B. SAMSON Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner seeks to declare the action of the third respondent in refusing to receive and register the sale deeds sought to be presented by him in respect of plot bearing Nos.128 & 129 Part, admeasuring 300 sq. yards in favour of Chitkal Abhishek and 100 Sq. Yards in favour of Chitkal Anurag out of 600 sq. yards in Sy.No.124/RU at Gopanpally Village, Serilingampally Mandal, Ranga Reddy District through the prohibitory order passed by the second respondent in File No.E5/4733/2013, dated 26.9.2013 including the above land in the prohibitory list as illegal and arbitrary and consequently prays to direct the third respondent to receive and register the sale deeds in respect of the above property without reference to the notification dated 26.9.2013 issued by the second respondent.

(2.) Heard both sides.

(3.) The learned counsel for the petitioner would inform this Court that the aforesaid Notification dated 26.09.2013 was considered by the common High Court for the States of Telangana and Andhra Pradesh earlier in Writ Petition No.19069 of 2014 and the common High Court directed entertainment of the document for registration in that case without reference to the said Notification. He would also point out that similar were the observations of another learned single Judge of the common High Court for the States of Telangana and Andhra Pradesh in Writ Petition No.38491 of 2018. Perusal of the Notification dated 26.09.2013 would demonstrate that the District Collector, Ranga Reddy District, purported to issue the said Notification notifying lands under Section 22-A(1)(a) of the Registration Act, 1908 (for brevity, 'the Act of 1908') and invited objections and suggestions from the affected people.