C. KALYAN Vs. PRL SECRETARY, REVENUE DEPT, HYD

JUDGEMENT

(1.) Both these Writ Petitions are filed by the same petitioner in relation to mutation by the Revenue Authorities of property admeasuring Ac.7.27 gts in Survey No.80/A of Hafeezpet Village, Serilingampally Mandal, Ranga Reddy District purchased by the petitioner under registered Sale Deeds and refusal of the Greater Hyderabad Municipal Corporation to grant construction permission to the petitioner. Therefore, they are being disposed of by this Common Order.

(2.) According to petitioner, he had purchased an extent of Acs.7.27 gts. in Survey No.80/A of Hafeezpet Village, Serilingampally Mandal, Ranga Reddy District under registered Sale Deeds bearing Doc. No.3095/06 dt.13.02.2006 from Burugupally Sivaramakrishna, Doc.No.1992/04 from Vishnuvardhan Reddy and G.B. Rajendra Prasad and Doc.No.7209/15 from Singanamala Ramesh Babu.

(3.) Thereafter, according to petitioner, (i) for Acs.2.00 in Survey No.80/A, orders were passed vide proceeding No.B/186/2009 dt.29.06.2009 directing mutation of petitioner's name, (ii) for Ac.0.27 gts. in Survey No.80/A vide proceedings No.B/184/2009 dt.29.06.2009 in favour of petitioner's vendor G.B. Rajendra Prasad, and (iii) for Acs.5.00 in Survey No.80/A vide proceedings No.B/187/2009 dt.29.06.2009, in favour of petitioner's vendor Singanamala Ramesh Babu's name.