MUPPALA JAYACHANDRA RAJU Vs. STATE OF A.P.

JUDGEMENT

(1.) As the issue involved in these Writ Petitions is one and the same, they are being taken up for hearing as well as disposed of by way of this Common Order.

(2.) The main grievance in all these writ petitions are that they have offered some properties for sale by Sri Mahaboob Basha and others, being the legal heirs of Sri Syed Alli Alli Peera S/o Sameera Hussain Shah, the original owner of the property. After verifying the title of the properties with revenue authorities and having been satisfied with their vendors, title over the said property, the petitioners have paid different amounts as sale consideration and got executed sale deeds transferring the right and title over the said land in favour of the petitioners. The documents were presented before the Sub Registrar duly paying necessary stamp duty and registration fee. Since the Sub Registrar was not releasing the documents, the vendors of the petitioners have filed WP No.8596 of 2015 before this Court challenging the said inaction. The same was disposed of by this Court vide order dtd. 20/1/2016.

(3.) This Court has granted interim direction in all the writ petitions vide separate orders. In W.P.No.11597 of 2016, this Court vide order, dtd. 7/4/2016, while issuing Rule Nisi, has granted interim direction vide WPMP No.14595 of 2016, as under: