Telangana High Court
Mrs. A. Vishalaxmi, vs The Subregistrar, Medchal, Ranga Reddy ... on 21 March, 2024
THE HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
WRIT PETITION No.19487 of 2014
ORDER:
This writ petition is filed seeking the following prayer:
"to declare the action of the Respondents in informing the Petitioners that they will not entertain any document in respect of Ac.3-00 of land covered in Sy No.136/24 of Railapur Village, Medchal Mandal, Ranga Reddy District as there was a prohibition to transfer the said land under Certificate dated 02.10.1954 ignoring the fact that there was no prohibition of transfer in the Laoni/Special Laoni Rules,1950 issued under the Notification No.64, dated 16.11.1950 be declared as illegal, arbitrary and opposed to the Laoni Rules 1950 and consequently direct the Respondent No.1 to entertain any documents in respect aboe subject property."
2. Learned counsel for the petitioner submits that subsequent to the filing of this writ petition, petitioners are not intending to sell the subject property and in view of the same, the cause in the writ petition does not survive for further adjudication.
3. Permission is accorded. Accordingly, the writ petition is dismissed as withdrawn. Needless to say that respondent authorities shall follow due process of law, if petitioners made any application on the very same subject property.
Miscellaneous petitions, if any, pending in this writ petition shall stand closed. No costs.
_________________________________ JUSTICE N.V.SHRAVAN KUMAR Date: 21.03.2024 SHA