SHAIK SUMALATHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition has been filed challenging the action of the Registering Authorities in refusing to register the subject documents based on the Gazette Notification R.R. No.83, dtd. 25/9/2013.

(2.) The learned counsel for the petitioner would submit that the subject matter of this writ petition is squarely covered by the common order dtd. 22/3/2024 passed in W.P. Nos.9645 of 2021 and W.P. No.26353 of 2023 by this Court. The learned counsel would further submit that this Court, while granting interim order dtd. 28/4/2021 in W.P. No.9645 of 2021 had stipulated a condition not to resort to further conveyance of the subject property without leave of this Court and similarly in W.P. No.26353 of 2023 this Court, while granting interim order dtd. 22/9/2023, had prohibited the parties from proceeding with further conveyance of the property except on obtaining required permission from this Court.

(3.) It is further submitted that in the present writ petition this Court, while granting interim order dtd. 16/9/2022, had directed the Registering authorities to register the subject documents with one of the conditions that the petitioner was directed not to resort to further conveyance of the subject property without leave of this Court. Subsequently, in pursuance of said interim order, the Registering authorities have registered the subject documents and as on today, on behalf of the respondents/Registering authority no counter has been filed.