Telangana High Court
Smt. Chittem Sucharita vs State Of Telangana And 3 Others on 3 September, 2020
Author: A.Abhishek Reddy
Bench: A.Abhishek Reddy
THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY
WRIT PETITION No.14515 of 2020
ORDER:
Heard the learned counsel for the petitioner and the learned Government Pleader for Revenue for the respondents. With their consent, the Writ Petition is disposed of at the stage of admission.
The main grievance of the petitioner is that the official respondents are not registering the documents presented by the petitioner in respect of the land admeasuring 101 Square Yards and part of Plot No.147 in Survey No.5/3, situated at Nandi Hills of Raidurg Pan Maktha Village, Serilingampally Mandal, Ranga Reddy District, based on notification dated 26.09.2013.
The learned counsel for the petitioner has submitted that on earlier occasions, this Court in W.P.No.5598 of 2020, dt.12.03.2020, W.P.No.1436 of 2020, dt.04.01.2020, and W.P.No.1894 of 2018, dt.24.01.2018, has passed orders directing the registration of the documents pending before the authorities and the subject land of the present writ petition also pertains to the said survey number and same notification.
The above position is not disputed by the learned Government Pleader and he fairly conceded for passing similar order in this writ petition.
In view of the above submissions, the Writ Petition is disposed of directing the Registering Authority to receive, process, register and release the subject document without reference to the District Gazette Notification, dated 26.09.2013, subject to the petitioner complying with the provisions of the Indian Registration Act, 1908, and Indian Stamps Act, 1899. It will be open to the Registering Authority to refuse/receive the document presented 2 before him, if he has any other objection, by duly assigning reasons in support of such decision and communicate the said decision to the petitioner. It is made clear that mere registration of document does not confer title to the property. It is also made clear that this order does not preclude the Government/District Collector to take appropriate steps as warranted by law and to assert its title. It is made clear that the order of the Special Court in I.A.No.353 of 2004 in L.G.C.No.13 of 2004 (Renumbered as L.G.O.P.No.1083 of 2016 on the file of the XV Additional District Judge, Miyapur) shall be binding on the petitioner and its vendor(s), and the transaction in question shall be subject to the result of the L.G.O.P. and the petitioner shall not claim any equities.
The miscellaneous petitions pending, if any, shall stand closed. There shall be no order as to costs.
________________________ A.ABHISHEK REDDY, J Date : 03.09.2020 sur