S LAXMA REDDY Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioners state that their ancestors owned an extent of Ac.7.08 guntas of land in Survey No. 383/2 of Torrur Village, Hayatnagr Mandal, Ranga Reddy District and that the said land was the subject matter of partition under Document No. 2736 of 1976. It is also stated that Ac.3.00 of the said land was gifted to the 2nd petitioner through document No. 769/91 on the file of the Sub-Registrar, Vanasthalipuram, 2nd respondent herein. The first petitioner is said to be the owner of Ac.2.06 guntas of land. The petitioners intended to sell a part of the land referred to above. They claim to have approached the 2nd respondent herein with a request to furnish the particulars of market value, stamp duty, registration fee etc. Their grievance is that the 2nd respondent is refusing to furnish the particulars on the ground that the land in Survey No. 383/2 was included in the list of Government properties and the 2nd respondent is enforcing the prohibition contained under Section 22A of the Registration Act (for short 'the Act').

(2.) The petitioners submit that at no pint of time, the land was held by the Government. It is also their case that not only the names of their ancestors were shown in the Khasra pahani for year 1954-55, but also they were issued pattadar pass books and title deeds recently by the concerned revenue authorities.

(3.) The 1st respondent filed a counter affidavit. According to him, the land in Survey No. 383 is Ac.259.10 guntas and the sub-division of the said land was done contrary to the prescribed procedure. It is further stated that the entries in the revenue records were not properly made and that the land continues to be held by the Government.