P S PARTHASARATHY Vs. STATE OF TELANGANA REP BY ITS PRINCIPAL SECRETARY, REVENUE DEPARTMENT, HYDERABAD AND OTHERS

JUDGEMENT

(1.) W.P.No.2918 of 2019 was filed by P.S.Parthasarathy challenging the registered cancellation deed dated 25.05.2017, bearing Document No.150/Bk-IV/2017, executed by the Tahsildar, Serilingampally Mandal, Ranga Reddy District, purporting to cancel the registered Irrevocable General Power of Attorney (GPA) dated 15.01.2016, bearing Document No.14/Bk-IV/2016, executed in his favour. He sought a further direction to the respondents not to interfere with the sanad rights covered by the registered Irrevocable GPA.

(2.) W.P.No.3103 of 2019 was filed by M/s.Suvishal Power Gen Limited, Secunderabad, assailing the registered cancellation deed dated 25.05.2017, bearing Document No.144/Bk-IV/2017, executed by the Tahsildar, Serilingampally Mandal, Ranga Reddy District, purporting to cancel the registered deed dated 21.01.2016, bearing Document No.477/Bk-IV/2016, executed in its favour. A further direction was sought by the petitioner company to the respondents not to interfere with the transfer of sanad rights covered by the registered deed bearing Document No.477/Bk-IV/2016 dated 21.01.2016.

(3.) Heard Sri Vedula Venkataramana, learned senior counsel representing Sri N.M.Krishnaiah, learned counsel for the petitioners in these cases, and the learned Advocate General, State of Telangana, appearing for the respondent authorities in both cases.