Telangana High Court
Bellamkonda Manjula vs The State Of Telangana on 29 April, 2022
HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
WRIT PETITION.No.16113 OF 2022
ORDER:
Heard the learned counsel for the Petitioner and the learned Assistant Government Pleader for Revenue for the respondents. With their consent, the Writ Petition is disposed of at the stage of admission.
2. The learned counsel for petitioner submits that the issue raised in this writ petition is squarely covered by the order passed by this Court in W.P.No 19069 of 2014, dated 25.08.2014.
3. In view of the same, this writ petition is disposed of, directing the Respondents- Registering Authorities to receive and process the documents presented by the petitioners in respect of open plot of the petitioner No.1 to an extent of Ac.0.05 gts in Sy.No.124/A situated at Pedda Amberpet Revenue Village, Abdullapurmet Mandal, Ranga Reddy District and open plot of petitioner No.2 to an extent of Ac.0.11 gts in Sy.No.124/A situated at Pedda Amberpet Revenue Village, Abdullapurmet Mandal, 2 Ranga Reddy District, without reference to the Notification , issued by the respondent No.2, bearing No.E5/4733/2013, Pedda Amberpet, Ranga Reddy District, dated 26.09.2013 in accordance with the Indian Registration Act, 1908, and the Indian Stamp Act, 1899. However, it is open to the Registering Authority to refuse to register the documents presented before him, if he has any other objection, by duly assigning reasons in support of such decision and communicate the decision to the petitioners. It is made clear that mere registration of deed of conveyance does not confer title to the property and it is made clear that this order does not preclude the Government to take appropriate steps as warranted by law and to assert its title. No costs.
4. The miscellaneous petitions pending, if any, shall stand closed. There shall be no order as to costs.
__________________________________ JUSTICE N.V.SHRAVAN KUMAR Date: 29.04.2022 SU