Telangana High Court
Vinay Gupta, Secunderabad vs Secy, Revenue Dept., Hyd And 2 Others on 24 July, 2024
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
THURSDAY, THE TWENTY EIGHTH DAY OF FEBRUARY,
TWO THOUSAND AND THIRTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE C.V.NAGARJUNA REDDY
WP .NO: 6052 of 2013
Between:
Vinay Gupta, S/o. Sitaram Gupta
..... Petitioner
AND
1 Government of Andhra Pradesh, Rep. by its Secretary, Revenue
Department, A.P. Secretariat, Hyderabad.
2 The District Registrar, Hyderabad District, Hyderabad.
3 The Sub Registrar, Bowenpally, Secunderabad.
.....Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed herein, the High Court may be
pleased to issue a writ, order or direction more particularly in the nature of
writ of mandamus declaring the action of 3rd respondent in refusing to
register the petitioner sale deed dated 08.02.2013 in respect of Plot No.6, in
Survey No. 74/3, admeasuring 194.00 sq. yards or 162.18 sq. mtrs, situated
at Ravi Co-operative Housing Society Ltd., East Marredpally, Secunderabad,
Secunderabad Cantonment in survey No.74/3 on the grounds mentioned
therein as illegal, arbitrary, ultravires and contrary to the provisions of law and
consequently hold that G.O. 609, dt. 18.08.2004 is not binding on 3rd
respondent, and direct the 3rd respondent to receive the sale deed and
register the same pertaining to Plot No.6, in Survey No.74/3, admeasuring
194.00 sq. yards or 162.18 sq. mtrs, situated at Ravi Co-operative Housing
Society Ltd., East Marredpally, Secunderabad, Secunderabad Cantonment in
survey No. 74/3 and release the same.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed herein and upon hearing the arguments of M/s. D. Pramada,
Advocate for the Petitioner, and the learned Assistant Government Pleader
for Revenue for the respondents, the Court made the following
ORDER:
The learned Assistant Government Pleader for Revenue takes
notice for the respondents and seeks time for filing counter-affidavit.
Post along with W.P.No.33805 of 2011 and batch.
At the hearing, it is not disputed that in respect of the land in
Sy.No.74 of East Maredpally, Secunderabad, orders refusing to register
the documents were passed. Questioning the said orders, the
abovementioned batch of Writ Petitions has been filed before this
Court. This Court has granted an interim order by observing that
L.G.C.No.167 of 1997 and batch filed against more than 2,000 persons of
Maredpally alleging that they have grabbed Government land in
Sy.No.74 was dismissed by the Special Court under the Andhra
Pradesh Land Grabbing (Prohibition) Act, Hyderabad and that in the
Writ Petitions filed by the Government against the said judgment, no
interim order was passed in favour of the Government. On the said
premises, this Court has granted interim direction to register the
documents that may be presented by the petitioners therein. As this
case also arises out of the same set of facts, there shall be a direction to
respondent Nos.2 & 3 to receive and register the sale deed that may be
presented by the petitioner subject to the latter complying with all legal
requirements for such registration.
ASSISTANT REGISTRAR
//TRUE COPY//
For ASSISTANT REGISTRAR
To
1 The Secretary, Revenue Department, Government of Andhra Pradesh,
A.P. Secretariat, Hyderabad.
2 The District Registrar, Hyderabad District, Hyderabad.
3 The Sub Registrar, Bowenpally, Secunderabad.
(Addressees 1 to 3 BY RPAD)
4 One CC to M/s. D. Pramada, Advocate (OPUC)
5 Two CCs to the G.P. for Revenue, High Court of A.P., Hyderabad.
(OUT)
6 One spare copy.
nnr
HIGH COURT
CVNR,J
DATED: 28-2-2013
NOTE: Post along with WP 33805 of 2011
& batch
ORDER
W.P.NO. 6052 OF 2013
DIRECTION
HIGH COURT
Nnr
Date of Drafting : 01-03-2013
CVNR,J
DATED: 28-2-2013
NOTE: Post along with WP 33805 of 2011
& batch
ORDER
W.P.NO. 6052 OF 2013
DIRECTION
