DASARI RAMA MURTHY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed questioning the action of respondent No.2 in issuing proceedings in No.E5/2825/2021 dtd. 10/6/2021 in Sy.No.41/5 of Khanamet Village, Serilingampally Mandal, Ranga Reddy as being illegal and arbitrary and direct respondent No.4 to receive, register and release the sale deed presented by the petitioner in respect of flat bearing No.405, IV floor of Vintage heights admeasuring 1175 sq.ft., with undivided share of 54 sq.yds., situated at H.No.2-56/VH/405, Sy.No.41/5 of Khanamet Village, Serilingampally Mandal, Ranga Reddy (subject property) District without reference to the said proceedings dtd. 10/6/2021.

(2.) The brief facts of the case are that the petitioner submits that he is the absolute owner and possessor of the subject property, having obtained it through a registered Development Agreement dtd. 17/8/2013. The petitioner submits that originally one Kaatika Sandaiah was the owner and pattadar of Ac.0.12.5 gts., in Sy.No.41/5 of Khanamet Village, which he sold through registered sale deeds to the vendors of the petitioner. Thereafter, the vendor of the petitioner sold an extent of 491 sq.yds., out of 1475 sq.yds., to the petitioner and one K. Srinivasa Rao through registered sale deed dtd. 31/1/2013.

(3.) It is submitted that to meet financial requirements, the petitioner want to sell the said flat and offered to sell to the purchaser viz., Smt.Manasa Ratna, who agreed to purchase the same for a sale consideration of Rs.36,00,000.00 and entered into an agreement of sale. It is also submitted that his vendees obtained loan from State Bank of India and when the sale deed was presented before respondent No.4 for registration, the same was refused for registration and issued a refusal order dtd. 10/6/2021 in which it is stated that the Sy.No.41/5 of Khanamet Village is kept in prohibited list under Sec. 22(A) of the Registration Act, 1908 (for short 'the Act' hereinafter). Questioning the same, the present writ petition is filed.