DAKURI MAHESHWAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayer:

(2.) Petitioner is the buyer and his case is that his vendor had purchased the House bearing No.2-67/U-49, (PTIN No.1152402468), on Plot No.U-49, of Mahadevapuram Residential Project, Phase-III, admeasuring 200 Sq.Yards, having plinth area of 100 Sq.Feet of A.C.C in Sy Nos. 329/4 and 329/5, situated at Gajularamaram Village, Quthbullapur Mandal, Under GHMC Circle, Medchal-Malkajgiri District, through registered sale deed dtd. 23/11/2007. Thereafter, the petitioner's vendor executed an Agreement of Sale-cum-General Power of Attorney in favour of one Smt.S.Sunanda, the same was registered vide AGPA dtd. 29/7/2008. The further case is that the parties with an intention to sell the subject property to the petitioner executed the sale deed and approached the registering authority with the subject document. However, the registering authority orally refused to register the subject document. Aggrieved by the same present writ petition is filed.

(3.) Learned counsel for the petitioner submitted that the respondent No.3 is orally refusing to entertain the subject document on the ground that the subject property is prohibited vide District Gazette Notifications R.R.No.83 dtd. 25/9/2013. It is further submitted that this Court vide order dtd. 22/3/2024 in W.P.No.9645 of 2021 and Batch, has already set aside the aforesaid notification dtd. 25/9/2013.