M. Prabhakar Rao, vs The Commissioner And Inspector General ...
2025 Latest Caselaw 514 Tel

Telangana High Court

M. Prabhakar Rao, vs The Commissioner And Inspector General ... on 22 July, 2025

       THE HONOURABLE SRI JUSTICE K.SARATH

             WRIT PETITION NO.8827 of 2016

ORDER:

This Petition is filed under Article 226 of Constitution

of India for following relief:

"...issue a direction, order or writ more particularly one in the nature of Writ of Mandamus declaring the action of the 3rd Respondent in receiving, accepting and registering the unilateral cancellation of General Power of Attorney (vide document No.145/2010, dated 3.7.2010), executed by the 4thRespondent in favour of the Petitioner, vide cancellation document No. 8/BIV/2013, dated 8.1.2013, as arbitrary, illegal, contrary to Rule 26 (k) (i) of A.P. Rules framed under the Registration Act, 1908 and also contrary to the Judgment of the Hon'ble Supreme Court reported in 2012 (1) Decision Today SC (42) and consequently set aside the same and pass..."

2. Heard learned counsel appearing for the petitioner,

learned Assistant Government Pleader for Stamps and

Registration appearing for the official respondents and

perused the entire material on record.

SK, J Wp_8827_2016

3. Learned counsel for the petitioner submits that after

filing of the writ petition, the petitioner has filed O.S.No.621

of 2013 and the same was dismissed on 03.03.2021 by the

trial Court. In view of the dismissal of O.S.No.621 of 2013

vide Judgment dated 03.03.2021, the petitioner has filed

A.S.No.273 of 2021 before this Court and the same is

pending for adjudication. In view of the same, the cause in

the writ petition does not survive and no further orders are

required to be passed in this matter, therefore, requested to

pass appropriate orders.

4. Recording the aforementioned submission of learned

counsel for the petitioner, this writ petition is closed. There

shall be no order as to costs.

Miscellaneous Petitions, if any, pending in this writ

petition shall stand closed.

_____________________ JUSTICE K.SARATH Date: 22.07.2025 spk