Telangana High Court
T. Prabhavathi And Ano. vs Dist. Registrar, Hyd. And 4 Ors. on 19 June, 2025
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
WEDNESDAY, THE SIXTH DAY OF FEBRUARY,
TWO THOUSAND AND THIRTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE C.V.NAGARJUNA REDDY
WP .NO: 3435 of 2013
Between:
1 T. Prabhavathi, W/o T. Raju
2 T. Rahul, S/o T. Raju
..... Petitioners
AND
1 The District Registrar, Hyderabad District, Hyderabad.
2 The Joint Sub-Registrar-1, R.O., Hyderabad.
3 The District Collector, Hyderabad District, Hyderabad.
4 Government of Andhra Pradesh, Rep. by its Principal Secretary,
Revenue Department, Secretariat Buildings, 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 12-05-2011 vide proceedings Refusal No.228/
2011, dated 12-05-2011 in respect of the Plot bearing No.6, admeasuring an
extent of 500 Sq. yards or 418.06 sq. meters in Sy.No.74/5, East
Marredpally, Secunderabad cantonment, 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 J. Narendar,
Advocate for the Petitioners, and the learned Asst. G.P. for Revenue
(Telangana Area) for the Respondents, the Court made the following
ORDER:
Learned Assistant Government Pleader for Revenue (Telangana Area) 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 Contd...2/P :: 2 ::
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 No.2 to receive and register the sale deed 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 To 1 The District Registrar, Hyderabad District, Hyderabad. 2 The Joint Sub-Registrar-1, R.O., Hyderabad. 3 The District Collector, Hyderabad District, Hyderabad. 4 The Principal Secretary, Revenue Department, Government of Andhra Pradesh, Secretariat Buildings, Hyderabad. 5 The Tahsildar, Maredpally Mandal, Secunderabad.
(Addressees 1 to 5 BY RPAD)
6. One CC to Sri J. Narendar, Advocate (OPUC)
7. Two CCs to the G.P. for Revenue (Telangana Area), High Court of A.P., Hyderabad. (OUT)
8. One spare copy.
nnr HIGH COURT CVNR,J DATED: 06-02-2013 NOTE: Post along with WP 33805 OF 2011 & batch ORDER W.P.NO. 3435 OF 2013 DIRECTION HIGH COURT Nnr Date of Drafting : 08-02-2013 CVNR,J DATED: 06-02-2013 NOTE: Post along with WP 33805 OF 2011 & batch ORDER W.P.NO. 3435 OF 2013 DIRECTION