Telangana High Court
G. Ravi Mohan, Hyd vs Secy Revenue Dept, Hyd And 2 Ot on 13 June, 2025
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF FEBRUARY,
TWO THOUSAND AND THIRTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE C.V.NAGARJUNA REDDY
WP .NO: 5663 of 2013
Between:
Sri. G. Ravi Mohan, S/o. G. Bikshapathy,
..... Petitioner
AND
1 The Government of Andhra Pradesh, Rep. by its Secretary,
Revenue Department, Secretariat, Hyderabad.
2 The District Registrar, Hyderabad, Hyderabad District.
3 The Sub Registrar, Bowenpally, Secunderabad.
.....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 or writ more particular one in the
nature of Writ of Mandamus declaring the action of the 3rd respondent in
refusing to register the petitioner sale deed dated 11.09.2006 in respect of
Plot No.38, in Survey No.74/9, admeasuring about 376.38 sq. yards, situated
at Shanthinikethan Co-operative Housing Society, Mahendra Hills, East
Marredpally, Secunderabad Cantonment in Survey No.74/9, on the ground
mentioned therein as illegal, arbitrary, ultravires and contrary to the
provisions of law and consequently hold that G.O. 609, dt. 18.08.2004 is not
binding on 3rd respondent, and direct the 3rd respondent to receive the sale
deed and register the same pertaining to Plot No.38, in Survey No.74/9,
admeasuring about 376.38 sq. yards, situated at Shanthinikethan Co-
operative Housing Society, Mahendra Hills, East Marredpally, Secunderabad
Cantonment in Survey No. 74/9, and release the same.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed herein and upon hearing the arguments of Sri A.K. Jayaprakash
Rao, Advocate for the Petitioner, and the learned Assistant Government
Pleader for Revenue for the respondents, the Court made the following
ORDER:
The 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
documents 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 Nos.2 & 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
To
1 The Secretary, Revenue Department, Government of Andhra Pradesh,
Secretariat, Hyderabad.
2 The District Registrar, Hyderabad, Hyderabad District.
3 The Sub Registrar, Bowenpally, Secunderabad.
(Addressees 1 to 3 BY RPAD)
4 One CC to Sri A.K. Jayaprakash Rao, Advocate (OPUC)
5 Two CCs to the G.P. for Revenue, High Court of A.P., Hyderabad.
(OUT)
6 One spare copy.
nnr
HIGH COURT
CVNR,J
DATED: 26-2-2013
NOTE: Post along with WP 33805 OF 2011
& batch
ORDER
W.P.NO. 5663 OF 2013
DIRECTION
HIGH COURT
Nnr
Date of Drafting : 28-02-2013
CVNR,J
DATED: 26-2-2013
NOTE: Post along with WP 33805 OF 2011
& batch
ORDER
W.P.NO. 5663 OF 2013
DIRECTION
