AVULA RAJU YADAV Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed to declare the action of respondent No.2 in non-releasing the pending Development Agreement cum General Power of Attorney vide Doc.No.189/2023 dtd. 8/11/2023 for plot No.14-A, to an extent of 415.55 yards in Sy.No.218/1 situated at Defence Colony within the limits of Greater Hyderabad Municipal Corporation, covered in Block No.37, Malkajgiri Circle and Mandal, Medchal ' Malkajgiri District on the ground of respondent No.4 issued prohibition notification vide Lr.No.12/TPS/Cor-28/Sec-bad/GHMC/2022 dtd. 14/2/2022 as arbitrary and illegal and consequently direct respondent No.2 to release the pending Doc.No.189/2023 dtd. 8/11/2023 without insisting NOC from respondent Nos.3 and 4.

(2.) Heard learned counsel for the petitioner and learned Government Pleader for Stamps and Registration appearing on behalf of respondent Nos.1 to 4. Perused the record.

(3.) It is submitted by the petitioner No.1 that he is the absolute owner of the plot No.14-A, to an extent of 415.55 yards in Sy.No.218/1 situated at Defence Colony, whereas, petitioner No.2 is the Developer who has assured petitioner No.1 for undertaking construction of the building on the above said subject land. Thereafter, petitioner Nos.1 and 2 entered into Development Agreement ' cum ' General Power of Attorney and the same is presented before respondent No.2 to receive the document for registration, subsequently the said document was kept pending vide pending Doc.No.189/2023. However, respondent No.2 was not releasing the document and informed the petitioners to get NOC from respondent No.3 on the ground that respondent No.4 communicated the prohibition notification vide Lr.No.12/TPs/Cor-28/Sec-badZ/GHMC/2022 dtd. 14/2/2022 to respondent No.2.