KADUKUNTLA THIRUPATHAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Revenue.

(2.) This Writ Petition is filed alleging that the registering authorities are refusing to register and release the document presented by the petitioner in respect of property bearing House No.4-2/40 (PTIN.No.1219986426), Plot No.40, admeasuring 200 Square yards in Sy.No.44/5/A of Maktha Mahaboobpet Village, Serilingampally Mandal, Ranga Reddy District on the ground that survey No.44 is included in the District Gazette Notification dated 26.09.2013.

(3.) The issue of inclusion of properties in the prohibited list under Section 22-A of the Registration Act, 1908 (for short, 'the Act') was considered by the Full Bench of this Court in VINJAMURI RAJAGOPALA CHARY v. STATE OF ANDHRA PRADESH , 2015 3 ALT 96 giving several directions. Insofar as this Writ Petition is concerned, paragraph No.25.3 of the said judgment is relevant whereunder the District Collector is vested power to notify the District Registrar/Registering Authority that the subject properties are Government properties and no deed of conveyance can be entertained.