SRI VEN INFRA PROJECTS Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Brief facts to this writ petition are that the petitioner claims to be absolute owner and possessor of the land admeasuring 0/17/69 guntas or equivalent 2140 Sq.yards along with temporary structures in Sy No.11/33, situated at Khanamet Village, Serilingampally Mandal, Ranga Reddy District, having acquired the same through registered sale deed bearing Doc.No.8661 of 2016 dtd. 11/7/2016. Thereafter, the petitioner on 1/9/2021 executed a Lease deed in favour of M/s. Sreeven Ventures and approached registering authority for registration of lease deed. However, the same was refused and assigned pending document No.P/1250/2021. Aggrieved by same, petitioner filed W.P.No.28348 of 2021 and this Court vide interim order dtd. 11/11/2021, directed the respondent authorities therein to register and release the pending Doc.No.P/1250/2021 and made clear that such registration would be subject to the outcome of the final orders to be passed in W.P.No.28348 of 2021.

(3.) Learned counsel for the petitioner submits that the period of lease dtd. 1/9/2021 is expired and the petitioner had executed release lease deed. It is further submitted that petitioner by mortgaging the subject property intended to obtain loan from the financial institution and executed a mortgage deed in respect of the subject property and approached the respondent No.4 and requested to register the release lease deed and mortgage deed. However, the respondent No.4 orally refused to register the subject documents.