JAKKIDI NIRMALA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed questioning the impugned action of respondent No.4 - the Sub Registrar, Stamps and Registration Department, Choutuppal, Yadadri Bhuvanagiri District in not entertaining partition deed for registration, presented by the petitioner and her husband, on the ground that subject land is in the prohibitory list as per District Gazette No.61 dtd. 6/9/2021.

(2.) The case of the petitioner is that she has presented partition deed before respondent No.4 along with requisite fee vide Challan No.751LPQ290921 dtd. 29/9/2021 for registration of the document. However, respondent No.4 did not entertain the said document for registration on the ground that the subject land is in the prohibitory list as per the District Gazette No.61 dtd. 6/9/2021.

(3.) In the counter affidavit filed by respondent Nos.5 to 7, it is submitted that husband of the petitioner Mr. Jakkidi Kondal Reddy is sole proprietor of Kohara Fuel Services (Essar Oil Limited - Petrol Bunk) situated at Survey No.156/B, Yellagiri Village, Choutuppal Mandal, Nalgonda District fell in arrears of sales tax to a tune of Rs.1,42,95,192.00 (Rupees one crore forty two lakhs ninety five thousands one hundred and ninety two only). After exhausting all the steps for collecting arrears, final action under the Revenue Recovery Act 1864 has been initiated.