S.SWAPNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Revenue.

(2.) This Writ Petition is filed alleging that the registering authorities are refusing to register and release the sale deed in respect of residential House No.2-067/U/18, (West Side Portion), Plot No.U18/Part, total admeasuring 100.00 Sq. yards or 167.20 Sq. Mtrs, with the plinth area of 100.0 Sq. Feet of ACC, in Sy.Nos.329/4 & 329/5 of Gajularamaram Village, under GHMC Circle, Mandal & Regn. Sub District: Quthubullapur, District & Registration District : Medchal Malkajgiri District, on the ground that it is included in the District Gazette Notification dated 25.09.2013.

(3.) The issue of inclusion of properties in the prohibited list under Section 22-A of the Registration Act, 1908 (for short, 'the Act') was considered by the Full Bench of this Court in VINJAMURI RAJAGOPALA CHARY v. STATE OF ANDHRA PRADESH, 2015 3 ALT 96 giving several directions. Insofar as this Writ Petition is concerned, paragraph No.25.3 of the said judgment is relevant whereunder the District Collector is vested power to notify the District Registrar/Registering Authority that the subject properties are Government properties and no deed of conveyance can be entertained.