MOHD NOORUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) According to petitioner Mohd. Raheemuddin and Mohd. Vazir jointly purchased land to an extent of Ac.6-20 guntas in Sy.No.95/Bagh, Hayathnagar Village and Mandal by way of registered sale deed dated 03.03.1967 from the original owner and pattadar Zoharabi W/o.Mohd.Galib. The legal heirs of late Mohd. Raheemuddin and Mohd.Vazir filed O.S.No.811 of 2010 on the file of I Additional District Judge, L.B.Nagar, Hyderabad for partition of the said property. Accordingly, suit was decreed on 02.12.2014 dividing the said property into two equal shares as Schedule-A and Schedule-B. Petitioner claimed to have succeeded to 4635 Square yards. Petitioner intends to sell the property. When he presented the document before the 3rd respondent- Sub-Registrar, he refused to register the document.

(3.) While so, O.S.No.1141 of 2017 was instituted by some other parties in the Court of District and Sessions Judge-cumMetropolitan Sessions Judge, Ranga Reddy District. In the said suit, I.A.No.1277 of 2017 was filed praying to grant injunction against the Sub-Registrar and District Registrar, Ranga Reddy District. By order dated 11.06.2019, the trial Court granted injunction restraining respondents 10 and 11 therein i.e., SubRegistrar and District Registrar, from registering any document in respect of petition schedule property.