Telangana High Court
Pushpa Bai vs The State Of Telangana on 31 January, 2025
THE HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
WRIT PETITION No.2553 of 2025
ORDER:
Heard learned counsel for the petitioner and Learned Assistant
Government Pleader for Stamps and Registrations appearing for respondent
Nos.1 to 4. With their consent, the writ petition is being taken up for disposal
at the admission stage itself.
2. This writ petition has been filed seeking the following prayer:-
"to declare the action of the respondents in not implementing the
common Judgment and Decree dated 19.06.2024 in O.S No.171 of 2008
and O.S No.740 of 2019 passed by the Honourable XI Addl. District
and Sessions Judge-cum-XI Additional Metropolitan Sessions Judge at
L.B Nagar as illegal, arbitrary, violative of provisions of the Telangana
Stamps and Registrations Act, violative of Articles 14 and 300A of the
Constitution of India."
3. Brief facts of this writ petition are that the petitioner had filed
O.S.Nos.171 of 2008 and 740 of 2019 on the file of the XI Addl. District and
Sessions Judge-cum-XI Additional Metropolitan Sessions Judge at L.B Nagar
(hereinafter referred as Trial Court) and the Trial Court vide common
Judgment dated 19.06.2024 in O.S Nos.171 of 2008 and 740 of 2019 passed the
following order:-
"(1) OS No.171/2008 is decreed with cost declaring the plaintiff as
absolute owner of the suit schedule Plot Nos.38 and 39 admeasuring 2000
Sq.yards in Sy.No.105 (Part) situated at Puppalaguda Village,
Rajendranagar Mandal, Ranga Reddy District by virtue of Registered sale
deed Doc.No.1863/1999. Dated:11.05.1999 and to cancel the Registered
sale deed Doc No.5290/2006, dated: 06-04-2006 executed by defendant
No.1 in favour of defendant No.2.
(2) OS.No.740/1019 is also decreed with cost declaring the
cancellation of sale deed, dated 24.03.2006 vide Doc.No.4309/2006
registered in the office of the Sub-Registrar, Rajendranagar as null and
void and the defendants, their agents, men and servants etc., are
restrained from interfering with the possession of the plaintiff over the suit
schedule property."
4. Learned counsel for the petitioner submits that the petitioner on
29.08.2024 and 23.11.2024 made representations and requested respondent
authorities to take note of the common Judgment dated 19.06.2024 passed in
O.S Nos.171 of 2008 and 740 of 2019 and update the revenue records in
respect of the subject property and further submits that the same is still
pending for consideration and pray this Court to direct the respondent
authorities to dispose the petitioner's representations dated 29.08.2024 and
23.11.2024, in a time bound period.
5. Learned Assistant Government Pleader appearing for respondents
submits that no instructions are forthcoming from the respondent authority
and further submits that if the petitioner representations dated 29.08.2024 and
23.11.2024 are still pending for consideration; the respondent authorities may
be directed to dispose of the said representations and pass appropriate orders
in accordance with law.
6. In view of the submission made by learned counsel appearing on either
side and without expressing any opinion on the merits of the case, this writ
petition is disposed of directing the respondent authorities to dispose the
petitioner's representations dated 29.08.2024 and 23.11.2024 and pass
appropriate orders strictly in accordance with law, as expeditiously as
possible, preferably within a period of three (03) weeks from the date of
receipt of copy of this order and communicate the same to the petitioner.
7. Accordingly this writ petition is disposed of. Miscellaneous
applications, if any pending, shall stand closed. No order as to costs.
_________________________________
JUSTICE N.V.SHRAVAN KUMAR
Date: 31.01.2025
SU
