S Geetha Rani, Hyderabad And Anr vs Prl Secy, Dept Of Rev., S And R, Hyd And 2 ...
2024 Latest Caselaw 2806 Tel

Citation : 2024 Latest Caselaw 2806 Tel
Judgement Date : 24 July, 2024

Telangana High Court

S Geetha Rani, Hyderabad And Anr vs Prl Secy, Dept Of Rev., S And R, Hyd And 2 ... on 24 July, 2024

    IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                       AT HYDERABAD
        THURSDAY, THE TWENTY FOURTH DAY OF JANUARY,
                 TWO THOUSAND AND THIRTEEN

                           :PRESENT:
         THE HON'BLE SRI JUSTICE C.V.NAGARJUNA REDDY

                           WP .NO: 721 of 2013
Between:
1 Smt. S. Geetha Rani, Wife of S. Mahipal Reddy
2 N. Jayarami Reddy, Son of N. Venkata Subba Reddy
                                                                ..... Petitioners
                                     AND

1   State of Andhra Pradesh, Rep. by Principal Secretary to Government,
    Department of Revenue, Stamps & Registration, Secretariat, Hyderabad.
2   The District Registrar of Stamps and Assurance, Nampally, Hyderabad.
3   The Sub-Registrar of Stamps and Assurance, East Marredpally,
    Bowenpally, Hyderabad.
                                                           .....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 writ, order or direction more particularly in the nature of Writ
of Mandamus to declare the action of the third Respondent in refusing to
register the Sale Deed presented by the Petitioner, pursuant to
G.O.Ms.No.609 Revenue (Registration-I) Dept., dated 18-08-2004 as illegal,
arbitrary and against the provisions of law; and declare G.O.Ms.No.609
Revenue (Registration - I) Dept., dated 18-08-2004 as illegal, arbitrary and
against the provisions of law: or in the alternative direct the First Respondent
to de-notify the Lands in so far as Survey No.74/7 situated at East
Marredpally from the impugned G.O.Ms.No.609 Revenue (Registration - I)
Dept., dated 18-08-2004 and consequently direct the third Respondent to
receive and register the Sale Deed submitted by the Petitioner in respect of
the Property in Eastern Part of Plot No.195 in Survey No.74/7 situated at
Dhanalakshmi Cooperative Housing Society Limited, Mahendra Hills, East
Marredpally, Secunderabad - 500 026.

     The petition coming on for hearing, upon perusing the Petition and the
affidavit filed herein and upon hearing the arguments of Sri N. Kamaraju,
Advocate for the Petitioners, and the learned Asst. Government Pleader for
Revenue (Telangana Area) for the Respondents, the Court made the
following

ORDER:

Learned Assistant Government Pleader for Revenue (Telangana Area) takes notice for the respondents and seeks time for filing counter- affidavit.

Post along with W.P.No.33805 of 2011 & 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 above- mentioned 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 Contd...2/P :: 2 ::

the S p eci al 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 document 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 No.3 to receive and register the sale deed that may be presented by the petitioners subject to the latter complying with all the legal requirements for such registration.

ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To 1 The Principal Secretary to Government, Department of Revenue, Stamps & Registration, State of Andhra Pradesh, Secretariat, Hyderabad. 2 The District Registrar of Stamps and Assurance, Nampally, Hyderabad. 3 The Sub-Registrar of Stamps and Assurance, East Marredpally, Bowenpally, Hyderabad.