SMT. PRABHAT VINNAKOTA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Learned Government Pleader for Stamps and Registration and G.P. for Revenue.

(2.) This writ petition is filed to issue an order, direction or a writ particularly in the nature of Writ of Mandamus thereby appointing the petitioner Smt Prabhat Vinnakota as guardian of the property of her husband Sri Ramakrishna Vinnakota, in respect of Flat No.805, at 8th floor, in Block A&B, admeasuring 1171 sft with common area of 259 sft with total undivided share of land admeasuring 57 sq. yards, with one car parking slot, in project named as APARNA CYBERZON, situated at Nallagandla Village, Serilingampally Mandal, RR District to the extent of his half share and for other lawful purposes in the interest of justice and consequently, direct the 3rd respondent to accept and register sale deed presented by the petitioner on behalf of herself and as guardian of half of the share of her husband in respect of Flat No.805, at 8th floor, in Block A&B, admeasuring 1171 sft with common area of 259 sft with total undivided share of land admeasuring 57 sq. yards, with one car parking slot, in project named as APARNA CYBERZON, situated at Nallagandla Village, Serilingampally Mandal, RR District (hereinafter called as 'subject property ') in favour of the third party/parties.

(3.) The case of the petitioner, in brief, is as follows: