Telangana High Court
Rangaraju Sandhya vs The District Registrar, on 31 July, 2024
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
(Special Original Jurisdiction)
WEDNESDAY, THE TWENTY EIGHTH DAY OF NOVEMBER,
TWO THOUSAND AND TWELVE
:PRESENT:
THE HON'BLE SRI JUSTICE: C.V.NAGARJUNA REDDY
WRIT PETITION NO. 36628 of 2012
Between:
1. Rangaraju Sandhya, W/o. Rangaraju Sudhakar Rao
2. Rangaraju Sudhakar Rao, S/o. Late R.Yadagiri Rao
..... Petitioners
AND
1. The District Registrar, Hyderabad District, Hyderabad.
2. The Sub Registrar, Bowenpally, Secunderabad.
3. The District Collector, Hyderabad District, Hyderabad.
4. Govt. of A.P., rep. by its Principal Secretary, Revenue Department, Secretariat Building, Hyderabad.
5. The Tahsildar, Maredpally Mandal, 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 a Writ, order or direction, one more particularly in the nature of a "Writ of Mandamus" declaring the action
of the 2nd respondent in refusing to register the sale deed dated 1-11-2012 vide proceedings Refusal No. 25/12 dated. 24-11-2012 in
respect of the Plot bearing No. 10 in Sy.No. 74/6, admeasuring 459.55 Sq. Yds., situated at East Maredpally, Secunderabad as being
arbitrary and illegal and consequently direct the 1st and 2nd respondents to register and release the same after due registration.
The petition coming on for hearing, upon perusing the petition and the affidavit filed herein and upon hearing the arguments of Sri
P.Sri Harsha Reddy, Advocate for the Petitioners and of Asst. G.P. for Revenue for the Respondents, the Court made the following
ORDER:
" Learned Asst. Government Pleader for Revenue takes notice for the respondents and seeks time for filing counter affidavit.
Post along with W.P.No.33805 of 2012 & 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 above-mentioned 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 document 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 No.2 to receive and register the document that may be presented by the petitioners subject to the latter complying with all legal requirements for such registration."
ASSISTANT REGISTRAR // TRUE COPY // for ASSISTANT REGISTRAR ..2..
To
1. The District Registrar, Hyderabad District, Hyderabad.
2. The Sub Registrar, Bowenpally, Secunderabad. (By RPAD)
3. The District Collector, Hyderabad District, Hyderabad.
4. The Principal Secretary, Revenue Department, Govt. of A.P., Secretariat Building, Hyderabad.
5. The Tahsildar, Maredpally Mandal, Secunderabad.
6. Two CCs to G.P. for Revenue, High Court of A.P.Hyd(OUT)
7. One CC to Sri P.Sri Harsha Reddy, Advocate(OPUC)
8. One spare copy.
SAH HIGH COURT CVNRJ DATED: 28-11-2012 NOTE: POST ALONG WITH WP.NO. 33805 OF 2012 & BATCH ORDER WP.NO. 36628 OF 2012 DIRECTION DRAFTED BY: SAH APPROVED BY:
DRAFTED ON: 30-11-2012 HIGH COURT CVNRJ DATED: 28-11-2012 NOTE: POST ALONG WITH WP.NO. 33805 OF 2012 & BATCH ORDER WP.NO. 36628 OF 2012 DIRECTION