DAYARA SUSHEELA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the Learned Senior Designate Counsel Mr. D.V. Sitharama Murthy appearing on behalf of the Petitioners and learned Assistant Government Pleader for Revenue appearing on behalf of the Respondents.

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus declaring the action of the Respondents in including property of an extent of Ac. 13.26 gts of land forming part of the total extent of Ac 56.16 guntas of land situated in Sy No 201/2 to 201/26 at Yadgarpalli East Village Keesara Mandal Medchal Malkajgiri District Telangana belonging to the Petitioners in prohibitory list under Sec. 22 (A)(1)(b) of the Registration Act 1908 as being government land without any gazette notification and rejecting the plea of the Petitioners to delete the lands from prohibitory list vide proceedings No E1/248/2017 dtd. 12/2/2021 which were communicated vide Endorsement No E2/1351/2019 dtd. 20/2/2021 as being illegal and the action of the Respondent No.7 in refusing to entertain any deeds of conveyance for registrations pertaining to the said extent of lands as illegal arbitrary and unconstitutional in violation of provisions of the Registration Act and consequently direct the Respondents to delete the subject property of an extent of Ac 13.26 guntas of land forming part of the total extent of Ac 56.16 guntas of land situated in Sy No 201/2 to 201/26 at Yadgarpalli East Village Keesara Mandal Medchal Malkajgiri District Telangana from the prohibitory list under Sec. 22(A)(1).

(3.) The case of the petitioners, as per the Writ Affidavit is as follows: