Telangana High Court
D.Y. Setty, vs State Of Telangana, on 11 July, 2025
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA PRADESH
THURSDAY , THE SEVENTH DAY OF JANUARY
TWO THOUSAND AND SIXTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE VILAS V.AFZULPURKAR
WPMP NO. 888 OF 2016
AND
WP .NO:721 of 2016
WP NO. 721 OF 2016:
Between:
D.Y. Setty, S/ o. D.N. Setty
..... Petitioner
AND
1 State of Telangana, Rep. by its Secretary, Revenue
Department, Telangana Secretariat, Hyderabad,
2 District Registrar, Hyderabad District, Hyderabad.
3 Sub-Registrar, Bowenpally, 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 an appropriate writ, order or
direction more particularly one in the nature of writ of mandamus,
declaring the action of the 3rd respondent in refusing the document
for registration of petitioner's settlement deed in respect of property
bearing Plot No. 104 forming part of Sy.No. 74/4 admeasuring 200
sq. Yards or 167.20 sq. mts, in the layout of the Vyjayanthi Co-
operative Housing Society Limited situated at Mahendra Hills, East
Maredpally, Secunderabad Cantonment, as illegal, arbitrary and
against the provisions of law and consequently direct the 3rd
respondent to register the settlement deed presented by the petitioner
pertaining to the property in respect of Plot No. 104 forming part of
Sy.No. 74/4 admeasuring 200 sq. Yards or 167.20 sq. mts, in the
layout of the Vyjayanthi Co-operative Housing Society Limited
situated at Mahendra Hills, E a s t Maredpally, Secunderabad
Cantonment as release the same.
WPMP NO. 888 OF 2016:
Petition under Section 151 of C.P.C. praying that in the
circumstances stated in the affidavit filed in W.P. the High Court may
be pleased to direct the 3rd respondent to register the settlement
deed pertaining to the property bearing Plot NO. 104 forming part of
Sy.No. 74/4 admeasuring 200 sq. yards or 167.20 sq. mts, in the
layout of the Vyjayanthi Cooperative Housing Society Limited
situated at Mahendra Hills, East Maredpally, Secunderabad
Cantonment and release the same pending disposal of the WP No.
721 of 2016 on the file of the High Court.
The petition coming on for hearing, upon perusing the
Petition and the affidavit filed in support thereof and upon hearing the
arguments of SRI I RAMESH Advocate for the Petitioner, G.P for
Revenue for the Respondents and the Court made the following.
ORDER
It is not in dispute that this writ petition is similar to the one considered by this Court in W.P.No.14350 of 2015. Hence, there shall be a like order in this writ petition.
Issue Rule Nisi. Call for records. Notice returnable in four weeks.
If any document is presented by the petitioner, respondents 2 and 3 are directed to receive and process it for registration and release the same, if it is in accordance with the provisions of the Registration Act, 1908 and the Indian Stamp Act, 1899. However, registration of such document shall be subject to the outcome of the writ petition filed against L.G.C.No.167 of 1997 and batch.
List along with W.P.No.14350 of 2015.
ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To 1 The Secretary, Revenue Department, State of Telangana, Telangana Secretariat, Hyderabad, 2 The District Registrar, Hyderabad District, Hyderabad. 3 The Sub-Registrar, Bowenpally, Secunderabad Sl no. 1 to 3 by RPAD 4 One CC to SRI I RAMESH, Advocate (OPUC) 5 Two CC to G.P for Revenue, High Court at Hyderabad (OUT) 6 One Spare copy Avs HIGH COURT VVAJ DATED: 07.01.2016 ORDER WPMP NO. 888 OF 2016 AND WP NO. 721 OF 2016 DIRECTION Avs Dated: 11.01.2016 HIGH COURT VVAJ DATED: 07.01.2016 ORDER WPMP NO. 888 OF 2016 AND WP NO. 721 OF 2016 DIRECTION