SANJIV KUMAR GUPTA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri K.K.Waghray, learned counsel for the petitioner, learned Government Pleader for Power Supply and Energy Department appearing for respondent No.1 and Sri N.Sreedhar Reddy, learned Standing Counsel for TGSPDCL appearing for respondent Nos.2 to 4.

(2.) The Writ Petition is filed seeking following relief:

(3.) The brief facts of the case are that the petitioner purchased premises bearing No.D-4, Phase-IV Extension, IDA Jeedimetla, Hyderabad from M/s. Victory Transformers and Switchgears Ltd., in an auction conducted on 21/2/2020 by the Insolvency Professional under aegis of NCLAT. In the said auction, the sale certificate was issued in favour of the petitioner on 2/9/2020. On 24/6/2021, the Official Liquidator executed a registered sale deed in favour of the petitioner and the same was registered vide document No.17172 of 2021 and conveyed with absolute title, right and interest with respect to the property consisting of industrial plot with constructed structures, shed bearing No.D-4 (ground plus two floors) with a plinth area of 28684 Sq.fts., RCC and 1800 Sq.ft., ACC, in all admeasuring 2917.33 Sq.yds., in IDA, Phase-IV (Extn), IDA Jeedimetla situated at Gajularamaram Village, Qutubullahpur Mandal.