(1.) The prayers of the petitioners in these four cases run on the same lines. All of them assail the action of the registration authorities in receiving for registration the documents executed by Prime Properties, Hyderabad, a registered partnership firm, in favour of Sri Siddharth Infratech and Services Limited, Hyderabad, and ACE HIBC Private Limited, Hyderabad, relating to extents of land in Sy.No.1007 of Kukatpally Village, Balanagar Mandal, Malkajgiri-Medchal District.
(2.) In W.P.No.26824 of 2018, the prayer is more specific inasmuch as it sets out the nature of one document, viz., the Joint Development Agreement dated 28.06.2018 entered into by Prime Properties, Hyderabad, with Sri Siddharth Infratech and Services Limited, Hyderabad, and ACE HIBC Private Limited, Hyderabad. The prayers in the other writ petitions, except for W.P.No.27963 of 2018, manifest that the petitioners therein asserted that the registration authorities failed to discharge their statutory obligation under Section 22-A of the Registration Act, 1908 (for brevity, 'the Act of 1908'), read with Sections 7, 17 and 19 of the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 (for brevity, 'the Act of 1973'). In W.P.No.27963 of 2018, no reference was made in the prayer therein to the Act of 1973 but the relief sought is on the same lines as in the other writ petitions. Consequential directions were sought to the registration authorities in all the cases not to register the documents presented by Prime Properties, Hyderabad, Sri Siddharth Infratech and Services Limited, Hyderabad, and ACE HIBC Private Limited, Hyderabad.
(3.) The petitioners in this case are seven individuals. They claim to be the absolute owners and possessors of Plot Nos.20, 21, 33, 34, 35 and 36 in Sy.No.1007 of Kukatpally Village, having been allotted the same as members of Bhagyanagar Cooperative Housing Society Limited, Kukatpally. They claim title over the subject plots under registered sale deeds. According to them, Bhagyanagar Cooperative Housing Society Limited entered into an agreement of sale for an extent of Acs.70.00 guntas in Sy.No.1007 of Kukatpally Village with Fazilath Hussain, its pattadar and possessor. The society obtained a decree for specific performance in O.S.No.581 of 1994 and in execution thereof, Sale Deed No.2548 of 1996 dated 18.04.1996 was executed through Court in favour of the society for Acs.70.00 guntas. The plots claimed by the petitioners are stated to fall within this extent. They allege that Prime Properties, Hyderabad, created the series of partnership deeds dated 16.09.1974, 10.11.1983, 25.02.1984, 19.04.2006, 11.07.2011, etc., to claim the lands in Sy.Nos.806, 1007, 1009 and 1043 to 1065 of Kukatpally Village, admeasuring Acs.1500.00 guntas, claiming that these lands belonged to one Hashim Ali, by virtue of the registered sale deed bearing Document No.707 of 1952 executed in his favour by one Wali Mohammed. In turn, Wali Mohammed claimed title over this property under a gift from the original pattadar, Nawab Rayees Yar Jung Bahadur. Hashim Ali obtained a compromise decree in O.S.No.122 of 1973 on 22.11.1973 against Fazilath Hussain and others, whereunder they were stated to have given up their claims in respect of the lands in Sy.Nos.806 and 1007 of Kukatpally Village. An extent of Acs.340.00 guntas in Sy.No.1007 was stated to have been given to the eight donees of Hashim Ali as per the Memorandum of Hiba dated 14.07.1972.