HUMAYUN DHANRAJ GIR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Vedula Srinivas, learned senior counsel appearing on behalf of learned counsel for the petitioner and learned Assistant Government Pleader for Revenue appearing for respondent Nos.1 to 3 and Sri.A.Venkatesh, learned senior counsel appearing on behalf of Sri.Sheelam Ashok Reddy, learned counsel appearing for respondent No.4. With their consent this writ petition is taken up for disposal.

(2.) This writ petition has been filed seeking the following prayer:-

(3.) The case of the petitioner is that the property admeasuring 50107 Sq.yards, in Sy.Nos.14/2/335 (14/2/335/1), 14/2/334, 334/2 and 333, Gyan Bagh Palace, Goshamahal, Hyderabad was originally owned by Late.Raja Narsinggirji and after his demise those properties were settled in favour of petitioner's father i.e., Sri.Raja Dhanrajgiri, through settlement deed bearing No.75/1923 dtd. 9/4/1923. It is further submitted that Sri.Raja Mahendragir, filed O.S.No.76 of 1970 on the file of Additional Chief Judge, City Civil Court, Hyderabad (herinafter referred as 'Court below'), against his father Raja Dhanrajgiri, brothers and sisters for partition of family properties. The property in Gyan Bagh Palace, Goshamahal, Hyderabad, is one of the properties forming part of the partition in O.S.No.76 of 1970. The Court below passed preliminary decree dtd. 24/4/1986 in O.S.No.76 of 1970, wherein the share of family members were decided and the petitioner's share was of 12% in the Gyan Bagh palace. Thereafter, no final decree was passed in the said OS.