Telangana High Court
Vinod Raj, Secunderabad vs Prl Secy, Rev Dept., Hyd And 2 Others on 30 July, 2024
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
(Special Original Jurisdiction)
TUESDAY, THE TWENTY NINTH DAY OF JANUARY,
TWO THOUSAND AND THIRTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE: C.V.NAGARJUNA REDDY
WRIT PETITION NO. 2287 of 2013
Between:
Mr. Vinod Raj, S/o. T.A.Rajan
.... Writ Petitioner
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 receive and 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. 74/9 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 bearing Plot No. 177, situated at Survey No. 74/9, Seva Mandal Society, Mahendra
Hills, East Marredpally, Secunderabad Cantonment.
The petition coming on for hearing, upon perusing the petition and the affidavit filed herein and upon hearing the arguments of Sri
N.Kama Raju, Advocate for the Petitioner and of G.P. for Revenue for the Respondents, the Court made the following
ORDER:
" 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 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 petitioner subject to the latter complying with all legal requirements for such registration."
ASSISTANT REGISTRAR
// TRUE COPY //
for ASSISTANT REGISTRAR
..2..
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.
4. Two CCs to G.P. for Revenue, High Court of A.P.Hyd(OUT)
5. One CC to Sri N.Kama Raju, Advocate(OPUC)
6. One spare copy.
SAH
HIGH COURT
CVNRJ
DATED: 29-01-2013
NOTE: POST ALONG WITH WP.NO. 33805
OF 2011 AND BATCH
ORDER
WP.NO. 2287 OF 2013
DIRECTION
DRAFTED BY: SAH
APPROVED BY:
DRAFTED ON: 31-01-2013
HIGH COURT
CVNRJ
DATED: 29-01-2013
NOTE: POST ALONG WITH WP.NO. 33805
OF 2011 AND BATCH
ORDER
WP.NO. 2287 OF 2013
DIRECTION
