are that

petitioner No.2 herein entered into a development agreement, dated

28.01.2008, with respondent No.4 i.e., Hyderabad Metropolitan

Development Authority (for short 'HMDA'), for carrying out the

development work of an integrated township. The said development 5 MSK,J wp_36909_2021

agreement consists of various mutual obligations on petitioner

No.2 herein as well as on the HMDA. In terms of the said

development agreement, Petitioner No.2 herein claims to have

undertaken several development activities and in terms of the

clauses contained in the said development agreement the

petitioners herein are entitled to sell the villas/residential

apartments/built up area which is part of the projects by name

Gardenia Grove Villas, Greenview Apartments, to the prospective

buyers. It is also the case of the petitioners that in terms of the

said development agreement the petitioners have deposited an

amount of Rs.25 crores as development premium amount on

24.07.2008 with the HMDA, and in terms of the said development

agreement and by virtue of the power conferred under the same,

the petitioners herein claimed to have sold certain

villas/residential apartments/built up area which are part of the

projects by name Gardenia Grove Villas, Greenview Apartments, in

favour of third parties. However, when they approached the office

of respondent No.1 herein for registering the said sale deeds in

respect of the villas/residential apartments/built up area

developed pursuant to the above said development agreement, the 6 MSK,J wp_36909_2021

respondent No.1 refused to receive and register the said documents

on the ground that the subject Sy.Nos.227 & 230 are included in

the list of Prohibitory Properties, on ground that there was a Court

Stay. According to the petitioners the details of the alleged Court

Stay are not being furnished by the respondents. Under the said

circumstances the petitioners approached this Court by filing this

Writ Petition seeking the relief as noted above.

3. Heard Sri D.Prakash Reddy, learned Senior Counsel

appearing for Sri K.Prithvi Reddy, learned counsel for the

petitioners, learned Government Pleader for Revenue for

respondent Nos.1 to 3, Sri A.Sudarshan Reddy, learned Senior

Counsel appearing for Ms. D.Madhavi, learned Standing Counsel

for respondent No.4, Sri Pasham Krishna Reddy, learned

Government Pleader for Municipal Administration and Urban

Development, Ms. B.Rajeshwari, learned counsel for the petitioners

in I.A.No.2 of 2022 and Sri K.Ashok Kumar, learned counsel for the

petitioners in I.A.No.1 of 2022.

4. It is contended by learned Senior Counsel Sri D.Prakash

Reddy, that the action of respondent No.1 in refusing to receive

and process the documents that are sought to be presented by the 7 MSK,J wp_36909_2021

petitioners on the ground that the subject Sy.Nos.227 & 230 are

included in the list of Prohibitory Properties without furnishing any

details or reasons for including the subject property in the list of

Prohibitory Properties is wholly illegal and arbitrary and further

contended that in the absence of any notification issued under

Section 22A of the Registration Act, 1908 (for short 'the Act, 1908)

respondent No.1 is not entitled to include any of the properties in

the list of Prohibitory Properties much less in the facts and

circumstances of the present case. According to learned Senior

Counsel absolutely there is no reason nor there is any Court Stay

prohibiting registrations of the subject properties and in the

absence of any such restraint order from competent Court the

respondent No.1 is not entitled to refuse, receive and process the

documents that are sought to be submitted by the petitioners

herein. It is further contended that, as per the counter filed by

respondent No.1 in the present Writ Petition, the reasons for

refusing to receive and process the documents that are presented

by the petitioners is only a memo said to have been addressed by

the Inspector General of Stamps and Registration vide the Memo

No.G3/825/2021 dated 09.11.2021. According to learned counsel 8 MSK,J wp_36909_2021

for the petitioners the said Memo No.G3/825/2021 dated

09.11.2021 was issued by the Inspector General of Stamps and

Registration without having any authority and at the instance of

respondent-HMDA, and the Inspector General of Stamps and

Registration has no power or authority to direct inclusion of the

subject property in the list of Prohibitory Properties. It is also

contended that the respondent-HMDA, being a party to the

development agreement, is not entitled to make any such request

for inclusion of the subject properties in the list of Prohibitory

Properties and in case, if the respondent-HMDA has got any

grievance with regard to violation of any terms of Development

Agreement or giving effect to the any of the clauses contained in

the said development agreement, it is always open for the HMDA to

take all such steps for enforcing its right under the said

development agreement, but under no circumstance the HMDA is

entitled to make a request to include the subject properties in the

list of Prohibitory Properties that too in the absence of any order

passed by a competent Court or Forum. Thus, according to the

learned Senior Counsel, the action of respondent No.1 in including

the subject property in the list of Prohibited Properties thereby 9 MSK,J wp_36909_2021

refusing to receive and process the sale deeds that are sought to be

presented by the petitioners for registration is wholly illegal and

arbitrary.

5. On the other hand, learned Government Pleader for Revenue

contended that in view of the request made by the HMDA through

its letter, dated 02.11.2021, the Inspector General of Stamps and

Registration issued Memo dated 09.11.2021 to include the subject

properties in the list of Prohibited Properties under Section 22A of

the Registration Act, 1908.

6. Sri A.Sudarshan Reddy, learned Senior Counsel appearing

for respondent-HMDA contended that in terms of the development

agreement, dated 28.01.2008, the petitioners herein are under

obligation to pay the total amount of Rs.100 crores to the

respondent-HMDA and out of the said amount the petitioners have

paid only an amount of Rs.25 crores, and the balance amount of

Rs.75 crores is still due and in the absence of the petitioners

discharging their obligation to pay the said balance amount of

Rs.75 crores to HMDA, the respondents are not entitled to sell the

said villas/residential apartments/built up area which is part of

the projects by name Gardenia Grove Villas, Greenview 10 MSK,J wp_36909_2021

Apartments, the Huddle and Golden Circle to third parties. It is

also contended by the learned Senior Counsel by drawing the

attention of the Court to various events that have taken place prior

to entering into the development agreement in question

whereunder the notification issued under the Land Acquisition Act,

1894 was withdrawn and certain exemptions were granted in

favour of the petitioners herein etc., and contended that a state

largesse is parted with in favour of the petitioners subject to

various terms and conditions as is evident from the contents of the

development agreement, dated 28.01.2008. Thus, he contended

that the Government interest is very much involved in the subject

property and there is absolutely no illegality or arbitrariness on the

part of respondent No.1 including the subject property in the list of

Prohibitory Properties. Thus, it is contended that in the absence of

petitioners herein fulfilling the conditions as enunciated in the

development agreement they are not entitled to part with the

subject property in favour of the third parties. It is also further

contended that in order to avoid multiplicity of litigation and to

avoid future complications the respondent-HMDA had addressed a

letter dated 02.11.2021 to the Commissioner and Inspector 11 MSK,J wp_36909_2021

General of Stamps and Registration requesting not to entertain any

registrations in respect of the subject property as the petitioners

have failed to comply with various terms and conditions of the

development agreement in question.

7. Sri Pasham Krishna Reddy, learned Government Pleader for

Municipal Administration and Urban Development submitted that

the petitioners are not entitled to sell any villas/residential

apartments/built up area which is part of the projects by name

Gardenia Grove Villas, Greenview Apartments, the Huddle and

Golden Circle unless and until they fulfill all the requirements of

law and fulfill the conditions that are imposed while granting lay

out in their favour and further contended that it is only after

obtaining occupancy certificate, the petitioners are entitled to

execute any sale deeds. In the absence of fulfilling the conditions of

lay out and obtaining occupancy certificate, the action of the

respondent Sub-Registrar in refusing to register the subject

documents is fully justified.

8. From the arguments advanced by the respective councils

and from the perusal of the material on record with reference to

the relief sought in this Writ Petition, it is noticed that the scope of 12 MSK,J wp_36909_2021

this Writ Petition is very narrow and limited. The grievance that is

sought to be ventilated in the present Writ Petition is only the

action of respondent No.1 in refusing to receive and register the

documents that are sought to be presented by the petitioners for

registration in respect of the subject property that is the property

that is subject matter of development agreement, dated

28.01.2008. As is evident from the counter-affidavit filed by

respondent No.1, the only reason for refusing to receive and

register the documents that are sought to be presented by the

petitioners herein is the letter dated 02.11.2021 said to have been

addressed by the respondent-HMDA to the Commissioner and

Inspector General of Stamps and Registration and the

consequential Memo, dated 05.11.2021, issued by the

Commissioner and Inspector General of Stamps and Registration,

dated 05.11.2021. The relevant portion from the said counter-

affidavit of respondent No.1 reads as under:-

"In this regard it is submitted that the Commissioner and Inspector General of Stamps and Registration, vide Memo No.G3/825/2021 dated 09.11.2021 has instructed respondent No.2 to include the certain properties enclosed to respondent No.4 letter No.1689/2/P/HMDA/ORR/ST/2010 dated 02.11.2021, where in it was mentioned that the petitioners are default to an amount of Rs.75 crores to the HMDA (copy enclosed). The Commissioner and Inspector General of Stamps and Registration, vide Memo No.8825/2021 dated 05.11.2021 while communicating the HMDA, letter mentioned supra, instructed to take necessary action to protect 13 MSK,J wp_36909_2021

the Government interest in the subject matter. Respondent No.2 who in turn forward the same to this respondent vide Endt.No.17391/G1/21 dated 09.11.2021 for information and necessary action. In view of the orders of the higher authorities this respondent has included the survey numbers furnished by the HMDA in the prohibited land list. Hence, the contention of the petitioners is not correct. Due to the above reason the respondent herein refused the register the documents submitted by the petitioners.

In reply to the averments made in Paras No.11 to 13 of the petitioners affidavit, it is submitted that the respondent here in discharging the duties under Registration Act, 1908 and this respondent primary duty to protect the state revenues. In the instant case petitioners defaulted an amount of Rs.75 crores to the HMDA, respondent No.4 addressed the Commissioner and Inspector General of Stamps and Registration, to recover the amounts due to the Government hence, this respondent included the suit schedule property survey numbers i.e., Sy.Nos.227 and 230 of Srinagar Village, Maheshwaram Mandal, Ranga Reddy District, in the list of Prohibited Properties as per the instructions of the higher authorities."

Under Section 22A (1)(e) of the Registration Act which reads as

follows:

22-A. Prohibition of Registration of certain documents.- (1) The following classes of documents shall be prohibited from registration, namely:

22-A (1)(e): "Any document or class of documents pertaining to the properties the State Government may, by notification prohibit the registration in which avowed or accrued interests of Central and State Governments, Local Bodies, Educational, Cultural, Religious and Charitable Institutions, those attached by Civil, Criminal, Revenue Courts and Direct and Indirect Tax Laws and others which are likely to adversely affect those interests".

9. A perusal of the said letter, dated 02.11.2021, shows that

the petitioners herein failed to comply with various obligations that

were cast on the petitioners i.e., the developer and the HMDA was

mislead by the developer and a contract termination notice was

also issued to the developer vide the letter, dated 30.08.2021, and 14 MSK,J wp_36909_2021

the said termination proceedings are pending for finalization. By

stating so, the HMDA made a request through the said letter dated

02.11.2021 to include the subject properties in the list of

Prohibitory Properties under Section 22A of Registration Act, 1908.

The relevant portion from the said letter reads as under:-

"With reference to the subject project, it is to inform that the HMDA has envisaged to develop the above captioned township project in 750 acres in three phases. However, Development agreement was concluded for 374.24 acres.

As per the request of the M/s RITL (M/s Ramky Integrated Township Limited) and MOU signed on dated 10.08.2007, the Government orders vide G.O.08, dated 09.08.2007, the land acquisition notification was withdrawn by HMDA. Subsequently, the Development Agreement was concluded on the proposals under Swiss Challenge Method with the M/s Ramky Integrated Township Ltd. on dated 28.01.2008.

Further, it is to inform that as per clause 6.2(a)(i) of the Development Agreement, the Developer has to pay an amount of Rs.100 Crores (Rupees One Hundred Crores Only) as Development Premium to HUDA for the Project under Phase I and II, for which the Developer has made only a payment of Rs.25 crores (Rupees Twenty Five Crores) and HMDA is not in receipt of balance Rs.75 crores (Rupees Seventy Five Crores) till date.

Subsequently it is noticed that, the various breaches have been committed by SPV in so far as the terms of the Development Agreement are concerned which inter alia gives HMDA the following rights:

a) To be paid the balance sum of Rs.75 crores (Rupees Seventy Five Crores Only) due on the Development Premium as per the timeline prescribed in the Development Agreement or any mutual extension thereto;

b) To be furnished Primary Security and Additional Security in lieu of the said Rs.75 crores; and

c) To be delivered the Social Amenities as encapsulated under Annexure-V of the Development Agreement.

Further, HMDA reiterate that SPV had mislead lead the authorities by independently seeking layout approvals and building permissions 15 MSK,J wp_36909_2021

in Phase-I of the Discovery City Project while the said approvals and/or permissions ought to have been taken by the SPV, duly withholding the information and obligations regarding the SPV and applying as an independent developer, which is an entity other than the SPV, on a site which otherwise was the subject matter of the SPV. As such, the said approvals/permissions are also liable to be quashed for misleading the Government and the authorities.

It is to further inform that, SPV had ample time to take corrective measures in the last one decade but any intention to abide by the terms and conditions of the Development Agreement has been found completely lacking. In this regard, the GoTS/HMDA is constrained to take action against Developer and the Development Agreement stands terminated, and all further permissions and approvals, including registration of land & assets by private parties in the said project should be kept on hold for violation of the clauses as contained in the Development Agreement.

In this connection, for the various breaches committed by M/s Ramky Integrated Township Limited ("RITL" or "SPV") in relation to the Development Agreement for the Srinagar Integrated Township Project ("Discovery City Project"), a contract termination notice vide reference 1st cited was issued by the Secretary, HMDA on 30th August 2021 ("Termination Notice").

It is further reiterated that GoTS/HMDA have a right to impose and recover penalty/damages from SPV as per the terms of the Development Agreement for which and for all violations on their part".

10. From the above, it is evident that the entire grievance of the

respondent-HMDA is non-compliance of the terms and conditions

of the development agreement by the developer/petitioners. As is

evident from the material on record the said development

agreement contains a clause providing for resolution of dispute by

way of arbitration, in the event of any dispute that arises out of the

said development agreement. Though the HMDA appears to have

issued a notice of termination of the said development agreement 16 MSK,J wp_36909_2021

and the developer stated to have filed a Writ Petition before this

Court in W.P.No.36324 of 2021 questioning the said termination

notice, there is nothing on record to show that the

respondent-HMDA had initiated any action as on date seeking to

enforce its rights under the said development agreement, nor taken

any steps for initiation of arbitration proceedings against the

developer in question. Though, a notice of termination is stated to

have been issued as early as on 30.08.2021, no further steps

appears to have been taken by the respondent-HMDA so far. The

respondent-HMDA which is a public authority and dealing with

public properties and having been of the view that the developer is

under obligation to pay an amount of Rs.75 crores in terms of the

said development agreement, dated 28.01.2008, and failed to

comply with various other terms of the same, has not initiated any

action seeking compliance of the terms of the said development

agreement, for payment of that Rs.75 crores as on date and

safeguarding the interest of HMDA. Instead of taking appropriate

legal steps for recovery of the said amount and to seek strict

compliance with the terms and conditions of the development

agreement including to restrain the Developer from party with the 17 MSK,J wp_36909_2021

subject property, the respondent-HMDA appears to have simply

addressed a letter, dated 02.11.2021, to the Commissioner and

Inspector General of Stamps and Registration and kept quite.

Though, elaborate and serious arguments advanced by the learned

Senior Counsel Sri A.Sudarshan Reddy by placing reliance on

various documents which are placed on record contending that

Government Property is being sold by the petitioner prejudicially

affecting the interest of the Government and HMDA, from the

feeble action that is initiated by the respondent-HMDA by simply

addressing a letter, dated 02.11.2021, as noted above, this Court is

of the considered view that the authorities of respondent-HMDA

have failed to take appropriate steps to protect the interest of the

HMDA under the terms of development agreement. Instead of

taking concrete steps for safeguarding the interest of the

HMDA/Government, the said authorities have simply addressed

the letter dated 02.11.2021. Thus, it is seen that the authorities of

the respondent-HMDA have not been acting diligently to safeguard

the interest of the HMDA and this Court is constrained to gain a

prima facie impression that the authorities of respondent-HMDA 18 MSK,J wp_36909_2021

are acting in a way, facilitating the petitioners/developer to sell the

subject property in favour of third parties.

11. Sri A.Sudarshan Reddy, learned Senior Counsel also further

contended that this Court cannot simply act as an umpire and it is

the duty of the Court to unearth the truth from the pleadings,

documents, arguments and contended that the truth is the basis of

the Justice delivery system. In support of his contention, he placed

reliance on a Judgment of the Hon'ble Apex Court in the case of

Kishore Samrite v. State of Uttar Pradesh and others1. The

relevant paragraphs from the said Judgment are reads as under:-

"It has been consistently stated by this Court that the entire journey of a Judge is to discern the truth from the pleadings, documents and arguments of the parties, as truth is the basis of the justice-delivery system.

With the passage of time, it has been realised that people used to feel proud to tell the truth in the courts, irrespective of the consequences but that practice no longer proves true, in all cases. The Court does not sit simply as an umpire in a contest between two parties and declare at the end of the combat as to who has won and who has lost but it has a legal duty of its own, independent of parties, to take active role in the proceedings and reach at the truth, which is the foundation of administration of justice. Therefore, the truth should become the ideal to inspire the Courts to pursue. This can be achieved by statutorily mandating the Courts to become active seekers of truth. To enable the Courts to ward off unjustified interference in their working, those who indulge in immoral acts like perjury, prevarication and motivated falsehood, must be appropriately dealt with. The parties must state forthwith sufficient factual details to the extent that it reduces the ability to put forward false and exaggerated claims and a litigant must approach the Court with clean hands. It is the bounden duty of the Court to ensure that

(2013) (2) SCC 398 19 MSK,J wp_36909_2021

dishonesty and any attempt to surpass the legal process must be effectively curbed and the Court must ensure that there is no wrongful, unauthorized or unjust gain to anyone as a result of abuse of process of Court. One way to curb this tendency is to impose realistic or punitive costs.

The party not approaching the Court with clean hands would be liable to be non-suited and such party, who has also succeeded in polluting the stream of justice by making patently false statements, cannot claim relief, especially under Article 136 of the Constitution. While approaching the Court, a litigant must state correct facts and come with clean hands. Where such statement of facts is based on some information, the source of such information must also be disclosed. Totally misconceived petition amounts to an abuse of process of Court and such a litigant is not required to be dealt with lightly, as a petition containing misleading and inaccurate statement, if filed, to achieve an ulterior purpose amounts to an abuse of process of Court. A litigant is bound to make "full and true disclosure of facts". (Refer: Tilokchand Motichand v. H.B. Munshi2, A.Shanmugam v. Ariya Kshatriya Rajakula Vamsathu Madalaya Nandhavana Paripalanai Sangam3, Chandra Shashi v. Anil Kumar Verma4, Abhyudya Sanstha v. Union of India5, State of M.P. v. Narmada Bachao Andolan6, Kalyaneshwari v. Union of India7.)

The person seeking equity must do equity. It is not just the clean hands, but also clean mind, clean heart and clean objective that are the equi-fundamentals of judicious litigation. The legal maxim jure naturae aequum est neminem cum alterius detrimento et injuria fieri locupletiorem, which means that it is a law of nature that one should not be enriched by the loss or injury to another, is the percept for Courts. Wide jurisdiction of the Court shoud not become a source of abuse of process of law by the disgruntled litigant. Careful exercise is also necessary to ensure that the litigation is genuine, not motivated by extraneous considerations and imposes an obligation upon the litigant to disclose the true facts and approach the Court with clean hands.

No litigant can play "hide and seek" with the Courts or adopt "pick and choose". True facts ought to be disclosed as the Court knows law, but not facts. One, who does not come with candid facts and clean breast cannot hold a Writ of the Court with soiled hands.

(1969) 1 SCC 110

(2012) 6 SCC 430 : (2012) 3 SCC (Civ) 735

(1995) 1 SCC 421 : 1995 SCC (Cri) 239

(2011) 6 SCC 145 : (2011) 3 SCC (Civ) 241

(2011) 7 SCC 639 : (2011) 3 SCC (Civ) 875

(2011) 3 SCC 287 : (2011) 1 SCC (L&S) 498 20 MSK,J wp_36909_2021

Suppression or concealment of material facts is impermissible to a litigant or even as a technique of advocacy. In such cases, the Court is duty-bound to discharge rule nisi and such applicant is required to be dealt with for contempt of Court for abusing the process of Court. (K.D.Sharma v. SAIL8.)

12. Learned Senior Counsel also placed reliance on yet another

Judgment of the Hon'ble Apex Court in the case of K.Jayram and

others v/s Bangalore Development Authority and others9, to

say that the petitioner seeking the relief under Article 226 of the

Constitution of India, which is a discretionary power conferred on

this Court, is required to approach this Court with clean hands.

The relevant paragraphs from the Judgment reads as under:-

"It is well-settled that the jurisdiction exercised by the High Court under Article 226 of the Constitution of India is extraordinary, equitable and discretionary and it is imperative that the petitioner approaching the Writ Court must come with clean hands and put forward all facts before the Court without concealing or suppressing anything. A litigant is bound to state all facts which are relevant to the litigation. If he withholds some vital or relevant material in order to gain advantage over the other side then he would be guilty of playing fraud with the Court as well as with the opposite parties which cannot be countenanced.

This Court in Prestige Lights Ltd. v. State Bank of India10 has held that a prerogative remedy is not available as a matter of course. In exercising extraordinary power, a Writ Court would indeed bear in mind the conduct of the party which is invoking such jurisdiction. If the applicant does not disclose full facts or suppresses relevant materials or is otherwise guilty of misleading the Court, the Court may dismiss the action without adjudicating the matter.

(2008) 12 SCC 481

(2021) SCC Online SC 1194

(2007) 8 SCC 449 21 MSK,J wp_36909_2021

13. There is no dispute about the settled legal position as

declared by the Hon'ble Apex Court in the above referred

Judgments. However, as already observed above, the authorities of

respondent-HMDA have failed to take appropriate steps to seek to

protect its interest by taking appropriate steps that are required

under law but washed off their hands by simply addressing a letter

dated 02.11.2021 referred to above. A party to litigation is expected

to take all steps that are necessary to protect its own interest in

accordance with law and initiate appropriate proceedings for

safeguarding its own interest and then expect the Courts come to

its rescue in accordance with law. A party to a litigation especially

an authority of state cannot stay its hands, shut its mouth at the

cost of public interest and expect the Courts to come to its rescue,

in a matter which came before a Court irrespective of the nature

and scope of the said lis that comes up before the Court

concerned.

14. As already noted above, the scope of this Writ Petition is only

a grievance against respondent No.1 in not entertaining

registration of the documents that are sought to be presented by

the petitioner herein. Therefore, this Court is unable to rise to the 22 MSK,J wp_36909_2021

expectation of the learned Senior Counsel appearing for HMDA and

is constrained to make the observations as above.

15. Then, coming back to the facts of the present case and the

lis involved in this Writ Petition, it is clear that the only reason for

not receiving and not entertaining the documents for registration

that are sought to be presented by the petitioners by respondent

No.1 is the Memo, dated 05.11.2021, issued by the Commissioner

and Inspector General of Stamps and Registration, directing

inclusion of the subject property in the list of Prohibitory Properties

by relying upon the letter dated 02.11.2021 of the respondent

HMDA. As already noted above, the whole grievance of the HMDA

as is evident from the said letter, dated 02.11.2021, is only about

violation of various clauses contained in the development

agreement, dated 28.01.2008, entered into in between the HMDA

and petitioner No.2. As already observed above, the respondent-

HMDA instead of taking appropriate concrete steps for protecting

its interest, addressed the said letter, dated 02.11.2021. Basing

upon such a letter, neither the Commissioner and Inspector

General of Stamps and Registration can direct inclusion of the

subject property in the list of Prohibitory Properties nor respondent 23 MSK,J wp_36909_2021

No.1 can include the subject property in the list of Prohibited

Properties, and refuse to receive and register the documents on

that ground alone especially in the absence of such a request not

falling within the scope and ambit of Section 22A of Registration

Act, 1908 and in the absence of any notification issued under

Clause (e) of Sub-Section (1) of Section 22A of Registration Act,

1908. It is also not the case of any of the respondents that the

subject property falls within the scope and ambit of Section 22-A of

Registration Act, 1908. Thus, this Court has no hesitation to hold

that the action of respondent No.1 in including the subject

property in the list of Prohibited Properties, basing upon the Memo,

dated 05.11.2021, and the letter of respondent-HMDA dated

02.11.2021, and thereby refusing to entertain the registration of

the documents that are sought to be presented by the petitioner is

wholly illegal and arbitrary.

16. In the circumstances, and for the reasons mentioned herein

above, the Writ Petition is allowed and respondent No.1 is directed

to receive, process and register the documents that are sought to

be presented by the petitioner in respect of the subject property

without reference to the Memo, dated 05.11.2021 and letter No. 24 MSK,J wp_36909_2021

1689/2/P/HMDA/ORR/ST/2010 dated 02.11.2021 subject to,

however, such documents complying with the requirements of the

Registration Act, 1908, Indian Stamp Act, 1899, and there are no

other orders restraining registration of the subject property by any

competent Court or Forum. In so far as contentions of

Sri Pasham Krishna Reddy, learned Government Pleader for

Municipal Administration and Urban Development are concerned,

it is always open for the respondent No.1 to consider any such

legal impediments as noted above for registering any documents

presented before him and this Court has not expressed any opinion

on the same.

I.A.NOs.1 and 2 of 2022

17. The petitioners in I.A.Nos.1 and 2 of 2022 claiming right and

title in various extents of land situated in various survey numbers

including Sy.Nos.227 & 230 and they have also appear to have

initiated appropriate Civil proceedings before the competent Civil

Court. If at all the petitioners in the said interlocutory applications

have got any such right and interest in the land which is subject

matter of this Writ Petition, it is always open for them to take

appropriate steps for protecting their interest either in the pending 25 MSK,J wp_36909_2021

Civil Suits or by initiating appropriate proceedings against the

petitioners herein or against the respondents herein. In the

absence any restraint order restraining the petitioners herein from

alienating or parting with the subject property which is subject

matter of this Writ Petition or in the absence of any order

restraining respondent No.1 Sub-Registrar from entertaining

registration in respect of the subject property, the petitioners in the

said interlocutory applications under no circumstances can seek

any relief in the present Writ Petition nor entitled to come on

record. In case the petitioners herein are able to obtain any such

restraint orders from any competent Court or Forum restraining

the petitioners herein or respondent No.1 from registering any

documents in respect of the subject property, it is always open for

them to bring the same to the notice of respondent No.1 about

such restraint orders and in such an event respondent No.1 is

always free to take appropriate action in accordance with law. As of

now, no such restrained order restraining the petitioners herein

from alienating the subject property or any order restraining

respondent No.1 from entertaining registration of document in 26 MSK,J wp_36909_2021

respect of the subject property is placed on record nor brought to

the notice of this Court.

18. In the light of the above and subject to observations made

herein above, this Court is of the considered view that the

petitioners in the said interlocutory applications are neither

necessary nor proper parties to this Writ Petition. Accordingly, the

said interlocutory applications are dismissed, however subject to

the observations made herein above.

As a sequel, miscellaneous petitions, pending if any in this

Writ Petition, shall stand closed. There shall be no order as to

costs.

__________________________________ MUMMINENI SUDHEER KUMAR, J

Date: 30.11.2022 Note: - L.R. Copy to be marked (B/o) Nds 27 MSK,J wp_36909_2021

THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR

I.A.Nos.1 AND 2 OF 2022 IN/AND WRIT PETITION No. 36909 OF 2021

Date: 30.11.2022

Nds