GUDA SUNANDA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed questioning the action of the respondent authorities in registering the documents including sale deeds without plot numbers executed by the respondent No.5 in respect of residential plots of land located in Sy.No.306 situated at Shayampet Jagir, Hunter Road, Khazipet Mandal, Hanumakonda District as illegal and arbitrary and to direct the respondent Nos.3 and 4 not to register the sale deeds in respect of the said land without plot numbers.

(2.) Heard Sri B. Mahender Reddy, learned counsel for the petitioner and Smt S. Sravanthi, learned Assistant Government Pleader for Stamps and Registration for the respondent Nos.1 to 4.

(3.) Learned Counsel for the petitioner submits that the grandfather of the respondent No.5 namely Bollam Ilaiah was the Hissedar (shareholder) for the land admeasuring to an extent of Ac.1-38 gts in Sy.No.306/B situated at Shayampet Jagir, Hanumakonda i.e. schedule land. As per the settlement/exchange/adjustment of lands, the schedule land was given to Bollena Rama Swamy, Bollena Veeraiah @ Veeramallu and Velpula Cheralu more than 70 years ago and their names were recorded in the revenue records in possessory column right from 1964-65 onwards and thus, Bollam Ilaiah has no right or title over the schedule land. Subsequently, the legal heirs of said persons had alienated the property to the third parties through various registered documents. The said executants of the documents along with others have converted the land into residential plots long back in the year, 1989 and alienated the said plots to various purchasers through registered sale deeds with plot numbers and thus, no land is left with the original owners. In view of converting the schedule land into residential plots, the land ceased to be agriculture and accordingly the same was recorded in the revenue records as plots/residential area, however the name of the owner was continued as Bollam Ilaiah in the revenue records even after change of ownership after his death also.