KUMARESH GETTAMANENI Vs. COMMISSIONER HINDU RELIGIOUS & CHARITABLE

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned Letter dated 07.01.2019 issued by the 2nd respondent to the 3rd respondent directing the authority not to register any document that is submitted for registration with regard to the subject property.

(2.) The case of the petitioners is that the subject property comprised in Old Survey No.117/1A, originally belonged to one Venu Naidu and the patta also stood in his name. He sold a portion of the property and retained nearly 55 cents. The said Venu Naidu died in the year 1999, leaving behind his wife, daughter and three sons. The property was sold in favour of the wife of the 2nd petitioner by a registered Sale Deed dated 11.12.2006. Patta was also issued in favour of the wife of the 2nd petitioner in Patta No.2522. That apart, the other Revenue Records like Chitta and Adangal, also stood in the name of the 2nd petitioner's wife.

(3.) The 2nd petitioner's wife developed a house site and she executed a Deed of Settlement in favour of the 1st petitioner, who is her son. The petitioners wanted to deal with the property. However, they were informed that a letter has been received from the 2nd respondent, not to register any documents and therefore, the petitioners were not able to deal with the property and aggrieved by the same, the present writ petition has been filed before this Court.