SYED HAJI ALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner herein, claims to be an interested person in the Waqf properties, filed the present Writ Petition stating that the lands admeasuring Acs.197.32 gts., situated in Sy.Nos.78/1 to 78/21 of Saidapur Village, Kondapur Mandal, Sanga Reddy District, are under the management of Dargah Hazrath Bande Shah and the said properties were notified as Waqf properties at Sl.No.20106 of the Andhra Pradesh Gazette No.48-A, dtd. 29/11/2001 and respondent No.5 is entertaining registration of Sale Deeds in favour of third parties in respect of the said lands.

(2.) The petitioner also claims to have submitted a representation, dtd. 11/1/2016, to respondent No.5 alleging encroachment of the said lands by third parties and respondent No.4 had issued proceedings, dtd. 11/2/2016, directing respondent No.5 to conduct a detailed enquiry into the matter. The petitioner also claims to have got issued a legal notice to respondent No.5 to correct the entries in the Revenue records thereby deleting the names of unauthorized persons and respondent No.5 stated to have issued a reply bearing letter No.B/182/2018, dtd. 17/4/2019, stating that the entries were updated during Land Records Updation Programme in the name of Waqf. It is also stated that the said registrations were made in favour of third parties i.e., M/s. Green Rich Retreat LLP and the name of the said Company was also updated on Dharani Portal vide Khata No.60360 and 60361. By stating as above, the petitioner approached this Court questioning the action of respondent No.5 in entertaining the registration of documents in respect of the subject lands in favour of third parties.

(3.) A co-ordinate Bench of this Court, having entertained the Writ Petition by an order, dtd. 6/7/2023, directed respondent Nos.3 to 5 not to execute any Sale Deeds in respect of the subject lands. Respondent No.7 herein got itself impleaded by filing an application and also filed a vacate petition seeking vacation of the interim order.