P.DHEERAJ RANGA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In all these writ petitions, the petitioners are questioning the action of the respondent/ Sub-Registrar, Shamshabad, Ranga Reddy District in entertaining and registering the Cancellation Deeds dtd. 23/9/2017, pursuant to the letter No.E1/4294/2017 dtd. 22/9/2017 addressed by the District Collector, Ranga Reddy to the Tahsildar, Shamshabad, who has addressed letter to the Sub-Registrar, Shamshabad in Lr.No.1604/2017 dtd. 23/9/2017 to cancel Seventeen (17) sale deeds including the sale deed of the petitioner in WP No.36478 of 2017 and sale deeds of the vendors of the petitioners in WP Nos.16657 of 2020 and 1280 of 2024 in respect of lands covered in Sy.Nos.38, 54, 55 and 56 situated at Bahadurguda village, Shamshabad Mandal, Ranga Reddy District (hereinafter referred to as 'subject property'), without issuing any notice to the petitioners or their respective vendors and requested to revive the cancelled documents.

(2.) Since the lis involved in all these writ petitions is one and the same, they were taken up for hearing together and are being disposed of by way of this common order.

(3.) Heard Sri P.Sashidhar Reddy, Sri S.Srinivasa Chary, and K.Sridhara Chary, learned Counsel for the petitioners, and Mrs. Tekuru Swetcha, learned Assistant Government Pleader for Revenue and Mrs.S.Sravanthi, learned Assistant Government Pleader for Stamps and Registration appearing for the respondents.