KRAFT ALLOY PVT LTD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In this Writ Petition, the petitioner is challenging the action of the Tahsildar-cum-Joint Sub-Registrar, Ranga Reddy District at Serilingampally Mandal, Ranga Reddy District (3rd respondent) in refusing to receive, register and release the Sale Certificate dt.14.01.2020 pertaining to the land admeasuring Acs.8.07 Gts., in Sy.No.78 of Hafeezpet Village, Serilingampally Mandal, Ranga Reddy District on the ground that the said laid is included in the List published under Section 22A of the Registration Act, 1908. He also seeks a direction that the 3rd respondent should not insist on production of pattadar passbook-cum-title deed and that he should make mutation in favour of the petitioner after registering and releasing the said Sale Certificate.

(2.) The petitioner had purchased two extents of land admeasuring Acs.4.07 Gts., and Acs.4.00 in Sy.No.78 of Hafeezpet Village, Serilingampally Mandal, Ranga Reddy District in an auction conducted by the Authorised Officer of M/s. SREI Equipment Finance Limited, a Finance Company, under the provisions of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short, "SARFAESI Act") and a Sale Certificate dt.14.01.2020 was issued to the petitioner.

(3.) The said property had been mortgaged in favour of the said Finance Company by M/s. Aashi Realtors and M/s. Neeharika Infrastructure Private Limited for a financial facility of Rs.110.00 Crores and when the borrowers failed to repay it, the said Company invoked the provisions of SARFAESI Act, 2002 for auctioning the property.