Koshika Srisailam vs The State Of Telangana And 14 ...
2023 Latest Caselaw 616 Tel

THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR

                WRIT PETITION No.1243 of 2023
ORDER:

Heard the learned counsel for the petitioner and

Sri B.Murali, learned Assistant Government Pleader for Revenue

appearing for the respondents.

2. This Writ Petition is filed questioning the action of

respondent No.3 in entertaining registration of the documents

presented by respondent No.7 in favour of respondent No.15 in

respect land to an extent of Ac.2-39 guntas in Survey No.385 of

Torrur Village, Abdullapurmet Mandal, on the ground that the

Agreement of sale-cum-General Power of Attorney that was

executed in favour of respondent No.7 is cancelled by the

competent Civil Court in a suit filed by the petitioner in

O.S.No.139 of 2012 and in spite of cancelling the said

Agreement of sale-cum-General Power of Attorney, respondent

No.3 is acting upon the said cancelled Agreement of sale-cum-

General Power of Attorney and entertaining registrations.

3. It is the specific contention of learned counsel for

the petitioner that the petitioner has already submitted an

application by uploading the judgment in O.S.No.139 of 2012

on online Dharani portal by bringing the same to the notice to

respondent No.3 with a request not to entertain any

transactions at the instance of respondent No.7. However,

according to learned counsel for the petitioner, respondent No.3,

instead of blocking transactions in respect of the properties,

which are covered by cancelled Agreement of sale-cum-General

Power of Attorney, is entertaining registrations.

4. Sri B.Murali, learned Assistant Government Pleader

for Revenue placed before this Court the written instructions

received from respondent No.3, wherein it is stated that the

petitioner has only uploaded copy of the judgment in

O.S.No.139 of 2012 but not uploaded the schedule of property

and other details. For want of the same, the application

submitted by the petitioner is already rejected by respondent

No.3.

5. In the light of the above and taking into

consideration the fact that the application submitted by the

petitioner before respondent No.3 is already rejected, no

adjudication need be made in this writ petition. However, it is

open for the petitioner to make a fresh application by enclosing

all the required documents and upload the same on Dharani

portal and in case, if the petitioner makes any such application

on Dharani portal supported by all relevant documents,

respondent Nos.2 and 3 shall consider the same and take

appropriate action, in accordance with law, within a period of

three weeks from the date of submission of such application by

the petitioner.

6 With the above direction, the Writ Petition is

disposed of.

Miscellaneous Petitions, if any, pending in this writ

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

____________________________________ MUMMINENI SUDHEER KUMAR, J Date:07.02.2023 YVL

THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR

WRIT PETITION No.1243 of 2023

Date:07.02.2023 YVL