Y. RAMALAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Rapolu Baskar, learned counsel for the petitioner and learned Assistant Government Pleader for Stamps and Registration and Sri Y. Krishna Mohan Rao, learned counsel appearing for the respondent Nos.3 to 6.

(2.) This Writ Petition is filed questioning the action of the respondent No.2 in entertaining the registration of cancellation deed dtd. 28/5/2014 vide document No.1728 of 2014, thereby cancelling the Development Agreement - cum - General Power of Attorney (for short 'DAGPA') dtd. 5/3/2009 vide document No.2040 of 2009 as illegal and arbitrary.

(3.) The admitted facts are that the respondent Nos.3 to 6 herein have executed a registered DAGPA dtd. 5/3/2009 vide document No.2040 of 2009 in favour of the petitioner herein in respect of land situated in various survey numbers of Motighanpur Village, Balanagar Mandal, Mahaboobnagar District with various terms and conditions, creating rights and obligations on either of the parties to the document. The said registered DAGPA was cancelled by the respondent Nos.3 to 6 herein by executing and registering the cancellation deed dtd. 28/5/2014 vide document No.1728 of 2014 on the ground that the petitioner herein failed to discharge her obligations under the said development agreement and that she has committed breach of the terms of the said DAGPA.