Telangana High Court
M. Smitha, Hyderabad. vs The Govt.Of A.P.,Stamps,Hyderabad, 2 ... on 18 March, 2021
Author: P.Naveen Rao
Bench: P.Naveen Rao
HONOURABLE SRI JUSTICE P.NAVEEN RAO
WRIT PETITION Nos.382, 383 & 391 of 2014
Date:18.03.2021
W.P.No.382 of 2014 :
Between:
M. Smitha D/o.M.Raja Ram,
Aged about 30 yrs, Occu : Housewife,
R/o.H.No.106, Maruthi's Vyshnavi Nilayam,
Saidabad, Hyderabad
Rep., by General Power of Attorney,
Sri T.Satyanandam, S/o.T.Mutyamaiah,
Aged 40 yrs, Occu : Profession,
.....Petitioner
And
The Government of Andhra Pradesh,
Rep., by Inspector General of Registration &
Stamps, Hyderabad & others
.....Respondents
The Court made the following:
-2-
HONOURABLE SRI JUSTICE P.NAVEEN RAO
WRIT PETITION Nos.382, 383 & 391 of 2014
COMMON ORDER:
Heard learned counsel for the petitioner(s), learned Government Pleader for revenue appearing for respondents 1 and 2 and Sri Gaddam Naresh, learned counsel appearing for the unofficial respondents in all the three writ petitions.
2. These writ petitions are filed aggrieved by unilateral cancellation of Gift Settlement Deeds bearing Document Nos.1832 of 2013 in W.P.No.382 of 2014, 1835 of 2013 in W.P.No.383 of 2014 and 1834 of 2013 in W.P.No.391 of 2014 dated 22.06.2013.
3. During pendency of these writ petitions, the petitioner(s) in these writ petitions and Sri M.Shyam Kumar-3rd respondent in all the three writ petitions came to an understanding and in terms of the understanding reached, they filed a joint memo. In the joint Memo the 3rd respondent admits that he was wrongly advised to unilaterally cancel the Gift Settlement deeds bearing document Nos.3756/1996, 3755/1996 and 3757/1996 dated 17.10.1996 respectively. In the operative portion of the Memo of Understanding it is recorded that the 3rd respondent will get incorporated necessary entries in the records of Sub-Registrar- 2nd respondent as it stood prior to registration of Revocation of Gift Settlement Deeds. The Memo of Understanding is signed by the counsel appearing for the parties, writ petitioner(s) and 3rd respondent in the respective writ petitions. The Memo of Understanding dated 16.12.2020 is filed through e-mail sent to the registry on 21.12.2020.
-3-
4. The said Memo is taken on record and in terms thereof, the Writ Petitions are disposed of accordingly. Pending miscellaneous petitions, if any, shall stand closed.
__________________ P.NAVEEN RAO,J 18th March, 2021 Rds -4- HONOURABLE SRI JUSTICE P.NAVEEN RAO WRIT PETITION Nos.382, 383 & 391 of 2014 Date:18.03.2021 Rds