Garlapati Santhoshi Rani vs The State Of Telangana
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Telangana High Court

Garlapati Santhoshi Rani vs The State Of Telangana on 30 March, 2026

       HIGH COURT FOR THE STATE OF TELANGANA
                   AT HYDERABAD

 THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI

            WRIT PETITION No.32844 OF 2021

                 DATE OF ORDER : 30.03.2026

Between:

Garlapati Santhoshi Rani,
W/o. G. Vijay Kumar,
Aged about 37 years, Occ: Housewife,
R/o.H.No.3-30/1, Trumalapur Village,
Amrabad Mandal, Nagarkurnool District
                                                     .. Petitioner
        And

The State of Telangana, rep., by its
Principal Secretary, Stamps & Registration
Department, Secretariat Building, Secretariat,
Hyderabad, T.S. and six others
                                                  .. Respondents

ORDER:

This writ petition is filed with the following prayer:

"... to issue an order or direction more particularly one in the nature of Writ of Mandamus declaring against the action of respondent No.6 in entertaining the registration on my open plot admeasuring to an extent of 257 Sq. yards in Sy.No.669/A which is situated at Kadthal Village and Gramapanchayat, Kadthal Mandal, Ranga Reddy District by colluding with the respondent No.7 on the name of third parties without my consent and knowledge is highly illegal, arbitrary and in violation of Principles of Natural Justice and also in violation of Articles 14, 16, 21, 19 and 300-A of the Constitution of India and consequently direct the respondent No.6 to not to entertain any registration on my open plot admeasuring to an extent of 257 Sq. yards in Sy.No.669/A which is situated at Kadthal

Village and Gramapanchayat, Kadthal Mandal, Ranga Reddy District by colluding with the respondent No.7 on the name of third parties without my consent and knowledge to pass such other order or orders as this Hon'ble Court may deem fit and proper in the circumstances of the case."

2. Today when the matter is called,

Ms. Saladi Satya Gayatri, learned counsel representing

Mr. Rapolu Bhaskar, learned counsel for petitioner on

record, on instructions, submitted that petitioner seeks

permission of this Court to withdraw the writ petition with

liberty to avail remedies as available under law.

3. In view of the same, permission is accorded and the

writ petition is dismissed as withdrawn with the liberty as

sought for by petitioner. Interim order(s), if any, granted

shall stand vacated. There shall be no order as to costs.

___________________________ ANIL KUMAR JUKANTI, J Date:30.03.2026 KH

THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI

WRIT PETITION No.32844 of 2021

Date:30.03.2026

KH