SHILPIKA KETAN TURAKHIA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Writ Petitions No.9881, 9939, 9952 and 9963 of 2024 have been filed seeking to set aside the Memo No.146, 145, 186 and 187 of 2023 dtd. 15/3/2023 and 12/4/2023, respectively, wherein and whereby, the 3rd respondent, Sub-Registrar, Champapet, refused registration of the Pending Documents No.P-60, 59, 84 and 85 of 2023, respectively, intimating the petitioners that as per Sec. 22-A(1)(a) of the Registration Act 1908 the survey numbers of the property comes under Government Land besides there is no NALA proceeding and the subject land falls under unauthorised layout.

(2.) Since the issues fell for consideration in all these writ petitions are common, whereby impugned Memos concerning the pending documents are questioned, as such, all these writ petitions are taken up for analogous hearing and are being disposed of by way of this common order.

(3.) It is to be noted that in W.Ps. No.9881, 9939, 9952 and 9963 of 2024, wherein the impugned Memos issued are pertaining to the Sale Deed Documents dtd. 4/2/2023, 4/3/2023 and 1/4/2023, respectively.