VENIGALLA SAMBASIVA RAO Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) According to petitioner, he purchased land to an extent of Ac.0.35 guntas in Sy.No.20 Part and Ac.0.35 guntas in Sy.No.40 of Pendyal Village and Gram Panchayat, Maheswaram Mandal, Ranga Reddy District, under registered sale deed dated 13.08.2012. He also claim to have purchased land bearing Unit Nos.115 and 120 total comes to Ac.0.20 guntas in the West side farms in Sy.Nos.691, 692, 703, 704, 705, 706, 707 and 717 of Chilkur Village, Moinabad Mandal, Ranga Reddy District, under registered sale deed dated 27.06.2006. O.S.No.16 of 2018 was instituted in the Court of I-Additional District Judge, Nizamabad for recovery of an amount of Rs.1,81,96,713/-, on the allegation that petitioner failed to repay an amount of Rs.1,10,00,000/- stated to have been received from the alleged prospective purchaser of his land in Pangara Village, Nizamabad District. The plaintiff in the said suit filed I.A.No.258 of 2018 under Order 38 Rule 5 of Code of Civil Procedure seeking attachment before judgment on land of the petitioner mentioned above. The trial Court by order dated 29.03.2018 granted the prayer of attachment before judgment.

(3.) Accordingly, in the revenue records the status of land was reflected as covered by the order granted by the trial Court and included in the prohibited list of properties. Petitioner challenges the decision of registering authorities in including the properties mentioned above, in the list of prohibited properties.