LAWS(TLNG)-2020-6-45

ACE-HIBC PRIVATE LIMITEED Vs. SANA LAKSHMI DEVI

Decided On June 29, 2020
Ace-Hibc Private Limiteed Appellant
V/S
Sana Lakshmi Devi Respondents

JUDGEMENT

(1.) The present writ appeals are filed against the common order, dated 04.06.2019, passed by a learned Single Judge, in W.P.Nos.22896, 25132, 26824 and 27963 of 2018, whereby the learned Single Judge had allowed the writ petitions, and prohibited the Sub-Registrar, Kukatpally, from receiving the Joint Development Agreement for registration presented by the respondents i.e., M/s. Prime Properties in favor of Sri Sidharth Infratech and Services Ltd., and M/s.ACE HIBC Ltd.

(2.) Aggrieved by the above referred common order, the unofficial respondents Nos.5 to 7 in W.P.No.25132 of 2018 i. e M/s. Prime Properties, and Sri Sidharth Infratech and Services Ltd., have filed the following Writ Appeals, namely W. A. Nos. 493, 497, 498, 499, 500 & 508 of 2019 before this Court.

(3.) All the writ petitions were filed questioning the action of the official respondents, more particularly, the Sub-Registrar, Kukatpally, in receiving the Joint Development Agreement for registration presented by the respondents i.e., M/s. Prime Properties in favor of Sri Sidharth Infratech and Services Ltd., and M/s.ACE HIBC Ltd. The lands bearing Sy.No.1007, to an extent of Ac.119.00, was sought to be given for Joint Development, and the same being contrary to the provisions of the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 ('Agricultural Ceiling Act') and Section 22-A of the Registration Act, 1908 ('Registration Act'). The subject land in the present litigation is an area admeasuring Ac. 119 .00 Gts in Sy.No 1007 of Kukatpally Village, Hyderabad.