Mr. Jaya Prakash Upparlapalli vs The State Of Telangana
2025 Latest Caselaw 4648 Tel

Telangana High Court

Mr. Jaya Prakash Upparlapalli vs The State Of Telangana on 8 April, 2025

          THE HON'BLE SRI JUSTICE K.SARATH
           WRIT PETITION No.24184 of 2023

  ORDER:

Heard learned Senior Counsel appearing for the

petitioners and learned Special Government Pleader

representing the learned Advocate General for the

respondents and perused the record.

2. Learned Senior Counsel for the petitioners

submits that the impugned Memo No.G3/825/2021, dated

09.11.2021 in this matter was set aside by this Court vide

Common Order dated 30.11.2022 in I.A.No.1 and 2 of 2022

in/and W.P.No.36909 of 2021 and the same was confirmed

by the Division Bench of this Court vide Judgment dated

03.03.2024 in W.A.Nos.834 of 2022 and batch. In view of

the same, learned Senior Counsel requested this Court to

pass the similar order in this matter also.

3. Learned Special Government Pleader appearing

on behalf of the learned Advocate General not disputed the

SK, J WP_24184_2023

submissions made by the learned counsel for the

petitioners with regard to the disposal of the Common

Order dated 30.11.2022 in I.A.No.1 and 2 of 2022 in/and

W.P.No.36909 of 2021 and Judgment dated 03.03.2024 in

W.A.Nos.834 of 2022 and batch. Further submitted that

the after presenting the document by the petitioners, the

respondents will pass order in accordance with law.

4. In view of the submissions made by the both sides

and following the orders of this Court in I.A.No.1 and 2 of

2022 in/and W.P.No.36909 of 2021 dated 30.11.2022 and

W.A.No.834 of 2022 and batch dated 03.03.2024, this Writ

Petition is allowed and the Registering Authority is directed to

receive, process and register the documents that are sought

to be presented by the petitioners in respect of the subject

properties without reference to the impugned Memo

No.G3/825/2021, dated 09.11.2021 and letter

No.1727/Plg/SHZ/HMDA /2023 dated 04.08.2023 subject

to, however, such documents complying with the

requirements of the Registration Act, 1908, Indian Stamp Act,

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1899, and if there are no other orders restraining registration

of the subject property by any competent Court or Forum.

5. The Registry is directed to annex a copy of the

Order in I.A.No.1 and 2 of 2022 in/and W.P.No.36909 of

2021 dated 30.11.2022 and Judgment in W.A.No.834 of

2022 and batch dated 03.03.2024 along with this order.

6. Miscellaneous applications, if any pending in this

writ petition, shall stand closed. No order as to costs.

_____________________ JUSTICE K.SARATH Date:08.04.2025 spk